High Courts15 Sept 2009
Keshrichand Vaishya (died), through L.Rs.. Smt. Bindia Bai and others Vs Rajesh Kumar Mittal
Madhya Pradesh High Court · (2009) 4 MPLJ 702
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 5, 6
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,220 of 2,383
High Courts15 Sept 2009Allowed
Banshilal Vs Abdul Munnar
Madhya Pradesh High Court · (2010) 1 MPLJ 644
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts14 Sept 2009Dismissed
Anandilal Jhariya and Another Vs Ramlal Jhariya and Another
Madhya Pradesh High Court · AIR 2010 MP 21 : (2009) 4 MPLJ 543
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 15, 15(1), 15(2)
High Courts11 Sept 2009Dismissed
Surtan Lallu Vs Raghunath prasad (died) through his legal Representatives bablu and Others
Madhya Pradesh High Court · (2010) 1 MPLJ 38
Constitution of India, 1950 — Article 227
High Courts11 Sept 2009
Chandramani Tripathi Vs State of M.P. and Others
Madhya Pradesh High Court · (2010) 1 MPJR 126
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts11 Sept 2009
Navin Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2010) 3 BC 487
Income Tax Act, 1961 — Section 259SSNegotiable Instruments Act, 1881 (NI) — Section 138
High Courts11 Sept 2009Dismissed
Archdiocese of Bhopal Regd. Society Vs Hasan Kabir and Others
Madhya Pradesh High Court · (2009) ILR (MP) 3351 : (2009) 5 MPHT 23 : (2010) 1 MPJR 50 : (2009) 4 MPLJ 530
Provincial Insolvency Act, 1920 — Section 25
High Courts11 Sept 2009
Gandhi Cotton Vs Muruganathan Mills Limited
Madhya Pradesh High Court · (2010) 3 BC 256 : (2010) 1 MPJR 148 : (2011) 7 RCR(Criminal) 1264
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts10 Sept 2009
Sunil Malviya Vs State of M.P. and others
Madhya Pradesh High Court · (2009) 4 MPLJ 540
High Courts09 Sept 2009Dismissed
Shivraj Singh and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) 5 MPHT 286 : (2011) 7 RCR(Criminal) 1087
Criminal Procedure Code, 1973 (CrPC) — Section 133, 134, 135, 136, 137
High Courts09 Sept 2009
S. Kumars Tyre Manufacturing Company Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2009) 227 CTR 204
Income Tax Act, 1961 — Section 256, 80HH, 80I
High Courts09 Sept 2009
Ammilal and another Vs Kamla Bai
Madhya Pradesh High Court · (2009) 4 MPLJ 631
Civil Procedure Code, 1908 (CPC) — Section 100Evidence Act, 1872 — Section 91
High Courts09 Sept 2009Dismissed
United India Insurance Co. Ltd. Vs Neha and Others
Madhya Pradesh High Court · (2010) ACJ 2037
Motor Vehicles Act, 1988 — Section 173
High Courts09 Sept 2009
Emerald Industries Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 3341 : (2010) 4 MPJR 38
Civil Procedure Code, 1908 (CPC) — Section 20Constitution of India, 1950 — Article 226, 226(2)States Reorganisation Act, 1956 — Section 88
High Courts08 Sept 2009Allowed
Raj Kumar Shukla Vs Subodh Agrahari
Madhya Pradesh High Court · (2009) 5 MPHT 290 : (2010) 1 MPLJ 179 : (2011) 6 RCR(Criminal) 1871
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420, 467
High Courts08 Sept 2009
Anil Vs Vinod Kumar
Madhya Pradesh High Court · (2010) 3 BC 464
Criminal Procedure Code, 1973 (CrPC) — Section 313Negotiable Instruments Act, 1881 (NI) — Section 138, 139
High Courts08 Sept 2009
Narendra Vs Usha
Madhya Pradesh High Court · (2010) 1 Crimes 258 : (2010) 2 MPLJ 124 : (2011) 1 RCR(Civil) 36 : (2011) 1 RCR(Civil) 36 : (2010) 3 RCR(Criminal) 942
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 482
High Courts07 Sept 2009
Laljee and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2009) 09 MP CK 0003
Criminal Procedure Code, 1973 (CrPC) — Section 360Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
High Courts04 Sept 2009
Nirmal Singh and Others Vs Indore Development Authority and Another
Madhya Pradesh High Court · (2010) 2 MPJR 247
High Courts04 Sept 2009
Mohd. Salim Vs Manilal Vyas
Madhya Pradesh High Court · (2010) 1 BC 27 : (2010) 2 MPJR 21
Negotiable Instruments Act, 1881 (NI) — Section 138