Madhya Pradesh High Court Judgments

High Courts20 Aug 2009Allowed

Ramlal Gaud and Another and M.P. High Court Bar Association Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2009) ILR (MP) 2926 : (2009) 4 MPHT 390 : (2009) 4 MPLJ 426 : (2009) 4 MPLJ 196

Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 29, 6

High Courts20 Aug 2009Dismissed

Gaurishankar and Others Vs State of Madhya Pradesh and Another

Madhya Pradesh High Court · (2010) 1 MPHT 347 : (2009) 4 MPJR 65 : (2009) 4 MPLJ 670

Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 34, 341, 506BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)

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High Courts20 Aug 2009Allowed

Julious Prasad Vs State of M.P. and Others Dr. S.L. Lall Vs The Registrar, Public Trust and Others

Madhya Pradesh High Court · (2007) ILR (MP) 2886 : (2010) 1 MPHT 217 : (2010) 1 MPJR 40 : (2010) 1 MPLJ 659

Madhya Pradesh Public Trust Act, 1951 — Section 5, 6, 7

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High Courts20 Aug 2009Allowed

Ayodhya Prasad Narmada Prasad Uchchatter Madhyamik Shala and Another Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) ILR (MP) 105 : (2009) 4 MPLJ 287

Madhya Pradesh Ashasakiya Shikshan Sanstha Anudan Niyam, 2008 — Rule 8Madhya Pradesh Ashashkiya Shikashan Sanstha (Adhyapakon Tatha Anya Karmachariyon Ke Vetano Ka Sanday) Adhiniyam, 1978 — Section 1(4), 10, 2Madhya Pradesh Ashaskiya Shikshan Sanstha (Institutional Fund) Rules, 1983 — Rule 5(3)

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High Courts20 Aug 2009Allowed

Rubina Danial and Others Vs State of M. P. and Others

Madhya Pradesh High Court · (2009) ILR (MP) 2897 : (2010) 1 MPLJ 569

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 187

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High Courts20 Aug 2009Allowed

Lalita Tomar Vs State of M.P. and Others

Madhya Pradesh High Court · (2009) ILR (MP) 3302 : (2010) 1 JLJ 22

Constitution of India, 1950 — Article 14, 15, 15(1), 15(2), 15(4)Public Employment (Requirement as to Residence) Act, 1957 — Section 3

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High Courts18 Aug 2009Allowed

Anand Mohan Saxena Vs State of Madhya Pradesh and another

Madhya Pradesh High Court · (2009) 123 FLR 1116

Penal Code, 1860 (IPC) — Section 302, 34, 452

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High Courts18 Aug 2009Dismissed

Abdul Rahim Vs Union of India (UOI) and Others

Madhya Pradesh High Court · (2009) 4 MPHT 439 : (2009) 4 MPJR 10 : (2009) 4 MPLJ 360

Civil Procedure Code, 1908 (CPC) — Order 23 Rule 1

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High Courts18 Aug 2009

Anand Mohan Saxena Vs State of M.P. and another

Madhya Pradesh High Court · (2009) 4 MPLJ 523

Penal Code, 1860 (IPC) — Section 302, 34

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High Courts18 Aug 2009

Basanti Gaur Vs State of M.P. and others

Madhya Pradesh High Court · (2009) 4 MPLJ 635

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High Courts18 Aug 2009Allowed

Anand Mohan Saxena Vs State of M.P. and Another

Madhya Pradesh High Court · (2009) 4 MPJR 282

Penal Code, 1860 (IPC) — Section 302, 34, 452

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High Courts17 Aug 2009Dismissed

Ram Vishal Vs Dwarka Prasad Jaiswal

Madhya Pradesh High Court · (2009) 08 MP CK 0121

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High Courts17 Aug 2009Dismissed

State of Madhya Pradesh Vs Dharmendra Rajput and Others

Madhya Pradesh High Court · (2009) 318 ITR 402

Criminal Procedure Code, 1973 (CrPC) — Section 174, 378Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 306, 34, 498A

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High Courts17 Aug 2009Dismissed

Assistant Commissioner of Income Tax Vs Shubhash Traders, Tesla Transformers (P) Ltd. and Veena Industries

Madhya Pradesh High Court · (2009) 226 CTR 372 : (2009) ILR (MP) 2395

Central Excises and Salt Act, 1944 — Section 35, 35BConstitution of India, 1950 — Article 141Income Tax Act, 1961 — Section 249, 253, 260A

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High Courts17 Aug 2009Dismissed

Ram Vishal @ Vishali Kachhwaha Vs Dwarka Prasad Jaiswal

Madhya Pradesh High Court · (2009) ILR (MP) 3390 : (2009) 5 MPHT 44

Civil Procedure Code, 1908 (CPC) — Section 100, 96Evidence Act, 1872 — Section 116, 58, 68

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High Courts13 Aug 2009Allowed

Vidhyawati Lilhare Vs Sub-divisional officer-cum-prescribed Officer, lanji, balaghat and Others

Madhya Pradesh High Court · (2010) 1 MPLJ 115

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

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High Courts13 Aug 2009Allowed

Kiran (Smt.) and Others Vs Ramesh Gugnani and Others

Madhya Pradesh High Court · (2010) 2 MPJR 177

Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 13

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High Courts13 Aug 2009Allowed

Shanti Bai and Others Vs Haiman Bai (Smt.) (dead) and Others

Madhya Pradesh High Court · (2009) 5 MPHT 102 : (2009) 4 MPLJ 133

Civil Procedure Code, 1908 (CPC) — Section 100

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High Courts13 Aug 2009Allowed

Ravindra Singh Sikarwar and etc. Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2009) CriLJ 4544 : (2010) ILR (MP) 86 : (2010) 1 JLJ 151 : (2010) 1 MPHT 158 : (2010) 7 RCR(Criminal) 427

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 107, 110, 116, 151

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High Courts13 Aug 2009Dismissed

Anshuman Agrawal Vs Central Board of Secondary Education and Others

Madhya Pradesh High Court · (2010) 1 MPLJ 124

Constitution of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

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