COURT ARCHIVE

Madhya Pradesh High Court judgments

47,658 judgments · page 1,225 of 2,383

High Courts13 Aug 2009Allowed

Vidhyawati Lilhare (Smt.) Vs Sub-Divisional Officer-cum-Precribed Officer, Lanji, Balaghat and Others

Madhya Pradesh High Court · (2009) 4 MPJR 112

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification for Membership) Rules, 1995 — Rule 21(1), 80Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

High Courts12 Aug 2009Dismissed

Ambo Exports Ltd. Vs Shri Ishar Agro Ltd. and Another

Madhya Pradesh High Court · (2011) ILR (MP) 820 : (2010) ILR (MP) 820 : (2010) 2 MPLJ 341

Sick Industrial Companies (Special Provisions) Act, 1985 — Section 20(1)

High Courts12 Aug 2009Dismissed

Rammani Shukla and Others Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2009) 08 MP CK 0110

Criminal Procedure Code, 1973 (CrPC) — Section 174, 374(2)Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 304B, 306, 498A

High Courts12 Aug 2009Allowed

National Insurance Co. Ltd. Vs Sukhiya Bai and Others

Madhya Pradesh High Court · (2010) ACJ 2001

Civil Procedure Code, 1908 (CPC) — Order 41 Rule 22, Order 41 Rule 33Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 242, 97Motor Vehicles Act, 1988 — Section 107, 111, 138, 145, 147

High Courts12 Aug 2009Dismissed

Dhiraj Singh Vs Sardar Singh

Madhya Pradesh High Court · (2010) 3 BC 472

Criminal Procedure Code, 1973 (CrPC) — Section 256, 256(1), 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts12 Aug 2009Allowed

Awdhesh Prasad Dwivedi and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2009) 08 MP CK 0043

Penal Code, 1860 (IPC) — Section 304B, 498A

High Courts12 Aug 2009Dismissed

Omprakash and Another Vs Dharma Bai and Another

Madhya Pradesh High Court · (2009) ILR (MP) 3177 : (2009) 5 MPHT 96 : (2009) 4 MPLJ 75

High Courts12 Aug 2009

Vishnu Goyal Vs Smt. Jyoti Sharma and Another

Madhya Pradesh High Court · (2010) ILR (MP) 269 : (2009) 4 MPJR 39

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 7, Order 9 Rule 13, 115, 115(1), 24Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12

High Courts11 Aug 2009

Banwarilal and Others Vs Rajendra Singh and Others

Madhya Pradesh High Court · (2009) ILR (MP) 40 : (2009) 3 JLJ 330

Motor Vehicles Act, 1988 — Section 140, 163, 163A, 166, 173Penal Code, 1860 (IPC) — Section 279, 337

High Courts11 Aug 2009Allowed

Ajeeta Khedle (Smt.) Vs State of M.P. and Another Rashmi Khedle (Ku.) Vs State of M.P. and Others

Madhya Pradesh High Court · (2010) 1 MPHT 177 : (2009) 4 MPJR 25 : (2010) 1 MPLJ 438

Presidential Order, 1950 — Clause 2

High Courts11 Aug 2009Dismissed

Shushil Kumar Khatri Vs Sartaj Singh

Madhya Pradesh High Court · (2010) ILR (MP) 204 : (2009) 4 MPHT 399 : (2009) 4 MPLJ 292

Representation of the People Act, 1951 — Section 81, 83, 86, 87, 8A

High Courts11 Aug 2009

Syed Masood Ali Vs M.P. Wakf board

Madhya Pradesh High Court · (2009) 4 MPLJ 646

Waqf Act, 1995 — Section 83(9)

High Courts11 Aug 2009Dismissed

Syed Masood Ali Vs M.P. Wakf Board

Madhya Pradesh High Court · (2009) 4 MPJR 356

Waqf Act, 1954 — Section 3, 43Waqf Act, 1995 — Section 3, 63, 64, 64, 67(1)

High Courts07 Aug 2009

Hanumant Singh and Another Vs State of M.P.

Madhya Pradesh High Court · (2010) 1 MPJR 327

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Explosives Act, 1884 — Section 9BPenal Code, 1860 (IPC) — Section 148, 149, 307

High Courts07 Aug 2009

Jagdamba Traders Vs Vyavisaydc Evam Audhyogik Sahakari Bank Ltd., Sheopur and another

Madhya Pradesh High Court · (2009) 4 MPLJ 277

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(2)

High Courts07 Aug 2009

Bhanwar Singh and Salim and Another Vs Narcotics Control Bureau

Madhya Pradesh High Court · (2010) 1 MPHT 320

Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 29, 8

High Courts07 Aug 2009Dismissed

Chotey Khan and Others Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2009) 08 MP CK 0070

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 148, 149, 295, 307, 395

High Courts07 Aug 2009

Parwati Bai Vs Kriparam and Others

Madhya Pradesh High Court · (2009) ILR (MP) 3322 : (2009) ILR (MP) 3296 : (2009) 3 JLJ 382 : (2009) 5 MPHT 243 : (2010) 3 MPJR 283 : (2009) 4 MPLJ 145 : (2009) 4 MPLJ 144

Civil Procedure Code, 1908 (CPC) — Section 10, 151Constitution of India, 1950 — Article 227

High Courts07 Aug 2009Dismissed

State of Madhya Pradesh Vs Jhalkhan and Others

Madhya Pradesh High Court · (2009) 08 MP CK 0042

Penal Code, 1860 (IPC) — Section 323, 324, 325, 34

High Courts07 Aug 2009

Dominique Lapierre and Others Vs Swaraj Puri

Madhya Pradesh High Court · AIR 2010 MP 121 : (2010) 4 MPJR 349

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3, Order 43 Rule 1Constitution of India, 1950 — Article 104, 105, 21Penal Code, 1860 (IPC) — Section 120B, 278, 304, 426, 429