High Courts23 Jul 2009Allowed
R.C. Sharma Vs State of M.P.
Madhya Pradesh High Court · (2010) 1 JLJ 68
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 120B, 406, 420, 430, 467
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,658 judgments · page 1,229 of 2,383
High Courts23 Jul 2009
Divisional Forest Officer, Forest Division and Another Vs Leelavati Yadav
Madhya Pradesh High Court · (2011) 128 FLR 1012
Industrial Disputes Act, 1947 — Section 10, 25F
High Courts22 Jul 2009
Munni Bai and Others Vs Surendra Singh and Others
Madhya Pradesh High Court · (2011) ACJ 669
Penal Code, 1860 (IPC) — Section 279, 337
High Courts22 Jul 2009Allowed
Shatrughan Kurmi Vs Laxman Singh Kurmi and Others
Madhya Pradesh High Court · (2009) 07 MP CK 0071
Civil Procedure Code, 1908 (CPC) — Section 96Limitation Act, 1963 — Section 5
High Courts22 Jul 2009
Ashok Kumar Patel Vs State of M.P. and Others
Madhya Pradesh High Court · (2009) ILR (MP) 3090 : (2009) 4 MPHT 263 : (2009) 4 MPLJ 434 : (2009) 4 MPLJ 343
Constitution of India, 1950 — Article 19, 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 161Penal Code, 1860 (IPC) — Section 253, 294, 323, 325, 34
High Courts22 Jul 2009Allowed
Hemraj Jain and Pannalal Vs State of M.P.
Madhya Pradesh High Court · (2009) 5 MPHT 49
Criminal Procedure Code, 1973 (CrPC) — Section 319Penal Code, 1860 (IPC) — Section 299, 304
High Courts22 Jul 2009Allowed
Kedarnath Sharma and Lajjaram Pandey Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2010) ILR (MP) 62 : (2009) 3 JLJ 397 : (2010) 1 MPHT 284 : (2010) 1 MPLJ 667
Notaries Rules, 1956 — Rule 7
High Courts21 Jul 2009
Shyam Sunder Choudhari and Another Vs Khandwala Securities Pvt. Ltd.
Madhya Pradesh High Court · (2010) 1 MPJR 159
Companies Act, 1956 — Section 209, 78Constitution of India, 1950 — Article 226, 227Criminal Procedure Code, 1973 (CrPC) — Section 177, 190, 200, 482
High Courts21 Jul 2009Allowed
State of M.P. Vs K.M. Mishra and Others
Madhya Pradesh High Court · (2009) 3 MPJR 338
Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12(3)
High Courts21 Jul 2009Allowed
State of M.P. Vs K.M. Mishra and others
Madhya Pradesh High Court · (2009) 3 MPLJ 642
High Courts21 Jul 2009Allowed
Kumar Gandharva Sangeet Academy Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2010) 188 TAXMAN 374
Income Tax Act, 1961 — Section 80G(5)
High Courts21 Jul 2009Allowed
Dhammu Choudhary Vs The State of M.P.
Madhya Pradesh High Court · (2009) 4 MPHT 271
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 302
High Courts20 Jul 2009
Ashok and Others Vs Smt. Asha
Madhya Pradesh High Court · (2010) 2 MPJR 172
Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(2), 482Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 13(B)
High Courts20 Jul 2009
Pratik Parik Vs State of M.P.
Madhya Pradesh High Court · (2010) 2 MPJR 134
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482Madhya Pradesh Excise Act, 1915 — Section 34, 34(1), 34(2), 47A, 47A(3)
High Courts17 Jul 2009Dismissed
Mohanlal Gupta Vs Radheshyam Gupta and Another
Madhya Pradesh High Court · (2010) 1 MPHT 190 : (2010) 1 MPLJ 419
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c), 12(1)(f)
High Courts17 Jul 2009Allowed
State of Madhya Pradesh Vs Ram Singh and Others
Madhya Pradesh High Court · (2009) 07 MP CK 0039
Criminal Procedure Code, 1973 (CrPC) — Section 357, 378Penal Code, 1860 (IPC) — Section 325, 34
High Courts17 Jul 2009Allowed
Khilan Singh Thakur Vs The State of M.P.
Madhya Pradesh High Court · (2010) 1 JLJ 161
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 374(2)Penal Code, 1860 (IPC) — Section 294, 506BScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)
High Courts17 Jul 2009Dismissed
Marble City Hospital and Research Centre P. Ltd. and Others Vs Sarabjeet Singh Mokha
Madhya Pradesh High Court · (2010) 155 CompCas 13 : (2009) 2 MPLJ 73
Companies Act, 1956 — Section 10F, 283(1)(g)
High Courts16 Jul 2009
Prafulla Kumar Chaturvedi Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2010) 2 MPJR 92
Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 15Constitution of India, 1950 — Article 14, 16, 21Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 14, 15(1), 15(2)
High Courts16 Jul 2009Allowed
K.A.S. Spinning Mills Pvt. Ltd. (M/s) and Others Vs Pannalal Kakriya and Sons (M/s)
Madhya Pradesh High Court · (2010) 3 MPJR 274
Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141