CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2014

1,987 judgments · page 1 of 100

High Courts22 Dec 2014

Ku. Vimlesh Vanshkar Vs State of M.P.

Madhya Pradesh High Court · (2015) 1 JLJ 297 : (2015) 1 MPHT 273 : (2015) 2 MPJR 77 : (2015) 2 MPJR 208 : (2015) 1 MPLJ 393

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 32A, 32B, 32C
Read judgment
High Courts20 Dec 2014

Omkar Vs State of M.P.

Madhya Pradesh High Court · (2015) 1 MPHT 340

Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 440Penal Code, 1860 (IPC) — Section 379
Read judgment
High Courts20 Dec 2014

Sangeeta Bansal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 2 MPHT 217 : (2015) 2 MPLJ 472

Constitution of India, 1950 — Article 243, 243Q, 243R, 243SMadhya Pradesh Municipalities Act, 1961 — Section 19, 3(7), 43, 47, 47(1)
Read judgment
High Courts18 Dec 2014

Sudhir Sharma Vs State of M.P.

Madhya Pradesh High Court · (2015) 2 CCR 168 : (2015) 3 MPHT 19

Criminal Procedure Code, 1973 (CrPC) — Section 164, 167, 173, 27, 41Evidence Act, 1872 — Section 27Information Technology Act, 2000 — Section 65, 66
Read judgment
High Courts18 Dec 2014

Bacchu Vs Beerwal

Madhya Pradesh High Court · (2014) 12 MP CK 0070

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 2, Order 39 Rule 2A, 151Constitution of India, 1950 — Article 227
Read judgment
High Courts18 Dec 2014

The Daly College Vs State of M.P.

Madhya Pradesh High Court · (2015) 2 JLJ 26 : (2015) 3 MPLJ 280

Constitution of India, 1950 — Article 15(5), 19(1)(g), 21, 21A, 21ARight of Children to Free and Compulsory Education Act, 2009 — Section 11, 12, 12(1)(c), 12(2), 19
Read judgment
High Courts17 Dec 2014

Rajaram Vs State of M.P.

Madhya Pradesh High Court · (2015) 1 JLJ 437 : (2015) 1 MPLJ 354

Constitution of India, 1950 - Article 226General Clauses Act, 1897 - Section 6 6(a) 6(b) 6(c)(d)(e)Land Acquisition Act, 1894 - Section 11 4 6 9
Read judgment
High Courts16 Dec 2014

Manish Vs K.G. Sharma

Madhya Pradesh High Court · (2015) 2 MPHT 137 : (2015) 3 MPLJ 63

Criminal Procedure Code, 1973 (CrPC) — Section 200, 482Negotiable Instruments Act, 1881 (NI) — Section 138
Read judgment
High Courts16 Dec 2014

Kalpana Shivhare Vs State of M.P.

Madhya Pradesh High Court · (2014) 12 MP CK 0089

Constitution of India, 1950 — Article 300, 300A, 300AMadhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 50(7), 54
Read judgment