High Courts09 Dec 2014
Virendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0044
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 154, 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 396, 397
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2014
1,987 judgments · page 4 of 100
High Courts09 Dec 2014
Vinod Kumar Sharma Vs Satpura Narmada Kshetriya Gramin Bank
Madhya Pradesh High Court · (2014) 12 MP CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 482, 91Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts09 Dec 2014
Neelam Singh Sikarwar Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 1 MPLJ 297
Constitution of India, 1950 — Article 14, 15, 16, 16(2), 16(3)
High Courts09 Dec 2014
Subhashati Vs Chandrajyoti Singh
Madhya Pradesh High Court · (2014) 12 MP CK 0026
Constitution of India, 1950 — Article 226
High Courts09 Dec 2014
Mukesh Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482Motor Vehicles Act, 1988 — Section 181, 192, 3, 66
High Courts09 Dec 2014
Michhu Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0021
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 294, 323, 34
High Courts08 Dec 2014
Steel Tube of India Ltd. Vs Gujarat Mercantile Credit Sahkarita Ltd. and Others
Madhya Pradesh High Court · (2015) 2 MPHT 156 : (2015) 1 MPLJ 366
Arbitration and Conciliation Act, 1996 — Section 11Madhya Pradesh Swayatta Sahakarita Adhiniyam, 1999 — Section 56
High Courts08 Dec 2014
State of M.P. Vs Mannulal
Madhya Pradesh High Court · (2015) 1 MPLJ 307
Limitation Act, 1963 — Section 5
High Courts08 Dec 2014
Arun Kumar Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0049
Constitution of India, 1950 — Article 14, 21
High Courts08 Dec 2014
Manmohan Kaur Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0048
Constitution of India, 1950 — Article 19, 19(1)(f), 226, 300(A), 300A
High Courts08 Dec 2014
Rakesh Singh Bhadouria Vs District Cooperative Central Bank Ltd.
Madhya Pradesh High Court · (2014) 12 MP CK 0047
Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2)
High Courts08 Dec 2014
Pramod Kumar Shrivas Vs M.P. Poorva Kshetra Vidyut Vitran Company
Madhya Pradesh High Court · (2014) 12 MP CK 0028
Constitution of India, 1950 — Article 14
High Courts08 Dec 2014
Venkatesh Earthen Private Ltd. Vs South East Central Railway
Madhya Pradesh High Court · (2015) 1 JLJ 301 : (2015) 2 MPLJ 298
Arbitration and Conciliation Act, 1996 — Section 11(6), 11(8)
High Courts08 Dec 2014
Sunder Lal Sahu Vs State of M.P.
Madhya Pradesh High Court · AIR 2015 MP 15
Constitution of India, 1950 — Article 226Essential Commodities Act, 1955 — Section 3, 3(2)(d), 5(3)
High Courts08 Dec 2014
Rai Singh Chourasiya Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0020
Penal Code, 1860 (IPC) — Section 120B, 201, 419, 420, 468
High Courts05 Dec 2014
Shailendra Singh Nahar Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 144 FLR 801 : (2015) 1 MPHT 181 : (2015) 1 MPLJ 560
High Courts05 Dec 2014
Somani Charitable Trust Vs Union of India
Madhya Pradesh High Court · (2014) 12 MP CK 0074
Income Tax Act, 1961 — Section 10(22), 10(23C)(vi), 10(23C)(vi), 2, 2(15)
High Courts05 Dec 2014
Sanju Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) CriLJ 958
Constitution of India, 1950 — Article 226, 227National Security Act, 1980 — Section 12(1), 3, 3(2), 3(2), 3(3)Prevention of Black-marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 3
High Courts05 Dec 2014
Rishikesh Singh Vs Seema Arora
Madhya Pradesh High Court · AIR 2015 MP 10
Constitution of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 107, 111, 138, 159, 176
High Courts05 Dec 2014
Basant Rathor Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 12 MP CK 0015
Penal Code, 1860 (IPC) — Section 294, 323, 34, 354A, 354A