High Courts03 Dec 2014
CMC Limited Vs State of M.P.
Madhya Pradesh High Court · AIR 2015 MP 17 : (2015) 1 JLJ 417
Constitution of India, 1950 — Article 14Contract Act, 1872 — Section 2(a)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2014
1,987 judgments · page 6 of 100
High Courts03 Dec 2014
Rajendra Singh Parmar Vs State of MP
Madhya Pradesh High Court · (2015) 1 MPJR 162
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 28, 28(3), 28(4)
High Courts03 Dec 2014
The State of Madhya Pradesh Vs Dharma Singh
Madhya Pradesh High Court · (2014) 12 MP CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts03 Dec 2014Partly Allowed
Laxminarayan Vs Munnibai
Madhya Pradesh High Court · (2015) 3 MPLJ 401
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 7 151Constitution of India, 1950 - Article 227
High Courts02 Dec 2014
Motilal Kushwaha Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 1 JLJ 7
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts02 Dec 2014
Shikhar Chand Vs Ravindra Gothi
Madhya Pradesh High Court · (2014) 12 MP CK 0065
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts02 Dec 2014
The State of M.P. Vs Ram Nath Gohiya
Madhya Pradesh High Court · (2014) 12 MP CK 0063
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts02 Dec 2014
Dharmendra Ratda Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0056
Madhya Pradesh Public Trust Act, 1951 — Section 5(2), 6, 7, 8, 8(1)
High Courts02 Dec 2014
Baljeet Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0033
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 248, 50, 52
High Courts02 Dec 2014
Jayant Thirani Vs Gyanchand Dubey
Madhya Pradesh High Court · (2015) 2 BC 575 : (2015) 1 JLJ 93 : (2015) 2 MPHT 94
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 203, 204Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 120B, 323, 34, 382
High Courts02 Dec 2014
Devendra Sharma Vs State of MP
Madhya Pradesh High Court · (2014) 12 MP CK 0003
National Council for Teacher Education Act, 1993 — Section 14, 14(1), 18
High Courts01 Dec 2014
IFFCO Tokio General Insurance Co. Ltd. Vs Meena Mahesh and Others
Madhya Pradesh High Court · (2015) 145 FLR 555 : (2015) 1 MPHT 454
Employees State Insurance Act, 1948 — Section 53
High Courts01 Dec 2014
Ramdhani Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 1 MPLJ 458
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 158, 248
High Courts01 Dec 2014
Arun Sharma Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 2 MPHT 373 : (2015) 3 MPLJ 206
Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471
High Courts01 Dec 2014
Mintu Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0062
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 53Penal Code, 1860 (IPC) — Section 302, 34
High Courts01 Dec 2014
Aabid Hussain Vs Peer Mohd Zahur Alam
Madhya Pradesh High Court · (2014) 12 MP CK 0061
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, 115
High Courts01 Dec 2014
Nirasha Sharma Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 178(a), 178(c), 482Penal Code, 1860 (IPC) — Section 177, 178, 34, 406, 498A
High Courts01 Dec 2014
IFFCO Tokyo General Insurance Co. Ltd. Vs Meena Mahesh and Others
Madhya Pradesh High Court · (2015) 1 MPLJ 379
Employees State Insurance Act, 1948 — Section 53
High Courts01 Dec 2014
Sunita Dubey Vs Hukum Singh Ahirwar
Madhya Pradesh High Court · (2015) ALLMR(Cri) 346 : (2015) 2 BC 679 : (2015) 2 Crimes 528 : (2015) 1 JLJ 65 : (2015) 1 MPHT 94 : (2015) 1 MPJR 242 : (2015) 1 MPLJ 574 : (2015) 3 RCR(Criminal) 410
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 138, 20
High Courts28 Nov 2014
Aalok Khanna Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2015) 277 CTR 60
Income Tax Act, 1961 - Section 260A, 68