High Courts28 Nov 2014
Rameshwardayal Mangal Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 1 MPLJ 470
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2014
1,987 judgments · page 7 of 100
High Courts28 Nov 2014
Ashok Agrawal Vs State of M.P.
Madhya Pradesh High Court · (2015) 1 MPHT 270
Criminal Procedure Code, 1973 (CrPC) — Section 144, 195, 2 (d), 482Penal Code, 1860 (IPC) — Section 188
High Courts28 Nov 2014
Abdul Rashid and Others Vs State of M.P.
Madhya Pradesh High Court · (2015) 1 MPHT 349
Criminal Procedure Code, 1973 (CrPC) — Section 196, 216, 311, 482Penal Code, 1860 (IPC) — Section 153-A, 188, 505, 505(2), 505(2)(1)
High Courts28 Nov 2014
Gajraj Singh Vs State of Madhya Pradesh State of Madhya Pradesh Vs Gajraj Singh
Madhya Pradesh High Court · (2014) 11 MP CK 0154
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 374(2), 377Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 436
High Courts28 Nov 2014
Sanjay Gandi Yuva Netratva Avam Gramin Prashikshan Sansthan Vs Iqbal Ahmed
Madhya Pradesh High Court · (2014) 11 MP CK 0030
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts28 Nov 2014
R.S. Bansal Vs Union of India
Madhya Pradesh High Court · (2014) 11 MP CK 0017
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)(a)
High Courts27 Nov 2014
Aashiq Khan Vs Anisabai
Madhya Pradesh High Court · (2015) 1 JLJ 337 : (2015) 1 MPHT 352
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 323, 34, 498-A, 506
High Courts27 Nov 2014
Gyansingh Vs Vasu Pardi
Madhya Pradesh High Court · (2014) 11 MP CK 0153
Criminal Procedure Code, 1973 (CrPC) — Section 161, 372(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 120B, 216(A), 323, 327, 34
High Courts27 Nov 2014
Vivek Kumar Jain Vs State of M.P.
Madhya Pradesh High Court · (2015) 2 Crimes 531 : (2015) 1 MPHT 75
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 482Penal Code, 1860 (IPC) — Section 107, 155(2), 156(1), 306, 34
High Courts27 Nov 2014
Thok Sabji Vikreta Kalyan Sangh Vs State of M.P.
Madhya Pradesh High Court · (2015) 1 JLJ 61 : (2015) 1 MPHT 11 : (2015) 1 MPLJ 399
High Courts27 Nov 2014
Ram Sewak Shakya Vs State of M.P.
Madhya Pradesh High Court · (2014) 11 MP CK 0149
Constitution of India, 1950 — Article 14, 16, 226
High Courts27 Nov 2014
Ramesh Chand Vs Gangawati
Madhya Pradesh High Court · (2014) 11 MP CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Penal Code, 1860 (IPC) — Section 494, 495, 497, 498
High Courts27 Nov 2014
Brajesh Kumar Lodhi Vs State of M.P.
Madhya Pradesh High Court · (2014) 11 MP CK 0036
Criminal Procedure Code, 1973 (CrPC) — Section 154, 482
High Courts27 Nov 2014
Abhishaek Vs State of M.P.
Madhya Pradesh High Court · (2015) 1 JLJ 27 : (2015) 1 MPLJ 466
Madhya Pradesh Adhyaksha Tatha Upadhyaksha (Vetan Tatha Bhatta) Adhiniyam, 1972 — Section 2, 4, 4(1), 4(3)
High Courts27 Nov 2014
Commissioner, Commercial Tax Indore Vs Bhagwan Das Agrawal
Madhya Pradesh High Court · (2014) 11 MP CK 0027
High Courts27 Nov 2014
Akhilesh Tiwari Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 11 MP CK 0026
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts26 Nov 2014Dismissed
Amit Kumar Jain Vs Hariom Sharma
Madhya Pradesh High Court · (2015) 2 MPLJ 164
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2, Order 7 Rule 11(d) — Constitution of India, 1950 - Article 227 — Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12(1)(a)
High Courts26 Nov 2014
Kashmiri Lal Batra Vs State of M.P.
Madhya Pradesh High Court · (2014) 4 MPJR 190 : (2015) 2 MPLJ 245
Motor Vehicles Act, 1988 — Section 2(31), 72, 74, 76, 79
High Courts26 Nov 2014
Babulal Pachori Vs State of MP
Madhya Pradesh High Court · (2015) 1 JLJ 107 : (2015) 2 MPLJ 35
Constitution of India, 1950 — Article 226, 300A
High Courts26 Nov 2014
Shamim Ahmad Vs Kaneez Bano
Madhya Pradesh High Court · (2015) 3 Crimes 528 : (2015) 1 DMC 484
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2(b)(iii), 3, 3(1)(d)