High Courts31 Jan 2014
In Re: Dhar Cement Ltd. (in Liquidation)
Madhya Pradesh High Court · (2014) 187 CompCas 366
Companies Act, 1956 — Section 100, 101, 101, 102, 102Sick Industrial Companies (Special Provisions) Act, 1985 — Section 3(1)(o)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2014
1,987 judgments · page 95 of 100
High Courts30 Jan 2014
Chhatrapal Singh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 01 MP CK 0019
Madhya Pradesh Co-operative Societies Act, 1960 — Section 2 (hh), 3 (1), 53, 53 (1), 53 (10)
High Courts29 Jan 2014Dismissed
Jitendra Sharma Vs Bharat Petroleum Corporation Ltd.
Madhya Pradesh High Court · (2014) 2 MPLJ 459
Constitution of India, 1950 — Article 226
High Courts29 Jan 2014
Kumar Manglam Vs State of M.P.
Madhya Pradesh High Court · (2014) FAJ 410 : (2015) 2 MPJR 273
Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 138, 141, 141(1), 244, 245Prevention of Food Adulteration Act, 1954 — Section 17
High Courts28 Jan 2014
Wahed Begum Vs Union of India
Madhya Pradesh High Court · (2014) 2 MPHT 338
Constitution of India, 1950 — Article 226
High Courts27 Jan 2014
R.K. Shivhare Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) FAJ 492
Food Safety and Standards Act, 2006 — Section 70
High Courts27 Jan 2014
BPL Ltd. Vs Assistant Commissioner, Commercial Tax Bhopal Division-1, Bhopal (MP) and Others
Madhya Pradesh High Court · (2014) 69 VST 149
High Courts27 Jan 2014
Bhupendra Kant Bhardwaj Vs Rameshchandra Goyal
Madhya Pradesh High Court · (2014) 3 MPHT 441 : (2014) 2 MPLJ 286
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 5, Order 41 Rule 5(3)Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12, 13, 13(1), 2(i)
High Courts27 Jan 2014
Navratan Techbuild (P) Ltd. Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2015) 274 CTR 270
Income Tax Act, 1961 — Section 143(3), 143(3}, 260A, 80-IB, 80IB(10)
High Courts27 Jan 2014Dismissed
Virendra Kumar Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) LabIC 3394 : (2014) 2 MPLJ 683
Madhya Pradesh Land Revenue Code, 1959 — Section 41, 57(2)
High Courts27 Jan 2014
Himadri Raje and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 1 JLJ 370 : (2014) 2 MPHT 50 : (2014) 2 MPLJ 106
Constitution of India, 1950 — Article 13(2), 14, 15(3), 16, 16(3)Penal Code, 1860 (IPC) — Section 497
High Courts24 Jan 2014Allowed
Mithlesh Rai Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 1 JLJ 264
Constitution of India, 1950 — Article 21, 226, 227, 32Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 173(3), 174Penal Code, 1860 (IPC) — Section 302, 460
High Courts24 Jan 2014
Mayank Vs State of M.P.
Madhya Pradesh High Court · (2014) 2 MPHT 350
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 21Criminal Procedure Code, 1973 (CrPC) — Section 204, 319, 437, 438, 439
High Courts23 Jan 2014
Pramod Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 01 MP CK 0091
Civil Procedure Code, 1908 (CPC) — Order 17 Rule 1, 148Criminal Procedure Code, 1973 (CrPC) — Section 309, 313(1)(b), 314(3), 386(b), 397Penal Code, 1860 (IPC) — Section 186, 294, 353, 4, 506
High Courts22 Jan 2014Allowed
Sheela Bai Rajak Vs Matukdhari Rajak
Madhya Pradesh High Court · (2014) 2 DMC 687
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19(4)
High Courts22 Jan 2014Dismissed
Kishorilal Tiwari Vs Kandhilal
Madhya Pradesh High Court · (2014) 01 MP CK 0088
Civil Procedure Code, 1908 (CPC) - Section 100Registration Act, 1908 - Section 17Transfer of Property Act, 1882 - Section 54
High Courts22 Jan 2014
Anil Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 01 MP CK 0082
Penal Code, 1860 (IPC) - Section 294 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts22 Jan 2014Allowed
Sageer @ Saeed Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 01 MP CK 0081
Criminal Procedure Code, 1973 (CrPC) - Section 228 397 401Penal Code, 1860 (IPC) - Section 307 34
High Courts22 Jan 2014Dismissed
Chairman-cum-Managing Director (CMD) Vs M/s. Deendayal Mall Management Pvt. Ltd. and Others
Madhya Pradesh High Court · (2014) 1 JLJ 413 : (2014) 2 MPHT 86 : (2014) 2 MPLJ 441
Madhya Pradesh Electricity Duty Act, 1949 — Section 3, 3-BMadhya Pradesh Hotel Tatha Vas Grihon Me Vilas Vastuon Par Kar Adhiniyam, 1988 — Section 9Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 24
High Courts22 Jan 2014
Samiksha Gupta Vs Board of Secondary Education, M.P.
Madhya Pradesh High Court · (2014) 2 MPHT 305 : (2014) 2 MPLJ 126
Constitution of India, 1950 — Article 21, 226, 32