High Courts21 Jan 2014Disposed Off
Ashok Kumar Yadav Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 01 MP CK 0087
Constitution of India, 1950 - Article 22(1)Criminal Procedure Code, 1973 (CrPC) - Section 303
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2014
1,987 judgments · page 96 of 100
High Courts21 Jan 2014
Amitesh Tyagi and Others Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2014) 01 MP CK 0084
Criminal Procedure Code, 1973 (CrPC) - Section 177 182(2) 198 468 482Dowry Prohibition Act, 1961 - Section 3 4Penal Code, 1860 (IPC) - Section 34 494 495 498A 506
High Courts21 Jan 2014Allowed
Babbu Kol Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 01 MP CK 0079
Penal Code, 1860 (IPC) - Section 326
High Courts21 Jan 2014Dismissed
Surendra Singh Rajput Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 01 MP CK 0076
High Courts21 Jan 2014Dismissed
Shri Bharat Bhai Patel Vs Smt. Radha Agrawal
Madhya Pradesh High Court · (2014) 01 MP CK 0014
Criminal Procedure Code, 1973 (CrPC) - Section 482 91Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts21 Jan 2014
The State of Madhya Pradesh Vs Shakir Mohammad @ Babbu
Madhya Pradesh High Court · (2014) 01 MP CK 0013
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20(B)(ii)(b) 50 8
High Courts20 Jan 2014Dismissed
Sanjay Sharma Vs Avdesh Sharma
Madhya Pradesh High Court · (2014) 01 MP CK 0089
Criminal Procedure Code, 1973 (CrPC) - Section 482Limitation Act, 1963 - Section 5Negotiable Instruments Act, 1881 (NI) - Section 138 142
High Courts20 Jan 2014Dismissed
Rt. Rev. Dr. P.C. Singh (Prem Chand Singh) Vs Mrs. Cheryl Ann Collaco and The State of M.P.
Madhya Pradesh High Court · (2014) 01 MP CK 0083
Criminal Procedure Code, 1973 (CrPC) - Section 156(3) 161 200 203 204Penal Code, 1860 (IPC) - Section 509
High Courts20 Jan 2014Disposed Off
Rajeev Gandhi College Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 01 MP CK 0078
National Council for Teacher Education Act, 1993 - Section 14(5) 17 18
High Courts20 Jan 2014Allowed
Smt. Mekhla Narway Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) LabIC 2123
High Courts20 Jan 2014Dismissed
Upendra Singh Tomar Vs Ganesha Kushwah and Others
Madhya Pradesh High Court · (2014) 01 MP CK 0075
Civil Procedure Code, 1908 (CPC) - Section 100Madhya Pradesh Land Revenue Code, 1959 - Section 168 257(o)
High Courts20 Jan 2014Dismissed
Smt. Sushila Devi Vs Banwarilal Jain
Madhya Pradesh High Court · (2014) 01 MP CK 0046
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 227
High Courts20 Jan 2014
Mala Devi Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 2 MPLJ 82
Constitution of India, 1950 — Article 226
High Courts17 Jan 2014
Raju Sharma and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 2 CGLJ 17
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts17 Jan 2014
Shilpa Suryavanshi Vs Rambabu Agrawal and Others
Madhya Pradesh High Court · (2014) 01 MP CK 0090
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1
High Courts16 Jan 2014Dismissed
Dhanwanti Prakash Chandra Estate Pvt. Ltd. Vs Chief Executive Officer,Indore Development Authority
Madhya Pradesh High Court · (2014) 2 JLJ 402
High Courts16 Jan 2014Disposed Off
Sharda Nimje Vs Government of India and Others
Madhya Pradesh High Court · (2014) 1 JLJ 333 : (2014) 2 MPLJ 354
High Courts16 Jan 2014Dismissed
Satish Kumar Agrawal Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 01 MP CK 0080
High Courts16 Jan 2014Dismissed
Rita Semual Vs B.K. Kurmi
Madhya Pradesh High Court · (2014) 2 BC 507
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 65Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 Jan 2014
Madhu Janiyani Vs State of M.P.
Madhya Pradesh High Court · (2014) 2 JLJ 276 : (2014) 3 MPLJ 567
Civil Procedure Code, 1908 (CPC) — Section 100, 11, 9Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5), 5, 6