High Courts11 Aug 2015
Maniklal Kanskar Vs Central Bank of India, Mandla and Others
Madhya Pradesh High Court · (2015) 4 MPLJ 85
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 40Constitution of India, 1950 - Article 227
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2015
1,069 judgments · page 11 of 54
High Courts10 Aug 2015Dismissed
Seema Dubey Vs Jean Hookins and Others
Madhya Pradesh High Court · (2015) 08 MP CK 0098
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, 151
High Courts10 Aug 2015Dismissed
State of M.P. and Others Vs Perfect Sales
Madhya Pradesh High Court · AIR 2015 MP 161 : (2016) 1 BC 253
Civil Procedure Code, 1908 (CPC) - Section 96Limitation Act, 1963 - Section 5
High Courts10 Aug 2015Dismissed
Jitu Vs Geetadevi and Others
Madhya Pradesh High Court · (2015) 08 MP CK 0069
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 41 Rule 1, Order 41 Rule 33, Order 47 Rule 1, Order 47 Rule 47
High Courts07 Aug 2015Partly Allowed
Kailash and Others Vs Ganpat and Others
Madhya Pradesh High Court · (2015) 08 MP CK 0095
Motor Vehicles Act, 1988 - Section 173(1)
High Courts07 Aug 2015Allowed
Ranjana Saxena Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 08 MP CK 0063
High Courts07 Aug 2015Dismissed
Omprakash Agrawal Vs Hemendra and Others
Madhya Pradesh High Court · (2015) 08 MP CK 0038
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 41 Rule 1, Order 41 Rule 33, Order 47 Rule 1, Order 47 Rule 47Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 22(3)(f)
High Courts07 Aug 2015Partly Allowed
Bhupendra Singh Dawar Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 08 MP CK 0037
Constitution of India, 1950 - Article 226Madhya Pradesh Excise Act, 1915 - Section 31
High Courts07 Aug 2015Dismissed
Chandresh Dhakad Vs State of M.P. and Others
Madhya Pradesh High Court · (2016) 6 FLT 189 : (2015) 4 MPLJ 616
Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 451Forest Act, 1927 - Section 29, 4, 52, 52(3), 52(4)(a)
High Courts06 Aug 2015
Union of India and Others Vs Sunil Kumar Choudhary
Madhya Pradesh High Court · (2015) 3 MPJR 101
Administrative Tribunals Act, 1985 - Section 19, 19(1), 19(3), 19(4), 4Constitution of India, 1950 - Article 227
High Courts06 Aug 2015Partly Allowed
Rayees and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 08 MP CK 0050
Penal Code, 1860 (IPC) - Section 307, 324, 326, 34
High Courts06 Aug 2015Allowed
Mansukh Lal Saraf Vs Arun Kumar Tiwari and Others
Madhya Pradesh High Court · (2015) 08 MP CK 0049
Constitution of India, 1950 - Article 16, 226, 309, 311, 315Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 - Section 4
High Courts06 Aug 2015Disposed Off
Prakhar Kumar Mishra Vs Madhya Pradesh Board of Secondary Education and Others
Madhya Pradesh High Court · (2015) 4 MPLJ 93
High Courts05 Aug 2015
Abhilasha Vs Ashok Dongre
Madhya Pradesh High Court · (2015) 08 MP CK 0079
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 34, 498A, 498-A
High Courts04 Aug 2015Dismissed
State of M.P. Vs Tirupati Buildcon (P) Ltd.
Madhya Pradesh High Court · AIR 2015 MP 183 : (2015) 6 ARBLR 404
Arbitration and Conciliation Act, 1996 - Section 34, 37
High Courts04 Aug 2015Allowed
Ansuiya Prasad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 08 MP CK 0045
Criminal Procedure Code, 1973 (CrPC) - Section 221, 313Penal Code, 1860 (IPC) - Section 304-B, 306, 498-A
High Courts04 Aug 2015
Ashok Nanda and Others Vs The State of M.P.
Madhya Pradesh High Court · (2015) 08 MP CK 0036
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 120-B, 418Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
High Courts04 Aug 2015Allowed
South Eastern Coalfields Ltd. and Others Vs Vishnu Prasad Mishra and Others
Madhya Pradesh High Court · (2015) 08 MP CK 0035
High Courts04 Aug 2015Dismissed
Raju Kaushal and Others Vs Sumitra
Madhya Pradesh High Court · (2015) 4 MPLJ 97
Civil Procedure Code, 1908 (CPC) - Order 33 Rule 1Constitution of India, 1950 - Article 227Court Fees Act, 1870 - Section 35
High Courts03 Aug 2015Dismissed
Rupinder Singh Anand Vs Gajinder Pal Kaur Anand and Others
Madhya Pradesh High Court · (2015) 3 JLJ 130
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 16Constitution of India, 1950 - Article 227Succession Act, 1925 - Section 213, 213(1), 213(2), 57, 57(a)