COURT ARCHIVE

Madhya Pradesh High Court judgments, 2015

1,069 judgments · page 12 of 54

High Courts03 Aug 2015Dismissed

Mescot Hospital and Research Centre Pvt. Ltd. Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 3 JLJ 305 : (2016) 1 MPLJ 48

Constitution of India, 1950 - Article 226Madhya Pradesh Upcharyagriha Tatha Rujopchar Sambandhi Sthapnaaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973 - Section 14(d), 2(a), 4, 4(4), 4(4)(a)

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High Courts31 Jul 2015Disposed off

Sanskar Ved Bharti School Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 07 MP CK 0078

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High Courts31 Jul 2015Partly Allowed

Mohammad Ishak Beg Vs Nagar Panchayat and Others

Madhya Pradesh High Court · (2015) 07 MP CK 0077

Civil Procedure Code, 1908 (CPC) - Order 14 Rule 5, Order 18 Rule 4, Order 6 Rule 17Constitution of India, 1950 - Article 227

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High Courts31 Jul 2015Allowed

Bhupendra Singh Vs Saket Kumar

Madhya Pradesh High Court · (2015) 4 BC 656 : (2016) 1 MhLj 24 : (2016) 1 MPLJ 209

Criminal Procedure Code, 1973 (CrPC) - Section 204 (4), 204(4), 378, 397, 401Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts31 Jul 2015Allowed

Gullu Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 07 MP CK 0075

Penal Code, 1860 (IPC) - Section 354, 376, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)

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High Courts31 Jul 2015Allowed

Dinesh Kumar Tiwari Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 4 MPLJ 144

Constitution of India, 1950 - Article 14, 16, 21

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High Courts31 Jul 2015Allowed

H.P. Parashar Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 147 FLR 1085

Constitution of India, 1950 - Article 14, 16, 21Delhi Special Police Establishment Act, 1946 - Section 6-A

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High Courts30 Jul 2015Allowed

Sikandar Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 07 MP CK 0043

Penal Code, 1860 (IPC) - Section 302, 304

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High Courts29 Jul 2015Partly Allowed

Union of India and Others Vs Ravi Builders and Rajendra Agrawal and Associates

Madhya Pradesh High Court · (2015) 4 MPLJ 100

Arbitration and Conciliation Act, 1996 - Section 11(6), 31(3), 31(7), 34, 34(2)(a)

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High Courts28 Jul 2015Dismissed

B.S. Waskel and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2015) 07 MP CK 0081

Constitution of India, 1950 - Article 166, 226Criminal Procedure Code, 1973 (CrPC) - Section 197(1), 432, 465, 482Penal Code, 1860 (IPC) - Section 120-B, 34, 420, 467, 468

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High Courts28 Jul 2015

Shyambai and Others Vs State of M.P.

Madhya Pradesh High Court · (2015) 07 MP CK 0050

Penal Code, 1860 (IPC) - Section 107, 306, 34

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High Courts28 Jul 2015Allowed

Mohammad Yaqoob Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 07 MP CK 0045

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High Courts28 Jul 2015Allowed

M.P. State Civil Supplies Corporation Ltd. Vs K.D. Transport

Madhya Pradesh High Court · (2015) 4 MPLJ 211

Arbitration and Conciliation Act, 1996 - Section 34, 34(2), 34(2)(a), 34(2)(b)(ii), 37

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High Courts27 Jul 2015Dismissed

Lalman Singh Patel Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 07 MP CK 0082

Constitution of India, 1950 - Article 226, 32Criminal Procedure Code, 1973 (CrPC) - Section 110Prevention Of Blackmarketing And Maintenance Of Supplies Of Essential Commodities Act, 1980 - Section 3(1), 3(2), 3(3)

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High Courts27 Jul 2015Dismissed