High Courts23 Jun 2015Disposed off
Ramsuhawan Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 06 MP CK 0008
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 376, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2015
1,069 judgments · page 18 of 54
High Courts23 Jun 2015
Balvir Singh Gurjar Vs Nitu
Madhya Pradesh High Court · (2016) 1 DMC 225 : (2015) 4 MPLJ 184
Civil Procedure Code, 1908 (CPC) - Section 22, 23, 23, 24, 24Hindu Marriage Act, 1955 - Section 10, 13, 21, 21A, 21-A
High Courts23 Jun 2015Allowed
Deewan Singh and Others Vs Ramniwas and Others
Madhya Pradesh High Court · (2015) 4 MPLJ 172
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 227Specific Relief Act, 1963 - Section 21, 22, 22(1)(b)
High Courts22 Jun 2015Dismissed
Propietro Bhatia Hardware Vs Shri Shri 1008 Jagat Guru Shankaracharya Swami Swaroopanand Saraswati
Madhya Pradesh High Court · (2015) 06 MP CK 0057
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 7, 151Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12 (1) (7), 12 (1) (c), 12 (1) (f), 12 (1) (h), 18
High Courts22 Jun 2015Dismissed
Proprietor Gulati Enterprises Vs Shri Shri 1008 Jagat Guru Shankaracharya Swami Swaroopanand Saraswati
Madhya Pradesh High Court · (2015) 06 MP CK 0056
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 7Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12 (1) (7), 12 (1) (a), 12 (1) (c), 12 (1) (h), 18
High Courts22 Jun 2015Dismissed
Gwalior Development Authority Vs Tilli Khan and Others
Madhya Pradesh High Court · (2015) 06 MP CK 0004
Constitution of India, 1950 - Article 227Industrial Disputes Act, 1947 - Section 25-F
High Courts19 Jun 2015Dismissed
Narmada Motors Vs Sunil Kumar Lauvanshi
Madhya Pradesh High Court · (2015) 06 MP CK 0049
Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts19 Jun 2015Allowed
R.P. Meena Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 06 MP CK 0041
Constitution of India, 1950 - Article 14
High Courts19 Jun 2015Allowed
Amit Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2015) 06 MP CK 0027
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155 (2), 155(2), 156(1), 161, 482Penal Code, 1860 (IPC) - Section 201, 302
High Courts19 Jun 2015Dismissed
Ashok Parashar Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 06 MP CK 0007
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 107, 294, 306, 34, 506
High Courts19 Jun 2015Dismissed
Vipin Garg Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 06 MP CK 0006
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 107, 294, 306, 34, 506
High Courts19 Jun 2015Dismissed
Gopal Dutt Dholakhandi Vs S.K. Tamotia and Others
Madhya Pradesh High Court · (2015) 06 MP CK 0005
Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 226, 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 13 (1), 13 (6), 13(1), 13(2), 13(6)
High Courts18 Jun 2015Allowed
Kansa Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 3 JLJ 29 : (2015) 4 MPLJ 151
Constitution of India, 1950 - Article 14, 21
High Courts18 Jun 2015Dismissed
Manoj Kumar Agrawal Vs Nepa Limited
Madhya Pradesh High Court · (2015) 06 MP CK 0050
Arbitration and Conciliation Act, 1996 - Section 11(4), 11(5), 11(6), 12, 13
High Courts18 Jun 2015Disposed off
Anupama Gupta Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 06 MP CK 0026
Constitution of India, 1950 - Article 14, 16, 226
High Courts18 Jun 2015Disposed off
Raja Bhaiya Yadav Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 06 MP CK 0025
High Courts17 Jun 2015
Murlidhar Pinjani and Others Vs Satyakam Tendon and Others
Madhya Pradesh High Court · (2015) 3 MPLJ 590
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 26, Order 41 Rule 24, 107, 115, 151Constitution of India, 1950 - Article 227Specific Relief Act, 1963 - Section 10, 28, 28(1), 9
High Courts17 Jun 2015Disposed off
Phoolan Devi Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 06 MP CK 0035
Criminal Procedure Code, 1973 (CrPC) - Section 173, 174, 482Penal Code, 1860 (IPC) - Section 109, 114, 120-B, 306, 34
High Courts17 Jun 2015Dismissed
Phulel Prasad Patel Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 06 MP CK 0014
Criminal Procedure Code, 1973 (CrPC) - Section 438Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 304-B, 34, 498-A
High Courts16 Jun 2015Dismissed
Sunil Agarwal Vs Vinod Kumar Goyal
Madhya Pradesh High Court · (2015) 06 MP CK 0024
Civil Procedure Code, 1908 (CPC) - Order 41 Rule 27, 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12 (1)(f), 12(1)(f), 12(1)(k)Motor Vehicles Act, 1988 - Section 140, 166