High Courts16 Jun 2015Dismissed
Narendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2015) 4 Crimes 395
Arms Act, 1959 - Section 25, 27, 30Criminal Procedure Code, 1973 (CrPC) - Section 161, 397, 401Evidence Act, 1872 - Section 27
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Madhya Pradesh High Court judgments, 2015
1,069 judgments · page 19 of 54
High Courts15 Jun 2015Dismissed
Radhelal Vs Vishwanath
Madhya Pradesh High Court · (2015) 06 MP CK 0047
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts15 Jun 2015Disposed off
Mohammad Jakir Vs Ruksana and Others
Madhya Pradesh High Court · (2015) 3 MPHT 391
Criminal Procedure Code, 1973 (CrPC) - Section 125(2), 127
High Courts15 Jun 2015Dismissed
Anil Maloo and Others Vs Nitin Kasera
Madhya Pradesh High Court · (2015) 3 MPHT 388
Criminal Procedure Code, 1973 (CrPC) - Section 204(2), 244, 246, 482Penal Code, 1860 (IPC) - Section 120-B, 420
High Courts15 Jun 2015Dismissed
Vishwa Jagriti Mission (Regd) and Others Vs M.P. Mansinghka Charities and Others
Madhya Pradesh High Court · (2015) 3 MPHT 378
Criminal Procedure Code, 1973 (CrPC) - Section 200, 482Evidence Act, 1872 - Section 106Income Tax Act, 1961 - Section 11, 11(2), 12-A, 12-AA, 80-G
High Courts15 Jun 2015Dismissed
Chief General Manager Telecom and Others Vs Rameshwar Dayal Shrivastava
Madhya Pradesh High Court · (2015) 06 MP CK 0023
Constitution of India, 1950 - Article 227Industrial Disputes Act, 1947 - Section 25(F), 25-B, 25F
High Courts15 Jun 2015Dismissed
Vimlesh Kumar Maurya Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 06 MP CK 0021
Arms Act, 1959 - Section 25, 27Criminal Procedure Code, 1973 (CrPC) - Section 438Income Tax Act, 1961 - Section 65
High Courts08 Jun 2015Dismissed
Shree Mohan Sugar Mills Ltd. Vs Registrar of Companies and Others
Madhya Pradesh High Court · (2015) 4 MPLJ 221
Companies Act, 1956 - Section 111, 291, 3, 3(3), 3(4)Sick Industrial Companies (Special Provisions) Act, 1985 - Section 3(4)
High Courts26 May 2015Disposed off
Vimal Kumar Suri and Others Vs Chanchal Bhaseen and Others
Madhya Pradesh High Court · (2015) 05 MP CK 0029
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Constitution of India, 1950 - Article 227Transfer of Property Act, 1882 - Section 52
High Courts25 May 2015Partly Allowed
Khushird Bee Vs Ravindra Singh and Others
Madhya Pradesh High Court · (2015) 05 MP CK 0070
Motor Vehicles Act, 1988 - Section 173(1)
High Courts21 May 2015Allowed
Anurima Vs Sunil Mehta
Madhya Pradesh High Court · (2016) 1 MPLJ 333
Constitution of India, 1950 - Article 11, 19, 19(1)(a), 19(2), 21Evidence Act, 1872 - Section 65(b)Hindu Marriage Act, 1955 - Section 13
High Courts21 May 2015Allowed
Ramprasad Lodhi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 05 MP CK 0067
Criminal Procedure Code, 1973 (CrPC) - Section 161, 311, 482Evidence Act, 1872 - Section 113-APenal Code, 1860 (IPC) - Section 107, 109, 306, 498-A
High Courts20 May 2015Allowed
K.N. Singh Infratech Pvt. Ltd. Vs Montecarlo Construction Ltd.
Madhya Pradesh High Court · (2015) 6 ARBLR 118 : (2015) 3 MPLJ 125
Arbitration and Conciliation Act, 1996 - Section 11(6)
High Courts16 May 2015
Rohit Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 05 MP CK 0064
Constitution of India, 1950 - Article 14
High Courts15 May 2015Allowed
Kanhaiya and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 05 MP CK 0092
Penal Code, 1860 (IPC) - Section 147, 149, 294, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xiv)
High Courts15 May 2015Disposed off
E-2 Rahawasi Sudhar Samiti, Bhopal and Others Vs The State of M.P. and Others
Madhya Pradesh High Court · (2015) 05 MP CK 0089
Constitution of India, 1950 - Article 14, 21, 226
High Courts15 May 2015Disposed off
E-2 Rahawasi Sudhar Samiti and Others Vs The State of M.P. and Others
Madhya Pradesh High Court · (2015) 05 MP CK 0080
Constitution of India, 1950 - Article 14, 21, 226
High Courts15 May 2015Partly Allowed
Yash Vidyarthi Vs Central Bureau of Investigation
Madhya Pradesh High Court · (2015) 3 MPHT 352
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 109, 120-B, 419, 420, 467Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
High Courts15 May 2015Dismissed
Rajeev Kumar Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2015 MP 92
Constitution of India, 1950 - Article 226
High Courts15 May 2015
Hari Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 05 MP CK 0030
Penal Code, 1860 (IPC) - Section 376(2), 506, 506-IIScheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)