High Courts12 May 2015Allowed
Savani Vaghela Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) LabIC 3152 : (2015) 3 MPLJ 402
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2015
1,069 judgments · page 21 of 54
High Courts12 May 2015Dismissed
Sabir and Brothers Vs Rajesh Sen and Others
Madhya Pradesh High Court · (2015) 146 FLR 691 : (2015) LLR 1061 : (2015) 3 MPHT 216 : (2015) 3 MPLJ 551
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13Constitution of India, 1950 - Article 227Payment of Wages Act, 1936 - Section 15(2), 17, 17(1-A)
High Courts12 May 2015Allowed
Mahendri Chourasia Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 05 MP CK 0066
Constitution of India, 1950 - Article 14, 16, 226
High Courts12 May 2015Allowed
Charan Singh Shakya Vs State of M.P.
Madhya Pradesh High Court · (2015) 05 MP CK 0063
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 188, 405, 409
High Courts12 May 2015Partly Allowed
Pahelwan and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 05 MP CK 0014
Penal Code, 1860 (IPC) - Section 323, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts12 May 2015Disposed off
Anoop Singh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 05 MP CK 0012
Criminal Procedure Code, 1973 (CrPC) - Section 200, 204, 204(1)(a), 482Penal Code, 1860 (IPC) - Section 294, 405, 406, 506 (II), 506(II)
High Courts11 May 2015Dismissed
Fahim Khan Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 05 MP CK 0085
Penal Code, 1860 (IPC) - Section 304A, 338, 366, 376, 506Prevention of Corruption Act, 1988 - Section 13 (1)(e), 13(1)
High Courts11 May 2015
Sunita Bai and Others Vs Devilal and Others
Madhya Pradesh High Court · (2015) 2 MPLJ 653
High Courts11 May 2015Dismissed
Jandel Singh Vs Ramlali Sharma and Others
Madhya Pradesh High Court · (2015) 05 MP CK 0065
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 21 Rule 100, Order 21 Rule 101, Order 21 Rule 35, Order 21 Rule 36
High Courts11 May 2015Disposed off
Ram Naresh Upadhyaya and Others Vs Asha Bai Chaudhury
Madhya Pradesh High Court · (2015) 3 MPHT 83
Criminal Procedure Code, 1973 (CrPC) - Section 197, 397, 401Penal Code, 1860 (IPC) - Section 100, 120-B, 166, 302, 304
High Courts11 May 2015Allowed
Central Ware House and Others Vs Union of India and Others
Madhya Pradesh High Court · (2015) 05 MP CK 0018
Constitution of India, 1950 - Article 226, 227, 32
High Courts11 May 2015Disposed off
Balaji Developers and Others Vs State of MP and Others
Madhya Pradesh High Court · (2015) 05 MP CK 0017
Constitution of India, 1950 - Article 226Madhya Pradesh Society Registrikaran Adhiniyam, 1973 - Section 26, 27, 28, 29, 30
High Courts11 May 2015Dismissed
Prechand Jain Vs Kailash
Madhya Pradesh High Court · (2015) 05 MP CK 0003
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 17, Order 6 Rule 17, Order 7 Rule 14(3)Constitution of India, 1950 - Article 227
High Courts11 May 2015Allowed
Vijay Shankar Shukla and Others Vs Municipal Corporation, Jabalpur and Others
Madhya Pradesh High Court · (2015) 3 MPJR 180
Madhya Pradesh Municipal Corporation Act, 1956 - Section 80, 80(1)(2), 84Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 - Section 13, 14, 15, 16, 17
High Courts08 May 2015Dismissed
Bhramdutt and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 3 MPHT 76
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 24(8), 25(1)Madhya Pradesh Co-operative Societies Act, 1960 - Section 28(3)
High Courts08 May 2015Allowed
Shashank Shekhar Vs Union Of India
Madhya Pradesh High Court · (2015) 05 MP CK 0062
Constitution of India, 1950 - Article 226Passports Act, 1967 - Section 10, 10(5)(3)Penal Code, 1860 (IPC) - Section 294, 34, 341, 506
High Courts08 May 2015Dismissed
Hariom Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2015) 3 MPHT 274 : (2015) 3 MPJR 16
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 294, 307, 34
High Courts08 May 2015
Govindi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 05 MP CK 0059
Penal Code, 1860 (IPC) - Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xi)
High Courts08 May 2015Partly Allowed
Rajendra Kumar Gupta Vs Ram Sewak Gupta
Madhya Pradesh High Court · (2015) 05 MP CK 0037
Bombay Rents, Hotel and Lodging House Rates Control Act, 1947 - Section 13(1)(c), 13(1)(e), 15Contract Act, 1872 - Section 23Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12, 12(1)(a), 12(1)(c), 6, 6(1)
High Courts08 May 2015Disposed off
Sudhir Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 05 MP CK 0020
Criminal Procedure Code, 1973 (CrPC) - Section 273, 311, 482Penal Code, 1860 (IPC) - Section 364(A)