COURT ARCHIVE

Madhya Pradesh High Court judgments, 2015

1,069 judgments · page 23 of 54

High Courts06 May 2015Dismissed

Govind Das Gupta and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 05 MP CK 0040

Criminal Procedure Code, 1973 (CrPC) - Section 161, 227, 397, 401Penal Code, 1860 (IPC) - Section 419, 420, 467, 468, 471

Read judgment

High Courts06 May 2015Dismissed

Rajjan Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 05 MP CK 0039

Criminal Procedure Code, 1973 (CrPC) - Section 161, 397, 401Penal Code, 1860 (IPC) - Section 307, 427

Read judgment

High Courts06 May 2015

Anil Kumar Gaubhuj Vs State of M.P.

Madhya Pradesh High Court · (2015) 3 MPHT 86

Criminal Procedure Code, 1973 (CrPC) - Section 161, 397, 401Notaries Act, 1952 - Section 13, 13(1), 13(i), 8Penal Code, 1860 (IPC) - Section 120-B, 420, 467, 468, 471

Read judgment

High Courts06 May 2015Allowed

Jugala and Others Vs The State of M.P.

Madhya Pradesh High Court · (2015) 05 MP CK 0005

Penal Code, 1860 (IPC) - Section 436

Read judgment

High Courts05 May 2015Dismissed

Krishna Kant Mishra Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 05 MP CK 0081

Prevention of Corruption Act, 1988 - Section 13(1)(d)(2), 13(2), 7

Read judgment

High Courts05 May 2015Disposed off

Devendra Kumar Sharma and Others Vs Sant Ravidas Madhya Pradesh Hastshilp Evam Hathkargha Vikas Nigam Ltd. and Others

Madhya Pradesh High Court · (2015) 146 FLR 696 : (2015) LLR 1059

Read judgment

High Courts05 May 2015Dismissed

Ram Kunwar and Others Vs Bansi and Others

Madhya Pradesh High Court · (2015) 05 MP CK 0060

Civil Procedure Code, 1908 (CPC) - Section 100

Read judgment

High Courts05 May 2015Dismissed

Kailash Narayan Namdev and Others Vs Madhya Pradesh Wakf Board and Others

Madhya Pradesh High Court · (2015) 05 MP CK 0046

Limitation Act, 1963 - Section 5Waqf Act, 1995 - Section 83

Read judgment

High Courts05 May 2015Allowed

Gaurav Chaturvedi and Others Vs Girdhar Gopal Bajoria and Others

Madhya Pradesh High Court · AIR 2015 MP 220 : (2015) 5 ARBLR 410 : (2015) 2 JLJ 336 : (2015) 3 MPHT 278 : (2015) 3 MPLJ 216

Arbitration and Conciliation Act, 1996 - Section 11, 11(6), 12, 13, 14

Read judgment

High Courts05 May 2015Dismissed

Tika Ram Vs Rajendra Singh and Others

Madhya Pradesh High Court · (2015) 05 MP CK 0044

Criminal Procedure Code, 1973 (CrPC) - Section 100

Read judgment

High Courts05 May 2015

Omprakash Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 05 MP CK 0043

Criminal Procedure Code, 1973 (CrPC) - Section 222Penal Code, 1860 (IPC) - Section 354, 68Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xi)

Read judgment

High Courts05 May 2015Dismissed

R.B. Singh Vs Vindhyachal Super Power Tharmal Project

Madhya Pradesh High Court · (2015) 05 MP CK 0042

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

Read judgment

High Courts05 May 2015Dismissed

Narayan Singh Barkade Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 05 MP CK 0038

Constitution of India, 1950 - Article 226, 227

Read judgment

High Courts05 May 2015Dismissed

Meera Gupta and Others Vs Anurudh Builders and Developers

Madhya Pradesh High Court · (2015) 05 MP CK 0036

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 7 Rule 11Constitution of India, 1950 - Article 226, 227General Clauses Act, 1897 - Section 21

Read judgment

High Courts05 May 2015Allowed

S.K. Garg Vs Central Bank of India and Others

Madhya Pradesh High Court · (2015) 05 MP CK 0035

Constitution of India, 1950 - Article 19, 19(1) (f), 19(1)(f), 226, 300 A

Read judgment

High Courts05 May 2015Allowed

Ram Naresh Yadav Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 2 JLJ 352 : (2015) 3 MPHT 134

Constitution of India, 1950 - Article 21, 225, 226, 317, 361Criminal Procedure Code, 1973 (CrPC) - Section 154, 154(1), 155(2), 156, 156(1)Evidence Act, 1872 - Section 25, 26

Read judgment

High Courts05 May 2015

In Reference Vs Ramesh

Madhya Pradesh High Court · (2015) 05 MP CK 0019

Penal Code, 1860 (IPC) - Section 354, 376, 511

Read judgment

High Courts01 May 2015Dismissed

Dev Singh and Others Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 05 MP CK 0054

Criminal Procedure Code, 1973 (CrPC) - Section 311, 439, 482Penal Code, 1860 (IPC) - Section 376 (2) (g), 450, 506

Read judgment

High Courts01 May 2015Dismissed

Mamta Gupta Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 05 MP CK 0041

Criminal Procedure Code, 1973 (CrPC) - Section 227, 228Penal Code, 1860 (IPC) - Section 107, 120-B, 304-B, 306, 498-A

Read judgment

High Courts01 May 2015Dismissed

Surendra and Company Vs Rajesh Kumar Rai and Others

Madhya Pradesh High Court · (2015) 3 JLJ 41

Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Food Adulteration Act, 1954 - Section 15, 16(i)-A, 19, 2(ix), 2(ix) (a)

Read judgment