High Courts29 Apr 2015Disposed off
Purushottam Lal Dwivedi Vs South Eastern Coalfields Ltd. and Others
Madhya Pradesh High Court · (2015) 2 LLN 423
Constitution of India, 1950 - Article 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2015
1,069 judgments · page 25 of 54
High Courts29 Apr 2015
Naval Singh Sahakari Shakkar Karkhana Maryadit Vs Assistant Commissioner of Income Tax
Madhya Pradesh High Court · (2015) 04 MP CK 0085
Income Tax Act, 1961 - Section 260A, 271(1)(c), 43(b)
High Courts28 Apr 2015Allowed
M.P. State Agro Industries Development Corpn. Ltd. Vs Suresh Gupta
Madhya Pradesh High Court · AIR 2015 MP 137 : (2015) 6 ARBLR 436 : (2015) 2 MPLJ 702
Arbitration and Conciliation Act, 1996 - Section 11(6), 14, 15, 34, 37
High Courts28 Apr 2015Dismissed
Ghanshyam Chandil Vs Ramkatori Agrawal
Madhya Pradesh High Court · (2015) 3 MPLJ 181
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 4, Order 3 Rule 2, 151Constitution of India, 1950 - Article 227
High Courts28 Apr 2015Dismissed
Sharda Shukla Vs Union of India and Others
Madhya Pradesh High Court · (2015) 04 MP CK 0114
High Courts28 Apr 2015Dismissed
State of Madhya Pradesh Vs Sunil
Madhya Pradesh High Court · (2015) 04 MP CK 0107
Criminal Procedure Code, 1973 (CrPC) - Section 378(3)Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 20, 8
High Courts28 Apr 2015Dismissed
Lakhanlal Vs Ramji Br.
Madhya Pradesh High Court · (2015) 04 MP CK 0106
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts28 Apr 2015Dismissed
Mohammad Ali Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 04 MP CK 0104
Constitution of India, 1950 - Article 226Essential Commodities Act, 1955 - Section 3, 3(2)(d), 5(3)
High Courts28 Apr 2015Dismissed
State of Madhya Pradesh Vs Ashok and Others
Madhya Pradesh High Court · (2015) 04 MP CK 0065
Criminal Procedure Code, 1973 (CrPC) - Section 378Penal Code, 1860 (IPC) - Section 392, 397
High Courts28 Apr 2015Disposed off
M.P. State Electronics Development Vs Deputy Commissioner of Income Tax
Madhya Pradesh High Court · (2015) 04 MP CK 0064
Income Tax Act, 1961 - Section 143(1)(a), 143(3), 28, 28(iv), 32
High Courts28 Apr 2015
Aarchit Agrawal and Others Vs State of M.P.
Madhya Pradesh High Court · (2015) 3 Crimes 640
Arms Act, 1959 - Section 25, 27Criminal Procedure Code, 1973 (CrPC) - Section 223, 317, 397, 401Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 307
High Courts28 Apr 2015
Archit Agrawal and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 3 MPJR 27
Arms Act, 1959 - Section 25, 27Criminal Procedure Code, 1973 (CrPC) - Section 223, 317, 397, 401Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 307
High Courts27 Apr 2015Allowed
Satish and Others Vs State Election Commission, Bhopal and Others
Madhya Pradesh High Court · AIR 2015 MP 139 : (2015) 3 MPLJ 405
Constitution of India, 1950 - Article 243-K, 243-K(1), 243-O, 243-O(b), 329(b)
High Courts27 Apr 2015
Anand Trust Vs The Bar Council of India and Others
Madhya Pradesh High Court · (2015) 3 MPHT 313 : (2015) 3 MPLJ 677
High Courts27 Apr 2015Dismissed
State of M.P. and Others Vs Hari Singh and Others
Madhya Pradesh High Court · (2015) 04 MP CK 0121
Civil Procedure Code, 1908 (CPC) - Section 100Limitation Act, 1963 - Section 5
High Courts27 Apr 2015Allowed
Ravindra Singh Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2015) 146 FLR 419 : (2015) 2 JLJ 266 : (2015) 3 MPHT 240 : (2015) 3 MPLJ 438
Criminal Procedure Code, 1973 (CrPC) - Section 161, 482Penal Code, 1860 (IPC) - Section 147, 148, 149, 302, 323
High Courts27 Apr 2015Allowed
Nathu Singh Rajput Vs State of M.P.
Madhya Pradesh High Court · (2015) 04 MP CK 0109
Criminal Procedure Code, 1973 (CrPC) - Section 439Evidence Act, 1872 - Section 27Madhya Pradesh Recognised Examinations Act, 1937 - Section 3, 4
High Courts27 Apr 2015Disposed off
Layak Singh Kushwah Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 04 MP CK 0105
Income Tax Act, 1961 - Section 65, 66Madhya Pradesh Recognised Examinations Act, 1937 - Section 1, 2, 3 (Gha), 4Penal Code, 1860 (IPC) - Section 120-B, 201, 409, 417, 419
High Courts27 Apr 2015Dismissed
Akash Pratap Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 2 JLJ 227
Constitution of India, 1950 - Article 21
High Courts27 Apr 2015Disposed off
Ganga Construction Company Vs Union of India and Others
Madhya Pradesh High Court · (2015) 2 JLJ 247 : (2015) 3 MPLJ 415
Arbitration and Conciliation Act, 1996 - Section 11, 11(6), 64(3)(a)(ii)