High Courts27 Apr 2015Allowed
Vishal Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 04 MP CK 0100
Constitution of India, 1950 - Article 226, 309
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2015
1,069 judgments · page 26 of 54
High Courts27 Apr 2015Allowed
S.K. Jain Vs Gas Authority of India Ltd. and Others
Madhya Pradesh High Court · (2015) 04 MP CK 0066
Constitution of India, 1950 - Article 226
High Courts24 Apr 2015Dismissed
Karansingh Vs Omprakash and Others
Madhya Pradesh High Court · (2015) 3 MPHT 236 : (2015) 3 MPLJ 718
Constitution of India, 1950 - Article 136, 142Motor Vehicles Act, 1988 - Section 1, 166, 173
High Courts24 Apr 2015Dismissed
Avadhesh Singh Tomar and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2015) 2 JLJ 274 : (2015) 3 MPHT 325 : (2015) 2 MPJR 145 : (2015) 3 MPLJ 75
Constitution of India, 1950 - Article 19(1), 19(1)(f), 20(3), 20(a), 226Criminal Procedure Code, 1973 (CrPC) - Section 100, 165, 166, 91, 92
High Courts24 Apr 2015Allowed
Diksha Nagesh Vs Western Coalfields Limited
Madhya Pradesh High Court · (2015) 04 MP CK 0098
High Courts24 Apr 2015Allowed
State of M.P. Vs Radhika Prasad
Madhya Pradesh High Court · (2015) 4 MPLJ 58
Constitution of India, 1950 - Article 227
High Courts24 Apr 2015Partly Allowed
Hemant Singh Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · AIR 2015 MP 95
Constitution of India, 1950 - Article 21, 226, 48A, 51A(g)Mines and Minerals (Development and Regulation) Act, 1957 - Section 15
High Courts24 Apr 2015Dismissed
Ramesh Parmar Vs State of M.P.
Madhya Pradesh High Court · (2015) 04 MP CK 0086
Criminal Procedure Code, 1973 (CrPC) - Section 216, 227, 228, 397, 401Penal Code, 1860 (IPC) - Section 376 (c) (a), 376(2), 376(2)(b), 376(c)(a)
High Courts24 Apr 2015Dismissed
Rajaram and Others Vs Sarju Bai and Others
Madhya Pradesh High Court · (2015) 04 MP CK 0063
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts23 Apr 2015Allowed
Ankush Vs State of M.P.
Madhya Pradesh High Court · (2015) 3 MPHT 318
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12, 52, 53
High Courts23 Apr 2015Partly Allowed
S.A. Baigh Vs Madhya Pradesh Khadi Tatha Gram Udhyog Board
Madhya Pradesh High Court · (2015) 04 MP CK 0112
Constitution of India, 1950 - Article 300 AMadhya Pradesh Khadi Tatha Gramodyog Adhiniyam, 1978 - Section 29Payment of Gratuity Act, 1972 - Section 4(6)
High Courts23 Apr 2015Dismissed
Sarpanch Gram Panchayat Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 04 MP CK 0110
Constitution of India, 1950 - Article 226, 227
High Courts23 Apr 2015Dismissed
Govindprasad Vs Kamalpasha and Others
Madhya Pradesh High Court · (2015) 04 MP CK 0108
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts23 Apr 2015Dismissed
Mohan Lal Choudhary Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 04 MP CK 0099
Constitution of India, 1950 - Article 226
High Courts23 Apr 2015Dismissed
Raj Kumari Patel Vs General Manager, Northern Coalfield Ltd.
Madhya Pradesh High Court · (2015) 04 MP CK 0097
High Courts23 Apr 2015Partly Allowed
Lakhan Singh and Others Vs The State of M.P.
Madhya Pradesh High Court · (2015) 04 MP CK 0094
Criminal Procedure Code, 1973 (CrPC) - Section 320, 320 (2)Penal Code, 1860 (IPC) - Section 294, 307, 324, 34
High Courts23 Apr 2015Dismissed
Prashant Sharma Vs Yogesh Agrawal
Madhya Pradesh High Court · (2015) 6 MhLj 30 : (2015) 3 MPHT 321 : (2015) 3 MPJR 24 : (2015) 2 MPJR 162 : (2015) 3 MPLJ 362
Criminal Procedure Code, 1973 (CrPC) - Section 177, 182, 182(1), 184, 220Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts23 Apr 2015Allowed
Mohammad Jabir Sheikh Vs Narmada Jhabua Grameen Bank and Others
Madhya Pradesh High Court · (2015) 04 MP CK 0089
High Courts23 Apr 2015Disposed off
Rita Swamit and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 04 MP CK 0080
Constitution of India, 1950 - Article 226
High Courts23 Apr 2015Dismissed
The Sub Divisional Officer Vs Kamla Bai
Madhya Pradesh High Court · (2015) 04 MP CK 0067
Constitution of India, 1950 - Article 227