COURT ARCHIVE

Madhya Pradesh High Court judgments, 2015

1,069 judgments · page 32 of 54

High Courts01 Apr 2015

Municipal Corporation Vs Sagarmal and Others

Madhya Pradesh High Court · (2015) 3 MPHT 366 : (2015) 2 MPLJ 274

Civil Procedure Code, 1908 (CPC) - Order 22 Rule 10, Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 - Section 5

High Courts01 Apr 2015Partly Allowed

Lakhan and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) CriLJ 2522

Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 110, 3, 300, 302, 304

High Courts01 Apr 2015Allowed

Laxman Singh Rathore Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 04 MP CK 0010

Constitution of India, 1950 - Article 14, 16

High Courts31 Mar 2015Dismissed

Keshav Prasad Sharma Vs Kiran Sharma

Madhya Pradesh High Court · (2015) 2 DMC 833

Constitution of India, 1950 - Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) - Section 125, 397, 401

High Courts31 Mar 2015Allowed

Shashi Prabha Pandey and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 3 CGLJ 1 : (2015) 2 MPHT 442 : (2015) 3 MPLJ 133

Constitution of India, 1950 - Article 226

High Courts31 Mar 2015Dismissed

Sandip Tripathi Vs State of M.P.

Madhya Pradesh High Court · (2015) 2 MPHT 434 : (2015) 3 MPLJ 145

High Courts31 Mar 2015Partly Allowed

R.N. Gupta Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 03 MP CK 0124

Constitution of India, 1950 - Article 311(2)

High Courts31 Mar 2015Allowed

Ranjeet Rai Vs State M.P. and Others

Madhya Pradesh High Court · (2015) 2 MPJR 285

High Courts31 Mar 2015Allowed

Vanshmani Prasad Verma Vs Rajendra Kumar Meshram and Others

Madhya Pradesh High Court · (2015) 03 MP CK 0120

Representation of the People Act, 1951 - Section 100(1)(a), 100(1)(d)(i), 33(5), 36(2)(b), 80

High Courts31 Mar 2015Dismissed

Community Action and Others Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2015) 3 MPHT 262 : (2015) 3 MPLJ 695

High Courts31 Mar 2015

Harilal Prajapati Vs Rajendra Kumar

Madhya Pradesh High Court · (2015) 03 MP CK 0026

Representation of the People Act, 1951 - Section 100(1)(c), 13, 2(f), 24, 80

High Courts31 Mar 2015Disposed off

Jatashankar Shiksha Prasar Samiti and Others Vs Dr. Hari Singh Gour University and Others

Madhya Pradesh High Court · (2015) 03 MP CK 0025

Constitution of India, 1950 - Article 226National Council For Teacher Education Act, 1993 - Section 14(1), 14(5), 4(f)

High Courts30 Mar 2015Dismissed

Kalyan Singh Vs The State of M.P. and Others

Madhya Pradesh High Court · (2015) 03 MP CK 0149

Arms Act, 1959 - Section 25, 27Criminal Procedure Code, 1973 (CrPC) - Section 161Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 - Section 5, 5(b)

High Courts30 Mar 2015Partly Allowed

Rajesh Rathi Vs Pintu Kumar

Madhya Pradesh High Court · (2015) 03 MP CK 0127

Criminal Procedure Code, 1973 (CrPC) - Section 372, 386, 401, 421Negotiable Instruments Act, 1881 (NI) - Section 138

High Courts30 Mar 2015Allowed

Shashi Prabha Pandey and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 2 JLJ 308

Constitution of India, 1950 - Article 226

High Courts30 Mar 2015Disposed off

Anant Rao Vs State of M.P.

Madhya Pradesh High Court · (2015) 03 MP CK 0115

Civil Procedure Code, 1908 (CPC) - Section 100Madhya Pradesh Land Revenue Code, 1959 - Section 162, 248

High Courts30 Mar 2015

Kamal Singh and Others Vs State of M.P.

Madhya Pradesh High Court · (2015) 03 MP CK 0034

Criminal Procedure Code, 1973 (CrPC) - Section 428Penal Code, 1860 (IPC) - Section 147, 149, 323, 324, 325

High Courts30 Mar 2015Allowed

Shwetank Grih Nirman Sahakari Sanstha Maryadit Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 4 MPLJ 661

Constitution of India, 1950 - Article 14, 226, 300-ALand Acquisition Act, 1894 - Section 11, 12, 24, 24(2), 31Madhya Pradesh Co-operative Societies Act, 1960 - Section 52

High Courts27 Mar 2015Disposed off

Umendra and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 2 JLJ 176

Criminal Procedure Code, 1973 (CrPC) - Section 173, 482Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 34, 405, 406, 420

High Courts27 Mar 2015

Agrawal Construction Company Vs Executive Engineer

Madhya Pradesh High Court · (2015) 03 MP CK 0150

Arbitration Act, 1940 - Section 46Arbitration and Conciliation Act, 1996 - Section 11(5), 14, 17, 2(1)(d), 2(4)Constitution of India, 1950 - Article 254(2)