High Courts27 Mar 2015Dismissed
State of Madhya Pradesh Vs Prabhat Choudhary
Madhya Pradesh High Court · (2015) 03 MP CK 0121
Criminal Procedure Code, 1973 (CrPC) - Section 378 (III)Penal Code, 1860 (IPC) - Section 380, 411
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2015
1,069 judgments · page 33 of 54
High Courts26 Mar 2015Partly Allowed
Mandu and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 3 MPHT 64 : (2015) 3 MPLJ 229
Madhya Pradesh Land Revenue Code, 1959 - Section 158, 165, 165(7-A), 165(7-b)
High Courts26 Mar 2015Allowed
Hindustan Petroleum Corporation Ltd. and Others Vs Royal Highway Services
Madhya Pradesh High Court · (2015) 3 MPHT 369 : (2015) 2 MPLJ 374
Essential Commodities Act, 1955 - Section 15(3), 3
High Courts26 Mar 2015Disposed off
Gendalal and Others Vs Chagganlal and Others
Madhya Pradesh High Court · (2015) 3 MPHT 89 : (2015) 3 MPLJ 213
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 32(1), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A, 151
High Courts26 Mar 2015Disposed off
Pradeep Kumar Vs Shashiprabha
Madhya Pradesh High Court · (2015) 03 MP CK 0114
Hindu Marriage Act, 1955 - Section 13(1)(a), 28
High Courts26 Mar 2015Dismissed
T.R. Trehan Construction Pvt. Ltd. Vs M.P. Audyogik Kendra Vikas Nigam (Indore) Limited and Others
Madhya Pradesh High Court · AIR 2015 MP 80 : (2015) 3 BC 561
Constitution of India, 1950 - Article 14, 16, 298
High Courts26 Mar 2015
Goverdhan Ahirwar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 03 MP CK 0037
High Courts26 Mar 2015
Sushila Bai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 03 MP CK 0036
Penal Code, 1860 (IPC) - Section 302, 307, 324
High Courts25 Mar 2015Dismissed
Dilip Singh Vs Leeladhar Agrawal and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0035
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts25 Mar 2015
Kalpana Maravi and Others Vs Ram Prasad and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0033
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 294Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts25 Mar 2015
Prakash Metal Crafts Industries Vs Commissioner of Commercial Tax
Madhya Pradesh High Court · (2015) 03 MP CK 0032
High Courts25 Mar 2015Disposed off
S.S. Agnihotri Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 03 MP CK 0031
Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Corruption Act, 1988 - Section 19(1)(c)
High Courts25 Mar 2015Dismissed
Sushil Kumar Maity Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 2 MPJR 18
Constitution of India, 1950 - Article 226Motor Vehicles Act, 1988 - Section 48, 50, 51, 52, 66
High Courts24 Mar 2015Dismissed
Nawab Singh and Others Vs Bhagwat Singh and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0122
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts24 Mar 2015Disposed off
Nikhilesh Upadhyay Vs Manisha Upadhyay
Madhya Pradesh High Court · (2015) 03 MP CK 0113
Dowry Prohibition Act, 1961 - Section 3, 4Hindu Marriage Act, 1955 - Section 13, 13(1), 13(1)(i-a), 28Penal Code, 1860 (IPC) - Section 294, 34, 406, 494, 498A
High Courts24 Mar 2015
Vipin Goel Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 03 MP CK 0112
Criminal Procedure Code, 1973 (CrPC) - Section 438, 482, 82Penal Code, 1860 (IPC) - Section 120-B, 402, 420Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
High Courts24 Mar 2015Dismissed
Satya Pal Anand Vs Bal Neketan Nyas and Others
Madhya Pradesh High Court · AIR 2015 MP 144 : (2015) 3 MPHT 42 : (2015) 2 MPJR 318 : (2015) 2 MPLJ 382
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 101, Order 21 Rule 103, Order 21 Rule 21, Order 21 Rule 35, Order 21 Rule 97Constitution of India, 1950 - Article 12, 14, 141, 19, 21Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 13, 3, 3(2)
High Courts24 Mar 2015Dismissed
Saitan Ram Meena Vs West Central Railway
Madhya Pradesh High Court · (2015) 03 MP CK 0044
Penal Code, 1860 (IPC) - Section 304 A, 338Prevention of Corruption Act, 1988 - Section 13(1), 13(1)(d), 13(1)(e), 13(2), 7
High Courts24 Mar 2015Allowed
Veer Bahadur Singh Vs Lokendra Singh Dhakare and Others
Madhya Pradesh High Court · (2015) 145 FLR 955 : (2015) 3 MPHT 126 : (2015) 3 MPLJ 410
Workmens Compensation Act, 1923 - Section 30, 4, 4(A), 4-A, 4-A(1)(3)
High Courts24 Mar 2015Allowed
Chhagan Sikarwar and Others Vs Lokendra Singh Dhakare and Others
Madhya Pradesh High Court · (2015) 146 FLR 693 : (2015) 3 MPLJ 193
Workmens Compensation Act, 1923 - Section 30, 4, 4(A), 4-A, 4-A(1) (3)