High Courts17 Mar 2015Allowed
Mahendra Gupta and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 3 MPLJ 684
Constitution of India, 1950 - Article 226Motor Vehicles Act, 1988 - Section 2(38), 2(40), 48, 68, 72(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2015
1,069 judgments · page 36 of 54
High Courts17 Mar 2015Dismissed
Hiramani Deepankar Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0159
Constitution of India, 1950 - Article 166(2), 166(3)
High Courts17 Mar 2015Dismissed
Mishrilal Vs Kashya and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0070
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts17 Mar 2015Partly Allowed
Dudhram and Others Vs State of M.P.
Madhya Pradesh High Court · (2015) 03 MP CK 0069
Penal Code, 1860 (IPC) - Section 323, 34, 452, 506(II), 68Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts17 Mar 2015
Iqubal Khan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 03 MP CK 0053
Criminal Procedure Code, 1973 (CrPC) - Section 311, 397, 401Penal Code, 1860 (IPC) - Section 376, 450, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)
High Courts17 Mar 2015
Narayan and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 03 MP CK 0050
Penal Code, 1860 (IPC) - Section 323, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xi)
High Courts17 Mar 2015
Rahman and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 03 MP CK 0049
Penal Code, 1860 (IPC) - Section 143, 147, 149, 323, 427Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xv)
High Courts16 Mar 2015
Sayaji Hotels Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 83 VST 191
Central Sales Tax Act, 1956 - Section 8Constitution of India, 1950 - Article 14, 19(1)(g), 226
High Courts15 Mar 2015Allowed
Mahendra Gupta and Others Vs The State of M.P. and Others
Madhya Pradesh High Court · (2015) 2 MPJR 9
Constitution of India, 1950 - Article 226Motor Vehicles Act, 1988 - Section 2(38), 2(40), 48, 68, 72(2)
High Courts13 Mar 2015Allowed
Raghuwar Singh Vs State of M.P.
Madhya Pradesh High Court · (2015) 2 JLJ 218 : (2015) 2 MPJR 260
Constitution of India, 1950 - Article 21, 23Criminal Procedure Code, 1973 (CrPC) - Section 389Penal Code, 1860 (IPC) - Section 302
High Courts13 Mar 2015
Jodhsingh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 3 Crimes 321 : (2015) 2 JLJ 188
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 155(2), 156(1), 173, 482Essential Commodities Act, 1955 - Section 3, 7
High Courts13 Mar 2015
Omkareshwar Tiwari Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 03 MP CK 0129
Criminal Procedure Code, 1973 (CrPC) - Section 162, 397, 401, 482Evidence Act, 1872 - Section 165Madhya Pradesh Ceiling on Agricultural Holdings Act, 1960 - Section 11
High Courts13 Mar 2015Dismissed
Chhitaria Sipoy Vs Union of India and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0109
Constitution of India, 1950 - Article 227
High Courts13 Mar 2015Dismissed
Vishamdevi and Others Vs Rajendra Dayal and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0101
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 3A
High Courts13 Mar 2015Allowed
Karim Khan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 03 MP CK 0099
Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 323, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xi)
High Courts13 Mar 2015Dismissed
Mahila Geeta Bai Vs Ramhet and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0064
Civil Procedure Code, 1908 (CPC) - Section 100Succession Act, 1925 - Section 63
High Courts12 Mar 2015Dismissed
Hoarding Advertisement People Welfare Association and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0163
Constitution of India, 1950 - Article 14, 19(1)(g), 243, 243(E), 243(X)Madhya Pradesh Municipal Corporation Act, 1956 - Section 109, 132, 132(1), 132(2)(b), 132(6)Madhya Pradesh Municipalities Act, 1961 - Section 127(2), 129, 130
High Courts12 Mar 2015Dismissed
Hoarding Advertising People Welfare Ass. and Others Vs Municipal Corporation Bhopal
Madhya Pradesh High Court · (2015) 03 MP CK 0162
Constitution of India, 1950 - Article 14, 19(1)(g)Madhya Pradesh Municipal Corporation Act, 1956 - Section 133, 366, 366(6), 366(7)
High Courts12 Mar 2015Dismissed
Hoarding Advertising People Welfare and Others Vs Municipal Corporation Bhopal
Madhya Pradesh High Court · (2015) 03 MP CK 0153
Constitution of India, 1950 - Article 14, 19(1)(g)Madhya Pradesh Municipal Corporation Act, 1956 - Section 133, 366, 366(6), 366(7)
High Courts12 Mar 2015Dismissed
Arti Publicity and Others Vs The Municipal Corporation Bhopal
Madhya Pradesh High Court · (2015) 03 MP CK 0151
Constitution of India, 1950 - Article 14, 19(1)(g)Madhya Pradesh Municipal Corporation Act, 1956 - Section 133, 366, 366(6), 366(7)