COURT ARCHIVE

Madhya Pradesh High Court judgments, 2015

1,069 judgments · page 38 of 54

High Courts10 Mar 2015Dismissed

Suresh Chand Sharma and Others Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 2 JLJ 20 : (2015) 2 MPJR 202

Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 2, 3, 4Penal Code, 1860 (IPC) - Section 30

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High Courts10 Mar 2015Partly Allowed

Laxmi Prasad Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 03 MP CK 0080

Penal Code, 1860 (IPC) - Section 294, 323, 341, 506, 506(Part-II)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)

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High Courts10 Mar 2015Allowed

Jiwaji University Vs Krishna Pal Singh Thakur and Others

Madhya Pradesh High Court · (2015) 03 MP CK 0079

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High Courts10 Mar 2015

Atul Singh Baghel Vs Amit Singh

Madhya Pradesh High Court · (2015) 03 MP CK 0078

Criminal Procedure Code, 1973 (CrPC) - Section 253, 254, 482Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts10 Mar 2015Dismissed

Pancham Singh and Ors Vs Ranjana Singh Baghel

Madhya Pradesh High Court · (2015) 3 DMC 374

Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Protection of Women From Domestic Violence Act, 2005 - Section 12, 18, 2(a), 2(f), 20

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High Courts10 Mar 2015Disposed off

Ram Harsh Vs Biharilal Patel

Madhya Pradesh High Court · (2015) 03 MP CK 0051

Constitution of India, 1950 - Article 227Madhya Pradesh Land Revenue Code, 1959 - Section 110, 110(4), 113, 32

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High Courts10 Mar 2015Dismissed

Hanif Qureshi Vs State of M.P. and Others

Madhya Pradesh High Court · (2015) 03 MP CK 0047

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 - Section 85, 85(1), 85(2), 86(2), 91

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High Courts10 Mar 2015Allowed

Shivendra Pratap Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 03 MP CK 0020

Criminal Procedure Code, 1973 (CrPC) - Section 451, 457, 482Forest Act, 1927 - Section 2, 41, 52Wild Life (Protection) Act, 1972 - Section 27, 29, 39, 51, 60

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High Courts10 Mar 2015Dismissed

Radhe Shyam Mourya Vs Dashmat Devi

Madhya Pradesh High Court · (2015) 3 DMC 333

Constitution of India, 1950 - Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) - Section 125, 125, 126, 126, 126 (1)Hindu Adoptions and Maintenance Act, 1956 - Section 20

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High Courts10 Mar 2015Dismissed

Bherulal Vs State of MP and Others

Madhya Pradesh High Court · (2015) 03 MP CK 0009

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 22, 100Madhya Pradesh Land Revenue Code, 1959 - Section 244

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High Courts10 Mar 2015

Roshan Singh Nepali Vs Meena Nepali and Others

Madhya Pradesh High Court · (2015) 3 DMC 705

Constitution of India, 1950 - Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) - Section 125, 126, 127, 128, 377Evidence Act, 1872 - Section 112

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High Courts09 Mar 2015Disposed off

Devi Singh Vs Khan Mohammad

Madhya Pradesh High Court · (2015) 03 MP CK 0152

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 27, Order 43 Rule 1(u)

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High Courts09 Mar 2015Dismissed

Vinod Singh Tomar Vs Union of India

Madhya Pradesh High Court · (2015) 03 MP CK 0145

Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 32, 323, 324, 34

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High Courts09 Mar 2015Allowed

Prahlad and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 03 MP CK 0081

Penal Code, 1860 (IPC) - Section 147, 149, 323, 34, 342Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)

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High Courts09 Mar 2015Dismissed