High Courts03 Mar 2015Allowed
National Insurance Co. Ltd. Vs Govind Ram and Others
Madhya Pradesh High Court · (2015) 3 MPHT 260 : (2015) 3 MPLJ 535
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2015
1,069 judgments · page 40 of 54
High Courts03 Mar 2015Allowed
G.D. Purohit Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 4 CGLJ 18 : (2015) 2 MPHT 396 : (2015) 3 MPLJ 130
High Courts03 Mar 2015Disposed off
Nihala Devi Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 2 MPLJ 644
Criminal Procedure Code, 1973 (CrPC) - Section 173(8)
High Courts03 Mar 2015Disposed off
Riyal Vs Narcotics Central Bureau
Madhya Pradesh High Court · (2015) 03 MP CK 0097
Criminal Procedure Code, 1973 (CrPC) - Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 21, 27-A, 29, 67, 8Penal Code, 1860 (IPC) - Section 302
High Courts03 Mar 2015Partly Allowed
Jagdish Vs Lobhiram
Madhya Pradesh High Court · (2015) 03 MP CK 0096
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Constitution of India, 1950 - Article 227
High Courts03 Mar 2015Dismissed
Udham Singh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0077
Civil Procedure Code, 1908 (CPC) - Section 100Madhya Pradesh Land Revenue Code, 1959 - Section 158
High Courts02 Mar 2015Dismissed
L and T General Insurance Company Ltd. Vs Nepal Singh
Madhya Pradesh High Court · (2015) 03 MP CK 0166
Motor Vehicles Act, 1988 - Section 166, 173
High Courts02 Mar 2015Dismissed
Khet Singh Vs Pusau
Madhya Pradesh High Court · (2015) 03 MP CK 0154
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 3, Order 1 Rule 9
High Courts02 Mar 2015Dismissed
Dinesh and Others Vs Vallabhdas
Madhya Pradesh High Court · (2015) 2 MPLJ 348
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 - Article 226, 227
High Courts02 Mar 2015Allowed
Umasharan Sharma Vs State of M.P.
Madhya Pradesh High Court · (2015) 145 FLR 914 : (2015) 2 MPJR 334 : (2015) 2 MPJR 158 : (2015) 2 MPLJ 345
Constitution of India, 1950 - Article 226
High Courts02 Mar 2015Allowed
State of M.P. and Others Vs Indermal Samrathmal
Madhya Pradesh High Court · (2015) 03 MP CK 0130
Arbitration and Conciliation Act, 1996 - Section 11, 33, 34, 34(2), 34(2)(a)(b)
High Courts02 Mar 2015Disposed off
Prakash Asphaltings and Toll Highways (India) Ltd. Vs M.P. State Industrial Development Corporation Ltd.
Madhya Pradesh High Court · (2015) 03 MP CK 0090
Arbitration and Conciliation Act, 1996 - Section 11(5)Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 - Section 2, 2(d), 2(i), 3
High Courts02 Mar 2015Dismissed
Narayan Vs State of M.P.
Madhya Pradesh High Court · (2015) 2 JLJ 158
Arms Act, 1959 - Section 25, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 29, 50, 8Penal Code, 1860 (IPC) - Section 307, 353
High Courts02 Mar 2015
MSJ Colonizing and Leasing Company Ltd. Vs Indore Municipal Corporation and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0087
Environment (Protection) Act, 1986 - Section 3Madhya Pradesh Municipal Corporation Act, 1956 - Section 403
High Courts02 Mar 2015Dismissed
Premnarayan Sharma Vs Raju and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0086
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts02 Mar 2015Dismissed
Atul Sehgal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 03 MP CK 0073
Criminal Procedure Code, 1973 (CrPC) - Section 169, 319, 397, 401Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 201, 302
High Courts02 Mar 2015Dismissed
Malkhan Singh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) LabIC 2317 : (2015) 3 MPJR 55 : (2015) 2 MPJR 183 : (2015) 2 MPLJ 339
High Courts27 Feb 2015Dismissed
Dhanvantri Dev Vs Sushiladevi and Others
Madhya Pradesh High Court · (2015) 2 MPLJ 632
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 1(r)Criminal Procedure Code, 1973 (CrPC) - Section 145, 482
High Courts27 Feb 2015Allowed
Roop Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) LabIC 2422 : (2015) 2 MPHT 212 : (2015) 3 MPLJ 65
High Courts27 Feb 2015Dismissed
Virendra Kumar Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 02 MP CK 0117
Constitution of India, 1950 - Article 226Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 - Section 42-D(4)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 - Section 2(1)