High Courts19 Feb 2015Dismissed
Raghuveer Singh Yadav Vs Atar Bai and Others
Madhya Pradesh High Court · (2015) 02 MP CK 0049
Civil Procedure Code, 1908 (CPC) - Section 100Succession Act, 1925 - Section 63
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2015
1,069 judgments · page 44 of 54
High Courts19 Feb 2015Dismissed
Tarachand and Others Vs Pappu and Others
Madhya Pradesh High Court · (2015) 02 MP CK 0048
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Constitution of India, 1950 - Article 227
High Courts19 Feb 2015Allowed
Shobhite Upadhyay Vs State of MP and Others
Madhya Pradesh High Court · (2015) 02 MP CK 0045
High Courts19 Feb 2015Dismissed
Jamuna Prasad Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 02 MP CK 0028
Civil Procedure Code, 1908 (CPC) - Section 100Madhya Pradesh Land Revenue Code, 1959 - Section 51
High Courts19 Feb 2015Dismissed
State of Madhya Pradesh Vs Parasram
Madhya Pradesh High Court · (2015) 2 MPJR 311
Penal Code, 1860 (IPC) - Section 294, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts18 Feb 2015Dismissed
Lajwani Anand Vs The State of M.P. and Others
Madhya Pradesh High Court · (2015) 02 MP CK 0164
Madhya Pradesh Excise Act, 1915 - Section 18, 33, 66
High Courts18 Feb 2015Dismissed
Rajendra Kumar Garg Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 02 MP CK 0156
Arbitration Act, 1940 - Section 46Arbitration and Conciliation Act, 1996 - Section 11(5), 11(5) (6), 14, 17, 2(1)(d)Constitution of India, 1950 - Article 254(2)
High Courts18 Feb 2015Dismissed
Sonu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 02 MP CK 0101
Criminal Procedure Code, 1973 (CrPC) - Section 439Evidence Act, 1872 - Section 27Madhya Pradesh Excise Act, 1915 - Section 34, 34(2), 49-A, 59, 59(a)
High Courts18 Feb 2015
Uan Max Infra Ltd. Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2015) 02 MP CK 0100
Arbitration Act, 1940 - Section 46Arbitration and Conciliation Act, 1996 - Section 11(5), 11(5)(6), 14, 17, 2(1)(d)Constitution of India, 1950 - Article 254(2)
High Courts18 Feb 2015Allowed
Dhuklal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 02 MP CK 0041
Penal Code, 1860 (IPC) - Section 354(A), 506, 506-IIProtection of Children from Sexual Offences Act, 2012 - Section 7, 8
High Courts18 Feb 2015Partly Allowed
Ramdhani and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 02 MP CK 0040
Penal Code, 1860 (IPC) - Section 304-II, 34
High Courts18 Feb 2015Allowed
Siriya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 2 MPJR 313
Penal Code, 1860 (IPC) - Section 323, 352, 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1) (x), 3(1) (xi), 3(1)(x), 3(1)(xi)
High Courts18 Feb 2015
Arun Vs State of M.P.
Madhya Pradesh High Court · (2015) 3 CCR 245 : (2015) 2 DMC 613
Criminal Procedure Code, 1973 (CrPC) - Section 221Evidence Act, 1872 - Section 113-A, 113-BPenal Code, 1860 (IPC) - Section 107, 109, 304-B, 306
High Courts18 Feb 2015
Anita Vs Omvati and Others
Madhya Pradesh High Court · (2015) 02 MP CK 0011
Civil Procedure Code, 1908 (CPC) - Order 33 Rule 33, Order 33 Rule 33, Order 7 Rule 11, 115Court Fees Act, 1870 - Section 35
High Courts18 Feb 2015Disposed off
Ashok Kumar Vs P.C. Meena and Others
Madhya Pradesh High Court · (2015) 02 MP CK 0010
High Courts16 Feb 2015Dismissed
Laxman Vs Gulab Bai
Madhya Pradesh High Court · (2015) 02 MP CK 0044
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts16 Feb 2015Dismissed
Pandey Coal Briquetes Vs National Thermal Power Corporation
Madhya Pradesh High Court · (2015) 02 MP CK 0043
Arbitration and Conciliation Act, 1996 - Section 11(5), 7
High Courts16 Feb 2015Disposed off
Keshav Prasad Soni Vs M.P. Road Transport Corporation
Madhya Pradesh High Court · (2015) 02 MP CK 0042
High Courts13 Feb 2015Disposed off
Amit Purohit Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 3 MPHT 117
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 154, 154(1), 173Penal Code, 1860 (IPC) - Section 294, 323, 392
High Courts13 Feb 2015Dismissed
Rutvj Waze and Others Vs Union of India and Others
Madhya Pradesh High Court · (2015) 02 MP CK 0129
Constitution of India, 1950 - Article 14, 226, 32Indian Medical Council Act, 1956 - Section 33Indira Gandhi National Open University Act, 1985 - Section 2(e)