High Courts02 Feb 2015Disposed off
Raj Kumar Rajak and Others Vs Anoop Dev Keshav Pujari
Madhya Pradesh High Court · (2015) 2 MPHT 185
Constitution of India, 1950 - Article 215
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2015
1,069 judgments · page 49 of 54
High Courts02 Feb 2015Dismissed
State of Madhya Pradesh Vs Ramesh
Madhya Pradesh High Court · (2015) 02 MP CK 0075
Criminal Procedure Code, 1973 (CrPC) - Section 313, 378(3)Penal Code, 1860 (IPC) - Section 186, 294, 332, 353
High Courts02 Feb 2015Dismissed
B.K. Bohre and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 02 MP CK 0068
Constitution of India, 1950 - Article 226Limitation Act, 1963 - Section 29(2), 5, 8Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 - Section 43, 95(1)
High Courts02 Feb 2015Dismissed
Mangatram and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 02 MP CK 0065
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 - Section 2Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 10, 3(b), 37, 65, 71
High Courts02 Feb 2015Dismissed
Shiv Kumari Gulhani and Others Vs District and Sessions Judge, Mandla
Madhya Pradesh High Court · (2015) 2 MPJR 279
Constitution of India, 1950 - Article 226, 227
High Courts31 Jan 2015Allowed
Imrat Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2015) CriLJ 3473 : (2015) 2 Crimes 444 : (2015) 1 MPJR 228
Criminal Procedure Code, 1973 (CrPC) - Section 311, 353(1), 397(2), 482Penal Code, 1860 (IPC) - Section 294, 308, 323, 325, 34
High Courts31 Jan 2015Partly Allowed
Bato and Others Vs State of M.P.
Madhya Pradesh High Court · (2015) CriLJ 3398
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 34, 363, 366
High Courts30 Jan 2015Dismissed
Monika Shukla Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 145 FLR 958 : (2015) 2 MPLJ 152
Constitution of India, 1950 - Article 226
High Courts30 Jan 2015
In Reference Vs Golu
Madhya Pradesh High Court · (2015) 2 MPHT 196
Juvenile Justice Act, 1986 - Section 15, 16, 16 (i), 20Penal Code, 1860 (IPC) - Section 392
High Courts30 Jan 2015Dismissed
Him Technoforge Limited Vs State Level Committee
Madhya Pradesh High Court · (2015) 01 MP CK 0076
Constitution of India, 1950 - Article 226
High Courts30 Jan 2015Allowed
Basantrao Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 01 MP CK 0075
High Courts30 Jan 2015Allowed
Rabi Khan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) ALLMR(Cri) 14 : (2015) 4 CCR 159 : (2015) CriLJ 3059 : (2015) 4 RCR(Criminal) 332
Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 12, 53Penal Code, 1860 (IPC) - Section 323, 34, 452, 506
High Courts30 Jan 2015Allowed
State of Madhya Pradesh and Others Vs Satyabrat Upadhyay
Madhya Pradesh High Court · (2015) 01 MP CK 0068
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 - Section 2(1)
High Courts30 Jan 2015Dismissed
Ramlakhan and Others Vs Narayan Singh and Others
Madhya Pradesh High Court · (2015) 01 MP CK 0067
High Courts30 Jan 2015Dismissed
Dhaniram Kushwah and Others Vs Kammodi Lal Koli
Madhya Pradesh High Court · (2015) 01 MP CK 0004
Criminal Procedure Code, 1973 (CrPC) - Section 294, 378(4), 420Penal Code, 1860 (IPC) - Section 294, 323, 420, 467, 468
High Courts30 Jan 2015Dismissed
Tilak Kurmi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 01 MP CK 0001
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 302, 34
High Courts29 Jan 2015Dismissed
Chandra Prakash Sharma Vs State Election Commission and Others
Madhya Pradesh High Court · (2015) 2 MPLJ 232
Constitution of India, 1950 - Article 226, 227, 243O, 329, 329(b)Limitation Act, 1963 - Section 10, 11, 12, 13, 14Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 - Section 122
High Courts29 Jan 2015Dismissed
Dwarika Prashad Goswami Vs State of M.P.
Madhya Pradesh High Court · (2015) 01 MP CK 0027
Penal Code, 1860 (IPC) - Section 279, 304A, 304-A, 337
High Courts29 Jan 2015Allowed
Bindu and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 01 MP CK 0015
Penal Code, 1860 (IPC) - Section 294, 307, 323, 34
High Courts29 Jan 2015Partly Allowed
Mausiya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 01 MP CK 0014
Criminal Procedure Code, 1973 (CrPC) - Section 428Penal Code, 1860 (IPC) - Section 294, 323, 34, 452, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)