CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2015

1,069 judgments · page 51 of 54

High Courts22 Jan 2015Dismissed

Union Bank of India Vs Rajendra Wadhwa

Madhya Pradesh High Court · AIR 2015 MP 75 : (2015) 4 BC 292

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(2), 17Transfer of Property Act, 1882 - Section 69, 69-A
Read judgment
High Courts21 Jan 2015Allowed

Munna Vs State of M.P.

Madhya Pradesh High Court · (2015) CriLJ 2429 : (2015) 3 Crimes 642

Criminal Procedure Code, 1973 (CrPC) - Section 110, 41(2)National Security Act, 1980 - Section 3(2), 6
Read judgment
High Courts20 Jan 2015Partly Allowed

Narayan Singh Lodhi Vs Amar Singh Rajput

Madhya Pradesh High Court · (2015) 01 MP CK 0054

Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 63, 64, 65Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 - Section 122, 36
Read judgment
High Courts19 Jan 2015Dismissed

Sukra Bai Vs Makhan Gir Mahant

Madhya Pradesh High Court · (2015) 2 MPLJ 113

Constitution of India, 1950 - Article 226Madhya Pradesh Land Revenue Code, 1959 - Section 165(6), 170-B
Read judgment
High Courts19 Jan 2015Dismissed

Arun Yadav Vs MP Rajya Nirvachan Ayog

Madhya Pradesh High Court · AIR 2015 MP 46 : (2015) 1 MPJR 197 : (2015) 3 MPLJ 104

Constitution of India, 1950 - Article 226, 243-O, 243-ZG, 329, 329(b)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 - Section 122
Read judgment
High Courts16 Jan 2015Dismissed

Mamta Bhardwaj Vs Madhusudan Bhardwaj

Madhya Pradesh High Court · AIR 2015 MP 103 : (2015) 1 JLJ 341 : (2015) 2 MPJR 87 : (2015) 1 MPLJ 677

Criminal Procedure Code, 1973 (CrPC) - Section 125Dowry Prohibition Act, 1961 - Section 3, 4Family Courts Act, 1984 - Section 19(1)
Read judgment