High Courts29 Sept 2016Dismissed
Mukesh, s/o late Badamilal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 JabLJ 136 : (2017) 1 MPLJ 706
Civil Procedure Code, 1908 (CPC) - Section 96Land Acquisition Act, 1894 - Section 54
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2016
739 judgments · page 10 of 37
High Courts29 Sept 2016Allowed
Chet Ram Mishra Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPLJ 91
High Courts29 Sept 2016Allowed
Sunder Bai Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 JabLJ 186
Constitution of India, 1950 - Article 226Madhya Pradesh Swatantrata Sangram Sainik Samman Nidhi Niyam, 1972 - Rule 3(6)
High Courts29 Sept 2016Disposed Off
Smt. Jyoti Hardia Vs Anant Haritwal
Madhya Pradesh High Court · (2017) 172 AIC 273 : (2017) 1 JabLJ 175
Criminal Procedure Code, 1973 (CrPC) - Section 156(3)
High Courts29 Sept 2016Disposed Off
Lakhan Singh s/o Mokan Singh - Petitioner @HASH State of M.P. and Others
Madhya Pradesh High Court · (2016) 4 MPLJ 305
Constitution of India, 1950 - Article 226
High Courts29 Sept 2016Disposed Off
Smt. Rani Soni Vs Indian Oil Corporation
Madhya Pradesh High Court · (2016) 3 JabLJ 351
Constitution of India, 1950 - Article 226, Article 227
High Courts29 Sept 2016Disposed Off
Arun Kapur Vs State of M.P.
Madhya Pradesh High Court · (2016) 3 JabLJ 346
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 482Motor Vehicles Act, 1988 - Section 180, Section 181, Section 3, Section 4Penal Code, 1860 (IPC) - Section 279, Section 304A, Section 337, Section 338
High Courts28 Sept 2016Allowed
Raghuveer - Applicant @HASH Hari Prasad and Others
Madhya Pradesh High Court · (2016) 4 MPLJ 365
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13, Section 115
High Courts28 Sept 2016Allowed
Deep Enterprises Vs State of M.P.
Madhya Pradesh High Court · (2017) 2 MPLJ 145
High Courts28 Sept 2016Disposed Off
Santra Bai Lodha Vs State of M.P.
Madhya Pradesh High Court · (2016) 3 JabLJ 374
Criminal Procedure Code, 1973 (CrPC) - Section 482Forest Act, 1927 - Section 52(3), Section 52(5), Section 52B, Section 55Madhya Pradesh Upaj (Vyapar Viniyaman) Adhiniyam, 1969 - Section 15
High Courts27 Sept 2016Allowed
Ramesh Chandra Vs Gurubaksmal
Madhya Pradesh High Court · (2017) 1 MPLJ 333 : (2017) 1 RCRRent 685
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12(1)(f)
High Courts26 Sept 2016Disposed Off
Rudrika Pushpraj Bhatele Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPLJ 472
Constitution of India, 1950 - Article 15, Article 226
High Courts23 Sept 2016Dismissed
Shriyut Mahavidyalaya, Gangeo Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 4 MPLJ 671
Constitution of India, 1950 - Article 226
High Courts23 Sept 2016Disposed Off
Kaushlendra Singh Jatav Vs Union of India
Madhya Pradesh High Court · (2017) 1 MPLJ 326
Border Security Force Rules, 1969 - Rule 20, Rule 22(1), Rule 23Constitution of India, 1950 - Article 226
High Courts22 Sept 2016Allowed
Rajendra Singh Kushwah Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPLJ 193
Constitution of India, 1950 - Article 226, Article 227
High Courts22 Sept 2016Dismissed
Devendra S/o Anandlal Kurmi Vs State of M.P.
Madhya Pradesh High Court · (2017) 2 MPLJ 140
Criminal Procedure Code, 1973 (CrPC) - Section 154Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 - Section 40, Section 92
High Courts21 Sept 2016Dismissed
Dr. Mukesh Nigam Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) CriLJ 620
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 34, Section 420
High Courts21 Sept 2016Partly Allowed
State Bank of India Vs Deputy General Secretary
Madhya Pradesh High Court · (2017) 2 MPLJ 162
Industrial Disputes Act, 1947 - Section 11A
High Courts21 Sept 2016Allowed
Vijaypal Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 171 AIC 506
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 287, Section 338
High Courts20 Sept 2016Allowed
Deepak Chaturvedi Vs Hariom Singhal
Madhya Pradesh High Court · (2017) AIRCC 732 : (2017) 1 JabLJ 298 : (2017) 1 JabLJ 142 : (2017) 1 MPLJ 420
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 9 Rule 6, Order 9 Rule 7Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12