High Courts20 Sept 2016Dismissed
Executive Engineer, Grah Nirman Vs Chain Singh Janghala
Madhya Pradesh High Court · (2017) 171 AIC 672 : (2017) 1 MPLJ 120
Land Acquisition Act, 1894 - Section 18, Section 23, Section 31(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2016
739 judgments · page 11 of 37
High Courts20 Sept 2016Disposed Off
State of M.P. Vs Ghan Shyam Pathak
Madhya Pradesh High Court · (2016) 4 MPLJ 487
Land Acquisition Act, 1894 - Section 23
High Courts20 Sept 2016Disposed Off
Maa Sheetla Satyapeeth Mandir Vyavasthapan Vs State of M.P.
Madhya Pradesh High Court · (2017) AIR(MP) 8 : (2016) 3 JabLJ 263 : (2016) 4 MPLJ 600
Constitution of India, 1950 - Article 226Madhya Pradesh Public Trust Act, 1951 - Section 36(1)(b), Section 4, Section 5, Section 5(2), Section 6Madhya Pradesh Public Trust Rules, 1962 - Rule 5(1)
High Courts20 Sept 2016Dismissed
Anjani Prasad (dead) through legal Representatives Ram Shiromani Tiwari and Kamlesh Tiwari - Appellants @HASH State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2016) 4 MPLJ 458
Civil Procedure Code, 1908 (CPC) - Section 96Land Acquisition Act, 1894 - Section 54
High Courts20 Sept 2016Disposed Off
Ghanshyam S/o Laxminarayan Patidar and another - Appellants @HASH State of M.P.
Madhya Pradesh High Court · (2016) CriLJ 4937 : (2017) 1 RCRCriminal 779
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 18(b), Section 50, Section 52A, Section 55, Section 8
High Courts19 Sept 2016Partly Allowed
Baldeo Prasad Ubnare Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 2 MPLJ 223
Madhya Pradesh Civil Services (Pension) Rules, 1976 - Rule 2(ii)Madhya Pradesh State Local Fund Audit Subordinate Accounts Service Recruitment Rules, 1969 - Rule 2(h), Rule 5
High Courts19 Sept 2016Dismissed
Maharaja Agrasen Grah Nirman Sehkari Sanstha Vs Rakesh Kumar Mondal
Madhya Pradesh High Court · (2017) 1 MPLJ 167
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Madhya Pradesh Co-operative Societies Act, 1960 - Section 94
High Courts19 Sept 2016Allowed
Mst. Kamlesh Devi Vs The New India Insurance Co. Ltd.
Madhya Pradesh High Court · (2017) AAC 558 : (2017) 171 AIC 678 : (2017) 1 MPLJ 187 : (2017) 2 TAC 548
Motor Vehicles Act, 1988 - Section 163A, Section 2(9)
High Courts19 Sept 2016Dismissed
Dr. Ashwini S/o Shri Shreeram Jaiswal - Petitioner @HASH Estate Officer, Mhow Circle
Madhya Pradesh High Court · (2016) 2 RCRRent 567
Constitution of India, 1950 - Article 14Public Premises (Eviction of Unauthorised Occupants) Act, 1971 - Section 3, Section 5-B(1)
High Courts19 Sept 2016Dismissed
Annapurna Nath - Petitioner @HASH State of M.P.
Madhya Pradesh High Court · (2016) CriLJ 4929
Penal Code, 1860 (IPC) - Section 307
High Courts16 Sept 2016Dismissed
Shri Shyam Sunder Jangdey Vs Smt. Kamla Shrivastava
Madhya Pradesh High Court · (2017) AIRCC 788
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 23A(l)(b)
High Courts16 Sept 2016Dismissed
Kanchan Medical Stores Vs Union of India
Madhya Pradesh High Court · (2016) AIR(MP) 215
Constitution of India, 1950 - Article 14
High Courts16 Sept 2016Allowed
Ajay Kumar Pathak - Petitioner @HASH Rani Agrawal and Others
Madhya Pradesh High Court · (2016) AIR(MP) 191
Constitution of India, 1950 - Article 226
High Courts15 Sept 2016Allowed
Union of India Vs B.B. Sharma
Madhya Pradesh High Court · (2017) 1 MPLJ 497
Central Civil Services (Classification, Control and Appeal) Rules, 1965 - Rule 29(1)(v)
High Courts15 Sept 2016Dismissed
Siyaram Sharma Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPLJ 289
Constitution of India, 1950 - Article 226, Article 311Madhya Pradesh Government Servants (Temporary and Quasi Permanent Service) Rules, 1960 - Rule 1(2)
High Courts15 Sept 2016Disposed Off
Tara Devi Vs Rambihari
Madhya Pradesh High Court · (2017) 172 AIC 286 : (2017) 1 CivilLJ 821 : (2016) 3 JabLJ 309 : (2016) 4 MPLJ 668
Civil Procedure Code, 1908 (CPC) - Section 115Succession Act, 1925 - Section 372, Section 383, Section 387
High Courts15 Sept 2016Dismissed
Dilshad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 3 JabLJ 442
Arms Act, 1959 - Section 25, Section 27Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 7, Section 7AJuvenile Justice (Care and Protection of Children) Rules, 2007 - Rule 12
High Courts14 Sept 2016Allowed
Jakir Khan Vs The State of M.P.
Madhya Pradesh High Court · (2017) 1 MPLJ 143
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 9Constitution of India, 1950 - Article 226Madhya Pradesh Class III (Non Ministerial) Forest Service Recruitment Rules, 1999 - Rule 12, Rule 18(4)
High Courts14 Sept 2016Dismissed
State of Madhya Pradesh Vs Mahesh Kumar Bhargava
Madhya Pradesh High Court · (2017) 1 JabLJ 18 : (2017) 2 MPLJ 334
Constitution of India, 1950 - Article 226Madhya Pradesh Police Regulations - Regulation 228, Regulation 229
High Courts14 Sept 2016Disposed Off
Smt. Anushka Ray Vs Additional Collector
Madhya Pradesh High Court · (2016) 3 JabLJ 284 : (2016) 4 MPLJ 687
Constitution of India, 1950 - Article 226Madhya Pradesh Gram Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 - Section 122(1), Section 122(2), Section 3Madhya Pradesh Panchayat (Election Petitions, Corrupt Practices and Disqualificati