High Courts07 Jul 2016Allowed
Anand Tiwari Vs Dhirendra Singh
Madhya Pradesh High Court · (2016) 3 MPLJ 524 : (2017) 1 TAC 153
Constitution of India, 1950 — Article 227
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2016
739 judgments · page 19 of 37
High Courts05 Jul 2016Dismissed
Jiji Industries Ltd. Vs Union Of India
Madhya Pradesh High Court · (2017) 347 ELT 216
High Courts05 Jul 2016Allowed
Manish Jain Vs Nathu Singh
Madhya Pradesh High Court · (2016) 4 BC 367 : (2016) 3 DCR 796 : (2017) 1 NIJ 299
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts05 Jul 2016Disposed Off
Gyanjeet Sewa Mission Trust Vs Union of India
Madhya Pradesh High Court · (2016) 168 AIC 510
Indian Medical Council Act, 1956 - Section 10A(4)
High Courts05 Jul 2016Disposed Off
Sheikh Raheem Baqsh Vs Mrs. Salma @ Rukhsama
Madhya Pradesh High Court · (2016) 3 DMC 586
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts04 Jul 2016Allowed
Laxman s/o Daluji Patel - Applicant @HASH State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 167 AIC 459
Arms Act, 1959 - Section 25(1B)(a)Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts04 Jul 2016Disposed Off
Ram Rati Vs State of M.P.
Madhya Pradesh High Court · (2016) 3 JabLJ 33
Criminal Procedure Code, 1973 (CrPC) - Section 154, Section 202, Section 204, Section 300, Section 397, Section 401Penal Code, 1860 (IPC) - Section 350, Section 351, Section 354
High Courts04 Jul 2016Dismissed
Kasturi Bai W/o Late Popsingh @ Koksingh - Applicant @HASH Smt. Kushumlata Bai W/o Narayan Singh and Others - Non-Applicant
Madhya Pradesh High Court · (2016) 167 AIC 452 : (2016) 4 MPLJ 290
Benami Transactions (Prohibition) Act, 1988 - Section 3, Section 4Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts01 Jul 2016Disposed Off
Jagdish Korku Vs State of M.P.
Madhya Pradesh High Court · (2016) 3 JabLJ 175
Essential Commodities Act, 1955 - Section 3, Section 7Penal Code, 1860 (IPC) - Section 201, Section 405, Section 409, Section 5
High Courts01 Jul 2016Disposed Off
Pratush Kumar Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 3 MPLJ 243
High Courts01 Jul 2016Disposed Off
Dilip Kumar Sharma Vs Harish Chandra Jaiswal
Madhya Pradesh High Court · (2016) 3 JabLJ 151 : (2016) 4 MPLJ 630
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 3, Order 22 Rule 5, Order 41 Rule 27, Order 6 Rule 17, Section 100, Section 11
High Courts30 Jun 2016Dismissed
State of Madhya Pradesh Vs Rampal
Madhya Pradesh High Court · (2017) 170 AIC 358
Criminal Procedure Code, 1973 (CrPC) - Section 372Penal Code, 1860 (IPC) - Section 323, Section 324, Section 325, Section 34
High Courts30 Jun 2016Disposed Off
Mangilal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 169 AIC 598
Criminal Procedure Code, 1973 (CrPC) - Section 319Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 307, Section 323, Section 325
High Courts30 Jun 2016Allowed
M/s Ramdev Ginning Factory Vs Chief Manager, Authorised Officer
Madhya Pradesh High Court · (2016) 166 AIC 665 : (2017) 2 BC 57 : (2016) 2 DRTC 711 : (2016) 3 JabLJ 117 : (2016) 3 MPLJ 600 : (2017) 1 NIJ 807
Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 18
High Courts30 Jun 2016Disposed Off
State of Madhya Pradesh Vs Salman Khan
Madhya Pradesh High Court · (2016) 3 JabLJ 60
Criminal Procedure Code, 1973 (CrPC) - Section 378(3)Penal Code, 1860 (IPC) - Section 363, Section 366, Section 376Protection of Children from Sexual Offences Act, 2012 - Section 3, Section 4
High Courts30 Jun 2016Dismissed
M/s Dilip Buildcon Ltd. Vs Union of India
Madhya Pradesh High Court · (2016) 290 CurTR 577
Income Tax Act, 1961 - Section 119(2)(b), Section 237
High Courts30 Jun 2016Dismissed
Surendra Jain Vs Shripad
Madhya Pradesh High Court · (2016) 3 MPLJ 484
Constitution of India, 1950 — Article 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 18
High Courts30 Jun 2016Allowed
M/s Pragat Akshay Urja Limited Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 ArbiLR 408 : (2016) 4 CivilLJ 725 : (2016) 3 MPLJ 334
High Courts29 Jun 2016Allowed
Khurshid Vs State of M.P.
Madhya Pradesh High Court · (2016) 3 MPLJ 454
High Courts28 Jun 2016Allowed
Harvir Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2016) CriLJ 3608 : (2016) 3 Crimes 492 : (2016) 2 JabLJ 422
Penal Code, 1860 (IPC) — Section 120B, 420, 463, 464, 467, 468, 471