High Courts28 Jun 2016Dismissed
Ram Kishore Yadav Vs M.P. Board of Secondary Education
Madhya Pradesh High Court · (2016) 4 MPLJ 658
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2016
739 judgments · page 20 of 37
High Courts27 Jun 2016Disposed Off
Aamir Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 3 JabLJ 20
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 401, Section 428Evidence Act, 1872 - Section 6Juvenile Justice (Care and Protection of Children) Act, 2000 - Section 15(g), Section 52, Section 53
High Courts24 Jun 2016Disposed Off
Nandu s/o Bhagwan Das Vs Jamuna Bai
Madhya Pradesh High Court · (2016) 3 MPLJ 604
Civil Procedure Code, 1908 (CPC) — Order 39, Order 39 Rule 1 (a)
High Courts24 Jun 2016Dismissed
Mohanlal Vs Shravan Kumar
Madhya Pradesh High Court · (2016) 165 AIC 725 : (2016) 3 MPLJ 507
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts23 Jun 2016Dismissed
Maya Devi Dewangan Vs M.R. Meena
Madhya Pradesh High Court · (2016) 4 CivilLJ 531 : (2016) 3 MPLJ 405
High Courts22 Jun 2016Dismissed
Mudulkumar Jain Vs State Bank of Indore
Madhya Pradesh High Court · (2017) ACD 518 : (2017) 1 BC 27 : (2017) 1 DCR 209 : (2017) 1 NIJ 365
Criminal Procedure Code, 1973 (CrPC) - Section 397, Section 482Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts22 Jun 2016Disposed Off
Mamta Mishra W/o Sanjya Mishra Vs Municipal Corporation, Indore
Madhya Pradesh High Court · (2016) 4 MPLJ 26
Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 — Section 18, 27, 28
High Courts22 Jun 2016Allowed
Smt. Pyari Bai Namdeo Vs Bhagwandas Pandey
Madhya Pradesh High Court · (2016) 3 DMC 624
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Family Courts Act, 1984 — Section 19(4)
High Courts22 Jun 2016Dismissed
Vinod Sharma Vs Shivaji Rao Thorat
Madhya Pradesh High Court · (2016) 4 MPLJ 53
Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts21 Jun 2016Dismissed
M.P. Audyogik Kendra Vikas Nigam (Jabalpur) Ltd. Vs Abhay Tiwari
Madhya Pradesh High Court · (2017) 1 JabLJ 220
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 - Section 2(1)
High Courts21 Jun 2016Disposed Off
Vikram alias Manoj Jat Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 Crimes 143 : (2016) 3 JabLJ 64
Penal Code, 1860 (IPC) - Section 147, Section 148, Section 149, Section 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)
High Courts21 Jun 2016Allowed
Santosh Bharti - Petitioner @HASH State of M.P. /State
Madhya Pradesh High Court · (2016) 4 MPLJ 311
Constitution of India, 1950 - Article 226
High Courts20 Jun 2016Allowed
Rafat Anees - Petitioner @HASH Bano Bi and Others
Madhya Pradesh High Court · (2016) 4 MPLJ 298 : (2017) 2 RCRCriminal 611
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts20 Jun 2016Dismissed
Sanskar Shiksha Samiti Vs Labour Department
Madhya Pradesh High Court · (2016) 150 FLR 757 : (2016) LabLR 1110
Employees State Insurance Act, 1948 - Section 1(5)
High Courts20 Jun 2016Allowed
Shekhar Choudhary Vs Union of India
Madhya Pradesh High Court · (2016) AIR(MP) 147 : (2016) 4 CivilLJ 427 : (2016) 3 JabLJ 435 : (2016) 3 MPLJ 303
High Courts20 Jun 2016Dismissed
Dr. V.B. Singh Baghel Vs State of M.P. and others
Madhya Pradesh High Court · (2016) 3 MPLJ 152 : (2016) 6 SLR 178
Constitution of India, 1950 - Article 226
High Courts20 Jun 2016Dismissed
Employees Provident Fund Organization Vs M/s Ambar Products Gwalior
Madhya Pradesh High Court · (2016) 3 CLR 133 : (2016) 150 FLR 1072 : (2016) LabLR 932 : (2016) LabLR 873 : (2016) LIC 4667 : (2016) 4 LLJ 217
Constitution of India, 1950 - Article 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 - Section 1(3)(b)
High Courts20 Jun 2016Dismissed
Krishi Upaj Mandi Samiti and others Vs Ashutosh Daga
Madhya Pradesh High Court · (2016) 3 MPLJ 141
Krishi Upaj Mandi Adhiniyam, 1972 - Section 19, 2(1)(a)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 - Section 2(1)
High Courts20 Jun 2016Dismissed
Smt. Karuna Gehlot Vs Manikchand Choubey
Madhya Pradesh High Court · (2017) 1 CivilLJ 761 : (2016) 4 MPLJ 536
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts17 Jun 2016Dismissed
M.P. Bijali Meter Readers Karmachari Sangh Vs The State of Advisory Contract Labour Board
Madhya Pradesh High Court · (2016) 151 FLR 683 : (2016) LabLR 1026 : (2016) 3 MPLJ 426 : (2017) 1 SCT 58