High Courts17 Jun 2016Allowed
Ganesh Prasad Ojha Vs Shri Hariram Ji Ojha
Madhya Pradesh High Court · (2016) 4 CivilLJ 510 : (2016) 3 MPLJ 435
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2016
739 judgments · page 21 of 37
High Courts17 Jun 2016Dismissed
Irfan Khan Vs State of M.P
Madhya Pradesh High Court · (2016) 3 MPLJ 449
High Courts17 Jun 2016Allowed
Shridhar Dubey Vs Union of India
Madhya Pradesh High Court · (2017) 1 ArbiLR 165 : (2016) 4 CivilLJ 614 : (2016) 3 MPLJ 369
High Courts16 Jun 2016Allowed
Union of India Vs M/s K.C. Sharma, Jabalpur
Madhya Pradesh High Court · (2017) 1 CivilLJ 828 : (2016) 4 MPLJ 485
Arbitration Act, 1940 - Section 30Arbitration and Conciliation Act, 1996 - Section 34Constitution of India, 1950 - Article 226
High Courts16 Jun 2016Dismissed
Aam Janata of Village Bihara Vs State of M.P. and others
Madhya Pradesh High Court · (2016) 6 FLT 706 : (2016) 3 MPLJ 129
Constitution of India, 1950 - Article 226
High Courts16 Jun 2016Dismissed
O.P. Yadav Vs Election Commission of India and others
Madhya Pradesh High Court · (2016) 3 MPLJ 155
Constitution of India, 1950 - Article 226
High Courts16 Jun 2016Allowed
Sant Kumar Garg Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2016) 4 CivilLJ 183 : (2016) 3 MPLJ 98
Civil Procedure Code, 1908 (CPC) - Section 114
High Courts16 Jun 2016Allowed
Santosh Kumar Vs Dr. Hari Singh Gaur Vishwavidyalaya and another
Madhya Pradesh High Court · (2016) 4 CivilLJ 97 : (2016) 3 MPLJ 200 : (2016) 6 SLR 51
Constitution of India, 1950 - Article 226
High Courts16 Jun 2016Disposed Off
Rajkumar Choudhary Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2016) 3 MPLJ 131
Constitution of India, 1950 - Article 226
High Courts15 Jun 2016Allowed
Suraj Dhanak Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPLJ 139
Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 397, Section 401Penal Code, 1860 (IPC) - Section 324
High Courts15 Jun 2016Dismissed
Ankita Chandrawat and another Vs M.P. High Court and another
Madhya Pradesh High Court · (2016) 3 MPLJ 162 : (2016) 6 SLR 436
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11, 2(2)Constitution of India, 1950 - Article 226
High Courts15 Jun 2016Disposed Off
Birla Corporation Ltd. Vs Deputy Labour Commissioner and another
Madhya Pradesh High Court · (2016) 166 AIC 360 : (2016) 151 FLR 353 : (2016) 4 LLN 453 : (2016) 3 MPLJ 117 : (2016) 6 SLR 189
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(1)(d)
High Courts15 Jun 2016Dismissed
M/s Yashwant Agrawal Vs Union of India
Madhya Pradesh High Court · (2016) 288 CurTR 225 : (2016) 3 MPLJ 635
Finance Act, 1994 - Section 106(2), 111(1)
High Courts15 Jun 2016Dismissed
Vinod Kumar Goyal Vs Avneet Kumar
Madhya Pradesh High Court · (2017) AIRCC 460 : (2016) 2 JabLJ 439 : (2017) 1 MPLJ 69 : (2016) 3 MPLJ 457 : (2016) 2 RCRRent 346
High Courts15 Jun 2016Dismissed
Smt. Kashi Yadav Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2016) 3 MPLJ 97 : (2016) 6 SLR 212
High Courts14 Jun 2016Disposed Off
All India Steel Re-Rollers Association Vs Union of India
Madhya Pradesh High Court · (2017) 347 ELT 52
High Courts14 Jun 2016Dismissed
Shriji Ware House Vs Madhya Pradesh State Civil Supplies
Madhya Pradesh High Court · (2016) 168 AIC 524 : (2016) AIR(MP) 187 : (2017) 1 CivCC 679 : (2016) 3 MPLJ 655
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 89Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 16
High Courts14 Jun 2016Dismissed
Om Prakash Dixit Vs State of M.P.
Madhya Pradesh High Court · (2016) 3 MPLJ 504
Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 16(1)(d)Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 3
High Courts14 Jun 2016Allowed
Keshar Singh and others Vs Union of India and ors.
Madhya Pradesh High Court · (2016) 3 MPLJ 109 : (2016) 6 SLR 90
Administrative Tribunals Act, 1985 - Section 14, 27Constitution of India, 1950 - Article 226
High Courts14 Jun 2016Disposed Off
Nityanand Mishra Vs State of M.P. and Ors.
Madhya Pradesh High Court · (2016) 3 MPLJ 115
Constitution of India, 1950 - Article 226Prevention of Food Adulteration Rules, 1955 - Rule 9