High Courts14 Jun 2016Dismissed
Kailash Chand Parate Vs State of M.P.
Madhya Pradesh High Court · (2016) 3 JabLJ 101 : (2016) 4 MPLJ 84
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2016
739 judgments · page 22 of 37
High Courts13 Jun 2016Disposed Off
Gulrej and others Vs State of M.P.
Madhya Pradesh High Court · (2016) 166 AIC 364 : (2016) 3 MPLJ 110
Constitution of India, 1950 - Article 226National Highways Act, 1956 - Section 3A, 3D
High Courts13 Jun 2016Allowed
Kasim Ali s/o Akbar Ali Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 2 JabLJ 415
Copyright Act, 1957 - Section 63Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 420
High Courts13 Jun 2016Disposed Off
Machhali Udyog Vs State of M.P.
Madhya Pradesh High Court · (2016) AIR(MP) 166 : (2016) 3 JabLJ 378 : (2016) 3 MPLJ 327
High Courts13 Jun 2016Dismissed
Sunita Dangi Vs Director General, Directorate General of Health Services and others
Madhya Pradesh High Court · (2016) 3 MPLJ 121 : (2016) 6 SLR 367
Constitution of India, 1950 - Article 226Madhya Pradesh Government Autonomous/Government Medical College and Dental Under-Graduate Admission Rules, 2014 - Rule 11, 12, 13, 14, 15
High Courts13 Jun 2016Allowed
Brijpal Vs Mrs. Munni Bai
Madhya Pradesh High Court · (2017) AAC 981 : (2016) 4 ACC 547 : (2016) 3 MPLJ 673 : (2017) 1 TAC 438 : (2016) 4 TAC 371
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1Motor Vehicles Act, 1988 — Section 168
High Courts13 Jun 2016Dismissed
Mukesh Kumar s/o Vardhaman Jain - Applicant @HASH Nagji s/o Hinduji Bagari and another - Non-Applicants
Madhya Pradesh High Court · (2016) 2 JabLJ 381
Criminal Procedure Code, 1973 (CrPC) - Section 200, Section 202, Section 482Penal Code, 1860 (IPC) - Section 467, Section 468, Section 471
High Courts23 May 2016Disposed Off
Jaiprakash Associates Ltd. Vs Madhya Pradesh Electricity Regulatory Commission
Madhya Pradesh High Court · (2016) AIR(MP) 152 : (2017) 1 JabLJ 72 : (2016) 3 MPLJ 349
High Courts19 May 2016Allowed
R.N.S. Sikarwar Vs State of M.P.
Madhya Pradesh High Court · (2016) 3 MPLJ 250
High Courts19 May 2016Allowed
Narendra @ Chunna Kirar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 3 Crimes 507 : (2016) 2 JabLJ 405
Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 13Penal Code, 1860 (IPC) — Section 396, 397
High Courts13 May 2016Allowed
Vinod Vs State of M.P. and others
Madhya Pradesh High Court · (2016) 2 MPLJ 650
Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 - Section 5(a)
High Courts13 May 2016Dismissed
Ranjeet Singh Kumpawat Vs Central Madhya Pradesh Gramin Bank
Madhya Pradesh High Court · (2016) 3 MPLJ 517
Constitution of India, 1950 — Article 226
High Courts13 May 2016Dismissed
Manik Hiru Jhangiani - Applicant @HASH State of Madhya Pradesh - Non-Applicant
Madhya Pradesh High Court · (2016) 2 JabLJ 211
Food Safety and Standards Act, 2006 - Section 42, Section 52, Section 89, Section 97Prevention of Food Adulteration Act, 1954 - Section 16(1)(a)(ii), Section 2(ix)(k), Section 7
High Courts12 May 2016Allowed
Shriram General Insurance Co. Vs Smt. Vidhya Bai
Madhya Pradesh High Court · (2017) 1 TAC 526
Motor Vehicles Act, 1988 - Section 147, Section 149(2), Section 173
High Courts12 May 2016Dismissed
Satish Shrivastava Vs M.K. Varshney
Madhya Pradesh High Court · (2016) 3 MPLJ 388
High Courts11 May 2016Dismissed
Chetram Meena Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 4 CivilLJ 665 : (2016) 3 JabLJ 358 : (2016) 3 MPLJ 311
High Courts10 May 2016Dismissed
Phaloudi Constructions and Infrastructure Pvt. Ltd. Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) AIR(MP) 137 : (2016) 3 KLT 65 : (2016) 2 MPLJ 704 : (2016) 4 RCRCivil 64
High Courts10 May 2016Dismissed
Jagdish Prasad Sharma - Petitioner @HASH State of M.P. and another
Madhya Pradesh High Court · (2017) CriLJ 707 : (2016) 2 JabLJ 315
Penal Code, 1860 (IPC) - Section 120B, Section 409, Section 467, Section 468, Section 471
High Courts10 May 2016Dismissed
Prajesh Shrivastava Vs State of M.P. and others
Madhya Pradesh High Court · (2016) 2 JabLJ 170 : (2016) LIC 2587 : (2016) 3 MPLJ 88
Constitution of India, 1950 - Article 16Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 - Section 2(1)
High Courts09 May 2016Disposed Off
Paras Dwivedi - Petitioner @HASH State of M.P. and Others
Madhya Pradesh High Court · (2016) 2 JabLJ 206
Constitution of India, 1950 - Article 226Penal Code, 1860 (IPC) - Section 120B, Section 294, Section 34, Section 452, Section 506(2)