High Courts18 Apr 2016Allowed
Leelavati Yadav Vs Additional Commissioner
Madhya Pradesh High Court · (2016) 2 JabLJ 305 : (2016) 3 MPLJ 384
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2016
739 judgments · page 25 of 37
High Courts18 Apr 2016Partly Allowed
Bantu and Others Vs State of M.P.
Madhya Pradesh High Court · (2016) 04 MP CK 0032
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 482Penal Code, 1860 (IPC) - Section 307, Section 324, Section 34, Section 39, Section 68
High Courts18 Apr 2016Dismissed
Prabhat Chand Vs State of M.P. and Others
Madhya Pradesh High Court · (2016) 04 MP CK 0031
Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 200, Section 202, Section 204, Section 397, Section 401Penal Code, 1860 (IPC) - Section 420, Section 467, Section 471
High Courts18 Apr 2016Allowed
Lajja Ram and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2016) 04 MP CK 0030
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 397, Section 401Penal Code, 1860 (IPC) - Section 107, Section 306, Section 34
High Courts18 Apr 2016Allowed
Adarsh Singh Kushwaha Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (2016) 2 JabLJ 165 : (2016) 3 MPLJ 176
Criminal Procedure Code, 1973 (CrPC) - Section 156, 200, 202, 482, 82Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 420, 467, 468
High Courts18 Apr 2016Dismissed
M/s. Chandra Nirman Pvt. Ltd. Vs Orient Paper Mills Ltd.
Madhya Pradesh High Court · (2016) 3 CivilLJ 815 : (2016) 3 MPLJ 21
Arbitration and Conciliation Act, 1996 - Section 11(6)
High Courts18 Apr 2016Dismissed
Brij Bhushan Sarma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 04 MP CK 0027
Criminal Procedure Code, 1973 (CrPC) - Section 310, Section 482Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 - Section 4, Section 6, Section 9Penal Code, 1860 (IPC) - Section 167, Section 177, Section 193, Section 376(1)(gh)
High Courts18 Apr 2016Allowed
Indian Oil Corporation Ltd. Vs Agrawal Agro Auto Service
Madhya Pradesh High Court · (2016) 04 MP CK 0026
Arbitration and Conciliation Act, 1996 - Section 11, Section 28, Section 36, Section 37(1)(a), Section 9Specific Relief Act, 1963 - Section 14, Section 14(1)(c), Section 16, Section 36, Section 38, Section 39, Section 40, Section 41, Section
High Courts18 Apr 2016Partly Allowed
Hukum Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2016) 04 MP CK 0025
Penal Code, 1860 (IPC) - Section 148, Section 323, Section 324, Section 326, Section 34, Section 39, Section 450, Section 68
High Courts18 Apr 2016Disposed Off
Dr. Pravin Vaishya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 3 JabLJ 88
Criminal Procedure Code, 1973 (CrPC) - Section 227, Section 228, Section 397, Section 401Penal Code, 1860 (IPC) - Section 306, Section 34
High Courts12 Apr 2016Dismissed
Hargovind Bhargava and Another - Applicants @HASH State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2016) 2 JabLJ 245
Criminal Procedure Code, 1973 (CrPC) - Section 167, Section 173(1), Section 173(2), Section 482
High Courts12 Apr 2016Dismissed
Avdhesh Mani Nema Vs G.P. Pathak
Madhya Pradesh High Court · (2016) 3 MPLJ 643 : (2016) 2 RCRRent 421
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 28
High Courts12 Apr 2016Dismissed
Sanjay Kumar Pathak Vs Government of M.P.
Madhya Pradesh High Court · (2016) 3 MPLJ 253
High Courts12 Apr 2016Dismissed
Hargovind Bhargava and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2016) 04 MP CK 0020
Constitution of India, 1950 - Article 226, Article 32Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 167, Section 167(2), Section 169, Section 170, Section 173, Section 173 (1), Section 173 (2), Section 173 (8), Section 173(1), Se
High Courts11 Apr 2016Disposed off
Rachana Bhargava and Others Vs Krishanlal Sahni and Others
Madhya Pradesh High Court · (2016) 163 AIC 331 : (2016) 2 JabLJ 77 : (2016) 2 MPLJ 667
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 8, Section 96Contract Act, 1872 - Section 20, Section 73
High Courts07 Apr 2016Dismissed
Dharmendra Kumar Patidar Vs Indian Oil Corporation Ltd.
Madhya Pradesh High Court · (2016) 04 MP CK 0018
Constitution of India, 1950 - Article 14, Article 21Madhya Pradesh Land Revenue Code, 1959 - Section 172
High Courts07 Apr 2016Allowed
State of M.P. and Others Vs Usman Patel
Madhya Pradesh High Court · (2016) 04 MP CK 0017
Constitution of India, 1950 - Article 252Urban Land (Ceiling and Regulation) Act, 1976 - Section 10, Section 10 (3), Section 10 (4), Section 10(3), Section 10(4), Section 10(5), Section 15, Section 33, Section 5, Section 5 (3), Section 6, Sec
High Courts07 Apr 2016Disposed Off
Ku. Archana Nagar and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 04 MP CK 0016
Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 313, Section 374 (2), Section 378 (1)Evidence Act, 1872 - Section 65 (a), Section 65 (b)Penal Code, 1860 (IPC) - Section 294, Section 34, Section 341, Section 376, Section 3
High Courts07 Apr 2016Dismissed
Rajesh Wadhwani and Others Vs Shyamnath Sharma and Others
Madhya Pradesh High Court · (2016) 04 MP CK 0015
Madhya Pradesh Land Revenue Code, 1959 - Section 44 (1), Section 93, Section 94, Section 95
High Courts06 Apr 2016Disposed Off
Devi Ahilya Vishwa Vidhyalaya Vs Assistant Provident Fund Commissioner C-III
Madhya Pradesh High Court · (2016) 3 CLR 30 : (2016) 149 FLR 1055 : (2016) LabLR 739 : (2016) 3 LLJ 662
Employees Provident Fund Appellate Tribunal (Procedure) Act, 1997 - Rule 7(2)