High Courts08 Mar 2016Dismissed
Borewell Association, Rewa Vs State of M.P. and Others
Madhya Pradesh High Court · (2016) 2 MPLJ 416
Madhya Pradesh Peya Jal Parirakshan Adhiniyam, 1986 — Section 3
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2016
739 judgments · page 30 of 37
High Courts08 Mar 2016Dismissed
Jayshree Vs Devendra
Madhya Pradesh High Court · (2016) 2 JabLJ 26 : (2016) 2 MPLJ 642
High Courts04 Mar 2016Dismissed
Vinod Kumar Choubey Vs Regional Manager, M.P. State Ware Housing Corporation, Sagar and Others
Madhya Pradesh High Court · (2016) 2 MPLJ 441
Civil Procedure Code, 1908 (CPC) — Order 3 Rule 4, 151Constitution of India, 1950 — Article 227
High Courts04 Mar 2016Disposed Off
Jaya Jain Vs Ashwin Jain
Madhya Pradesh High Court · (2016) 1 MPWN 286
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts03 Mar 2016Disposed Off
Paramjeet Kaur Bhambhah Vs Jasveer Kaur Wadhwa
Madhya Pradesh High Court · (2016) 2 MPLJ 211 : (2016) 2 RCRRent 54
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23-A(b), 23-E
High Courts03 Mar 2016Disposed Off
Karan Singh Vs Mitthu Singh
Madhya Pradesh High Court · (2016) 1 MPWN 332
Motor Vehicles Act, 1988 - Section 166, 168, 173
High Courts03 Mar 2016Dismissed
Dhanpal Dosi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 2 JabLJ 391 : (2016) 4 MPLJ 32
Negotiable Instruments Act, 1881 (NI) — Section 138, 141Penal Code, 1860 (IPC) — Section 120B, 420
High Courts02 Mar 2016Dismissed
Balchand Gupta Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 03 MP CK 0014
Constitution of India, 1950 - Article 20Criminal Procedure Code, 1973 (CrPC) - Section 300, Section 482Essential Commodities Act, 1955 - Section 3, Section 7
High Courts02 Mar 2016Disposed Off
Ajay Chordia Vs Kuladhipati Devi Ahilya Vishwavidyalaya, Indore
Madhya Pradesh High Court · (2016) 1 MPWN 317
Constitution of India, 1950 - Article 226
High Courts02 Mar 2016Disposed off
Prabhu Lal Tatwal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 03 MP CK 0012
Criminal Procedure Code, 1973 (CrPC) - Section 311, Section 397, Section 401, Section 403, Section 482Prevention of Corruption Act, 1988 - Section 13(1(d), Section 13(2), Section 19, Section 19(1), Section 19(3), Section 19(3)(a), Section 4
High Courts02 Mar 2016Partly Allowed
Bhagwati Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 163 AIC 492 : (2016) CriLJ 3599 : (2016) 2 JabLJ 310
Penal Code, 1860 (IPC) - Section 302, 34
High Courts02 Mar 2016Dismissed
Umesh Shukla Vs State of M.P. and Others
Madhya Pradesh High Court · (2016) 2 MPLJ 438
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 9(1)(a), 9(5)(a)
High Courts02 Mar 2016Dismissed
Balchand Gupta - Applicant @HASH State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 2 JabLJ 21
Criminal Procedure Code, 1973 (CrPC) - Section 300Essential Commodities Act, 1955 - Section 3, Section 7Legal Metrology Act, 2009 - Section 48(5), Section 51
High Courts01 Mar 2016Disposed Off
Himanshi Deshmukh Vs State of M.P
Madhya Pradesh High Court · (2016) 1 MPWN 319
Madhya Pradesh Public Prosecution (Gazetted) Service Recruitment Rules, 1991 - Rule 8(i)(a)
High Courts01 Mar 2016Disposed Off
Mariambai (Dead) Thru. Lrs. Sakirkha Vs Chhuttan Alias Chhotekhan (Dead) Thru. Lrs. Jahangir
Madhya Pradesh High Court · (2016) 1 MPWN 365
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 10ALimitation Act, 1963 - Section 5
High Courts01 Mar 2016Dismissed
Smt. Munni Devi Vs State of M.P.
Madhya Pradesh High Court · (2016) 3 LLJ 469
High Courts01 Mar 2016Dismissed
R.S.A. Builders & Const. Vs State of M.P. and Ors.
Madhya Pradesh High Court · (2016) AIR(MP) 110 : (2016) 2 MPLJ 49
Constitution of India, 1950 — Article 226Madhya Pradesh Minor Minerals Rules, 1996 — Rule 68(1)
High Courts01 Mar 2016Disposed Off
Rajesh Patel Vs MP PKVV Co. Ltd.
Madhya Pradesh High Court · (2016) 2 MPLJ 473 : (2016) 4 SCT 161
Constitution of India, 1950 — Article 226
High Courts01 Mar 2016Allowed
S. Pathak Vs State of M.P
Madhya Pradesh High Court · (2016) 1 MPWN 256 : (2016) 5 RCRCriminal 911
Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Food Adulteration Act, 1954 - Section 13(2), 16(1)(a)(i), 7(1)
High Courts01 Mar 2016Disposed Off
Sushil Keshwani & Another Vs State of M.P. & Another
Madhya Pradesh High Court · (2016) 1 MPWN 334
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 34, 494, 498A