COURT ARCHIVE

Madhya Pradesh High Court judgments, 2016

739 judgments · page 31 of 37

High Courts01 Mar 2016Allowed

Shiv Singh Mehta and another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2016) 2 CLR 700 : (2016) 149 FLR 223 : (2016) LabLR 934

Criminal Procedure Code, 1973 (CrPC) — Section 482Factories Act, 1948 — Section 9A

High Courts29 Feb 2016Allowed

Manoj Kumar Nagre Vs The Commissioner of M.P. and Others

Madhya Pradesh High Court · (2016) 3 CivilLJ 216 : (2016) 2 MPLJ 389 : (2016) 3 RCRCivil 570 : (2016) 3 RSJ 634 : (2016) 3 SCT 140

Hindu Adoptions and Maintenance Act, 1956 — Section 12

High Courts29 Feb 2016Disposed Off

Rubabuddin Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (2016) 1 MPWN 363

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 147, 186, 189, 294, 353, 506

High Courts29 Feb 2016Allowed

Jagruti Vs Rakesh

Madhya Pradesh High Court · (2016) 1 MPWN 249

Civil Procedure Code, 1908 (CPC) - Section 24

High Courts29 Feb 2016Disposed Off

Ashok Kumar Jain Vs Indore Municipal Corporation

Madhya Pradesh High Court · (2016) 1 MPWN 275

Madhya Pradesh Municipal Corporation Act, 1956 - Section 292

High Courts26 Feb 2016Disposed Off

K.K. Gupta Infrastructure Pvt. Ltd. Vs Public Works Department

Madhya Pradesh High Court · (2016) 1 MPWN 325

Constitution of India, 1950 - Article 226

High Courts26 Feb 2016Dismissed

Rajbahadur (dead) through Smt. Shyama Vs Bano Bee

Madhya Pradesh High Court · (2016) 1 MPWN 259

Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10Constitution of India, 1950 - Article 227

High Courts26 Feb 2016Dismissed

Ritspin Synthetics Ltd. Vs State of M.P. and others

Madhya Pradesh High Court · (2016) 1 JabLJ 389 : (2016) 2 MPLJ 616

Constitution of India, 1950 - Article 14, 19(1)(g), 226

High Courts26 Feb 2016Dismissed

Kashi Yadav Vs State of M.P

Madhya Pradesh High Court · (2016) 1 MPWN 274

High Courts25 Feb 2016Disposed off

Baleshwar Dayal Jasiwal Vs Bank of India

Madhya Pradesh High Court · (2016) 3 CivilLJ 567

Limitation Act, 1963 - Section 5Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 18

High Courts25 Feb 2016Disposed Off

Kedarnath Rausalya Vs State of M.P

Madhya Pradesh High Court · (2016) 1 MPWN 234

Constitution of India, 1950 - Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 18

High Courts25 Feb 2016Disposed Off

Amit Sharma Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2016) 1 MPWN 246

High Courts25 Feb 2016Allowed

Prabhat Pathak and another Vs Life Insurance Corporation of India and another

Madhya Pradesh High Court · (2016) 2 MPLJ 443

Constitution of India, 1950 — Article 226Life Insurance Corporation (Employees) Pension Rules, 1995 — Rule 2(k)

High Courts25 Feb 2016Dismissed

Balasaheb Bhopkar and others Vs State of M.P.

Madhya Pradesh High Court · (2016) 1 JabLJ 429

Criminal Procedure Code, 1973 (CrPC) - Section 362, 482Penal Code, 1860 (IPC) - Section 419, 420

High Courts25 Feb 2016Dismissed

Shivram Vs Sajan Bai and others

Madhya Pradesh High Court · (2016) 1 MPWN 236

High Courts25 Feb 2016Disposed Off

Vikas Sharma Vs Girraj Mittal

Madhya Pradesh High Court · (2016) 1 MPWN 328

Constitution of India, 1950 - Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 13(2)

High Courts24 Feb 2016Allowed

Hanuman Prasad Verma Vs State of M.P. and others

Madhya Pradesh High Court · (2016) 2 MPLJ 528

Madhya Pradesh Municipal Corporation Act, 1956 - Section 58(1)(iii)Madhya Pradesh Municipal Corporations (Appointment and Conditions of Services of Officers and Servants) Rules, 2000 - Rule 10, 13

High Courts24 Feb 2016Disposed Off

Dinesh Kumar Jaata and others Vs Municipal Corporation and others

Madhya Pradesh High Court · (2016) 2 MPLJ 574

Constitution of India, 1950 - Article 14, 226

High Courts24 Feb 2016Dismissed

Central Professor/Scientist Technical Council, Gwalior Vs Rajmata Vijayaraje Scindia Krishi Vishwa Vidyalaya, Gwalior

Madhya Pradesh High Court · (2016) 2 JabLJ 56 : (2016) 2 MPLJ 319

Constitution of India, 1950 — Article 14, 16, 226

High Courts23 Feb 2016Disposed Off

Dr. Beena Kumra Vs State of M.P. and Others

Madhya Pradesh High Court · (2016) 1 MPWN 271

Madhya Pradesh Civil Services (Pension) Rules, 1976 - Rule 42(1)(a)