High Courts23 Feb 2016Allowed
Ronak Shivhare Vs Central Board of Secondary Education and others
Madhya Pradesh High Court · (2016) 2 JabLJ 31 : (2016) 2 MPLJ 639
Constitution of India, 1950 - Article 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2016
739 judgments · page 32 of 37
High Courts23 Feb 2016Dismissed
Allahabad Bank, Shivpuri Vs Shobha Vashishtha
Madhya Pradesh High Court · (2016) 1 JabLJ 407 : (2016) 2 MPLJ 430
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Constitution of India, 1950 — Article 227
High Courts22 Feb 2016Disposed Off
Khadak Bahadur @ Rajendra Pal Singh Lodhi Vs Niranjan Singh
Madhya Pradesh High Court · (2016) 1 MPWN 238
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 1
High Courts22 Feb 2016Allowed
Balram Singh Vs Hansi Bai
Madhya Pradesh High Court · (2016) 1 MPWN 239
Civil Procedure Code, 1908 (CPC) - Section 100Limitation Act, 1963 - Section 3, 5Specific Relief Act, 1963 - Section 34, 38, 39
High Courts22 Feb 2016Dismissed
Raju Tomar Vs Lovely Yadav
Madhya Pradesh High Court · (2016) 1 MPWN 250
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 227
High Courts22 Feb 2016Dismissed
Yatindra Verma alias Yatin Verma alias Mahendra Verma alias Jatin Kala Vs Commissioner, Indore Division
Madhya Pradesh High Court · (2016) 2 JabLJ 16 : (2016) 2 MPLJ 635
Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 - Section 13(2), 3, 8Penal Code, 1860 (IPC) - Section 376
High Courts19 Feb 2016Disposed off
R.N. Singh Chauhan Vs Madhyanchal Gramin Bank
Madhya Pradesh High Court · (2016) 02 MP CK 0064
Constitution of India, 1950 - Article 226
High Courts19 Feb 2016Dismissed
Anoop and others Vs State of M.P.
Madhya Pradesh High Court · (2016) 1 JabLJ 377
Arms Act, 1959 - Section 25(1B)(b)Penal Code, 1860 (IPC) - Section 148, 149, 302, 307, 325
High Courts19 Feb 2016Allowed
Shri Penta Buildcon Pvt. Ltd., Gwalior Vs Laltbai w/o Ramprasad and Others
Madhya Pradesh High Court · (2016) 164 AIC 749 : (2016) 3 CivilLJ 522 : (2016) 2 JabLJ 179 : (2016) 2 MPLJ 309 : (2016) 4 SCT 158
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 10Transfer of Property Act, 1882 — Section 52
High Courts18 Feb 2016Partly Allowed
Virendra Vs State of M.P
Madhya Pradesh High Court · (2016) 1 MPWN 254
Penal Code, 1860 (IPC) - Section 294, 323, 325, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3
High Courts18 Feb 2016Allowed
Laxmi Devi Vs Anand Jaiswal
Madhya Pradesh High Court · (2016) 165 AIC 720
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts18 Feb 2016Dismissed
Lalman Mishra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 1 MPWN 229
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 376 (2)(g), 506
High Courts18 Feb 2016Dismissed
Rajeev Lochan Sharma and others Vs State of M.P. and others
Madhya Pradesh High Court · (2016) 2 MPLJ 522
Constitution of India, 1950 - Article 16, 226
High Courts17 Feb 2016Disposed Off
Jay Maa Pitambara Dhoomavati Shiksha Prasar Samiti Vs State of M.P. and others
Madhya Pradesh High Court · (2016) 1 MPWN 214
Constitution of India, 1950 - Article 226
High Courts17 Feb 2016Disposed Off
Maa Bhagwati Shiksha Avam Jan Kalyan Samiti Vs Board of Secondary Education and Others
Madhya Pradesh High Court · (2016) 1 MPWN 223
Constitution of India, 1950 - Article 226
High Courts17 Feb 2016Partly Allowed
Shiv Kumar Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 4 CriCC 22 : (2016) CriLJ 3047 : (2016) 3 Crimes 323 : (2016) 2 JabLJ 39
Penal Code, 1860 (IPC) - Section 307
High Courts17 Feb 2016Disposed Off
Amarnath Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 1 MPWN 262
Criminal Procedure Code, 1973 (CrPC) - Section 451, 482
High Courts17 Feb 2016Allowed
Birani Steel Industries and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2016) 02 MP CK 0053
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 7, Section 151General Clauses Act, 1897 - Section 6Land Acquisition Act, 1894 - Section 11, Section 17, Section 18, Section 31, Section 31(1), Section 31(2), Section 4, Section 5-A, Sec
High Courts17 Feb 2016Disposed Off
Ajay Singh & Another Vs State of M.P. & Another
Madhya Pradesh High Court · (2016) 1 MPWN 283
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 376(2)(g)
High Courts16 Feb 2016Dismissed
Kamlesh Vs State of M.P
Madhya Pradesh High Court · (2016) 1 MPWN 211
Criminal Procedure Code, 1973 (CrPC) - Section 156, 176, 482Evidence Act, 1872 - Section 113BPenal Code, 1860 (IPC) - Section 498A