High Courts16 Feb 2016Dismissed
Vishal @ Bakka Vs State of M.P
Madhya Pradesh High Court · (2016) 1 MPWN 204
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 364A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2016
739 judgments · page 33 of 37
High Courts16 Feb 2016Dismissed
Dr. Om Prakash Gupta Vs Shree Shanti Grih Nirman Sahakari Sanstha Maryadit Gwalior and others
Madhya Pradesh High Court · (2016) 165 AIC 715 : (2016) 2 JabLJ 13 : (2016) 2 MPLJ 647
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 10, Order 47 Rule 1
High Courts16 Feb 2016Dismissed
Sudhir Uikey Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 1 MPWN 231
Criminal Procedure Code, 1973 (CrPC) - Section 239Essential Commodities Act, 1955 - Section 3, 7, 8
High Courts16 Feb 2016Disposed Off
Laxmi Pradesh Vs State of M.P
Madhya Pradesh High Court · (2016) 1 MPWN 233
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 452
High Courts16 Feb 2016Disposed Off
Yash Kumar Goyal Vs State of M.P. and others
Madhya Pradesh High Court · (2016) 1 MPWN 247
Constitution of India, 1950 - Article 226, 227Madhya Pradesh Municipal Corporation Act, 1956 - Section 146, 173Madhya Pradesh Municipality (Determination of Annual Letting Value of Building/Land) Rules, 1997 - Rule 5
High Courts15 Feb 2016Disposed Off
Sanjay Gupta Vs Arti Gupta
Madhya Pradesh High Court · (2016) 1 MPWN 201
Civil Procedure Code, 1908 (CPC) - Section 96
High Courts15 Feb 2016Dismissed
Satya Narayan Omar Vs State of M.P
Madhya Pradesh High Court · (2016) 1 MPWN 208
Constitution of India, 1950 - Article 226
High Courts15 Feb 2016Allowed
Sewak S/o Hardas Sour Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 2 MPLJ 271
Constitution of India, 1950 — Article 14Madhya Pradesh Gram Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 — Section 92
High Courts12 Feb 2016Dismissed
S.C. Arya Vs Kailash Singh Timecha
Madhya Pradesh High Court · (2016) 02 MP CK 0042
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 41 Rule 1, Order 41 Rule 33, Order 47 Rule 1, Order 47 Rule 47, Order 7 Rule 7, Section 113, Section 114
High Courts12 Feb 2016Allowed
Dhannalal Charan Vs Water Resource Department
Madhya Pradesh High Court · (2016) 1 MPWN 200
Constitution of India, 1950 - Article 226
High Courts11 Feb 2016Allowed
Raju Vs Gopal and others
Madhya Pradesh High Court · (2016) 1 MPWN 252
Motor Vehicles Act, 1988 - Section 166, 168, 173
High Courts11 Feb 2016Allowed
Sunil Singh Vs Meenakashi Nema
Madhya Pradesh High Court · (2016) AIR(MP) 159 : (2016) 2 MPLJ 497
Civil Procedure Code, 1908 (CPC) - Order 5 Rule 1, Order 6 Rule 1Evidence Act, 1872 - Section 101Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 23E, 23J
High Courts11 Feb 2016Disposed Off
Sukumar Bhatnagar Vs Mohita Vishwas
Madhya Pradesh High Court · (2016) 1 MPWN 228
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts10 Feb 2016Dismissed
Achyut Bhoraskar Vs Employees Provident Fund Organisation
Madhya Pradesh High Court · (2016) 2 CLR 1108 : (2016) 151 FLR 349 : (2016) LabLR 1277 : (2016) LabLR 1052 : (2016) 2 LLJ 539
High Courts10 Feb 2016Disposed Off
Power Batteries Vs Customs & C. Ex. Sett. Comm., New Delhi
Madhya Pradesh High Court · (2016) 337 ELT 202
High Courts10 Feb 2016Dismissed
Rajesh Singh Vs Managing Director, National Agriculture Co-operative Marketing Federation of India Ltd. and others
Madhya Pradesh High Court · (2016) 149 FLR 200 : (2016) LIC 2852
High Courts10 Feb 2016Dismissed
Naresh Sharma Vs Jyoti Sharma
Madhya Pradesh High Court · (2016) 4 AICLR 547 : (2016) 4 CriCC 116 : (2016) CriLJ 3113 : (2016) 4 Crimes 12 : (2016) 3 HLR 542 : (2016) 2 JabLJ 259 : (2016) 4 JCC 2392 : (2016) 3 MPLJ 408 : (2016) 4 RCRCriminal 304
High Courts09 Feb 2016Allowed
Una Devi Dhurve Vs State of M.P. and Others
Madhya Pradesh High Court · (2016) 2 MPLJ 434
Constitution of India, 1950 — Article 16, 226
High Courts09 Feb 2016Partly Allowed
Suraj Singh Solanki and others Vs Seema Solanki
Madhya Pradesh High Court · (2016) 1 MPWN 183
Criminal Procedure Code, 1973 (CrPC) - Section 482Protection of Women From Domestic Violence Act, 2005 - Section 19, 2(s), 20, 22
High Courts09 Feb 2016Allowed
Ajay Vs Kuladhipati, Devi Ahilya Vishwavidyalaya and Others
Madhya Pradesh High Court · (2016) 2 JabLJ 90 : (2016) 2 MPLJ 659
Constitution of India, 1950 - Article 226