High Courts02 Feb 2016Allowed
R.C. Enterprises and Others Vs Union of India and Others
Madhya Pradesh High Court · (2016) 3 CivilLJ 222 : (2016) 1 JabLJ 366 : (2016) 2 MPLJ 395
Arbitration and Conciliation Act, 1996 — Section 11(6)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2016
739 judgments · page 35 of 37
High Courts02 Feb 2016Disposed Off
Virendra Patidar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 02 MP CK 0008
Constitution of India, 1950 - Article 141, Article 21Criminal Procedure Code, 1973 (CrPC) - Section 439Madhya Pradesh Recognised Examinations Act, 1937 - Section 3, Section 4
High Courts02 Feb 2016Disposed Off
Dinesh Sharma Vs Jyoti Sharma
Madhya Pradesh High Court · (2016) 161 AIC 352 : (2016) 2 JabLJ 288 : (2016) 1 MPLJ 465 : (2016) 3 RCRCivil 536
Civil Procedure Code, 1908 (CPC) - Order 21 Rule 11, Order 9 Rule 13, Section 115, Section 151, Section 37Criminal Procedure Code, 1973 (CrPC) - Section 125Family Courts Act, 1984 - Section 7, Section 7(1)(f), Section 8
High Courts02 Feb 2016Allowed
Narendra Singh Sharma Vs Prem Narayan and others
Madhya Pradesh High Court · (2016) 1 MPWN 156
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10
High Courts02 Feb 2016Allowed
Badri Prasad Yadav Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2016) 2 MPLJ 503
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 - Section 69
High Courts02 Feb 2016Dismissed
Pappu @ Ramdayal Dhakad and others Vs State of M.P
Madhya Pradesh High Court · (2016) 1 MPWN 162
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 307
High Courts01 Feb 2016Allowed
Sharmila Tagore and Others Vs Azam Hasan Khan and Others
Madhya Pradesh High Court · (2016) 161 AIC 357 : (2016) 1 MPLJ 461 : (2016) 3 RCRCivil 540
Civil Procedure Code, 1908 (CPC) - Order 3 Rule 1, Order 3 Rule 2Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 56, Section 57(6), Section 85
High Courts01 Feb 2016Disposed Off
Komal Singh Parihar Vs State of M.P. and others
Madhya Pradesh High Court · (2016) 1 MPWN 160
Constitution of India, 1950 - Article 226
High Courts01 Feb 2016Allowed
Naveen Kumar Jain Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2016) 2 MPLJ 569
Constitution of India, 1950 - Article 226
High Courts29 Jan 2016Allowed
Babli @ Rubina Vs State of M.P
Madhya Pradesh High Court · (2016) 1 MPWN 166
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 304B, 34
High Courts28 Jan 2016Disposed Off
Keshar Bai (dead) Through LRs. Smt. Asha Bai Vs Savita Awasthy
Madhya Pradesh High Court · (2016) 1 MPWN 143
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11 (b)
High Courts27 Jan 2016Dismissed
Ayush Vs Kishan Singh Tekam
Madhya Pradesh High Court · (2016) 3 DMC 159
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts25 Jan 2016Dismissed
Dr. Suyash Kumar Vs State of M.P. and Others
Madhya Pradesh High Court · (2016) 1 MPWN 167
Constitution of India, 1950 - Article 226
High Courts25 Jan 2016Dismissed
Taranjeet Singh Hora Vs State of M.P
Madhya Pradesh High Court · (2016) 1 MPWN 213
Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 226
High Courts25 Jan 2016Dismissed
Jila Waqf Committee Vs State of M.P. and Others
Madhya Pradesh High Court · (2016) 1 MPWN 158
Constitution of India, 1950 - Article 226
High Courts22 Jan 2016Allowed
Rinku alias Surendra Kumar Vs Neha & Others
Madhya Pradesh High Court · (2016) 1 MPWN 139
Motor Vehicles Act, 1988 - Section 166, 168
High Courts22 Jan 2016Dismissed
Avinash Chandra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 1 MPWN 119
Constitution of India, 1950 - Article 226, 227Penal Code, 1860 (IPC) - Section 120B, 468Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
High Courts21 Jan 2016Allowed
Dhanendra Singh Bhadoriya Vs State of M.P. & Others
Madhya Pradesh High Court · (2016) 1 MPWN 216
Constitution of India, 1950 - Article 226
High Courts20 Jan 2016Dismissed
Kanchan Khattar Vs Rakesh Dardwanshi and Others
Madhya Pradesh High Court · (2016) AIR(MP) 115 : (2016) 3 JabLJ 39 : (2016) 1 MPLJ 509
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Madhya Pradesh Municipalities Act, 1961 - Section 20(3)(ii), Section 26Representation of the People Act, 1951 - Section 117, Section 81, Section 82, Section 85, Section 86(1)