High Courts19 Jan 2016Dismissed
Devanand Upadhyay Vs Meena Upadhyay
Madhya Pradesh High Court · (2016) 1 MPWN 141
Hindu Marriage Act, 1955 - Section 13(1)(ia)(ib)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2016
739 judgments · page 36 of 37
High Courts19 Jan 2016Disposed Off
Mazid Khan Vs Municipal Council, Gohad
Madhya Pradesh High Court · (2016) 150 FLR 1074 : (2016) LabLR 1227 : (2016) 3 LLJ 265 : (2016) 6 SLR 74
High Courts18 Jan 2016Disposed Off
Hemant Kumar Chakradhar Vs Vinita Chakradhar
Madhya Pradesh High Court · (2016) 1 MPWN 128
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts18 Jan 2016Allowed
Jagdish Makhija Vs State of M.P
Madhya Pradesh High Court · (2016) 1 MPWN 131
Criminal Procedure Code, 1973 (CrPC) - Section 228Penal Code, 1860 (IPC) - Section 120B, 420
High Courts13 Jan 2016Disposed Off
Sandeep Sabu Vs Gwalior Vyapar Mela Pradhikaran
Madhya Pradesh High Court · (2016) ACD 1029 : (2016) 1 MPWN 126 : (2016) 2 NIJ 151
Criminal Procedure Code, 1973 (CrPC) - Section 319, 482Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts13 Jan 2016Partly Allowed
Indofil Chemicals Company Vs State of M.P. and Others
Madhya Pradesh High Court · (2016) 1 MPLJ 666
Constitution of India, 1950 - Article 226
High Courts13 Jan 2016Disposed Off
Smita Gubreley and another Vs State of M.P. and others
Madhya Pradesh High Court · (2016) 1 MPWN 192
Constitution of India, 1950 - Article 226
High Courts13 Jan 2016Dismissed
Sharafat Khan Vs Assistant Manager, Central Bank of India
Madhya Pradesh High Court · (2016) 1 MPWN 129
Criminal Procedure Code, 1973 (CrPC) - Section 482, 91Evidence Act, 1872 - Section 45, 47Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts12 Jan 2016Allowed
Munni Bai Vs Ram Kunwar and Others
Madhya Pradesh High Court · (2016) 162 AIC 505 : (2016) 1 JabLJ 286 : (2016) 2 MPLJ 126
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Order 8 Rule 1Constitution of India, 1950 - Article 227
High Courts12 Jan 2016Dismissed
Bhawar Singh Vs Bharatbai
Madhya Pradesh High Court · (2016) 1 MPWN 164
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts11 Jan 2016Disposed Off
Mohd Afzal Vs Sudhir Kumar
Madhya Pradesh High Court · (2016) 1 MPWN 96
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17
High Courts11 Jan 2016Allowed
Jyoti Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (2016) 1 MPWN 269
Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, 4Penal Code, 1860 (IPC) - Section 34, 497A, 506
High Courts08 Jan 2016Dismissed
Kashi Yadav Vs State of M.P
Madhya Pradesh High Court · (2016) 1 MPWN 225
Constitution of India, 1950 - Article 226
High Courts08 Jan 2016Disposed Off
Kallu Ram Agrawal Vs Ku. Kusum Jamdar & Others
Madhya Pradesh High Court · (2016) 1 MPWN 315
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 34
High Courts07 Jan 2016Disposed off
Shivram Reddy and Anr. Vs Mukesh & Ors.
Madhya Pradesh High Court · (2016) 1 ACC 12 : (2016) 1 MPWN 85
High Courts06 Jan 2016Disposed Off
Chandrapal Yadav Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 ESC 348 : (2016) 1 JabLJ 158 : (2016) LIC 795 : (2016) 1 MPLJ 685 : (2016) 2 SCT 449 : (2016) 6 SLR 539
Constitution of India, 1950 - Article 311(2)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 - Section 69, Section 69(1), Section 70, Section 71, Section 95Penal Code, 1860 (IPC) - Section 120B, Section 409, Section 420,
High Courts06 Jan 2016Disposed Off
Devraj Singh Vs State of M.P. & Another
Madhya Pradesh High Court · (2016) 1 MPWN 78
Criminal Procedure Code, 1973 (CrPC) - Section 439Penal Code, 1860 (IPC) - Section 120B, 201, 419, 420, 467, 468, 471
High Courts06 Jan 2016Allowed
Banwari Lal Yadav Vs High Court Bar Association
Madhya Pradesh High Court · (2016) 162 AIC 508 : (2016) 2 MPLJ 39 : (2016) 1 MPWN 65
Advocates Act, 1961 — Section 36, 49, 7Constitution of India, 1950 — Article 226
High Courts06 Jan 2016Dismissed
Motilal Rathore Vs State of M.P. and Others
Madhya Pradesh High Court · (2016) 1 JabLJ 230 : (2016) 1 MPLJ 715
Madhya Pradesh Municipalities Act, 1961 - Section 109 (3), Section 209
High Courts06 Jan 2016Allowed
Vivekanand and Others Vs State of M.P.
Madhya Pradesh High Court · (2016) 3 MPLJ 125 : (2016) 4 RCRCriminal 699
Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Food Adulteration Act, 1954 - Section 16, Section 16(i) A(i), Section 7(i)(iii)Special Economic Zones Act, 2005 - Section 1(3), Section 20, Section 21, Section 22, Secti