High Courts02 Dec 2016Dismissed
Rajendra Vs Rekha
Madhya Pradesh High Court · (2017) 1 MPWN 69
Protection of Women From Domestic Violence Act, 2005 - Section 12
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2016
739 judgments · page 4 of 37
High Courts02 Dec 2016Dismissed
Jamuna Pd. Bunker Vs Sanjay Kumar
Madhya Pradesh High Court · (2017) ACD 264
Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts02 Dec 2016Allowed
Veena Singh Vs Labour Department
Madhya Pradesh High Court · (2016) 4 LLN 721
Constitution of India, 1950 - Article 226, Article 311(2)
High Courts01 Dec 2016Dismissed
United India Insurance Co. Ltd. Vs Mohd.Talib
Madhya Pradesh High Court · (2017) AAC 236
Motor Vehicles Act, 1988 - Section 147, Section 173
High Courts01 Dec 2016Disposed Off
Indore Christian College, Indore Vs State of M.P.
Madhya Pradesh High Court · (2017) AIR(MP) 4
Constitution of India, 1950 - Article 226
High Courts01 Dec 2016Allowed
TDB Spinners Pvt. Ltd. Vs Parasram Puria Internatin
Madhya Pradesh High Court · (2017) AIR(MP) 1
Arbitration and Conciliation Act, 1996 - Section 11, Section 7Sick Industrial Companies (Special Provisions) Act, 1985 - Section 22
High Courts01 Dec 2016Allowed
Gurjeet Singh Vs M/s. United Project Construction Ltd.
Madhya Pradesh High Court · (2016) 3 DCR 607 : (2017) 1 NIJ 599
Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138Penal Code, 1860 (IPC) - Section 420
High Courts30 Nov 2016Dismissed
Monu @ Ranu Kushwah Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 JabLJ 407
Criminal Procedure Code, 1973 (CrPC) - Section 320(2), Section 482Penal Code, 1860 (IPC) - Section 294, Section 323, Section 34, Section 354, Section 451, Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities
High Courts30 Nov 2016Dismissed
Nagendra Sikarwar Vs Girja Dhakre
Madhya Pradesh High Court · (2017) 1 MPWN 67
Constitution of India, 1950 - Article 142Family Courts Act, 1984 - Section 19Hindu Marriage Act, 1955 - Section 13B(2)
High Courts30 Nov 2016Allowed
Narmada Equipments Pvt. Ltd. Vs Chief General Manager (IPC)
Madhya Pradesh High Court · (2017) 2 MPLJ 119
Arbitration and Conciliation Act, 1996 - Section 11(6)Electricity Act, 2003 - Section 86(1)(f)
High Courts30 Nov 2016Allowed
Bana Bai Vs State of M.P.
Madhya Pradesh High Court · (2017) 172 AIC 289
Criminal Procedure Code, 1973 (CrPC) - Section 374(2)Penal Code, 1860 (IPC) - Section 306, Section 34
High Courts29 Nov 2016Allowed
Smt. Neeta VIJ Vs L.I.C.
Madhya Pradesh High Court · (2017) 2 MPLJ 107
Contract Act, 1872 - Section 182
High Courts29 Nov 2016Dismissed
Indian Overseas Bank Vs Hari Shankar Sharma
Madhya Pradesh High Court · (2017) 2 MPLJ 236
Contract Act, 1872 - Section 72
High Courts29 Nov 2016Allowed
Prem Lal Mokhalgai Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 LLJ 668
Constitution of India, 1950 - Article 226
High Courts29 Nov 2016Allowed
Shyam Karan Singh Tomar Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPWN 46
Kolahal Niyantran Adhiniyam, 1985 - Section 15, Section 16(3)Penal Code, 1860 (IPC) - Section 188
High Courts29 Nov 2016Allowed
Anil S/o Shri Suganchandra Jain Vs Smt. Sunita W/o Shri Anil Kumar Jain and State of M.P.
Madhya Pradesh High Court · (2017) 1 CriCC 492 : (2016) 4 Crimes 648
Criminal Procedure Code, 1973 (CrPC) - Section 125Family Courts Act, 1984 - Section 19(4)
High Courts28 Nov 2016Allowed
Bharat Singh Vs Ganeshram
Madhya Pradesh High Court · (2017) 1 JabLJ 183 : (2017) 2 MPLJ 391
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 8, Order 9 Rule 9, Section 11, Section 151
High Courts28 Nov 2016Disposed Off
Raghuwar Dayal Pathak Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 JabLJ 88 : (2017) 2 MPLJ 439
Constitution of India, 1950 - Article 226Madhya Pradesh Civil Services (Pension) Rules, 1976 - Rule 9(1)
High Courts28 Nov 2016Dismissed
Braj Kishore Khare Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 MPWN 116
Madhya Pradesh Civil Services (Pension) Rules, 1976 - Rule 42(2)
High Courts28 Nov 2016Disposed Off
Ram Jeevan Rai @ Chotu Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 MPWN 134
Criminal Procedure Code, 1973 (CrPC) - Section 482Madhya Pradesh Excise Act, 1915 - Section 34, Section 42