High Courts25 Nov 2016Disposed Off
Kanhaiya Namdeo Vs Rani Bhawsar
Madhya Pradesh High Court · (2017) 1 JabLJ 69 : (2017) 2 MPLJ 433
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3Hindu Marriage Act, 1955 - Section 25
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2016
739 judgments · page 5 of 37
High Courts25 Nov 2016Partly Allowed
Ravi Kumar Bajpai Vs Shakuntala Devi
Madhya Pradesh High Court · (2017) 1 MPLJ 692
Evidence Act, 1872 - Section 63(2), Section 65
High Courts25 Nov 2016Dismissed
Sunil Saratkar Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPWN 15
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts24 Nov 2016Allowed
Vivek Kumar Singh Kushwaha Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPWN 83
Constitution of India, 1950 - Article 226
High Courts24 Nov 2016Dismissed
Rakesh Kumar Sundrani Vs Jagdish Prakash Angal
Madhya Pradesh High Court · (2017) 1 MPLJ 448
Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 64Registration Act, 1908 - Section 17(1)(b), Section 49
High Courts24 Nov 2016Allowed
Mamta Bai Vs Surendra
Madhya Pradesh High Court · (2017) 1 ACC 783 : (2017) 1 MPWN 19 : (2017) 1 TAC 382
Motor Vehicles Act, 1988 - Section 166
High Courts24 Nov 2016Allowed
Prabhulal Vs State Election Commission of M.P.
Madhya Pradesh High Court · (2017) 1 JabLJ 265 : (2017) 2 MPLJ 462
Constitution of India, 1950 - Article 226
High Courts24 Nov 2016Allowed
Smt. Pushpa Pandey Vs Suresh Pandey
Madhya Pradesh High Court · (2017) 1 Crimes 598 : (2017) 1 DMC 285 : (2017) 1 JabLJ 251 : (2017) 2 MPLJ 194
Criminal Procedure Code, 1973 (CrPC) - Section 125
High Courts24 Nov 2016Allowed
R.D. Meena Vs Food Corporation of India
Madhya Pradesh High Court · (2017) 1 JabLJ 62 : (2017) 2 MPLJ 359
Constitution of India, 1950 - Article 226Food Corporation of India Staff Regulations, 1971 - Regulation 58, Section 60A(1), Section 75
High Courts23 Nov 2016Allowed
Salimuddin Vs Shabina Bee
Madhya Pradesh High Court · (2017) 1 MPWN 86
Criminal Procedure Code, 1973 (CrPC) - Section 482Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 2(f)
High Courts23 Nov 2016Dismissed
Dy. General Manager Vs General Secretary, Daily Wages Bank Employees' Association
Madhya Pradesh High Court · (2017) 1 CLR 862 : (2017) 152 FLR 202
Civil Procedure Code, 1908 (CPC) - Section 114Industrial Disputes (Central) Rules, 1957 - Rule 77Industrial Disputes Act, 1947 - Section 25-H
High Courts23 Nov 2016Dismissed
Divakar Prasad Mishra Vs Executive Engineer/Public Work Department
Madhya Pradesh High Court · (2017) 153 FLR 81 : (2017) 1 LLJ 356
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 25F
High Courts23 Nov 2016Disposed Off
Gajendra Singh Bhadoria Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 JabLJ 237
Madhya Pradesh Excise Act, 1915 - Section 34, Section 42, Section 61
High Courts23 Nov 2016Disposed Off
Priya Yadav Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 JabLJ 324 : (2017) 2 MPLJ 404
Constitution of India, 1950 - Article 226, Article 227Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 2(22), Section 27, Section 30, Section 31, Section 37
High Courts22 Nov 2016Disposed Off
Indore Development Authority Vs Arbitral Tribunal
Madhya Pradesh High Court · (2017) 1 MPLJ 700
Arbitration and Conciliation Act, 1996 - Section 12, Section 13, Section 14, Section 34Constitution of India, 1950 - Article 227
High Courts22 Nov 2016Dismissed
State of M.P. Vs Ramautar Prajapati
Madhya Pradesh High Court · (2017) 153 FLR 83 : (2017) 1 LLJ 326
Constitution of India, 1950 - Article 227Industrial Disputes Act, 1947 - Section 17-B, Section 33C(2)
High Courts21 Nov 2016Dismissed
Raghuraj Vs Ramprakash
Madhya Pradesh High Court · (2017) 1 JabLJ 119 : (2017) 2 MPLJ 158
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 1, Order 23 Rule 3Constitution of India, 1950 - Article 227
High Courts21 Nov 2016Disposed Off
Ramkaran Sharma Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPWN 4
High Courts21 Nov 2016Allowed
Lokumal Nandwani Vs Tumato technology Pvt. Ltd.
Madhya Pradesh High Court · (2017) 1 MPLJ 429
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 2Constitution of India, 1950 - Article 226
High Courts21 Nov 2016Disposed Off
Rajendra Kumar Verma Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 JabLJ 130 : (2017) 1 MPLJ 391
Constitution of India, 1950 - Article 226, Article 227