CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2016

739 judgments · page 7 of 37

High Courts09 Nov 2016Dismissed

Chairman Director Vs Ujyar

Madhya Pradesh High Court · (2017) 1 ACC 378

Environment (Protection) Act, 1986 - Section 2(d)Motor Vehicles Act, 1988 - Section 166Public Liability Insurance Act, 1991 - Section 2(c), Section 2(g), Section 3(2)
Read judgment
High Courts08 Nov 2016Allowed

Nishank Tiwari Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 MPLJ 617

Medical Council (Criteria for Identification of Students Admitted in Excess of Admission Capacity of Medical Colleges) Regulations, 1997 - Regulation 9
Read judgment
High Courts08 Nov 2016Dismissed

Gajraj Singh Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 MPLJ 505

Civil Procedure Code, 1908 (CPC) - Section 100, Section 9Constitution of India, 1950 - Article 300AForest Act, 1927 - Section 36, Section 4, Section 6
Read judgment
High Courts08 Nov 2016Dismissed

Srichand Vs Arifa

Madhya Pradesh High Court · (2017) 1 BC 760

Criminal Procedure Code, 1973 (CrPC) - Section 378(4)Negotiable Instruments Act, 1881 (NI) - Section 138
Read judgment
High Courts08 Nov 2016Disposed Off

Kamlesh Diwakar Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 JabLJ 97

Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 164, Section 311, Section 482Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 - Section 11, Section 13Penal Code, 1860 (IPC) - Section 302, Section 363
Read judgment
High Courts07 Nov 2016Partly Allowed

Vasudev @ Kalu Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 JabLJ 304

Penal Code, 1860 (IPC) - Section 354, Section 354AProtection of Children from Sexual Offences Act, 2012 - Section 7, Section 8
Read judgment
High Courts04 Nov 2016Dismissed

Keshri Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 2 MPLJ 207

Criminal Procedure Code, 1973 (CrPC) - Section 156(3), Section 482Penal Code, 1860 (IPC) - Section 147, Section 148, Section 294, Section 323, Section 506
Read judgment
High Courts03 Nov 2016Partly Allowed

Manish Soni Vs Naina @ Nirmala

Madhya Pradesh High Court · (2017) 1 MPWN 43

Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 127Hindu Marriage Act, 1955 - Section 24
Read judgment
High Courts03 Nov 2016Dismissed

Shaili Mune Vs Yash Technologies Pvt. Ltd.

Madhya Pradesh High Court · (2017) ACD 142 : (2017) 2 DCR 186 : (2017) 1 MPWN 24 : (2017) 1 NIJ 187

Criminal Procedure Code, 1973 (CrPC) - Section 204, Section 482Negotiable Instruments Act, 1881 (NI) - Section 138
Read judgment