High Courts18 Oct 2016Allowed
Ugrasen Prasad Tiwari Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPLJ 661
Madhya Pradesh Civil Services (Pension) Rules, 1976 - Rule 3(1)(n), Rule 65, Rule 65
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2016
739 judgments · page 9 of 37
High Courts17 Oct 2016Dismissed
Prashant Dixit Vs Secretary, Central Board Of Secondary Education, New Delhi
Madhya Pradesh High Court · (2017) 1 MPLJ 190
Constitution of India, 1950 - Article 226
High Courts13 Oct 2016Disposed Off
Naresh Soni Vs State of M.P.
Madhya Pradesh High Court · (2017) AIRCC 290 : (2017) 1 JabLJ 25 : (2017) 1 MPLJ 372
Arya Marriage Validation Act, 1937 - Section 2Constitution of India, 1950 - Article 226Hindu Marriage Act, 1955 - Section 5, Section 7, Section 8
High Courts13 Oct 2016Allowed
Dilip Kumar Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPWN 103
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 107, Section 306, Section 34
High Courts13 Oct 2016Dismissed
Santosh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 MPWN 6
Criminal Procedure Code, 1973 (CrPC) - Section 228Penal Code, 1860 (IPC) - Section 107, Section 306, Section 354, Section 376
High Courts07 Oct 2016Allowed
Pavan Kumar Jain Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 MPLJ 184
Constitution of India, 1950 - Article 226
High Courts07 Oct 2016Allowed
Kamla Devi Vs State of M.P.
Madhya Pradesh High Court · (2016) 3 JabLJ 424
Criminal Procedure Code, 1973 (CrPC) - Section 374(2)Dowry Prohibition Act, 1961 - Section 3, Section 4Evidence Act, 1872 - Section 113B
High Courts07 Oct 2016Dismissed
Ganeshi Bai w/o Amar Singh - Petitioner @HASH State of M.P. and Others
Madhya Pradesh High Court · (2016) 4 MPLJ 456
Madhya Pradesh Gram Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 - Section 122
High Courts06 Oct 2016Allowed
Pranay Singh Solanki Vs The Union of India
Madhya Pradesh High Court · (2017) 1 MPLJ 673
Constitution of India, 1950 - Article 14, Article 16, Article 21
High Courts06 Oct 2016Dismissed
Thakur Deen Singh (Dead) Thr. LRs. Ram Pratap Singh Vs Suresh Singh alias Radhika Singh
Madhya Pradesh High Court · (2016) AIR(MP) 205 : (2017) 1 CivCC 829
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 4, Order 23 Rule 1 (3)(a)
High Courts05 Oct 2016Dismissed
Sunrise Education Society Chanakya Vs National Council of Teachers Educations
Madhya Pradesh High Court · (2017) 1 MPLJ 282
Constitution of India, 1950 - Article 226National Council for Teacher Education (Recognition Norms and Procedure) Regulations, 2014 - Regulation 5(4), Regulation 7(2)(b)
High Courts05 Oct 2016Allowed
Govind Prasad Saini Vs M.P. State Electricity Board
Madhya Pradesh High Court · (2017) 1 MPLJ 322
Constitution of India, 1950 - Article 226
High Courts05 Oct 2016Allowed
Mulayam Singh Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 JabLJ 163
Criminal Procedure Code, 1973 (CrPC) - Section 482, Section 53APenal Code, 1860 (IPC) - Section 376
High Courts05 Oct 2016Dismissed
Anand Dohare Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) CriLJ 1584
Criminal Procedure Code, 1973 (CrPC) - Section 161, Section 311
High Courts05 Oct 2016Dismissed
Shivhari Lokhande Vs Prabha Singh
Madhya Pradesh High Court · (2017) 171 AIC 676 : (2017) 1 MPLJ 131
Criminal Procedure Code, 1973 (CrPC) - Section 482Evidence Act, 1872 - Section 65(c)Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts05 Oct 2016Dismissed
Senior Superintendent of Post Office Vs Krishan Lal Mehra
Madhya Pradesh High Court · (2017) LabLR 376 : (2017) 1 MPLJ 292
Constitution of India, 1950 - Article 226
High Courts03 Oct 2016Allowed
Apeksha Yadav Vs Amit Kumar Yadav
Madhya Pradesh High Court · (2017) 2 MPLJ 123
Civil Procedure Code, 1908 (CPC) - Section 24
High Courts03 Oct 2016Partly Allowed
Ajit Narayan Vs Union of India
Madhya Pradesh High Court · (2017) 1 MPLJ 300
Constitution of India, 1950 - Article 226
High Courts03 Oct 2016Dismissed
Mahesh Khubani Vs Rajkumar Sharma
Madhya Pradesh High Court · (2017) 172 AIC 293
Criminal Procedure Code, 1973 (CrPC) - Section 195(1)(b)(ii), Section 340, Section 482
High Courts29 Sept 2016Partly Allowed
Premlata Vijayvargiya Vs Lokesh Kumar Batra
Madhya Pradesh High Court · (2017) AAC 150 : (2017) 1 TAC 75
Motor Vehicles Act, 1988 - Section 166, Section 168