COURT ARCHIVE

Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 17 of 88

High Courts07 Aug 2018Dismissed

Anchal Vs Arpit

Madhya Pradesh High Court · (2018) 08 MP CK 0063

Hindu Marriage Act, 1955 — Section 13(1)(i-a) 13(1)(iii-a), 13(1)(i-b), 13(1), 13(2)Code Of Civil Procedure, 19708 — Order 7 Rule 11Hindu Adoptions and Maintenance Act, 1956 — Section 18

Read judgment

High Courts07 Aug 2018Disposed Off

Ramratan Rai And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0062

Code Of Criminal Procedure, 1973 — Section 82, 299, 301(2), 438Indian Penal Code, 1860 — Section 34, 294, 323, 324, 325, 326, 506

Read judgment

High Courts07 Aug 2018Disposed Off

Motilal Kaushal Vs Shardabai Gangrade & Ors

Madhya Pradesh High Court · (2018) 08 MP CK 0061

Code Of Civil Procedure, 19708 — Section 115Constitution of India, 1950 — Article 227

Read judgment

High Courts07 Aug 2018Dismissed

Ashish Raj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0060

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 201, 306, 376

Read judgment

High Courts07 Aug 2018Dismissed

Dr. Smt. Anusuya Gawali Sinha Vs State Of Mp & Others

Madhya Pradesh High Court · (2018) 08 MP CK 0059

Constitution of India, 1950 — Article 77(1), 77(2), 166(1), 166(2)Madhy Pradesh Civil Service (Classification, Control and Appeal) Rules, 1966 — Rule 7, 9(1), 12

Read judgment

High Courts07 Aug 2018Disposed Off

Manisha Namdev Vs. State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0058

Constitution of India, 1950 — Article 14

Read judgment

High Courts07 Aug 2018Dismissed

Ranjeet Sahu Vs M.P. Purva Kshetra Vidyut Vitaran Co.Ltd

Madhya Pradesh High Court · (2018) 08 MP CK 0057

Constitution of India, 1950 — Article 226

Read judgment

High Courts07 Aug 2018Dismissed

Atul Modi Vs State Of Mp And Others

Madhya Pradesh High Court · (2018) 08 MP CK 0056

Code Of Civil Procedure, 19708 — Section 114, Order 47 Rule 1, Order 41 Rule 1, Order 2 Rule 2, Order 7 Rule 7, Order 41 Rule 33

Read judgment

High Courts07 Aug 2018Partly Allowed

Siyadeen @ Bhakada Kol Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0055

Indian Penal Code, 1860 — Section 85, 86, 302, 304I, 307, 324Code Of Criminal Procedure, 1973 — Section 374(2)

Read judgment

High Courts07 Aug 2018Allowed

Indraveer Singh S/O Newaram Singh Gujjar Vs State Of Madhya Pradesh. And Others

Madhya Pradesh High Court · (2018) 08 MP CK 0054

Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 366, 376

Read judgment

High Courts07 Aug 2018Dismissed

M.P. Rajya Setu Nirman Nigam Ltd. And Vs R. K. Engineering Constructions, Engineers & Contractors

Madhya Pradesh High Court · (2018) 08 MP CK 0053

Madhy PradeshMadhyastham Adhikaran Adhiniyam, 1983 — Section 19

Read judgment

High Courts07 Aug 2018Dismissed

Principal Commissioner Of Income Tax (1) Indore Vs Chain House International (P) Ltd.)

Madhya Pradesh High Court · (2018) 08 MP CK 0052

Income Tax Act, 1961 — Section 68, 69C, 115J, 131, 131(1A), 132, 132(4A), 133A, 133(6), 143(3), 153A, 153C, 250(4), 260AReserve Bank of India Act, 1934 — Section 45IA

Read judgment

High Courts06 Aug 2018Dismissed

Krishna Kant Chauhan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0051

Code Of Criminal Procedure, 1973 — Section 362, 482Constitution of India, 1950 — Article 137

Read judgment

High Courts06 Aug 2018Allowed

Beerbahadur Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0050

Code Of Criminal Procedure, 1973 — Section 457, 482Indian Penal Code, 1860 — Section 379, 414Wildlife Protection Act, 1972 — Section 9, 27, 51

Read judgment

High Courts06 Aug 2018Allowed

Zarina W/O Nyaz Mohammad Vs State Of Madhya Pradesh. & Another

Madhya Pradesh High Court · (2018) 08 MP CK 0049

Code Of Civil Procedure, 19708 — Section 151, Order 41 Rule 27

Read judgment

High Courts06 Aug 2018Dismissed

Naidunia A Unit Of Jagran Prakashan Ltd Vs State Deputy Labour Commission Indore

Madhya Pradesh High Court · (2018) 08 MP CK 0048

Working Journalists and other News Paper Employees (Conditions of Service) and Miscellaneous Provision Act, 1955 — Section 17, 17(1), 17(2)Industrial Disputes Act, 1947 — Section 10, 10(4)

Read judgment

High Courts06 Aug 2018Dismissed