High Courts20 Jul 2018Partly Allowed
Seema Bai Halwai & Anr Vs Om Prakash S/O Ramesh Prasad Halwai
Madhya Pradesh High Court · (2018) 07 MP CK 0184
Code Of Criminal Procedure, 1973 — Section 125, 482Hindu Marriage Act, 1955 — Section 9
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 26 of 88
High Courts20 Jul 2018
Harikant Bhardwaj Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0183
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 467, 468, 471
High Courts20 Jul 2018Disposed Off
Abhinav Awasthy Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0182
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts20 Jul 2018Allowed
Praksh Ahuja @ Picky Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0181
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 107, 306
High Courts20 Jul 2018Dismissed
Raju Prajapati Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0180
Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Indian Penal Code, 1860 — Section 201, 302, 364A
High Courts20 Jul 2018Dismissed
Orchid Renewable Pvt. Ltd. & Another Vs. Madhya Pradesh Electricity Regulatory Commission And Others
Madhya Pradesh High Court · (2018) 07 MP CK 0179
Electricity Supply Act, 1948 — Section 18(a)Electricity Act, 2003 — Section 42, 86(1), 86(1)(f)
High Courts20 Jul 2018Disposed Off
Vandana Gupta Vs Additional Commissioner Gwalior Division Gwalior & Ors
Madhya Pradesh High Court · (2018) 07 MP CK 0178
Panchayat (Method of Service of Notice & Document) Rules, 1995 — Rule 3Madhya Pradesh Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules 2005 — Rule 6(9)(d)
High Courts19 Jul 2018Dismissed
Param Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0177
Indian Penal Code, 1860 — Section 302
High Courts19 Jul 2018Allowed
Jugal Kishor Tiwari Vs Madhya Pradesh State Electricity Board
Madhya Pradesh High Court · (2018) 07 MP CK 0176
Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966 — Rule 10(iv), 14, 16, 16(1)(a), 16(1)(b), 27
High Courts19 Jul 2018Dismissed
Lal Chand Pakshwar Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 07 MP CK 0175
High Courts19 Jul 2018Dismissed
Mazhar Ali Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0174
Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 279, 304A, 337
High Courts19 Jul 2018Partly Allowed
Rajesh Kakani & Ors Vs State Of Madhya Pradesh & Anr
Madhya Pradesh High Court · (2018) 07 MP CK 0173
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 294, 406, 417, 498A, 506
High Courts19 Jul 2018Allowed
Nanhe Veer And Another Vs Vimla Bai And Others
Madhya Pradesh High Court · (2018) 07 MP CK 0172
Madhya Pradesh Land Revenue Code, 1959 — Section 44, 51, 51(2), 210
High Courts19 Jul 2018Dismissed
Kailash Chandra And Another Vs Bank Of Baroda And Others
Madhya Pradesh High Court · (2018) 07 MP CK 0171
High Courts19 Jul 2018Dismissed
Suprabhat Chouksey & Others Vs Union Of India And Another
Madhya Pradesh High Court · (2019) 1 MPLJ 130
Companies (Appointment and Disqualification) Rules, 2014 — Rule 11Companies Act, 2013 — Section 152, 152(3), 154, 157, 158, 164(2), 164(2)(a), 248, 248(1), 248(2), 248(5)
High Courts19 Jul 2018Allowed
Sachin Yadav & Ors Vs Rajendra Kumar
Madhya Pradesh High Court · (2018) 07 MP CK 0169
Code Of Criminal Procedure, 1973 — Section 468, 468(2)(c), 468(3), 469, 470, 473, 482Indian Penal Code, 1860 — Section 34, 379, 406, 409, 420, 467, 468
High Courts19 Jul 2018Allowed
Navneet Builders & Engineers Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 07 MP CK 0168
High Courts19 Jul 2018Allowed
Nagar Palik Nigam, Ujjain Vs Rajpalsingh
Madhya Pradesh High Court · (2018) 07 MP CK 0167
Industrial Disputes Act, 1947 — Section 10, 25, 25F, 25HIndian Evidence Act, 1872 — Section 114, 114(f)
High Courts19 Jul 2018Partly Allowed
Aurobindo Institute Of Medical Sciences Vs Government Of India And Another
Madhya Pradesh High Court · (2018) 07 MP CK 0166
Constitution of India, 1950 — Article 32Indian Medical Council Act, 1956 — Section 11(2), 33
High Courts18 Jul 2018Disposed Off
Surendra Kumar Dubey Vs Neelendra Mishra
Madhya Pradesh High Court · (2018) 07 MP CK 0165
Code Of Criminal Procedure, 1973 — Section 378(4)Negotiable Instrument Act, 1881 — Section 138, 139Indian Evidence Act, 1872 — Section 4, 45