High Courts17 Jul 2018Dismissed
Ramjee Pandey & Others Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2018) 07 MP CK 0144
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 28 of 88
High Courts17 Jul 2018Dismissed
Indira Gandhi Memorial Homoeopathic Medical College & Research Centre Vs Union Of India & Others
Madhya Pradesh High Court · (2018) 07 MP CK 0143
Constitution of India, 1950 — Article 226Homoeopathy Central Council Act, 1973 — Section 12A, 12A(4), 20, 20(1), 33HCC (MSR) Regulations, 2013 — Section 3(9)
High Courts17 Jul 2018Dismissed
Jyotsna Upadhyay Vs Madhya Pradesh Public Service
Madhya Pradesh High Court · (2018) 07 MP CK 0142
High Courts17 Jul 2018Dismissed
Deepa Agrawal W/O Nirmal Kumar Agrawal & Others Vs Shailesh Kumar Agarwal & Others
Madhya Pradesh High Court · (2018) 07 MP CK 0141
Specific Relief Act, 1963 — Section 16, 34Transfer of Property Act, 1882 — Section 53A
High Courts16 Jul 2018Allowed
Vishnu Kumar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0140
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15(c), 35, 54
High Courts16 Jul 2018Disposed Off
Krishi Upaj Mandi Samiti Vijaypur, District Sheopur Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2018) 07 MP CK 0139
Madhya Pradesh Lok Parishar (Bedakhli) Adhiniyam, 1974 — Section 2(e)(ii), 4, 5, 9Companies Act, 1956 — Section 3Krishi Upaj Mandi Adhiniyam, 1972 &7(3)
High Courts16 Jul 2018
Vishwavidhayalaya Pensioners Association & Another Vs B.R. Naidu & Others
Madhya Pradesh High Court · (2018) 07 MP CK 0138
High Courts16 Jul 2018Dismissed
Sayaji Hotels Ldt Vs Indore Development Authority & Anr
Madhya Pradesh High Court · (2018) 07 MP CK 0137
Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 38, 40, 64
High Courts16 Jul 2018Disposed Off
Rahul Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0136
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21, 50
High Courts16 Jul 2018
Kishan Swaroop Sharma (Decd.) Through Lr Deepak Sharma Vs Indu Sharma & Anr
Madhya Pradesh High Court · (2018) 07 MP CK 0135
Constitution of India, 1950 — Article 226, 227Code of Civil Procedure, 1908 — Section 21, 24, 24(2), 37, 38, 151, Order 45 Rule 15
High Courts16 Jul 2018Dismissed
Girdharilal Katara Vs Union Of India & Ors
Madhya Pradesh High Court · (2018) 07 MP CK 0134
Constitution of India, 1950 — Article 1, 142, 226, 227
High Courts16 Jul 2018Dismissed
Rajesh Tiwari Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2018) 07 MP CK 0133
High Courts16 Jul 2018Allowed
Bhagwan Singh Kushwah Vs. Laxmibai National Institute Of Physical Education
Madhya Pradesh High Court · (2018) 07 MP CK 0132
Industrial Disputes Act, 1947 — Section 25F
High Courts16 Jul 2018Allowed
Mantar Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0131
Madhya Pradesh Panchayat Avam Gram Swaraj Adhiniyam, 1993 — Section 40, 40(c), 40(1)(c)Consumer Protection Act, 1986 — Section 13(2)(a)
High Courts16 Jul 2018Dismissed
Nonelal @ Sadhu Kol Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0130
Indian Penal Code, 1860 — Section 300, 302, 304(1), 304(2)Code Of Criminal Procedure, 1973 — Section 175Indian Evidence Act, 1872 — Section 134
High Courts16 Jul 2018Dismissed
Abrar Mohammad Vs State Of Madhya Pradesh & Anr
Madhya Pradesh High Court · (2018) 07 MP CK 0129
Madhya Pradesh Uchcha Nayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts16 Jul 2018Dismissed
Kavita Prajapati Vs Secretary, Mppsc
Madhya Pradesh High Court · (2018) 07 MP CK 0128
Constitution of India, 1950 — Article 14, 226Indian Evidence Act, 1872 — Section 45
High Courts16 Jul 2018Dismissed
Jagdish Valecha Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2018) 07 MP CK 0127
Constitution of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 173(2), 228, 250, 320, 320(2), 397, 397(1), 482Indian Evidence Act, 1872 — Section 92
High Courts13 Jul 2018Dismissed
Mannivannan Devar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0126
Code Of Criminal Procedure, 1973 — Section 439Wild Life Protection Act, 1972 — Section 2(16)(20), 2, 9, 39, 44, 49A(b),48A, 50(8), 51, 52, 55, 57
High Courts13 Jul 2018Dismissed
Kuldeep Jatav & Ors Vs State Of Madhya Pradesh & Anr
Madhya Pradesh High Court · (2018) 2 MPWN 117
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 294, 323, 336, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(1)(12), 3(2)(va), 3(2)(5)