High Courts21 Jun 2018Dismissed
Laxman Prasad Vs Shravan Kumar Jain
Madhya Pradesh High Court · (2018) 06 MP CK 0087
M.P. Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 39 of 88
High Courts21 Jun 2018Dismissed
M/S Prime Tel Inc. Vs. Bharti Televentures Ltd. & Others
Madhya Pradesh High Court · (2018) 06 MP CK 0086
Arbitration and Conciliation Act, 1996 — Section 11(6), 34, 43
High Courts21 Jun 2018Dismissed
Laxman Prasad Vs Sadhna Jain
Madhya Pradesh High Court · (2018) 06 MP CK 0085
M.P. Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c)
High Courts21 Jun 2018Disposed Off
Tatal International Limited Vs Babulal Chauhan
Madhya Pradesh High Court · (2018) 06 MP CK 0084
Industrial Dispute Act, 1947 — Section 2AIndustrial Employment (Standing Orders) Act, 1746 — Section 10, 10(2)Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 8, 21, 21(1), 21(2), 21(3)
High Courts21 Jun 2018Allowed
Rajeev Shukla Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0083
Indian Penal Code, 1860 — Section 306, 376, 450, 511
High Courts21 Jun 2018Allowed
Hem Singh S/O Harilal V/S Union Of India & Ors
Madhya Pradesh High Court · (2018) 06 MP CK 0082
Central Civil Services (Conduct) Rules, 1964 — Rule 21Central Reserve Police Force Rules, 1955 — Rule 11(1), 15Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 14
High Courts21 Jun 2018
Rajveer Singh Vs State Of M.P. & Anr
Madhya Pradesh High Court · (2018) 06 MP CK 0081
General Clauses Act, 1897 — Section 27
High Courts21 Jun 2018Partly Allowed
Oriental Insurance Co. Ltd Vs Smt. Suman And Others
Madhya Pradesh High Court · (2018) 06 MP CK 0080
Motor Vehicles Act, 1988 — Section 147(5), 149(1), 166Indian Contract Act, 1872 — Section 25
High Courts21 Jun 2018Partly Allowed
Hukum Singh And Others Vs State Of Mp
Madhya Pradesh High Court · (2018) 06 MP CK 0079
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 294, 320, 323, 324, 325, 341, 506BScheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts20 Jun 2018Allowed
Rajupatel @ Rajendra Singh Vs Babulal Deevan
Madhya Pradesh High Court · (2018) 06 MP CK 0078
Constitution of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 156(3), 202, 482Indian Penal Code, 1860 — Section 34, 176, 201, 302, 382, 386
High Courts20 Jun 2018Allowed
Smt. Karuna Vs Mahesh And Others
Madhya Pradesh High Court · (2018) 06 MP CK 0077
Code of Civil Procedure, 1908 — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27, Order 41 Rule 28
High Courts20 Jun 2018Allowed
Atma Ram Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2018) 06 MP CK 0076
Madhya Pradesh Rajya Suraksha Adhiniyam 1990 — Section 5, 5(b), 8, 9Indian Penal Code, 1860 — Section 143, 147, 148, 153A, 294, 323, 324, 336, 431, 432, 447, 506, 509
High Courts20 Jun 2018Allowed
S.P. Chakravarti Vs State Of M.P. & Another
Madhya Pradesh High Court · (2018) 06 MP CK 0075
Madhya Pradesh Civil Services (Classification, Control and Appeal), Rules 1966 — Rule 14, 15
High Courts20 Jun 2018Disposed Off
Radheshyam Raikwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0074
Cantonments Act, 1924 — Section 3Constitution of India, 1950 — Article 226, 227U.P. Zamindari Abolition and Land Reform Act, 1950 — Section 117(1)
High Courts20 Jun 2018Disposed Off
Gopiram Vs Smt. Savitri Devi And Another
Madhya Pradesh High Court · (2018) 06 MP CK 0073
Code of Civil Procedure, 1908 — Section 115, Order 18 Rule 4, Order 9 Rule 13, Order 5 Rule 17, Order 5 Rule 18, Order 5 Rule 19MP Civil Court Rules, 1961 — Rule 56, 71M.P. Civil Courts Act, 1958 — Rule 51, 72
High Courts20 Jun 2018Dismissed
Omprakash Choudhary Vs Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0072
Indian Penal Code, 1860 — Section 302
High Courts20 Jun 2018Disposed Off
Vikrant Verma Vs State Of M.P. & Others
Madhya Pradesh High Court · (2018) 06 MP CK 0071
High Courts20 Jun 2018Allowed
Pramendra @ Praveen And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0070
Indian Penal Code, 1860 — Section 147, 149, 302, 341
High Courts20 Jun 2018Allowed
Fakeera Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2018) 06 MP CK 0069
Code of Civil Procedure, 1908 — Order 18 Rule 4Indian Penal Code, 1860 — Section 34, 147, 148, 153A, 294, 323, 325, 336, 431, 432, 447, 506, 509Madhya Pradesh Rajya Suraksha Adhiniyam 1990 — Section 3(b), 5, 5(b), 8, 9
High Courts20 Jun 2018Allowed
Ramesh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2018) 06 MP CK 0068
Code of Civil Procedure, 1908 — Order 18 Rule 4Indian Penal Code, 1860 — Section 34, 147, 148, 153A, 294, 323, 325, 336, 431, 432, 447, 506, 509Madhya Pradesh Rajya Suraksha Adhiniyam 1990 — Section 3(b), 5, 5(b), 8, 9