High Courts05 May 2018Disposed Of
Inder Singh S/O Bhanwar Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0037
Indian Penal Code, 1860 — Section 366, 368, 370, 376(2)(g)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 51 of 88
High Courts05 May 2018Partly Allowed
Vikas And Anr Vs Union Of India
Madhya Pradesh High Court · (2018) 05 MP CK 0036
Narcotic Drugs and Psychotropic Substance Act, 1985 — Section 8, 18(b), 21(c), 29, 67
High Courts05 May 2018
Thavriuya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0035
Narcotic Drugs and Psychotropic Substance Act, 1985 — Section 8(c), 20(2)(c), 35, 35(2), 54
High Courts05 May 2018Allowed
Shankarlal S/O Shyamlal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0034
Indian Penal Code, 1860 — Section 363, 366, 376Criminal Law Amendment Act, 2013 — Section 375
High Courts04 May 2018Dismissed
Visnushankar (Since Dead) And Others Vs Girdharilal And Others
Madhya Pradesh High Court · (2018) 3 MPLJ 201
Hindu Succession Act, 1925 — Section 6, 63, 63(c)Evidence Act, 1872 — Section 68Transfer Of Property Act, 1882 — Section 3
High Courts04 May 2018Dismissed
Mohanlal Garg And Others Vs State Of Madhya Pradesh And Another
Madhya Pradesh High Court · (2018) 4 MPLJ 371
Constitution Of India, 1950 — Article 14, 19(1)(g), 300(A)Madhya Pradesh Municipal Corporation Act, 1956 — Section 87, 87(1)Madhya Pradesh Municipalities Act, 1961 — Section 100, 109, 355
High Courts04 May 2018Dismissed
Sanjeev Kumar Paliwal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0033
Constitution of India — Article 226Code Of Criminal Procedure, 1973 — Section 156(3), 200
High Courts04 May 2018Dismissed
Dr. Kailash Narayan Mewafarosh Vs State Of Madhya pradesh & Ors
Madhya Pradesh High Court · (2018) 05 MP CK 0032
Constitution of India — Article 311Madhya Pradesh Uchcha Nyayalay (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts04 May 2018Disposed Of
Dr. Tapan Bhattacharya Vs Union Of India & Anr
Madhya Pradesh High Court · (2018) 05 MP CK 0031
Constitution of India — Article 14, 16, 19(1)(g), 21
High Courts04 May 2018Partly Allowed
Bhaiyalal And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0029
Indian Penal Code, 1860 — Section 34, 47, 96, 97, 97(2), 99, 141, 147, 146, 148, 149, 300, 302, 304II, 323
High Courts04 May 2018Dismissed
Sadashiv Joshi S/O Late Nandramji Joshi Vs State Of Madhya Pradesh And Two Others
Madhya Pradesh High Court · (2018) 05 MP CK 0028
Constitution of India — Article 21, 32, 226, 227Code Of Civil Procedure, 1908 — Rule Order 47 Rule 1, Order 23 Rule 1, Order 23 Rule 1(3)Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 4, 6, 24(2)
High Courts03 May 2018Dismissed
Sun Pharmaceutical Industries Ltd Vs Gyansingh Thakur & 14 Ors
Madhya Pradesh High Court · (2018) 05 MP CK 0026
M.P. Industrial Relations Act, 1960 — Section 16, 31(3), 61, 62, 67, 107Constitution of India — Section 227, Article 226, 227
High Courts03 May 2018Dismissed
Indore Development Authority Vs Nakoda Construction (A Registered Partnership Firm) Through Its Partner Abhay Kumar And Another
Madhya Pradesh High Court · (2018) 05 MP CK 0025
Constitution of India — Article 300AMadhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(1), 10(3), 10(5)
High Courts03 May 2018Dismissed
Prakash Agrawal & Anr Vs State Bank Of India & Ors
Madhya Pradesh High Court · (2018) 05 MP CK 0024
Constitution of India — Article 136, 226, 227Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(4), 13(8), 14, 14(3), 17, 17(1), 18Transfer of property Act, 1881 — Section 65A, 111
High Courts03 May 2018Dismissed
Narayan Prasad Sahu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0023
Code Of Criminal Procedure, 1973 — Section 397, 401Prevention of Food Adulteration Act, 1954 — Section 7(i), 7(v), 13(2), 16(1)(a)(i), 16(1)(a)(ii)General Clauses Act, 1897 — Section 27
High Courts03 May 2018Dismissed
Grasim Industries Limited Vs Gopal Soni S/O Ramchandra Soni
Madhya Pradesh High Court · (2018) 05 MP CK 0022
Constitution of India — Section 227Industrial Disputes Act, 1947 — Section 2(a), 2(k), 2(s), 10M.P. Industrial Employment (Standing Orders) Act, 1961 — Section 7, 8, 14A, 21
High Courts03 May 2018Allowed
Rashmi Thakur Vs High Court Of M.P. & Others
Madhya Pradesh High Court · (2018) 05 MP CK 0021
Reservation provided in Madhya Pradesh Lower Judicial Service (Recruitment and Conditions of Service) Rules, 1994 — Rule 6Andhra Pradesh State Judicial Service Rules, 2007 — Rule 7Madhya Pradesh Rights of Persons with Disabilities Rules, 2017 — Rule 17
High Courts03 May 2018Dismissed
Sudeep Singh And Others Vs State Of Madhya pradesh And Others
Madhya Pradesh High Court · (2018) 05 MP CK 0020
Indian Evidence Act, 1872 — Section 45Code Of Civil Procedure, 1908 — Rule Order 26 Rule 10AHuman Rights Protection Act, 1993 — Section 2, 2(1)(m)
High Courts03 May 2018Disposed Of
Shri Gouri Ganesh Shri Balaji Constructions Vs Executive Engineer, Pwd
Madhya Pradesh High Court · (2018) 05 MP CK 0019
Code Of Civil Procedure, 1908 — Section 9, 15, 89, 100, Rule Order 2 Rule 2M.P. Madhyastham Adhikaran Adhiniyam, 1983 — Section 2(1)(d), 7A(1), 7A(2)Arbitration and Conciliation Act, 1996 — Section 2(4), 11, 11(6)
High Courts02 May 2018Disposed Of
Anurag Kumar Mishra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0018
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code 1860 — Section 419, 420Indian Medical Council Act, 1956 — Section 15(2)