High Courts09 Apr 2018Disposed Of
Ishwariya & Another. Vs State Of Madhya pradesh & Others
Madhya Pradesh High Court · (2018) 04 MP CK 0082
Code Of Criminal Procedure, 1973 — Section 144, 151Indian Penal Code 1860 — Section 141, 143, 503, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 59 of 88
High Courts09 Apr 2018Dismissed
Inderjit Kapani Vs Manoramabai W/O. Shri S.N. Tripathi & Another
Madhya Pradesh High Court · (2018) 04 MP CK 0073
Code Of Civil Procedure, 1908 — Section 151, Rule Order 1 Rule 10, Order 6 Rule 17, Order 22 Rule 4, Order 22, Rule 10-A, Order 22, Rule 9Transfer of Property Act, 1882 — Section 52Limitation Act, 1963 — Section 5
High Courts09 Apr 2018Dismissed
Pummy Devi & Anr Vs Naresh Kumar Jain & Others
Madhya Pradesh High Court · (2018) 04 MP CK 0067
Constitution of India — Article 227Limitation Act, 1963 — Article 125Code Of Civil Procedure, 1908 — Section 47, Rule Order 21 Rule 1, Order 21 Rule 2(3), Order 21 Rule 2
High Courts09 Apr 2018Dismissed
Gangacharan & Anr Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0054
Indian Penal Code, 1860 — Section 148, 149, 302Code Of Criminal Procedure, 1973 — Section 313
High Courts06 Apr 2018Dismissed
Principal Commissioner Of Income Tax Vs M/S Ratlam Wires Pvt. Ltd
Madhya Pradesh High Court · (2018) 04 MP CK 0045
Code Of Civil Procedure, 1908 — Section 113, 114, Rule Order 47 Rule 1, Order 2 Rule 2, Order 7 Rule 7, Order 41 Rule 1, Order 41 Rule 16, Order 41 Rule 33
High Courts06 Apr 2018Dismissed
Principal Commissioner Of Income Tax Vs M/S D.P. Power
Madhya Pradesh High Court · (2018) 04 MP CK 0044
Code Of Civil Procedure, 1908 — Section 113, 114, Rule Order 47 Rule 1, Order 2 Rule 2, Order 7 Rule 7, Order 41 Rule 1, Order 41 Rule 16, Order 41 Rule 33
High Courts06 Apr 2018Dismissed
Principal Commissioner Of Income Tax V/S M/S Kataria Wires Pvt. Ltd
Madhya Pradesh High Court · (2018) 04 MP CK 0040
Code Of Civil Procedure, 1908 — Section 113, 114, Rule Order 2 Rule 2, Order 41 Rule 33, Order 41 Rule 16, Order 47 Rule 1
High Courts06 Apr 2018Disposed Of
Keshav Yadav Vs Prathamik Krishi Sakh Sahakari Samiti Maryadit Jigna Thr.
Madhya Pradesh High Court · (2018) 04 MP CK 0036
Madhya Pradesh Uchcha Nayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhya Pradesh Co-operative Societies Act, 1960 — Section 53B, 57C, 64(v), 78, 80, 80A
High Courts06 Apr 2018Partly Allowed
Rammanohar @ Kalu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0033
Indian Penal Code, 1860 — Section 300, 304II, 324, 326Code Of Criminal Procedure, 1973 — Section 313
High Courts06 Apr 2018Dismissed
Smt. Bhagyashree Syed Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2018) 04 MP CK 0025
Constitution of India — Article 98, 146, 148, 187, 229(2), 324(5), 233, 234, 235Bihar Reservation of Vacancy in Posts and Services (for Scheduled Castes/Scheduled Tribes and other Backward Classes) Act, 1991 — Section 4Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 3, 6(6), 13
High Courts06 Apr 2018Allowed
M/S. Business Standard Pvt. Ltd Vs State Of Madhya Pradesh & Ors And Others
Madhya Pradesh High Court · (2018) 04 MP CK 0018
Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 3, 17(1)Industrial Disputes Act, 1947 — Section 33, 33(1)(a)
High Courts06 Apr 2018Dismissed
Century Yarn / Denim Units Of Century Textiles & Industries Ltd Vs President / General Secretary Century Swatantra Ekta Parishad & Others
Madhya Pradesh High Court · (2018) 04 MP CK 0006
Constitution of India — Article 227Industrial Disputes Act, 1947 — Section 10(1), 10(3), 22, 23, 24, 25FFRegistration Act, 1908 — Section 17
High Courts06 Apr 2018Dismissed
Suresh Singh Yadav & Anr Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 04 MP CK 0002
Motor Vehicles Act, 1988 — Section 2(7), 2(28), 2(35), 2(40), 2(47), 39, 56, 59, 60, 64(2), 66(1), 96, 96(2), 110(1), 111, 111(1)Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 164Central Motor Vehicle Rules 1989 — Rule 128
High Courts05 Apr 2018Dismissed
Central Paints Company Pvt. Ltd. Vs State Of Mp And Others
Madhya Pradesh High Court · (2018) 04 MP CK 0041
Arbitration and Conciliation Act, 1996 — Section 34, 34(2), 34(2)(b)(ii), 37
High Courts05 Apr 2018Disposed Of
Pramila Jamra Vs State Of Madhya pradesh & Others
Madhya Pradesh High Court · (2018) 04 MP CK 0031
Constitution of India — Article 21, 309
High Courts05 Apr 2018Allowed
Banti @ Brajesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0024
Indian Penal Code, 1860 — Section 34, 307, 324, 394Code Of Criminal Procedure, 1973 — Section 320, 3020(2)
High Courts05 Apr 2018Allowed
Shama Parveen Beg And Another Vs State Of Madhya Pradesh & Another
Madhya Pradesh High Court · (2018) 04 MP CK 0017
Schedule Castes & Schedule Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r) , 14ACode Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 107, 306
High Courts05 Apr 2018Allowed
S.K.Shukla Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0016
Code Of Criminal Procedure, 1973 — Section 482Food Safety And Standards Act, 2006 — Section 3(zz)(iii), 3(zf)(A)(iii),3(zf)(c)(i), 26(2)(i), 26(2)(ii), 27(1), 36, 52, 59, 66Food Safety And Standards (Packing And Labeling) Regulations, 2011 — Regulation 2.2.2(6), 2.2.2(10), 2.3.1.(5)
High Courts05 Apr 2018Dismissed
Gas Authority Of India Limited Vs Narmada Bai W/O Pannalal And Others
Madhya Pradesh High Court · (2018) 04 MP CK 0015
Land Acquisition Act, 1894 — Section 4(1), 23(1), 23(1A), 28
High Courts05 Apr 2018Dismissed
Gas Authority Of India Limited Vs Tejpal Decd. Thr. Ramesh And Others
Madhya Pradesh High Court · (2018) 04 MP CK 0014
Land Acquisition Act, 1894 — Section 4(1), 23(1), 23(1A), 28