High Courts26 Mar 2018Partly Allowed
Jagdev Rajak S/O Jamuna Rajak Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0151
Indian Penal Code 1860 — Section 304I, 302
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 63 of 88
High Courts26 Mar 2018Dismissed
M/S Ncc Limited Vs. State Of Madhya pradesh And Others
Madhya Pradesh High Court · (2018) 03 MP CK 0150
Limitation Act, 1963 — Article 137Civil Procedure Code, 1908 — Order 6 Rule 17Madhya Pradesh Madhyashtam Adhikaram Adhiniyam, 1983 Section 7A(1), 7B, 17A
High Courts26 Mar 2018Dismissed
Nandkishore Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0149
Indian Penal Code 1860 — Section 364A
High Courts26 Mar 2018Allowed
Chandraprakash @ Pappu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0148
Code Of Criminal Procedure, 1973 — Section 174, 306, 397Indian Penal Code, 1860 — Section 34, 107, 306>Indian Evidence Act, 1872 — Section 113A
High Courts26 Mar 2018Dismissed
Anil Kumar And Another Vs. State Of Mp And Another
Madhya Pradesh High Court · (2018) 03 MP CK 0147
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code 1860 — Section 120B, 420, 467, 468, 471
High Courts26 Mar 2018Allowed
Abhay Kumar Katare Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0146
Code Of Criminal Procedure, 1973 — Section 161, 174, 482Indian Penal Code, 1860 — Section 107, 306, 309
High Courts26 Mar 2018Dismissed
Union Of India Vs Suchchasingh S/O Bhagatsingh
Madhya Pradesh High Court · (2018) 03 MP CK 0145
Code Of Criminal Procedure, 1973 — Section 378(4)Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 8, 18, 42, 52, 53, 57
High Courts23 Mar 2018Disposed Of
State Of Madhya Pradesh Vs Dr. Divya Darshan Sharma And Others
Madhya Pradesh High Court · (2018) 03 MP CK 0144
Constitution of India — Article 16, 14Madhya Pradesh Uchcha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005 — SeCTION
High Courts23 Mar 2018Dismissed
Nishab Bano Qureshi Vs State Of Mp & Ors
Madhya Pradesh High Court · (2018) 03 MP CK 0143
Constitution of India — Article 226Mines and Minerals (Development and Regulation) Act, 1957 — 15, 15(1)M. P. Minor Mineral Rules, 1996 — Rule 29, 29(1)(a), 30, 30(1), 30(1)(b)
High Courts23 Mar 2018Disposed Of
State Of Madhya Pradesh Vs Halke
Madhya Pradesh High Court · (2018) 03 MP CK 0142
Constitution of India — Article 309Madhya Pradesh (Sports and Youth Welfare Gazetted) Service Recruitment Rules, 1988 — Rule 8
High Courts23 Mar 2018Dismissed
Ritesh Agrawal Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2018) 03 MP CK 0141
Madhya Pradesh Date of Birth (Entries in the School Register) Rules, 1973 — Rule 7, 8, 9
High Courts23 Mar 2018
Pravin Vs Ghanshyam & Others
Madhya Pradesh High Court · (2018) 03 MP CK 0140
Indian Penal Code, 1860 — Section 375, 376(f), 376(2)(f)Code Of Criminal Procedure, 1973 — Section 161, 313
High Courts23 Mar 2018Allowed
Nagar Palik Nigam Vs Banshi & Others
Madhya Pradesh High Court · (2018) 03 MP CK 0139
Constitution of India — Article 21, 137, 145(c), 226Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 8
High Courts23 Mar 2018Dismissed
Smt. Asha Vs Smt. Saraswati & Others
Madhya Pradesh High Court · (2018) 03 MP CK 0138
Indian Evidence Act, 1872 — Section 63, 65, 66
High Courts23 Mar 2018Dismissed
Nagar Palik Nigam And Ors Vs Banshi And Ors
Madhya Pradesh High Court · (2018) 03 MP CK 0137
Industrial Disputes Act, 1947 — Section 10, 25, 25FIndian Evidence Act, 1872 — Section 114
High Courts23 Mar 2018Dismissed
Ku. Saishree Soori & Ors Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0136
Civil Procedure Code, 1908 — Order 11 Rule 12, 13, 14Indian Evidence Act, 1872 — Section 63, 65Constitution of India — Article 227
High Courts23 Mar 2018Disposed Of
Smt. Rajkumari & Others Vs Smt. Anju Sharma & Others
Madhya Pradesh High Court · (2018) 03 MP CK 0135
M.P. Niji Vyasayik Shikshan Sansthan (Pravesh Ke Viniyam Evam Shulk Ka Nirdharan Adhiniyam) 2007 — Section 13M.P. Niji Vyasayik Shikshan Sansthan (Pravesh Ke Viniyam Evam Shulk Ka Nirdharan Adhiniyam) 2007 — Rule 3(5)
High Courts23 Mar 2018Disposed Of
Agrawal Samaj Sarvajanik Dharmashala, Sardarpur Vs Gopal & Others
Madhya Pradesh High Court · (2018) 03 MP CK 0134
Constitution of India — Article 14, 32, 142M.P. Swashashi Chikitsa Tatha Dant Chikitsa Mahavidyalaya Snatak Pravesh Niyam, 2017 — Rule 9M.P. Swashashi Chikitsa Tatha Dant Chikitsa Mahavidyalaya Snatak Pravesh Niyam, 2017 — Section 13
High Courts22 Mar 2018Allowed
Cholamandalam Investment And Finance Ltd. Vs Additional District Magistrate And Ors
Madhya Pradesh High Court · (2018) 3 MPLJ 123 : (2019) 4 BC 475
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(o), 2(zc), 2(zf), 12, 13, 13(2), 13(4), 14, 14(1), 14(1)(b), 17, 31Transfer Of Property Act, 1882 — Section 58(f)
High Courts22 Mar 2018Disposed Of
Vijay Jain S/O Kailash Chand Jain Vs Commissioner Of Income Tax
Madhya Pradesh High Court · (2018) 03 MP CK 0133
Motor Vehicles Act, 1988 — Section 2(31), 149, 149(2), 149(2)(a)(i)(a), 149(2)(a)(i)(c)