High Courts08 Mar 2018Allowed
Maheshchandra & Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0017
Indian Penal Code, 1860 — Section 34, 307, 324Code Of Criminal Procedure, 1973 — Section 161
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 68 of 88
High Courts08 Mar 2018Partly Allowed
Krishnakant Tamrakar And Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0016
Indian Penal Code, 1860 — Section 148, 149, 302
High Courts08 Mar 2018Dismissed
Gudda @ Vinod @ Pritam Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0015
Indian Penal Code, 1860 — Section 302, 304B, 307Code Of Criminal Procedure, 1973 — Section 161
High Courts08 Mar 2018Partly Allowed
Manoj Soni Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0014
Indian Penal Code, 1860 — Section 302, 304II, 323
High Courts08 Mar 2018Disposed Of
Malkhan Singh Malviya Vs State Of M.P.
Madhya Pradesh High Court · (2018) 03 MP CK 0013
Constitution of India, — Article 226, 311(2)Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(i)Indian Penal Code, 1860 — Section 406, 409, 420
High Courts08 Mar 2018Dismissed
Rama Bai Vs Kanchan Bai & Ors
Madhya Pradesh High Court · (2018) 2 MPWN 7
Code Of Civil Procedure, 1908 — Section 100, 105Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(b), 12(1)(f), 12(1)(m), 12(1)(o)
High Courts08 Mar 2018Dismissed
Sitabai & Others Vs Mansingh
Madhya Pradesh High Court · (2018) 03 MP CK 0010
Constitution of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 7 Rule 11, Order 22 Rule 11Specific Relief Act, 1963 — Section 28
High Courts08 Mar 2018Dismissed
Smt. Renu Bhadoriya & Anr Vs State Of M.P
Madhya Pradesh High Court · (2018) 03 MP CK 0009
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, — Section 363, 365
High Courts08 Mar 2018Dismissed
Ambrish & Another V/S State Of M.P. & Another
Madhya Pradesh High Court · (2018) 03 MP CK 0008
Urban Land Ceiling and Regulation Act, 1976 — Section 6, 10(3)
High Courts08 Mar 2018
Muyinat Adenike And Another Vs. State Of Madhya Pradesh And Another
Madhya Pradesh High Court · (2018) 03 MP CK 0007
Code Of Criminal Procedure, 1973 — Section 439, 482Indian Penal Code, 1860 — Section 120B, 417, 420, 467, 468, 471Information Technology Act, 2000 — Section 66D
High Courts08 Mar 2018Disposed Of
State Of Madhya Pradesh Vs Shobhadevi Mohatta And Ors.
Madhya Pradesh High Court · (2018) 03 MP CK 0006
Madhya Pradesh Land Revenue Code, 1959 — Section 109, 110Indian Stamp Act, 1899 — Section 3(bb), 2(14), 19A, 48BSpecial Economic Zones Act, 2005 — Section 2
High Courts08 Mar 2018Partly Allowed
Vijay Luniya Vs State Of M.P. & Others.
Madhya Pradesh High Court · (2018) 03 MP CK 0005
Constitution of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 247(7)Madhya Pradesh Minor Minerals Rules, 1996 — Rule 53, 53(5)
High Courts08 Mar 2018Dismissed
M/S. Rajshree Plastiwood Through Its Authorized Signatory Rahul Bandi Vs State Of Madhya Pradesh & Four Others
Madhya Pradesh High Court · (2018) 03 MP CK 0004
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Vat Act, 2002 — Section 72(1)(e)Sick Industrial Companies (Special Provisions) Repeal Act, 2003 — Section 4, 5
High Courts08 Mar 2018Dismissed
Rajshri Plastiwood Vs State Of Madhya Pradesh & Another
Madhya Pradesh High Court · (2018) 03 MP CK 0003
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Vat Act, 2002 — Section 72(1)(e)Sick Industrial Companies (Special Provisions) Repeal Act, 2003 — Section 4, 5
High Courts08 Mar 2018Disposed Of
Khoob Singh S/O Kanhaiya Vs State Of M.P.
Madhya Pradesh High Court · (2018) 03 MP CK 0002
Code Of Criminal Procedure, 1973 — Section 173, 234, 235, 311, 353Indian Penal Code, 1860 — Section 302, 363, 366A, 376AProtection of Children From Sexual Offences Act, 2012 — Section 4
High Courts08 Mar 2018Allowed
Bharat Sanchar Nigam Limited Vs M/S Optel Telecommunication Ltd
Madhya Pradesh High Court · (2018) 03 MP CK 0001
Arbitration and Conciliation Act, 1996 — Section 24, 28, 28(1), 28(3), 31(3), 34, 37
High Courts07 Mar 2018Disposed Of
Smt. Sharda Devi Shraveya Vs Public Health Department
Madhya Pradesh High Court · (2018) 1 MPWN 111
Constitution Of India, 1950 — Article 12, 14
High Courts07 Mar 2018Disposed Of
Laxman Dangi Vs Hari Singh & Others
Madhya Pradesh High Court · (2018) 03 MP CK 0060
Indian Evidence Act, 1872 — Section 90Registration Act, 1908 — Section 17
High Courts07 Mar 2018Disposed Of
Mahendra Singh Yadav Ors Vs State Of Madhya Pradesh Anr
Madhya Pradesh High Court · (2018) 03 MP CK 0059
Code Of Civil Procedure, 1973 — Section 20(c)Constitution of India, 1950 — Article 226(2)
High Courts07 Mar 2018Dismissed
School Education Department Vs Shantilal Dungarwal
Madhya Pradesh High Court · (2018) 03 MP CK 0058
Code Of Civil Procedure, 1908 — Section 114, Order 47 Rule 1, Order 2 Rule 2, Order 7 Rule 7, Order 41 Rule 33