COURT ARCHIVE

Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 7 of 88

High Courts05 Sept 2018

Reliance Home Finance Ltd., Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2018) 09 MP CK 0024

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 17Recovery of Debts Due to the Banks and Financial Institutions Act, 1993 — Section 19

High Courts05 Sept 2018Disposed Off

Ramrao Sewatkar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0023

High Courts05 Sept 2018Dismissed

Om Prakash Rawat Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2018) 09 MP CK 0022

High Courts05 Sept 2018Dismissed

Motiram Madne And Anor Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2018) 09 MP CK 0021

High Courts05 Sept 2018Disposed Off

Kuldeep Kumar Malik Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0020

High Courts05 Sept 2018Disposed Off

Govind Prasad Soni Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0019

High Courts05 Sept 2018Dismissed

Complainant "U" Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0018

Code of Criminal Procedure, 1973 — Section 161, 378(3)Indian Penal Code, 1860 — Section 354, 376, 435, 506II

High Courts05 Sept 2018Disposed Off

Chief Manager & Authorized Officer Vs District Magistrate And Ors

Madhya Pradesh High Court · (2018) 09 MP CK 0017

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 14, 17(4A)Transfer of Property Act, 1882 — Section 65A

High Courts05 Sept 2018

Anant Kumar Chaturvedi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0016

High Courts04 Sept 2018Disposed Off

Virendra Singh Jatav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0015

Constitution of India, 1950 — Article 226

High Courts04 Sept 2018Disposed Off

Vijay Singh Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2018) 09 MP CK 0014

Constitution of India, 1950 — Article 14, 226

High Courts04 Sept 2018Disposed Off

Udai Singh Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2018) 09 MP CK 0013

Constitution of India, 1950 — Article 226

High Courts04 Sept 2018

Subodh @ Brijkishore Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0012

Indian Penal Code, 1860 — Section 370AHuman Tafficking Act, 2005 — Section 3, 4, 5, 7Code of Criminal Procedure, 1973 — Section 439

High Courts04 Sept 2018

Sonu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0011

M.P. Excise Act, 1915 — Section 34(2)

High Courts04 Sept 2018Disposed Off

Sewa Sahakari Sansthan Amaser & Anr Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2018) 09 MP CK 0010

High Courts04 Sept 2018Disposed Off

Saiyad Yusuf Ali Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2018) 09 MP CK 0009

Constitution of India, 1950 — Article 19, 226

High Courts04 Sept 2018Disposed Off

Ramswaroop Kadape Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0008

High Courts04 Sept 2018Disposed Off

Prathmik Krashi Sakh Sahakari Sanstha Maryadit Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2018) 09 MP CK 0007

Constitution of India, 1950 — Article 226M.P. Cooperative Societies Act, 1960 — Section 78

High Courts04 Sept 2018Dismissed

Nasra S/O Hunkarsingh Vs State Of Madhya Pradesh & Ors

Madhya Pradesh High Court · (2018) 09 MP CK 0006

Land Acquisition Act, 1894 — Section 4

High Courts04 Sept 2018Dismissed

Mahesh Prasad Sahu And Ors Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2018) 09 MP CK 0005

Madhya Pradesh Sinchai Prabandhan Me Krishkon Ki Bhagidari Adhiniyam, 1999 — Section 2, 2(g), 3, 3(4), 4, 4(3), 4(5), 4(7), 5, 6, 7, 10, 10(1)