COURT ARCHIVE

Madhya Pradesh High Court judgments

49,603 judgments · page 104 of 2,481

High Courts16 Dec 2024Allowed

Somesh Agrawal And Others Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 12 MP CK 1235

Code of Criminal Procedure 1973 - Section 482Immoral Traffic (Prevention) Act, 1956 - Sections 3, 4, 5, 5(i)(a), 6, 7, 9, 15(2)Madhya Pradesh Excise Act 1915 - Section 34

Read judgment

High Courts13 Dec 2024Dismissed

Smt. Janki Bai Vs The State of Madhya Pradesh and others

Madhya Pradesh High Court · (2024) 12 MP CK 1234

Family Court Act 1984 - Section 12Constitution of India 1950 - Article 226

Read judgment

High Courts13 Dec 2024Disposed Off

Aditya Birla Real Estate Ltd Previously Known As Century Textiles and Industries Led. @ APPELLANT @Hash Shramik Janata Sangh And Others

Madhya Pradesh High Court · (2024) 12 MP CK 1233

Limitation Act, 1963 - Section 5Madhya Pradesh Uccha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 - Section 2, 2(1)Land Acquisition Act, 1894 - Section 4

Read judgment

High Courts13 Dec 2024Dismissed

Om Prakash Dhakad Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 12 MP CK 1232

Constitution of India 1950 - Article 226Income Tax Act, 1961 - Section 132, 142(1), 153A, 153B, 153CIncome Tax Rules, 1962 - Rule 12

Read judgment

High Courts12 Dec 2024Allowed

Deepak Neelkanth Vs Priyankaneelkanth And Others

Madhya Pradesh High Court · (2024) 12 MP CK 1231

Companies Act, 1956 - Section 433(3), 434, 446, 483, 537Kerala Industrial Infrastructure Development Act, 1993 - Section 22, 23

Read judgment

High Courts12 Dec 2024Disposed Off

Seema Bai Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 12 MP CK 1230

Constitution of India 1950 - Article 226, 227National Green Tribunal Act, 2010 - Section 14, 22

Read judgment

High Courts11 Dec 2024Disposed Off

Hindustan Commercial Corporation Pvt. Ltd. Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 12 MP CK 1229

Constitution of India 1950 - Article 226

Read judgment

High Courts10 Dec 2024Allowed

Gori Saxena Vs The State of Madhya Pradesh Directorate Ayush and Others

Madhya Pradesh High Court · (2024) 12 MP CK 1228

Industrial Disputes Act, 1947 - Section 2 (111), 10(2), 36(1), 36(2), 36(3), (4)Constitution of India 1950 - Article 226

Read judgment

High Courts09 Dec 2024

Muneshwar Prasad Vs Teerath Died Through Lrs Ram Ashray Chamar And Others

Madhya Pradesh High Court · (2024) 12 MP CK 1227

Family Courts Act, 1984 &mdash, Section 19(4)Code of Criminal Procedure, 1973 - Section 125, 397Hindu Marriage Act,1955 - Section 9

Read judgment

High Courts09 Dec 2024Dismissed

Dr. Abhishek Shukla And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 12 MP CK 1226

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 - Section 2 (1)Madhya Pardesh Lok Parisar (Bedakhali) Adhiniyam, 1974 - Section 3, 5, 6, 17M.P. Land Revenue Code, 1959 - Section 57

Read judgment

High Courts06 Dec 2024Allowed

Pawan Kumar Dookia Vs Union Of India And Others

Madhya Pradesh High Court · (2024) 12 MP CK 1225

Constitution of India 1950 - Article 226 Coal Indian Executives Conduct, Discipline and Appeal Rules, 2021 - Rule 30Coal India Executives' Conduct, Discipline and Appeal Rules, 1978 - Rule 6.3

Read judgment

High Courts06 Dec 2024Allowed

Kailash Hada Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 12 MP CK 1224

Read judgment

High Courts05 Dec 2024Allowed

M/s Om Associates Vs The State Of Madhya Pradesh & ORS.

Madhya Pradesh High Court · (2024) 12 MP CK 1223

Constitution of India 1950 - Article 227Code of Criminal Procedure 1973 - Section 145Transfer of Property Act, 1982 - Section 54

Read judgment

High Courts02 Dec 2024Allowed

Dr. Yogesh ShahVs Principal Secretary State of Madhya Pradesh And others

Madhya Pradesh High Court · (2024) 12 MP CK 1222

Constitution of India 1950 - Article 226Madhya Pradesh Civil Services Pension Rules, 1976 - Rule of 42, 42-A

Read judgment

High Courts02 Dec 2024Disposed Off

Dr. (Smt.) Kamla Gautam Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 12 MP CK 1221

Constitution of India 1950 - Article 14

Read judgment

High Courts29 Nov 2024Dismissed

Manjubai And Others @APPELLANT@Hash Padamsingh

Madhya Pradesh High Court · (2024) 11 MP CK 1299

Family Court Act, 1984 - Section 19(4)Code of Criminal Procedure, 1973 - Section 125, 397, 401Protection of Women from Domestic Violence Act, 2005 &mdash Section 22

Read judgment

High Courts29 Nov 2024