High Courts10 Dec 2018Allowed
Ram Biloki And Another Vs Ramswaroop And Others
Madhya Pradesh High Court · (2018) 12 MP CK 0021
Code of Civil Procedure, 1908 — Order 26 Rule 9Constitution of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 555 of 2,382
High Courts10 Dec 2018Dismissed
Girwai Laghu Udyog Vs National Board for Wild Life & Ors
Madhya Pradesh High Court · (2018) 12 MP CK 0005
Constitution of India, 1950 — Article 32, 226Wild Life (Protection) Act, 1972 — Section 18, 18(1), 19, 20, 21, 22, 24, 24(2)(b), 24(2)(c), 25, 25A(2), 26M.P. Municipal Corporation Act, 1956 — Section 405, 405(3), 406
High Courts07 Dec 2018Dismissed
Amitabh Gupta Vs Election Commission Of India And Another
Madhya Pradesh High Court · (2018) 12 MP CK 0002
Constitution of India, 1950 — Article 329(b)Conduct of Elections Rule, 1961 — Rule 56D, 56D(2), 56D(3), 56D(4)
High Courts06 Dec 2018Allowed
Mayank Sharma & Ors. Vs State Of Madhya Pradesh & Anr
Madhya Pradesh High Court · (2018) 12 MP CK 0020
Code of Criminal Procedure, 1973 — Section 161, 228, 482Indian Penal Code, 1860 — Section 34, 107, 109, 306Madhya Pradesh Money-Lenders Act, 1934 — Section 11
High Courts05 Dec 2018Dismissed
Vishnuprasad Vs Devshribai And Ors
Madhya Pradesh High Court · (2018) 12 MP CK 0028
Code Of Criminal Procedure, 1973 — Section 397(3), 482Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471
High Courts05 Dec 2018Dismissed
Ramesh Chandra Verma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 12 MP CK 0019
Constitution of India, 1950 — Article 226Madhya Pradesh Reorganization Act, 2000 — Section 68, 68(1), 68(2), 68(3)
High Courts05 Dec 2018Dismissed
Chhote Batham Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 12 MP CK 0018
Bombay Civil Services Rules, 1959 — Rule 171Constitution of India, 1950 — Article 226
High Courts05 Dec 2018
Bhagwan s/o Ballu Nahal & Anr Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 12 MP CK 0004
Indian Penal Code, 1860 — Section 363, 366, 375, 376, 506(2), 506IICode of Criminal Procedure, 1973 — Section 161, 377(i)
High Courts05 Dec 2018Dismissed
Rajesh Bairangi Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2018) 12 MP CK 0001
Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 161, 164, 173(2), 190, 202, 226, 227, 228, 313, 397, 482Indian Penal Code, 1860 — Section 34, 107, 120B, 306, 409, 420, 467, 468
High Courts04 Dec 2018Dismissed
Vishnu Singhal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2018) 12 MP CK 0017
Constitution of India, 1950 — Article 226Indian Telegraph Act, 1885 — Section 10, 10(b), 10(c), 10(d), 12, 13, 15, 16Electricity Act, 2003 — Section 164
High Courts03 Dec 2018Dismissed
Mukesh Singh & Others Vs Rajni Chauhan & Others
Madhya Pradesh High Court · (2018) 12 MP CK 0016
Code of Criminal Procedure, 1973 — Section 155(2), 156(1), 482Protection of Women from Domestic Violence Act, 2005 — Section 12, 12(1)Indian Penal Code, 1860 — Section 34, 394, 323, 498A, 506
High Courts03 Dec 2018Dismissed
Lawrence Robertson Vs Vani Jogi & Anr
Madhya Pradesh High Court · (2018) 12 MP CK 0013
Code of Criminal Procedure, 1973 — Section 125
High Courts30 Nov 2018Dismissed
M/s Associated Alcohol & Breweries Ltd. Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 11 MP CK 0029
Constitution of India, 1950 — Article 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(1)(f), 19(1)(g), 19(6), 47, 226Madhya Pradesh Country Spirit Rules, 1995 — Rule 2(a), 2(b), 5(b), 5(1)(b), 4, 4(4), 12, 12(1)Madhya Pradesh Distillery Rules, 1995 — Rule 4(4), 6, 6(4), 8(4)
High Courts30 Nov 2018Dismissed
M/s Som Distilleries Pvt. Ltd Vs Excise Commissioner & Ors
Madhya Pradesh High Court · (2018) 11 MP CK 0028
Constitution of India, 1950 — Article 19(1)(a), 19(1)(b), 19(1)(c), 19(1)(d), 19(1)(e), 19(1)(f), 19(1)(g), 19(6), 47, 226, 227, 301, 304, 304(a)Madhya Pradesh Country Spirit Rules, 1995 — Rule 2(a), 2(b), 5(b), 5(1)(b), 4, 4(4), 12, 12(1)Madhya Pradesh Distillery Rules, 1995 — Rule 4(4)
High Courts30 Nov 2018Disposed Off
Samiksha Jain Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 11 MP CK 0027
Code of Criminal Procedure, 1973 — Section 161, 164, 482Constitution of India, 1950 — Article 14, 19(1)(A), 21
High Courts30 Nov 2018Dismissed
Lalji S/o Bihari Lal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2018) 11 MP CK 0025
Land Acquisition Act, 1894 — Section 11, 18, 31, 32Code of Civil Procedure, 1908 — Section 151Indian Succession Act, 1925 — Section 214, 214(ii)
High Courts29 Nov 2018Allowed
Raghvendra Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 11 MP CK 0023
Constitution of India, 1950 — Article 14, 16, 226
High Courts29 Nov 2018Dismissed
Pooja Parihar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2018) 11 MP CK 0022
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 303, 304B, 305, 306, 312, 313, 314, 315, 316, 317, 318, 323, 324, 366A, 366B, 373,374, 375, 376, 377, 398, 408, 409, 458, 459, 460, 506Madhya Pradesh Panchayat (Powers and Functions of Sarpanch and UP-Sarpanch of Gram Panchayat, President and Vice-President of Janapad Panchayat and Zila Panchayat) Rules, 1994 — Rule 3, 3(2)
High Courts29 Nov 2018Dismissed
Boodhe @ Roop Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 11 MP CK 0011
Indian Penal Code, 1860 — Section 341, 376, 376(1), 506BEvidence Act, 1872 — Section 114(b), 118
High Courts27 Nov 2018Dismissed
Harjeet Vs Abhay Kumar And Others Vs
Madhya Pradesh High Court · (2018) 11 MP CK 0024
Code of Civil Procedure, 1908 — Order 9 Rule 13, Order 43 Rule 1(i), Order 21 Rule 34, Order 21 Rule 97Specific Relief Act, 1963 — Section 28Transfer of Property Act, 1882 — Section 55, 55(1)(d)