High Courts20 Aug 2018Dismissed
Praveen Padiyar Vs State Of Mp & Ors
Madhya Pradesh High Court · (2018) 08 MP CK 0145
Code Of Civil Procedure, 1908 — Order 2 Rule 2, Order 47 Rule 1, Section 114
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 566 of 2,382
High Courts20 Aug 2018Allowed
State of Madhya Pradesh & Others Vs Sanjay Kumar Koshti
Madhya Pradesh High Court · (2018) 08 MP CK 0144
Constitution of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420, 465, 467, 468, 471
High Courts20 Aug 2018Dismissed
Bittan Bai Paul Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 08 MP CK 0143
Indian Penal Code, 1860 — Section 34, 302, 304II, 326
High Courts20 Aug 2018Dismissed
State of Madhya Pradesh through Collector, Neemuch Vs Mohd. Shah (decd) through legal heirs Jubedabi and others
Madhya Pradesh High Court · (2018) 08 MP CK 0142
Madhy Pradesh Land Revenue Code, 1959 — Section 157, 158, 257, 257(2)Madhya Pradesh Zamindari Abolition Act, 1951 — Section 2(e), 3(1), 4(1)(a), 37, 38Madhya Bharat Land Revenue and Tenancy Act, Samvat 2007 — Section 54(vii)
High Courts20 Aug 2018Dismissed
Radhika Shastri Vs Smt Sangeet W/o Shailendragiri Goswami and another
Madhya Pradesh High Court · (2018) 08 MP CK 0141
Madhy Pradesh Municipalities (Election Petition) Rules, 1962 — Rule 19, 19(2)Madhya Pradesh Municipalities Act, 1961 — Section 20(3)Representation of the People Act, 1951 — Section 83, 117
High Courts20 Aug 2018Allowed
State of Madhya Pradesh Vs Sheikh Sadik
Madhya Pradesh High Court · (2018) 08 MP CK 0140
Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 94Indian Penal Code, 1860 — Section 201, 375, 376Code Of Criminal Procedure, 1973 — Section 313
High Courts20 Aug 2018Disposed Off
Sikandar Khan Mev Vs State of Madhya Pradesh& others
Madhya Pradesh High Court · (2018) 08 MP CK 0139
Panchayat Raj and Gram Swaraj Adhiniyam, 1993 — Section 21, 21A, 21(2), 28(2), 35(2), 95(1)Madhya Pradesh Municipalities Act, 1961 — Section 47Municipal Corporation Act, 1956 — Section 24
High Courts20 Aug 2018Dismissed
Dr. Hemant Kumar Hala alias Sem and another Vs Senodical Board of Health Services and others
Madhya Pradesh High Court · (2018) 08 MP CK 0138
Code Of Civil Procedure, 1908 — section 96Companies Act, 1956 — Section 25Bombay Public Trusts Act, 1950 — Section 50
High Courts20 Aug 2018Allowed
Motilal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 08 MP CK 0137
Code Of Criminal Procedure, 1973 — Section 174, 374Indian Penal Code, 1860 — Section 107, 294, 306, 323, 506II
High Courts17 Aug 2018Disposed Off
Madhav Prasad alias Maddu Gupta Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 08 MP CK 0136
Code Of Criminal Procedure, 1973 — Section 211, 211(7), 298, 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20(b)(ii)(B), 31Indian Penal Code, 1860 — Section 75
High Courts17 Aug 2018Partly Allowed
Sunil Adiwasi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 08 MP CK 0135
Constitution of India, 1950 — Article 72, 161Indian Penal Code, 1860 — Section 201, 302, 342, 376A, 376(1), 376(2), 511Protection of Children From Sexual Offences Act, 2012 — Section 6, 42
High Courts17 Aug 2018Disposed Off
Rajesh Upadhyay Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 08 MP CK 0134
Code Of Criminal Procedure, 1973 — Section 227, 256, 301(1), 311, 317, 437(3), 439, 451Indian Penal Code, 1860 — Section 34, 302, 307Arms Act, 1959 — Section 25, 27
High Courts16 Aug 2018Disposed Off
K.M. Jain Vs Chairman, Madhya Pradesh State Co-Operative Dairy Federation Ltd., Bhopal
Madhya Pradesh High Court · (2018) 08 MP CK 0132
Madhya Pradesh Co-operative Societies Act, 1960 — Section 85
High Courts16 Aug 2018Allowed
Sadhuram Shukla Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 08 MP CK 0131
Constitution of India, 1950 — Article 226
High Courts16 Aug 2018Dismissed
M/S Bhavarilal Tilokchand Vs Bannatwala Jain & Co.
Madhya Pradesh High Court · (2018) 08 MP CK 0130
Code Of Civil Procedure, 1908 — Order 7 Rule 13Madhya Pradesh Accommodation Control Act, 1961 — Section 12(i)(a), 12(i)(b), 12(i)(c), 12(i)(k), 12(i)(m), 12(1)(f), 12(4)Partnership Act, 1932 — Section 61, 62, 64, 65, 69, 69(2)
High Courts16 Aug 2018
Sujat Ali & Ors Vs Rayees Ul Hasan & Another
Madhya Pradesh High Court · (2018) 08 MP CK 0129
Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts16 Aug 2018Disposed Off
L. N. Medical College, Hospital And Research Centre And Another Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2018) 08 MP CK 0128
Medical Education Admission Rules, 2018 — Rule 4Madhya Pradesh Niji Vyavasayik Shikshan Sanstha (Pravesh Ka Viniyaman Avam Shulk Ka Nirdharan) Adhiniyam, 2007 — Section 12
High Courts16 Aug 2018
Manjri Choudhary Vs Union Of India
Madhya Pradesh High Court · (2018) 08 MP CK 0127
Code Of Criminal Procedure, 1973 — Section 82, 438, 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
High Courts16 Aug 2018Dismissed
Vijay Vs. State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 08 MP CK 0126
Code Of Criminal Procedure, 1973 — Section 397, 401Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 3, 14
High Courts16 Aug 2018Disposed Off
Gangaram & Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 08 MP CK 0125
Indian Penal Code, 1860 — Section 34, 97, 99, 100, 101, 102, 294, 299, 300, 302, 304I, 304II, 307, 323, 325, 326, 341, 503, 506, 506IICode Of Criminal Procedure, 1973 — Section 313, 428