CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 592 of 2,382

High Courts21 Jun 2018Disposed Off

Tatal International Limited Vs Babulal Chauhan

Madhya Pradesh High Court · (2018) 06 MP CK 0084

Industrial Dispute Act, 1947 — Section 2AIndustrial Employment (Standing Orders) Act, 1746 — Section 10, 10(2)Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 8, 21, 21(1), 21(2), 21(3)
Read judgment
High Courts21 Jun 2018Allowed

Hem Singh S/O Harilal V/S Union Of India & Ors

Madhya Pradesh High Court · (2018) 06 MP CK 0082

Central Civil Services (Conduct) Rules, 1964 — Rule 21Central Reserve Police Force Rules, 1955 — Rule 11(1), 15Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 14
Read judgment
High Courts21 Jun 2018Partly Allowed

Hukum Singh And Others Vs State Of Mp

Madhya Pradesh High Court · (2018) 06 MP CK 0079

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 294, 320, 323, 324, 325, 341, 506BScheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
Read judgment
High Courts20 Jun 2018Allowed

Rajupatel @ Rajendra Singh Vs Babulal Deevan

Madhya Pradesh High Court · (2018) 06 MP CK 0078

Constitution of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 156(3), 202, 482Indian Penal Code, 1860 — Section 34, 176, 201, 302, 382, 386
Read judgment
High Courts20 Jun 2018Allowed

Smt. Karuna Vs Mahesh And Others

Madhya Pradesh High Court · (2018) 06 MP CK 0077

Code of Civil Procedure, 1908 — Order 41 Rule 23, Order 41 Rule 23A, Order 41 Rule 25, Order 41 Rule 27, Order 41 Rule 28
Read judgment
High Courts20 Jun 2018Allowed

Atma Ram Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 06 MP CK 0076

Madhya Pradesh Rajya Suraksha Adhiniyam 1990 — Section 5, 5(b), 8, 9Indian Penal Code, 1860 — Section 143, 147, 148, 153A, 294, 323, 324, 336, 431, 432, 447, 506, 509
Read judgment
High Courts20 Jun 2018Disposed Off

Gopiram Vs Smt. Savitri Devi And Another

Madhya Pradesh High Court · (2018) 06 MP CK 0073

Code of Civil Procedure, 1908 — Section 115, Order 18 Rule 4, Order 9 Rule 13, Order 5 Rule 17, Order 5 Rule 18, Order 5 Rule 19MP Civil Court Rules, 1961 — Rule 56, 71M.P. Civil Courts Act, 1958 — Rule 51, 72
Read judgment
High Courts20 Jun 2018Allowed

Fakeera Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 06 MP CK 0069

Code of Civil Procedure, 1908 — Order 18 Rule 4Indian Penal Code, 1860 — Section 34, 147, 148, 153A, 294, 323, 325, 336, 431, 432, 447, 506, 509Madhya Pradesh Rajya Suraksha Adhiniyam 1990 — Section 3(b), 5, 5(b), 8, 9
Read judgment
High Courts20 Jun 2018Allowed

Ramesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 06 MP CK 0068

Code of Civil Procedure, 1908 — Order 18 Rule 4Indian Penal Code, 1860 — Section 34, 147, 148, 153A, 294, 323, 325, 336, 431, 432, 447, 506, 509Madhya Pradesh Rajya Suraksha Adhiniyam 1990 — Section 3(b), 5, 5(b), 8, 9
Read judgment
High Courts20 Jun 2018Allowed

Eknath Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 06 MP CK 0067

Code of Civil Procedure, 1908 — Order 18 Rule 4Indian Penal Code, 1860 — Section 34, 147, 148, 153A, 294, 323, 325, 336, 431, 432, 447, 506, 509Madhya Pradesh Rajya Suraksha Adhiniyam 1990 — Section 3(b), 5, 5(b), 8, 9
Read judgment