High Courts27 Apr 2018
M.K. Sthapak Vs Prashant Mehta And Others
Madhya Pradesh High Court · (2018) 04 MP CK 0168
Constitution of India — Article 215, 226, 227Administrative Tribunals Act 1985 — Section 19
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 606 of 2,382
High Courts26 Apr 2018Dismissed
Aswad Construction Company Vs Rakesh Singh
Madhya Pradesh High Court · (2018) 04 MP CK 0167
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138
High Courts26 Apr 2018Dismissed
Sunil Kumar Chourasiya Vs Kuldeep Chaddha And Others
Madhya Pradesh High Court · (2018) 04 MP CK 0166
Constitution of India — Article 227Code Of Civil Procedure, 1908 — Rule Order 26 Rule 9
High Courts26 Apr 2018Allowed
Babulal Vs State Of M.P
Madhya Pradesh High Court · (2018) 04 MP CK 0165
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 420, 467, 468
High Courts26 Apr 2018
Yatish Pandey Vs Commissioner, Indore Municipal Corporation
Madhya Pradesh High Court · (2018) 04 MP CK 0164
High Courts26 Apr 2018Dismissed
Sikku @ Madhav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0163
Code Of Criminal Procedure, 1973 — Section 161
High Courts26 Apr 2018Dismissed
Krishna Gopal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0162
Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code 1860 — Section 34, 302, 304B
High Courts26 Apr 2018Dismissed
Niharika Shukla And Anr Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0161
Constitution of India — Article 136
High Courts25 Apr 2018Dismissed
Surendra Goswami And Anr Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0160
Indian Penal Code, 1860 — Section 323, 325, 504Probation of Offenders Act, 1958 — Section 5(1)Code Of Criminal Procedure, 1973 — Section 313
High Courts25 Apr 2018Dismissed
Anil Kumar Balmik Vs State Of Madhya pradesh & Ors
Madhya Pradesh High Court · (2018) 04 MP CK 0159
Indian Penal Code, 1860 — Section 34, 294, 336, 457, 506BConstitution of India — Article 142(1), 226
High Courts25 Apr 2018Allowed
Smt. Sharmila Verma Vs State Of Madhya pradesh & Ors
Madhya Pradesh High Court · (2018) 04 MP CK 0158
High Courts25 Apr 2018Dismissed
Smt. Pushpa Devi & Anr. Vs Girdhar Gopal Rathi & Anr
Madhya Pradesh High Court · (2018) 04 MP CK 0157
Limitation Act, 1963 — Article 59Code Of Civil Procedure, 1908 — Section Order 6 Rule 4A, Order 2 Rule 2, Order 7 Rule 11Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14
High Courts25 Apr 2018Dismissed
Munna Singh Tomar And Ors Vs State Of Mp And Anr
Madhya Pradesh High Court · (2018) 04 MP CK 0156
Constitution of India — Article 226, 227Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 24, 294, 307, 323, 341
High Courts25 Apr 2018Allowed
Rakesh Kumar And Others Vs State Of Mp And Anr
Madhya Pradesh High Court · (2018) 04 MP CK 0155
Code Of Criminal Procedure, 1973 — Section 227, 482Indian Penal Code, 1860 — Section 34, 294, 307, 323, 341
High Courts24 Apr 2018Dismissed
Executive Engingeer Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0154
Public Liability Insurance Act, 1991 — Section 2(d), 3(1), 3(2), 6(1), 6(2)Environment (Protection) Act, 1986 — Section 2(e)
High Courts24 Apr 2018Dismissed
Prabhu Dayal Rajput Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0153
Code Of Criminal Procedure, 1973 — Section 427, 482Negotiable Instruments Act, 1881 — Section 138Indian Penal Code, 1860 — Section 75, 392
High Courts24 Apr 2018Disposed Of
Anil Tyagi VsState Of Madhya pradesh And Another
Madhya Pradesh High Court · (2018) 04 MP CK 0152
Indian Penal Code, 1860 — Section 120B, 386, 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts24 Apr 2018Disposed Of
Ku. Preeti Panthi And Anr Vs State Of M. P. & Ors
Madhya Pradesh High Court · (2018) 04 MP CK 0151
High Courts24 Apr 2018Dismissed
Ajay Singh Yadav Vs State Of Madhya pradesh & Ors
Madhya Pradesh High Court · (2018) 04 MP CK 0150
Indian Penal Code, 1860 — Section 34, 323, 324, 504, 506BConstitution of India — Article 142(1), 226
High Courts24 Apr 2018Allowed
Deoraj @Bhagga And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0149
Indian Penal Code, 1860 — Section 34, 302