High Courts13 Apr 2018Dismissed
Bajaj Allianz General Insurance Co. Vs. Anil & Others
Madhya Pradesh High Court · (2018) 04 MP CK 0069
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 610 of 2,382
High Courts13 Apr 2018Disposed Of
Manish Jain & Anr Vs. State Of M. P. And Another
Madhya Pradesh High Court · (2018) 04 MP CK 0060
Indian Penal Code, 1860 — Section 406, 409, 420Code Of Criminal Procedure, 1973 — Section 187, 227, 228, 239, 245(2), 482
High Courts13 Apr 2018Allowed
Rajendra Vs. Central Bureau Of Investigation
Madhya Pradesh High Court · (2018) 04 MP CK 0059
Constitution of India — Article 356(1)Code Of Criminal Procedure, 1973 — Section 164, 173, 197, 397, 401Indian Penal Code, 1860 — Section 193, 218, 323, 342, 343, 344, 365, 367, 504
High Courts13 Apr 2018
Nilesh Jain And 3 Ors Vs Principal Secretary Dept Of Housing And Environment And 3 Ors
Madhya Pradesh High Court · (2018) 04 MP CK 0056
Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 14, 17A, 18, 18(2), 19, 19(2), 19(5), 23, 21, 35
High Courts13 Apr 2018Allowed
Dr. T.D. Bhakoria Vs. State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2018) 04 MP CK 0052
Constitution of India — Article 226
High Courts13 Apr 2018Dismissed
Laxmi Dhakad & Anr Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 04 MP CK 0046
Constitution of India — Article 142, 226Indian Penal Code 1860 — Section 120B, 201, 420, 467, 468, 471Madhya Pradesh Recognized Examination Act, 1937 — Section 3, 3(d)(1), 4
High Courts12 Apr 2018Dismissed
Saleem @ Ajju & Ors Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0089
Indian Penal Code, 1860 — Section 148, 149, 302
High Courts12 Apr 2018Allowed
State Of Madhya Pradesh Vs Baboolal & Ors
Madhya Pradesh High Court · (2018) 04 MP CK 0086
Indian Penal Code, 1860 — Section 147, 148, 149, 302Indian Evidence Act, 1872 — Section 6, 8
High Courts12 Apr 2018Disposed Of
Ram Bahadur Yadav Vs State Of Madhya pradesh & Another
Madhya Pradesh High Court · (2018) 04 MP CK 0076
High Courts12 Apr 2018Disposed Of
Smt. Dhruma Vaghela & Ors Vs Company Registrar, M.P., And Cg. & Anr
Madhya Pradesh High Court · (2018) 04 MP CK 0058
High Courts12 Apr 2018Dismissed
Divyangana Patidar V. Devi Ahilya Vishwavidhyalaya & Another
Madhya Pradesh High Court · (2018) 04 MP CK 0057
Constitution of India — Article 14, 226
High Courts12 Apr 2018Disposed Of
Vipin Senthia & Anr Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0055
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 392, 120BArms Act, 1959 — Section 25(1B)(a)
High Courts12 Apr 2018Allowed
Friend's Association Vs Competent Authority State Of Madhya Pradesh,Urban The Land Ceiling Act And 2 Ors
Madhya Pradesh High Court · (2018) 04 MP CK 0053
Urban Land (Ceiling & Regulation) Act, 1976 — Section 6, 10(3), 10(5), 10(6)Urban Land (Ceiling & Regulation) Repeal Act, 1999 — Section 4
High Courts11 Apr 2018Allowed
Rahmat Noor Khan Vs State Of Madhya Pradesh & Anr
Madhya Pradesh High Court · (2018) 04 MP CK 0091
Madhya Pradesh Civil Services (Classification, Control and Appeal), Rules 1966 — Rule 14, 15(3), 16, 16(1)(b), 23(3)
High Courts11 Apr 2018Allowed
Sunita Vs Smt. Raziya
Madhya Pradesh High Court · (2018) 04 MP CK 0090
Code Of Civil Procedure, 1908 — Section 100 Rule Order 6 Rule 17Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(a), 13, 13(1), 13(2), 13(6)
High Courts11 Apr 2018Dismissed
Rakesh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0088
Code Of Criminal Procedure, 1973 — Section 454Indian Penal Code, 1860 — Section 34, 148, 149, 302
High Courts11 Apr 2018Dismissed
Preetam Navlani Vs Shri Shaswat Sharma & Ors
Madhya Pradesh High Court · (2018) 04 MP CK 0084
Madhya Pradesh Lok Parisar (Bedakhali) Adhiniyam, 1974 — Section 3, 4, 17
High Courts11 Apr 2018Dismissed
Pawan Kumar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0078
Code Of Criminal Procedure, 1973 — Section 438Madhya Pradesh Excise Act, 1915 — Section 34(1)(A), 34(1)(B), 34(2)Indian Railways Act, 1989 — Section 163
High Courts11 Apr 2018Dismissed
Ram Dayal Lodhi Vs Laxmibai National Institute Of Physical Education And Others
Madhya Pradesh High Court · (2018) 04 MP CK 0070
High Courts11 Apr 2018Allowed
Anand Rao Karle & Ors Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 04 MP CK 0068
Constitution of India — Article 14