High Courts11 Apr 2018Dismissed
Tata International Ltd Vs Arihant Coals Sales (India) Pvt. Ltd
Madhya Pradesh High Court · (2018) 04 MP CK 0066
Companies Act, 1956 — Section 433, 433(e), 433(f), 434, 434(1), 434(1)(a), 439
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 611 of 2,382
High Courts11 Apr 2018Dismissed
Sanjay Rai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0065
Code Of Criminal Procedure, 1973 — Section 374Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20(1)Indian Evidence Act, 1872 — Section 114
High Courts11 Apr 2018Allowed
Dipti Kushwah Vs Vijay Shankar Tiwari And Others
Madhya Pradesh High Court · (2018) 04 MP CK 0064
Code Of Criminal Procedure, 1973 — Section 154(2), 156(3), 200, 202, 362, 482Indian Penal Code, 1860 — Section 31, 420, 467, 468, 471
High Courts11 Apr 2018Partly Allowed
Gulab Bai And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0062
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 34, 304B, 498AIndian Evidence Act, 1872 — Section 113B
High Courts11 Apr 2018Dismissed
Alkem Laboratories Limited Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0051
Constitution of India — Section 226Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 315, 482
High Courts11 Apr 2018Allowed
Carnet Elias Fernandes Vemalayam Vs District Magistrate And Others
Madhya Pradesh High Court · (2018) 04 MP CK 0050
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3A), 13(4), 14, 17(1), 35, 37Arbitration and Conciliation Act, 1996 — Section 5, 9, 34
High Courts11 Apr 2018Allowed
Akhil Mishra Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 04 MP CK 0047
Indian Penal Code 1860 — Section 384, 397, 401, 417, 419, 420, 465, 467, 468Code Of Criminal Procedure, 1973 — Section 161, 227, 250, 482
High Courts10 Apr 2018Dismissed
Bharat Singh And Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0085
Indian Penal Code, 1860 — Section 302, 336, 427
High Courts10 Apr 2018Allowed
Bhagwat Swaroop Sharma Vs Bhagat Ram
Madhya Pradesh High Court · (2018) 04 MP CK 0081
Code Of Civil Procedure, 1908 — Section 100 Rule Order 6 Rule 17, Order 41 Rule 27Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts10 Apr 2018Dismissed
Lambu @ Ramdayal, S/O Chote Adiwasi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0080
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code 1860 — Section 364A
High Courts10 Apr 2018Allowed
Bhaiya Bahadur Singh And Others Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2018) 04 MP CK 0077
Constitution of India — Article 226
High Courts10 Apr 2018Dismissed
Komal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0075
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 228, 324, 363, 376, 376(2)(f)
High Courts10 Apr 2018Dismissed
Gulshan Lal Vs Smt Peeran Bee
Madhya Pradesh High Court · (2018) 04 MP CK 0074
Code Of Civil Procedure, 1908 — Section 96Specific Relief Act, 1963 — Section 16(c)
High Courts10 Apr 2018Partly Allowed
Jagdish Prasad And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0061
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code 1860 — Section 34, 302, 304B, 498A
High Courts10 Apr 2018Dismissed
Kishanlal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2018) 04 MP CK 0049
Madhya Pradesh Land Revenue Code, 1959 — Section 3, 6, 9, 33, 35(2)Urban Land (Ceiling and Regulation) Act, 1976 — Section 2(d), 10(5), 10(6)Urban Land (Ceiling and Regulation) Repeal Act, 1999 — Section 4
High Courts10 Apr 2018
Praveen Pandey Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 04 MP CK 0048
Advocates Act, 1961 — Section 6, 6(1)(d), 6(1)(d)(i), 35, 49(1)(c)Indian Bar Councils Act, 1926 — Section 14Constitution of India — Article 12, 14, 19(1)(g), 21, Section 19(1)(g)
High Courts09 Apr 2018Disposed Of
Ishwariya & Another. Vs State Of Madhya pradesh & Others
Madhya Pradesh High Court · (2018) 04 MP CK 0082
Code Of Criminal Procedure, 1973 — Section 144, 151Indian Penal Code 1860 — Section 141, 143, 503, 506
High Courts09 Apr 2018Dismissed
Inderjit Kapani Vs Manoramabai W/O. Shri S.N. Tripathi & Another
Madhya Pradesh High Court · (2018) 04 MP CK 0073
Code Of Civil Procedure, 1908 — Section 151, Rule Order 1 Rule 10, Order 6 Rule 17, Order 22 Rule 4, Order 22, Rule 10-A, Order 22, Rule 9Transfer of Property Act, 1882 — Section 52Limitation Act, 1963 — Section 5
High Courts09 Apr 2018Dismissed
Pummy Devi & Anr Vs Naresh Kumar Jain & Others
Madhya Pradesh High Court · (2018) 04 MP CK 0067
Constitution of India — Article 227Limitation Act, 1963 — Article 125Code Of Civil Procedure, 1908 — Section 47, Rule Order 21 Rule 1, Order 21 Rule 2(3), Order 21 Rule 2
High Courts09 Apr 2018Dismissed
Gangacharan & Anr Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0054
Indian Penal Code, 1860 — Section 148, 149, 302Code Of Criminal Procedure, 1973 — Section 313