COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 616 of 2,382

High Courts23 Mar 2018Disposed Of

State Of Madhya Pradesh Vs Dr. Divya Darshan Sharma And Others

Madhya Pradesh High Court · (2018) 03 MP CK 0144

Constitution of India — Article 16, 14Madhya Pradesh Uchcha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005 — SeCTION

High Courts23 Mar 2018Disposed Of

State Of Madhya Pradesh Vs Halke

Madhya Pradesh High Court · (2018) 03 MP CK 0142

Constitution of India — Article 309Madhya Pradesh (Sports and Youth Welfare Gazetted) Service Recruitment Rules, 1988 — Rule 8

High Courts23 Mar 2018Dismissed

Ritesh Agrawal Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) 03 MP CK 0141

Madhya Pradesh Date of Birth (Entries in the School Register) Rules, 1973 — Rule 7, 8, 9

High Courts23 Mar 2018

Pravin Vs Ghanshyam & Others

Madhya Pradesh High Court · (2018) 03 MP CK 0140

Indian Penal Code, 1860 — Section 375, 376(f), 376(2)(f)Code Of Criminal Procedure, 1973 — Section 161, 313

High Courts23 Mar 2018Allowed

Nagar Palik Nigam Vs Banshi & Others

Madhya Pradesh High Court · (2018) 03 MP CK 0139

Constitution of India — Article 21, 137, 145(c), 226Prevention of Black Marketing and Maintenance of Supplies of Essential Commodities Act, 1980 — Section 8

High Courts23 Mar 2018Dismissed

Smt. Asha Vs Smt. Saraswati & Others

Madhya Pradesh High Court · (2018) 03 MP CK 0138

Indian Evidence Act, 1872 — Section 63, 65, 66

High Courts23 Mar 2018Dismissed

Nagar Palik Nigam And Ors Vs Banshi And Ors

Madhya Pradesh High Court · (2018) 03 MP CK 0137

Industrial Disputes Act, 1947 — Section 10, 25, 25FIndian Evidence Act, 1872 — Section 114

High Courts23 Mar 2018Dismissed

Ku. Saishree Soori & Ors Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0136

Civil Procedure Code, 1908 — Order 11 Rule 12, 13, 14Indian Evidence Act, 1872 — Section 63, 65Constitution of India — Article 227

High Courts23 Mar 2018Disposed Of

Smt. Rajkumari & Others Vs Smt. Anju Sharma & Others

Madhya Pradesh High Court · (2018) 03 MP CK 0135

M.P. Niji Vyasayik Shikshan Sansthan (Pravesh Ke Viniyam Evam Shulk Ka Nirdharan Adhiniyam) 2007 — Section 13M.P. Niji Vyasayik Shikshan Sansthan (Pravesh Ke Viniyam Evam Shulk Ka Nirdharan Adhiniyam) 2007 — Rule 3(5)

High Courts23 Mar 2018Disposed Of

Agrawal Samaj Sarvajanik Dharmashala, Sardarpur Vs Gopal & Others

Madhya Pradesh High Court · (2018) 03 MP CK 0134

Constitution of India — Article 14, 32, 142M.P. Swashashi Chikitsa Tatha Dant Chikitsa Mahavidyalaya Snatak Pravesh Niyam, 2017 — Rule 9M.P. Swashashi Chikitsa Tatha Dant Chikitsa Mahavidyalaya Snatak Pravesh Niyam, 2017 — Section 13

High Courts22 Mar 2018Allowed

Cholamandalam Investment And Finance Ltd. Vs Additional District Magistrate And Ors

Madhya Pradesh High Court · (2018) 3 MPLJ 123 : (2019) 4 BC 475

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 2(o), 2(zc), 2(zf), 12, 13, 13(2), 13(4), 14, 14(1), 14(1)(b), 17, 31Transfer Of Property Act, 1882 — Section 58(f)

High Courts22 Mar 2018Disposed Of

Vijay Jain S/O Kailash Chand Jain Vs Commissioner Of Income Tax

Madhya Pradesh High Court · (2018) 03 MP CK 0133

Motor Vehicles Act, 1988 — Section 2(31), 149, 149(2), 149(2)(a)(i)(a), 149(2)(a)(i)(c)

High Courts22 Mar 2018Allowed

Malla @ Nand Kishor Ahirwar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0132

High Courts22 Mar 2018Dismissed

M/S Global Tele Mall Through Shri Anuj Agarwal Vs Union Of India

Madhya Pradesh High Court · (2018) 03 MP CK 0131

Income Tax Act, 1961 — Section 44D, 68, 69, 131, 139(1), 148, 260A

High Courts22 Mar 2018Partly Allowed

M/S Vishnu Associates Vs M.P. Warehousing And Logistic Corporation And Another

Madhya Pradesh High Court · (2018) 03 MP CK 0130

Indian Penal Code, 1860 — Section 302, 307, 326

High Courts22 Mar 2018Dismissed

Cholamandalam Investment And Finance Ltd Vs Additional District Magistrate & Ors

Madhya Pradesh High Court · (2018) 03 MP CK 0128

Constitution of India — Article 226

High Courts22 Mar 2018Allowed

Prem Singh Chouhan Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2018) 03 MP CK 0127

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 415, 416, 419, 420, 463, 464, 467, 468, 471

High Courts22 Mar 2018Allowed

Ramsingh Yadav Vs State Of Mp & Anr

Madhya Pradesh High Court · (2018) 03 MP CK 0125

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 107, 306

High Courts22 Mar 2018Allowed

S.K. Shukla Vs State Of Madhya Pradesh Thr

Madhya Pradesh High Court · (2018) 03 MP CK 0124

Code Of Criminal Procedure, 1973 — Section 482Food Safety and Standards Act, 2006 — Section 3(zz)(iii), 26(2)(i), 59, 66

High Courts22 Mar 2018Partly Allowed

Girja Shankar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0123

Indian Penal Code, 1860 — Section 304I, 304II, 354, 450