High Courts07 Dec 2016Dismissed
Satendra Nath Vishwakarma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 2 MPLJ 104
Madhya Pradesh Industrial Training (Non-Gazetted) Class III, Service Recruitment Rules, 2009 - Rule 8(1)(a)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 704 of 2,382
High Courts07 Dec 2016Dismissed
Smt. Leela Tiwari Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 MPWN 138
Constitution of India, 1950 - Article 226
High Courts07 Dec 2016Dismissed
Sanatan Dharm Kanya Uchattar Madhyamik Vidyalaya Vs Union of India
Madhya Pradesh High Court · (2017) 2 CLR 215 : (2017) 152 FLR 579 : (2017) LabLR 546 : (2017) 1 MPWN 53
Employees State Insurance Act, 1948 - Section 2(9)
High Courts07 Dec 2016Disposed Off
Y.M. Tiwari Vs Man Dahima
Madhya Pradesh High Court · (2017) 1 MPWN 91
Constitution of India, 1950 - Article 226
High Courts07 Dec 2016Dismissed
Anil Kumar Panjawani Vs Inspector
Madhya Pradesh High Court · (2017) 153 FLR 721 : (2017) 1 LLJ 757
Constitution of India, 1950 - Article 226Minimum Wages Act, 1948 - Section 20
High Courts06 Dec 2016Dismissed
Nandu Sharma Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPWN 64
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts06 Dec 2016Dismissed
Lakhimchand Jain Vs Munni Bai Agrawal
Madhya Pradesh High Court · (2017) 1 MPWN 55
Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts06 Dec 2016Dismissed
Devendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPWN 59
Juvenile Justice (Care and Protection of Children) Rules, 2007 - Rule 12
High Courts05 Dec 2016Allowed
Smt. Shobha Y. Ingole Vs Hindustan Petroleum Corporation Limited
Madhya Pradesh High Court · (2017) 2 MPLJ 126
High Courts05 Dec 2016Allowed
Ramsiya Chourasiya Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPWN 81
Criminal Procedure Code, 1973 (CrPC) - Section 482Essential Commodities Act, 1955 - Section 3 of 7
High Courts05 Dec 2016Allowed
Sunil Patel Vs State of M.P.
Madhya Pradesh High Court · (2017) 2 MPLJ 98
Criminal Procedure Code, 1973 (CrPC) - Section 173(2)
High Courts02 Dec 2016Dismissed
Rajendra Vs Rekha
Madhya Pradesh High Court · (2017) 1 MPWN 69
Protection of Women From Domestic Violence Act, 2005 - Section 12
High Courts02 Dec 2016Dismissed
Jamuna Pd. Bunker Vs Sanjay Kumar
Madhya Pradesh High Court · (2017) ACD 264
Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts02 Dec 2016Allowed
Veena Singh Vs Labour Department
Madhya Pradesh High Court · (2016) 4 LLN 721
Constitution of India, 1950 - Article 226, Article 311(2)
High Courts01 Dec 2016Dismissed
United India Insurance Co. Ltd. Vs Mohd.Talib
Madhya Pradesh High Court · (2017) AAC 236
Motor Vehicles Act, 1988 - Section 147, Section 173
High Courts01 Dec 2016Allowed
TDB Spinners Pvt. Ltd. Vs Parasram Puria Internatin
Madhya Pradesh High Court · (2017) AIR(MP) 1
Arbitration and Conciliation Act, 1996 - Section 11, Section 7Sick Industrial Companies (Special Provisions) Act, 1985 - Section 22
High Courts30 Nov 2016Dismissed
Monu @ Ranu Kushwah Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 JabLJ 407
Criminal Procedure Code, 1973 (CrPC) - Section 320(2), Section 482Penal Code, 1860 (IPC) - Section 294, Section 323, Section 34, Section 354, Section 451, Section 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities
High Courts30 Nov 2016Dismissed
Nagendra Sikarwar Vs Girja Dhakre
Madhya Pradesh High Court · (2017) 1 MPWN 67
Constitution of India, 1950 - Article 142Family Courts Act, 1984 - Section 19Hindu Marriage Act, 1955 - Section 13B(2)
High Courts30 Nov 2016Allowed
Narmada Equipments Pvt. Ltd. Vs Chief General Manager (IPC)
Madhya Pradesh High Court · (2017) 2 MPLJ 119
Arbitration and Conciliation Act, 1996 - Section 11(6)Electricity Act, 2003 - Section 86(1)(f)
High Courts30 Nov 2016Allowed
Bana Bai Vs State of M.P.
Madhya Pradesh High Court · (2017) 172 AIC 289
Criminal Procedure Code, 1973 (CrPC) - Section 374(2)Penal Code, 1860 (IPC) - Section 306, Section 34