High Courts29 Nov 2016Allowed
Smt. Neeta VIJ Vs L.I.C.
Madhya Pradesh High Court · (2017) 2 MPLJ 107
Contract Act, 1872 - Section 182
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 705 of 2,382
High Courts29 Nov 2016Dismissed
Indian Overseas Bank Vs Hari Shankar Sharma
Madhya Pradesh High Court · (2017) 2 MPLJ 236
Contract Act, 1872 - Section 72
High Courts29 Nov 2016Allowed
Prem Lal Mokhalgai Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 LLJ 668
Constitution of India, 1950 - Article 226
High Courts29 Nov 2016Allowed
Shyam Karan Singh Tomar Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPWN 46
Kolahal Niyantran Adhiniyam, 1985 - Section 15, Section 16(3)Penal Code, 1860 (IPC) - Section 188
High Courts29 Nov 2016Allowed
Anil S/o Shri Suganchandra Jain Vs Smt. Sunita W/o Shri Anil Kumar Jain and State of M.P.
Madhya Pradesh High Court · (2017) 1 CriCC 492 : (2016) 4 Crimes 648
Criminal Procedure Code, 1973 (CrPC) - Section 125Family Courts Act, 1984 - Section 19(4)
High Courts28 Nov 2016Allowed
Bharat Singh Vs Ganeshram
Madhya Pradesh High Court · (2017) 1 JabLJ 183 : (2017) 2 MPLJ 391
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 8, Order 9 Rule 9, Section 11, Section 151
High Courts28 Nov 2016Disposed Off
Ram Jeevan Rai @ Chotu Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 MPWN 134
Criminal Procedure Code, 1973 (CrPC) - Section 482Madhya Pradesh Excise Act, 1915 - Section 34, Section 42
High Courts25 Nov 2016Disposed Off
Kanhaiya Namdeo Vs Rani Bhawsar
Madhya Pradesh High Court · (2017) 1 JabLJ 69 : (2017) 2 MPLJ 433
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3Hindu Marriage Act, 1955 - Section 25
High Courts25 Nov 2016Partly Allowed
Ravi Kumar Bajpai Vs Shakuntala Devi
Madhya Pradesh High Court · (2017) 1 MPLJ 692
Evidence Act, 1872 - Section 63(2), Section 65
High Courts24 Nov 2016Allowed
Vivek Kumar Singh Kushwaha Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPWN 83
Constitution of India, 1950 - Article 226
High Courts24 Nov 2016Allowed
Mamta Bai Vs Surendra
Madhya Pradesh High Court · (2017) 1 ACC 783 : (2017) 1 MPWN 19 : (2017) 1 TAC 382
Motor Vehicles Act, 1988 - Section 166
High Courts24 Nov 2016Allowed
Prabhulal Vs State Election Commission of M.P.
Madhya Pradesh High Court · (2017) 1 JabLJ 265 : (2017) 2 MPLJ 462
Constitution of India, 1950 - Article 226
High Courts24 Nov 2016Allowed
R.D. Meena Vs Food Corporation of India
Madhya Pradesh High Court · (2017) 1 JabLJ 62 : (2017) 2 MPLJ 359
Constitution of India, 1950 - Article 226Food Corporation of India Staff Regulations, 1971 - Regulation 58, Section 60A(1), Section 75
High Courts23 Nov 2016Allowed
Salimuddin Vs Shabina Bee
Madhya Pradesh High Court · (2017) 1 MPWN 86
Criminal Procedure Code, 1973 (CrPC) - Section 482Protection of Women From Domestic Violence Act, 2005 - Section 12, Section 2(f)
High Courts23 Nov 2016Dismissed
Dy. General Manager Vs General Secretary, Daily Wages Bank Employees' Association
Madhya Pradesh High Court · (2017) 1 CLR 862 : (2017) 152 FLR 202
Civil Procedure Code, 1908 (CPC) - Section 114Industrial Disputes (Central) Rules, 1957 - Rule 77Industrial Disputes Act, 1947 - Section 25-H
High Courts23 Nov 2016Dismissed
Divakar Prasad Mishra Vs Executive Engineer/Public Work Department
Madhya Pradesh High Court · (2017) 153 FLR 81 : (2017) 1 LLJ 356
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 25F
High Courts23 Nov 2016Disposed Off
Gajendra Singh Bhadoria Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 JabLJ 237
Madhya Pradesh Excise Act, 1915 - Section 34, Section 42, Section 61
High Courts23 Nov 2016Disposed Off
Priya Yadav Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 JabLJ 324 : (2017) 2 MPLJ 404
Constitution of India, 1950 - Article 226, Article 227Juvenile Justice (Care and Protection of Children) Act, 2015 - Section 2(22), Section 27, Section 30, Section 31, Section 37
High Courts22 Nov 2016Disposed Off
Indore Development Authority Vs Arbitral Tribunal
Madhya Pradesh High Court · (2017) 1 MPLJ 700
Arbitration and Conciliation Act, 1996 - Section 12, Section 13, Section 14, Section 34Constitution of India, 1950 - Article 227
High Courts22 Nov 2016Dismissed
State of M.P. Vs Ramautar Prajapati
Madhya Pradesh High Court · (2017) 153 FLR 83 : (2017) 1 LLJ 326
Constitution of India, 1950 - Article 227Industrial Disputes Act, 1947 - Section 17-B, Section 33C(2)