High Courts22 Aug 2016Disposed Off
Ramcharan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) CriLJ 4987 : (2016) 3 JabLJ 318
Penal Code, 1860 (IPC) - Section 149, Section 302, Section 304
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 713 of 2,382
High Courts17 Aug 2016Dismissed
Rajendra Singh Parmar Vs Smt. Rajendra Kumari
Madhya Pradesh High Court · (2017) 2 MPLJ 214
Hindu Minority and Guardianship Act, 1956 - Section 13, Section 17, Section 7
High Courts17 Aug 2016Allowed
Smt. Gayatri Devi and Others - Petitioner @HASH State of Madhya Pradesh and another -State
Madhya Pradesh High Court · (2016) 4 MPLJ 460
Urban Land (Ceiling And Regulation) Act, 1976 - Section 10(3)
High Courts17 Aug 2016Allowed
Ashok Parwat Vs Sudarshan
Madhya Pradesh High Court · (2016) 4 MPLJ 210
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 7
High Courts17 Aug 2016Disposed Off
Oriental Insurance Co. Ltd. Vs Smt. Devo Bai
Madhya Pradesh High Court · (2016) 4 TAC 362
Civil Procedure Code, 1908 (CPC) - Section 115Motor Vehicles Act, 1988 - Section 140
High Courts17 Aug 2016Allowed
Surjeet Singh S/o Kabul Singh Vs State of M.P.
Madhya Pradesh High Court · (2016) 4 MPLJ 553
Constitution of India, 1950 - Article 21, Article 226, Article 226, Article 227
High Courts16 Aug 2016Disposed Off
State of M.P. Vs Shubham Nayak
Madhya Pradesh High Court · (2016) 3 JabLJ 403
Criminal Procedure Code, 1973 (CrPC) - Section 378(iii)Penal Code, 1860 (IPC) - Section 376(2)(i), Section 376(2)(n)Protection of Children from Sexual Offences Act, 2012 - Section 5, Section 6
High Courts12 Aug 2016Allowed
S.K. Bhadania Vs M.P. Housing Board
Madhya Pradesh High Court · (2016) 4 MPLJ 540
Constitution of India, 1950 - Article 226Madhya Pradesh Public Service (Promotion) Rules, 2002 - Rule 4(1), Rule 6(5)
High Courts11 Aug 2016Allowed
Moin S/o Mohammad Khan Vs State of M. P.
Madhya Pradesh High Court · (2017) CriLJ 798 : (2017) 7 FLT 196 : (2017) 1 MPLJ 137
Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 - Section 9Penal Code, 1860 (IPC) - Section 429Prevention of Cruelty to Animals Act, 1960 - Section 4, Section 5, Section 6
High Courts11 Aug 2016Partly Allowed
Nandani Medical Laboratories Pvt. Ltd. Vs M.P. Laghu Udyog Nigam Maryadit
Madhya Pradesh High Court · (2017) 1 ArbiLR 395 : (2016) 4 MPLJ 188
Arbitration and Conciliation Act, 1996 — Section 34, 37
High Courts10 Aug 2016Dismissed
Grasim Industries Ltd. Vs Duley Singh
Madhya Pradesh High Court · (2017) 2 CLR 372 : (2017) 152 FLR 582
Payment of Gratuity Act, 1972 - Section 7(7)
High Courts10 Aug 2016Disposed Off
Ravikant Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 MPLJ 598
Criminal Procedure Code, 1973 (CrPC) - Section 210, Section 300, Section 482
High Courts10 Aug 2016Dismissed
Parveen Begam, Divorced Vs Mahfooj Khan
Madhya Pradesh High Court · (2017) 172 AIC 279 : (2017) 3 ALLMR 75 : (2016) 4 MPLJ 585 : (2017) 2 RCRCivil 486
Guardians and Wards Act, 1890 - Section 47, Section 7, Section 8
High Courts10 Aug 2016Disposed Off
Rajeev Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 3 JabLJ 139
Penal Code, 1860 (IPC) - Section 302
High Courts09 Aug 2016Dismissed
Ashok s/o Kashiram Bundele Vs Vimla Bai @ Vimal Bai
Madhya Pradesh High Court · (2016) 4 MPLJ 187
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)
High Courts09 Aug 2016Disposed Off
Deepak Singh Tomar Vs Union of India
Madhya Pradesh High Court · (2016) 3 JabLJ 338 : (2016) 4 MPLJ 635
Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 320(8)Penal Code, 1860 (IPC) - Section 294, Section 323, Section 341, Section 506
High Courts09 Aug 2016Disposed Off
Santram Vs State of M.P.
Madhya Pradesh High Court · (2016) 3 JabLJ 83
Criminal Procedure Code, 1973 (CrPC) - Section 482Madhya Pradesh Excise Act, 1915 - Section 34(2)
High Courts08 Aug 2016Partly Allowed
Kashiram Vs Rameshwar
Madhya Pradesh High Court · (2017) 170 AIC 773
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9
High Courts08 Aug 2016Dismissed
State of Madhya Pradesh Vs Seth Mohanlal Hiralal
Madhya Pradesh High Court · (2016) 4 MPLJ 114
Arbitration Act, 1940 — Section 39Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 20
High Courts08 Aug 2016Dismissed
Deepak S/o Manakchandji Goyal Vs Mannalal S/o Laxminarayanji Maheshwari
Madhya Pradesh High Court · (2016) ACD 899
Negotiable Instruments Act, 1881 (NI) — Section 138