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Madhya Pradesh High Court judgments

47,638 judgments · page 718 of 2,382

High Courts16 Jun 2016Allowed

Union of India Vs M/s K.C. Sharma, Jabalpur

Madhya Pradesh High Court · (2017) 1 CivilLJ 828 : (2016) 4 MPLJ 485

Arbitration Act, 1940 - Section 30Arbitration and Conciliation Act, 1996 - Section 34Constitution of India, 1950 - Article 226

High Courts16 Jun 2016Dismissed

Aam Janata of Village Bihara Vs State of M.P. and others

Madhya Pradesh High Court · (2016) 6 FLT 706 : (2016) 3 MPLJ 129

Constitution of India, 1950 - Article 226

High Courts16 Jun 2016Dismissed

O.P. Yadav Vs Election Commission of India and others

Madhya Pradesh High Court · (2016) 3 MPLJ 155

Constitution of India, 1950 - Article 226

High Courts16 Jun 2016Allowed

Sant Kumar Garg Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (2016) 4 CivilLJ 183 : (2016) 3 MPLJ 98

Civil Procedure Code, 1908 (CPC) - Section 114

High Courts16 Jun 2016Allowed

Santosh Kumar Vs Dr. Hari Singh Gaur Vishwavidyalaya and another

Madhya Pradesh High Court · (2016) 4 CivilLJ 97 : (2016) 3 MPLJ 200 : (2016) 6 SLR 51

Constitution of India, 1950 - Article 226

High Courts16 Jun 2016Disposed Off

Rajkumar Choudhary Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (2016) 3 MPLJ 131

Constitution of India, 1950 - Article 226

High Courts15 Jun 2016Allowed

Suraj Dhanak Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 MPLJ 139

Criminal Procedure Code, 1973 (CrPC) - Section 320, Section 397, Section 401Penal Code, 1860 (IPC) - Section 324

High Courts15 Jun 2016Disposed Off

Birla Corporation Ltd. Vs Deputy Labour Commissioner and another

Madhya Pradesh High Court · (2016) 166 AIC 360 : (2016) 151 FLR 353 : (2016) 4 LLN 453 : (2016) 3 MPLJ 117 : (2016) 6 SLR 189

Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 10(1)(d)

High Courts15 Jun 2016Dismissed

M/s Yashwant Agrawal Vs Union of India

Madhya Pradesh High Court · (2016) 288 CurTR 225 : (2016) 3 MPLJ 635

Finance Act, 1994 - Section 106(2), 111(1)

High Courts15 Jun 2016Dismissed

Vinod Kumar Goyal Vs Avneet Kumar

Madhya Pradesh High Court · (2017) AIRCC 460 : (2016) 2 JabLJ 439 : (2017) 1 MPLJ 69 : (2016) 3 MPLJ 457 : (2016) 2 RCRRent 346

High Courts15 Jun 2016Dismissed

Smt. Kashi Yadav Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (2016) 3 MPLJ 97 : (2016) 6 SLR 212

High Courts14 Jun 2016Disposed Off

All India Steel Re-Rollers Association Vs Union of India

Madhya Pradesh High Court · (2017) 347 ELT 52

High Courts14 Jun 2016Dismissed

Shriji Ware House Vs Madhya Pradesh State Civil Supplies

Madhya Pradesh High Court · (2016) 168 AIC 524 : (2016) AIR(MP) 187 : (2017) 1 CivCC 679 : (2016) 3 MPLJ 655

Civil Procedure Code, 1908 (CPC) — Order 7 Rule 10, 89Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 16

High Courts14 Jun 2016Dismissed

Om Prakash Dixit Vs State of M.P.

Madhya Pradesh High Court · (2016) 3 MPLJ 504

Constitution of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 16(1)(d)Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 3

High Courts14 Jun 2016Allowed

Keshar Singh and others Vs Union of India and ors.

Madhya Pradesh High Court · (2016) 3 MPLJ 109 : (2016) 6 SLR 90

Administrative Tribunals Act, 1985 - Section 14, 27Constitution of India, 1950 - Article 226

High Courts14 Jun 2016Disposed Off

Nityanand Mishra Vs State of M.P. and Ors.

Madhya Pradesh High Court · (2016) 3 MPLJ 115

Constitution of India, 1950 - Article 226Prevention of Food Adulteration Rules, 1955 - Rule 9

High Courts14 Jun 2016Dismissed

Kailash Chand Parate Vs State of M.P.

Madhya Pradesh High Court · (2016) 3 JabLJ 101 : (2016) 4 MPLJ 84

High Courts13 Jun 2016Disposed Off

Gulrej and others Vs State of M.P.

Madhya Pradesh High Court · (2016) 166 AIC 364 : (2016) 3 MPLJ 110

Constitution of India, 1950 - Article 226National Highways Act, 1956 - Section 3A, 3D

High Courts13 Jun 2016Allowed

Kasim Ali s/o Akbar Ali Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2016) 2 JabLJ 415

Copyright Act, 1957 - Section 63Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 420

High Courts13 Jun 2016Disposed Off

Machhali Udyog Vs State of M.P.

Madhya Pradesh High Court · (2016) AIR(MP) 166 : (2016) 3 JabLJ 378 : (2016) 3 MPLJ 327