High Courts18 Sept 2015Dismissed
Suryakant Upadhyay Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 09 MP CK 0060
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 9, 141
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 736 of 2,382
High Courts16 Sept 2015Dismissed
Kamar Mohammed Khan Vs Begum Sabiha Sultan and Others
Madhya Pradesh High Court · (2016) 1 MPLJ 199
Civil Procedure Code, 1908 (CPC) - Section 151Evidence Act, 1872 - Section 44Limitation Act, 1963 - Section 17, 5
High Courts16 Sept 2015Dismissed
Khajuraho Potteries Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2015) 09 MP CK 0066
High Courts16 Sept 2015Dismissed
Ravi Kumar Bajpai Vs Renu Awasthi Bajpai
Madhya Pradesh High Court · (2015) 09 MP CK 0065
Criminal Procedure Code, 1973 (CrPC) - Section 200, 482Protection of Women From Domestic Violence Act, 2005 - Section 10, 12, 12(1), 13, 18
High Courts16 Sept 2015Allowed
O.P. Tiwari Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 09 MP CK 0063
Criminal Procedure Code, 1973 (CrPC) - Section 294, 482Penal Code, 1860 (IPC) - Section 186, 195(1)(a)(i), 196, 294, 323
High Courts16 Sept 2015
Narveer Singh Kalra and Others Vs Gopal Singh and Others
Madhya Pradesh High Court · (2015) 09 MP CK 0062
High Courts16 Sept 2015Dismissed
Chetana Saxena Vs Ashish Saxena
Madhya Pradesh High Court · (2015) 09 MP CK 0058
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 41 Rule 1, Order 41 Rule 33, Order 47 Rule 1, Order 47 Rule 47
High Courts16 Sept 2015Dismissed
Pushpa Devi and Others Vs State of M.P.
Madhya Pradesh High Court · (2015) 09 MP CK 0055
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120, 420, 465, 468, 471
High Courts16 Sept 2015Disposed off
Bhura Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 09 MP CK 0054
Civil Procedure Code, 1908 (CPC) - Order 45 Rule 45, 110, 115Land Acquisition Act, 1894 - Section 12(2), 18, 2, 23, 26
High Courts16 Sept 2015
M.P. Audhyogik Kendra Vikas Nigam Vs Chief C.C., C.E. & Service Tax
Madhya Pradesh High Court · (2015) 40 STR 875
Constitution of India, 1950 - Article 226Finance Act, 1994 - Section 65, 65(64), 66, 93, 97(1)
High Courts16 Sept 2015
Mohan Lal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) CriLJ 4869
Criminal Procedure Code, 1973 (CrPC) - Section 335, 374(2)Penal Code, 1860 (IPC) - Section 302, 304, 307, 323, 325
High Courts15 Sept 2015Allowed
Bharat Lal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 09 MP CK 0061
Evidence Act, 1872 - Section 113-APenal Code, 1860 (IPC) - Section 107, 306
High Courts15 Sept 2015Dismissed
Madanlal Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 09 MP CK 0052
Criminal Procedure Code, 1973 (CrPC) - Section 438, 439Penal Code, 1860 (IPC) - Section 120-B, 406, 409, 420
High Courts15 Sept 2015
Farooq Mohammad Vs State of M.P. and Others
Madhya Pradesh High Court · (2016) AIR (MP) 10 : (2016) 1 JLJ 322 : (2015) 4 MPLJ 450
Constitution of India, 1950 - Article 226, 227, 243-ZGMadhya Pradesh Municipalities Act, 1961 - Section 19, 21, 43, 43(2), 43(2)(b)
High Courts15 Sept 2015Dismissed
Haji Mohd. Yusuf Ansari and Others Vs Salim
Madhya Pradesh High Court · (2015) 4 MPLJ 424
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 2, Order 22 Rule 3, Order 22 Rule 4, Order 22 Rule 9Constitution of India, 1950 - Article 227Limitation Act, 1963 - Section 5
High Courts15 Sept 2015
Technofab Engineering Limited Vs Bharat Heavy Electricals Limited
Madhya Pradesh High Court · AIR 2016 MP 1 : (2015) 3 JLJ 326 : (2016) 1 RCR(Civil) 289
Constitution of India, 1950 - Article 14, 21, 345General Clauses Act, 1897 - Section 3(25), 5Madhya Pradesh Official Language Act, 1957 - Section 3
High Courts15 Sept 2015Disposed Off
Harshita Mishra Vs State of M.P.
Madhya Pradesh High Court · (2015) 4 MPLJ 312
High Courts15 Sept 2015
Technofab Engineering Ltd. Vs Bharat Heavy Electricals Ltd. and Others
Madhya Pradesh High Court · (2015) 4 MPLJ 426
Constitution of India, 1950 - Article 14, 21, 345Court Fees Act, 1870 - Section 5General Clauses Act, 1897 - Section 3(25)
High Courts14 Sept 2015
Asif Mohd. Khan Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2015 MP 203 : (2015) 3 JLJ 181
Constitution of India, 1950 - Article 226
High Courts14 Sept 2015
Mangal Singh Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2015 MP 195 : (2016) 1 JLJ 48 : (2015) 4 MPLJ 439 : (2016) 1 RCR(Criminal) 84
Conservation of Foreign Exchange and Prevention of Smuggling Activities Act, 1974 - Section 3(1)(i)Constitution of India, 1950 - Article 22(5)National Security Act, 1980 - Section 3, 5(A), 5A, 5-A, 8