High Courts14 Sept 2015Dismissed
Ramnarayan Vs Hariram and Others
Madhya Pradesh High Court · (2015) 4 MPLJ 633
Civil Procedure Code, 1908 (CPC) - Section 10Evidence Act, 1872 - Section 40, 41, 42, 43Penal Code, 1860 (IPC) - Section 344, 476
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Madhya Pradesh High Court judgments
47,638 judgments · page 737 of 2,382
High Courts11 Sept 2015Dismissed
Sheru Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 09 MP CK 0032
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 300, 302, 304, 307, 34
High Courts11 Sept 2015Dismissed
Kallo Adiwasi Vs State Election Commission, Bhopal and Others
Madhya Pradesh High Court · (2016) 1 JLJ 236 : (2015) 4 MPLJ 687
Constitution of India, 1950 - Article 191, 193, 226, 243K, 243OMadhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 - Section 2(1)
High Courts10 Sept 2015Allowed
R.C. Choudhary Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 4 MPLJ 333
High Courts09 Sept 2015Disposed off
Vishwanath Singh Yadav Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 09 MP CK 0050
High Courts09 Sept 2015Allowed
Ayub Khan and Others Vs Tarannum Khan
Madhya Pradesh High Court · (2015) 09 MP CK 0049
Criminal Procedure Code, 1973 (CrPC) - Section 177, 178, 178(c), 468(c)Penal Code, 1860 (IPC) - Section 34, 498-A
High Courts09 Sept 2015Disposed off
Braja Narayan Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 09 MP CK 0048
High Courts09 Sept 2015Disposed off
Hemlata Tomar and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 09 MP CK 0030
High Courts09 Sept 2015Disposed off
Deepak Singh Dangi and Others Vs Indian Oil Corporation Ltd. and Others
Madhya Pradesh High Court · (2015) 09 MP CK 0029
High Courts09 Sept 2015Disposed off
Balram Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 09 MP CK 0028
High Courts09 Sept 2015Dismissed
Vinod Kumar Tomar Vs Union of India and Others
Madhya Pradesh High Court · (2016) LabIC 862 : (2015) 4 MPLJ 648
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 - Section 2(1)Penal Code, 1860 (IPC) - Section 323, 324, 34
High Courts09 Sept 2015Allowed
M/s S.S. Marketing Vs Municipal Corporation, Indore
Madhya Pradesh High Court · (2017) 1 Crimes 535 : (2017) 3 RCRCriminal 35
Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Food Adulteration Act, 1954 - Section 16, Section 7Prevention of Food Adulteration Rules, 1955 - Rule 32
High Courts07 Sept 2015Allowed
Anil Aristotal and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2016) 1 DMC 167
Criminal Procedure Code, 1973 (CrPC) - Section 221Evidence Act, 1872 - Section 113-BPenal Code, 1860 (IPC) - Section 107, 304-B, 306, 498-A
High Courts07 Sept 2015Disposed Off
Mahant Bhagwandas and Others Vs Vishnu Goyal and Others
Madhya Pradesh High Court · (2015) 3 JLJ 340 : (2016) 1 MPLJ 173
Constitution of India, 1950 - Article 226Madhya Pradesh Public Trust Act, 1951 - Section 25, 25(2), 26, 7, 9
High Courts04 Sept 2015Dismissed
Ayushi Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 09 MP CK 0051
High Courts04 Sept 2015Dismissed
Dharmendra Gaur Vs State of MP and Others
Madhya Pradesh High Court · (2016) 1 JLJ 351
Criminal Procedure Code, 1973 (CrPC) - Section 161, 200, 216, 397, 401Penal Code, 1860 (IPC) - Section 302, 306, 34
High Courts04 Sept 2015Dismissed
Narendra Kumar and Others Vs State of M.P.
Madhya Pradesh High Court · (2015) 09 MP CK 0036
Criminal Procedure Code, 1973 (CrPC) - Section 157, 174Penal Code, 1860 (IPC) - Section 120-B, 120-B(1), 147, 148, 149
High Courts04 Sept 2015Partly Allowed
Jamu and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 09 MP CK 0034
Evidence Act, 1872 - Section 32Penal Code, 1860 (IPC) - Section 302, 304, 307, 34, 392
High Courts04 Sept 2015Dismissed
Shivam Upadhyay Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 09 MP CK 0031
Constitution of India, 1950 - Article 14, 15, 16, 16(2), 41
High Courts03 Sept 2015Partly Allowed
Asha Devi Bhargav and Others Vs Komal and Others
Madhya Pradesh High Court · (2015) 09 MP CK 0046
Civil Procedure Code, 1908 (CPC) - Order 16 Rule 1, Order 16 Rule 2, Order 16 Rule 6, Order 7 Rule 14, Order 8 Rule 1Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 63, 65