High Courts06 Aug 2015Partly Allowed
Rayees and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 08 MP CK 0050
Penal Code, 1860 (IPC) - Section 307, 324, 326, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 743 of 2,382
High Courts06 Aug 2015Allowed
Mansukh Lal Saraf Vs Arun Kumar Tiwari and Others
Madhya Pradesh High Court · (2015) 08 MP CK 0049
Constitution of India, 1950 - Article 16, 226, 309, 311, 315Employment Exchanges (Compulsory Notification of Vacancies) Act, 1959 - Section 4
High Courts06 Aug 2015Disposed Off
Prakhar Kumar Mishra Vs Madhya Pradesh Board of Secondary Education and Others
Madhya Pradesh High Court · (2015) 4 MPLJ 93
High Courts05 Aug 2015
Abhilasha Vs Ashok Dongre
Madhya Pradesh High Court · (2015) 08 MP CK 0079
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 34, 498A, 498-A
High Courts04 Aug 2015Dismissed
State of M.P. Vs Tirupati Buildcon (P) Ltd.
Madhya Pradesh High Court · AIR 2015 MP 183 : (2015) 6 ARBLR 404
Arbitration and Conciliation Act, 1996 - Section 34, 37
High Courts04 Aug 2015Allowed
Ansuiya Prasad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 08 MP CK 0045
Criminal Procedure Code, 1973 (CrPC) - Section 221, 313Penal Code, 1860 (IPC) - Section 304-B, 306, 498-A
High Courts04 Aug 2015
Ashok Nanda and Others Vs The State of M.P.
Madhya Pradesh High Court · (2015) 08 MP CK 0036
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 120-B, 418Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
High Courts04 Aug 2015Allowed
South Eastern Coalfields Ltd. and Others Vs Vishnu Prasad Mishra and Others
Madhya Pradesh High Court · (2015) 08 MP CK 0035
High Courts04 Aug 2015Dismissed
Raju Kaushal and Others Vs Sumitra
Madhya Pradesh High Court · (2015) 4 MPLJ 97
Civil Procedure Code, 1908 (CPC) - Order 33 Rule 1Constitution of India, 1950 - Article 227Court Fees Act, 1870 - Section 35
High Courts03 Aug 2015Dismissed
Rupinder Singh Anand Vs Gajinder Pal Kaur Anand and Others
Madhya Pradesh High Court · (2015) 3 JLJ 130
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 6 Rule 16Constitution of India, 1950 - Article 227Succession Act, 1925 - Section 213, 213(1), 213(2), 57, 57(a)
High Courts03 Aug 2015Dismissed
Mescot Hospital and Research Centre Pvt. Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 3 JLJ 305 : (2016) 1 MPLJ 48
Constitution of India, 1950 - Article 226Madhya Pradesh Upcharyagriha Tatha Rujopchar Sambandhi Sthapnaaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973 - Section 14(d), 2(a), 4, 4(4), 4(4)(a)
High Courts31 Jul 2015Disposed off
Sanskar Ved Bharti School Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 07 MP CK 0078
High Courts31 Jul 2015Partly Allowed
Mohammad Ishak Beg Vs Nagar Panchayat and Others
Madhya Pradesh High Court · (2015) 07 MP CK 0077
Civil Procedure Code, 1908 (CPC) - Order 14 Rule 5, Order 18 Rule 4, Order 6 Rule 17Constitution of India, 1950 - Article 227
High Courts31 Jul 2015Allowed
Bhupendra Singh Vs Saket Kumar
Madhya Pradesh High Court · (2015) 4 BC 656 : (2016) 1 MhLj 24 : (2016) 1 MPLJ 209
Criminal Procedure Code, 1973 (CrPC) - Section 204 (4), 204(4), 378, 397, 401Negotiable Instruments Act, 1881 (NI) - Section 138
High Courts31 Jul 2015Allowed
Gullu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 07 MP CK 0075
Penal Code, 1860 (IPC) - Section 354, 376, 511Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)
High Courts31 Jul 2015Allowed
Dinesh Kumar Tiwari Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 4 MPLJ 144
Constitution of India, 1950 - Article 14, 16, 21
High Courts31 Jul 2015Allowed
H.P. Parashar Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 147 FLR 1085
Constitution of India, 1950 - Article 14, 16, 21Delhi Special Police Establishment Act, 1946 - Section 6-A
High Courts30 Jul 2015Allowed
Sikandar Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 07 MP CK 0043
Penal Code, 1860 (IPC) - Section 302, 304
High Courts29 Jul 2015Partly Allowed
Union of India and Others Vs Ravi Builders and Rajendra Agrawal and Associates
Madhya Pradesh High Court · (2015) 4 MPLJ 100
Arbitration and Conciliation Act, 1996 - Section 11(6), 31(3), 31(7), 34, 34(2)(a)
High Courts28 Jul 2015Dismissed
B.S. Waskel and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2015) 07 MP CK 0081
Constitution of India, 1950 - Article 166, 226Criminal Procedure Code, 1973 (CrPC) - Section 197(1), 432, 465, 482Penal Code, 1860 (IPC) - Section 120-B, 34, 420, 467, 468