High Courts05 May 2015Dismissed
Narayan Singh Barkade Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 05 MP CK 0038
Constitution of India, 1950 - Article 226, 227
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 755 of 2,382
High Courts05 May 2015Dismissed
Meera Gupta and Others Vs Anurudh Builders and Developers
Madhya Pradesh High Court · (2015) 05 MP CK 0036
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1, Order 7 Rule 11Constitution of India, 1950 - Article 226, 227General Clauses Act, 1897 - Section 21
High Courts05 May 2015Allowed
S.K. Garg Vs Central Bank of India and Others
Madhya Pradesh High Court · (2015) 05 MP CK 0035
Constitution of India, 1950 - Article 19, 19(1) (f), 19(1)(f), 226, 300 A
High Courts05 May 2015Allowed
Ram Naresh Yadav Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 2 JLJ 352 : (2015) 3 MPHT 134
Constitution of India, 1950 - Article 21, 225, 226, 317, 361Criminal Procedure Code, 1973 (CrPC) - Section 154, 154(1), 155(2), 156, 156(1)Evidence Act, 1872 - Section 25, 26
High Courts05 May 2015
In Reference Vs Ramesh
Madhya Pradesh High Court · (2015) 05 MP CK 0019
Penal Code, 1860 (IPC) - Section 354, 376, 511
High Courts01 May 2015Dismissed
Dev Singh and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 05 MP CK 0054
Criminal Procedure Code, 1973 (CrPC) - Section 311, 439, 482Penal Code, 1860 (IPC) - Section 376 (2) (g), 450, 506
High Courts01 May 2015Dismissed
Mamta Gupta Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 05 MP CK 0041
Criminal Procedure Code, 1973 (CrPC) - Section 227, 228Penal Code, 1860 (IPC) - Section 107, 120-B, 304-B, 306, 498-A
High Courts01 May 2015Dismissed
Surendra and Company Vs Rajesh Kumar Rai and Others
Madhya Pradesh High Court · (2015) 3 JLJ 41
Constitution of India, 1950 - Article 226, 227Criminal Procedure Code, 1973 (CrPC) - Section 482Prevention of Food Adulteration Act, 1954 - Section 15, 16(i)-A, 19, 2(ix), 2(ix) (a)
High Courts01 May 2015Dismissed
State of Madhya Pradesh Vs Biharilal and Others
Madhya Pradesh High Court · (2015) 05 MP CK 0026
Penal Code, 1860 (IPC) - Section 294, 323Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts01 May 2015Dismissed
Shriniwas Tiwari Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 05 MP CK 0025
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 120-B, 420, 438, 467, 468Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
High Courts01 May 2015Partly Allowed
Sukhvati Bai Vs Manphool Narvariya
Madhya Pradesh High Court · (2015) 05 MP CK 0024
Criminal Procedure Code, 1973 (CrPC) - Section 125, 482Evidence Act, 1872 - Section 103, 114Penal Code, 1860 (IPC) - Section 498-A
High Courts30 Apr 2015Disposed off
A.R. Khan and Others Vs State of M.P.
Madhya Pradesh High Court · (2015) 3 MPHT 222
Criminal Procedure Code, 1973 (CrPC) - Section 482
High Courts30 Apr 2015Allowed
Magma Fincorp Ltd. Vs Rajbhan Singh
Madhya Pradesh High Court · (2015) 3 MPHT 309 : (2015) 2 MPLJ 706
Arbitration and Conciliation Act, 1996 - Section 19(1), 2(1)(e), 34, 36, 42Civil Procedure Code, 1908 (CPC) - Section 37, 38, 39(1)Constitution of India, 1950 - Article 227
High Courts30 Apr 2015Dismissed
Bharti Gupta Vs Vishnu Gupta and Others
Madhya Pradesh High Court · (2015) 04 MP CK 0122
Civil Procedure Code, 1908 (CPC) - Order 32 Rule 4, 151Criminal Procedure Code, 1973 (CrPC) - Section 195, 340, 341Hindu Marriage Act, 1955 - Section 13-A, 13-B
High Courts30 Apr 2015Dismissed
Ram Singh Yadav and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 04 MP CK 0120
Constitution of India, 1950 - Article 226
High Courts30 Apr 2015Dismissed
Kalawati Vs Bhagwandas and Others
Madhya Pradesh High Court · (2015) 04 MP CK 0119
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17, Order 8 Rule 1(3)Constitution of India, 1950 - Article 227
High Courts30 Apr 2015Disposed off
Shyam Singh Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2015) 04 MP CK 0117
Madhya Pradesh Land Revenue Code, 1959 - Section 234, 235, 236, 237, 237 (1)
High Courts30 Apr 2015
Pappu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 04 MP CK 0084
Penal Code, 1860 (IPC) - Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xi)
High Courts30 Apr 2015Allowed
Sharda Prasad Vishwakarma Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 04 MP CK 0083
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 107, 306Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(v)
High Courts30 Apr 2015Allowed
Jitendra Singh Raghuvansh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 04 MP CK 0082
Central Excises and Salt Act, 1944 - Section 34(2)Criminal Procedure Code, 1973 (CrPC) - Section 451, 482