High Courts06 Apr 2015Dismissed
Kanchanbai Vs Kanhaiyalal and Others
Madhya Pradesh High Court · (2015) 2 JLJ 183 : (2015) 4 MPLJ 130
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 3, Order 22 Rule 5
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Madhya Pradesh High Court judgments
47,638 judgments · page 763 of 2,382
High Courts06 Apr 2015Dismissed
Tukaram Vs Fulsingh and Others
Madhya Pradesh High Court · (2015) 04 MP CK 0008
Civil Procedure Code, 1908 (CPC) - Order 12 Rule 6, Order 5 Rule 8, Order 8 Rule 10, Order 8 Rule 5Constitution of India, 1950 - Article 227Evidence Act, 1872 - Section 58
High Courts06 Apr 2015Dismissed
Chunnilal Vs Hirdaram and Others
Madhya Pradesh High Court · (2015) 04 MP CK 0007
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 11, Order 22 Rule 3, Order 22 Rule 4(3), 100, 151
High Courts06 Apr 2015Dismissed
Jaywant Vs Varsha and Others
Madhya Pradesh High Court · (2015) 4 MPLJ 301
Civil Procedure Code, 1908 (CPC) - Order 2 Rule 2, Order 6 Rule 17Constitution of India, 1950 - Article 227
High Courts06 Apr 2015Dismissed
Nabhya Infotech Pvt. Ltd. Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2015) 04 MP CK 0005
Constitution of India, 1950 - Article 226, 227Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 - Section 17, 29, 29(1), 29(2), 30
High Courts06 Apr 2015Disposed off
Nitya Ranjan Das and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 3 MPHT 171 : (2015) 2 MPLJ 450
Constitution of India, 1950 - Article 14, 16, 226
High Courts01 Apr 2015Allowed
Abhinav Dwivedi Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) CriLJ 2933
Constitution of India, 1950 - Article 22(5)
High Courts01 Apr 2015
Municipal Corporation Vs Sagarmal and Others
Madhya Pradesh High Court · (2015) 3 MPHT 366 : (2015) 2 MPLJ 274
Civil Procedure Code, 1908 (CPC) - Order 22 Rule 10, Order 22 Rule 4, Order 22 Rule 9Limitation Act, 1963 - Section 5
High Courts01 Apr 2015Partly Allowed
Lakhan and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) CriLJ 2522
Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 110, 3, 300, 302, 304
High Courts01 Apr 2015Allowed
Laxman Singh Rathore Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 04 MP CK 0010
Constitution of India, 1950 - Article 14, 16
High Courts31 Mar 2015Dismissed
Keshav Prasad Sharma Vs Kiran Sharma
Madhya Pradesh High Court · (2015) 2 DMC 833
Constitution of India, 1950 - Article 15(3), 39Criminal Procedure Code, 1973 (CrPC) - Section 125, 397, 401
High Courts31 Mar 2015Allowed
Shashi Prabha Pandey and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 3 CGLJ 1 : (2015) 2 MPHT 442 : (2015) 3 MPLJ 133
Constitution of India, 1950 - Article 226
High Courts31 Mar 2015Dismissed
Sandip Tripathi Vs State of M.P.
Madhya Pradesh High Court · (2015) 2 MPHT 434 : (2015) 3 MPLJ 145
High Courts31 Mar 2015Partly Allowed
R.N. Gupta Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 03 MP CK 0124
Constitution of India, 1950 - Article 311(2)
High Courts31 Mar 2015Allowed
Ranjeet Rai Vs State M.P. and Others
Madhya Pradesh High Court · (2015) 2 MPJR 285
High Courts31 Mar 2015Allowed
Vanshmani Prasad Verma Vs Rajendra Kumar Meshram and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0120
Representation of the People Act, 1951 - Section 100(1)(a), 100(1)(d)(i), 33(5), 36(2)(b), 80
High Courts31 Mar 2015Dismissed
Community Action and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2015) 3 MPHT 262 : (2015) 3 MPLJ 695
High Courts31 Mar 2015
Harilal Prajapati Vs Rajendra Kumar
Madhya Pradesh High Court · (2015) 03 MP CK 0026
Representation of the People Act, 1951 - Section 100(1)(c), 13, 2(f), 24, 80
High Courts31 Mar 2015Disposed off
Jatashankar Shiksha Prasar Samiti and Others Vs Dr. Hari Singh Gour University and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0025
Constitution of India, 1950 - Article 226National Council For Teacher Education Act, 1993 - Section 14(1), 14(5), 4(f)
High Courts30 Mar 2015Dismissed
Kalyan Singh Vs The State of M.P. and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0149
Arms Act, 1959 - Section 25, 27Criminal Procedure Code, 1973 (CrPC) - Section 161Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 - Section 5, 5(b)