High Courts19 Mar 2015Dismissed
United India Insurance Company Ltd. Branch Sagar Vs Ghansu Nai
Madhya Pradesh High Court · (2015) 03 MP CK 0058
Motor Vehicles Act, 1988 - Section 147, 173(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 767 of 2,383
High Courts19 Mar 2015Dismissed
Suresh Singh Sikarwar Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 2 JLJ 302
Constitution of India, 1950 - Article 226 (2), 226(2)Criminal Procedure Code, 1973 (CrPC) - Section 174, 177, 178(D), 482Penal Code, 1860 (IPC) - Section 306, 34, 342, 343
High Courts19 Mar 2015Allowed
Gopal Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0008
Criminal Procedure Code, 1973 (CrPC) - Section 101, 44Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 - Section 3, 5, 5 (a), 5 (b), 9Penal Code, 1860 (IPC) - Section 506, 509
High Courts19 Mar 2015Dismissed
Pushpa Mayur Grih Nirman and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0006
Constitution of India, 1950 - Article 226Land Acquisition Act, 1894 - Section 17(1), 4(1), 6
High Courts19 Mar 2015Allowed
Munnalal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 03 MP CK 0005
Penal Code, 1860 (IPC) - Section 324, 448, 451, 456Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xi)
High Courts18 Mar 2015Dismissed
Jagdish Baheti Vs High Court of M.P. and Others
Madhya Pradesh High Court · (2015) LabIC 2286 : (2015) 2 MPHT 382 : (2015) 3 MPLJ 172
Constitution of India, 1950 - Article 226, 32
High Courts18 Mar 2015Dismissed
Ratiram Bagla and Others Vs Chemadhar Jatav and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0118
Civil Procedure Code, 1908 (CPC) - Section 100Evidence Act, 1872 - Section 67Transfer of Property Act, 1882 - Section 54
High Courts18 Mar 2015Dismissed
Pradeep Singh Jadon Vs State of M.P.
Madhya Pradesh High Court · (2015) 03 MP CK 0107
Criminal Procedure Code, 1973 (CrPC) - Section 197, 362, 397, 401, 482Prevention of Corruption Act, 1988 - Section 19
High Courts18 Mar 2015Allowed
Sunil Vs State of MP and Others
Madhya Pradesh High Court · (2015) 3 MPHT 225 : (2015) 2 MPLJ 441
Constitution of India, 1950 - Article 226Urban Land (Ceiling and Regulation) Act, 1976 - Section 10, 10 (5), 10(1), 10(3), 10(5)
High Courts18 Mar 2015Partly Allowed
Hariya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 03 MP CK 0104
Penal Code, 1860 (IPC) - Section 307, 324, 34, 357
High Courts18 Mar 2015Allowed
Rajesh Sharma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 03 MP CK 0102
Constitution of India, 1950 - Article 356Criminal Procedure Code, 1973 (CrPC) - Section 187, 195, 197, 482Penal Code, 1860 (IPC) - Section 172, 173, 174, 175, 176
High Courts18 Mar 2015Allowed
Veenita Bai Vs Dinesh Kumar
Madhya Pradesh High Court · (2015) 3 MPHT 71 : (2015) 2 MPLJ 576
Constitution of India, 1950 - Article 227Hindu Marriage Act, 1955 - Section 13
High Courts18 Mar 2015Dismissed
Shobha Prajapati and Others Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0056
High Courts18 Mar 2015Dismissed
Reeta Devi Prajapati Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0055
High Courts18 Mar 2015Partly Allowed
Amit Chandra Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0054
High Courts18 Mar 2015Dismissed
Mohan Lal Vs Rais Ali
Madhya Pradesh High Court · (2015) 03 MP CK 0017
High Courts17 Mar 2015Allowed
Mahendra Gupta and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 3 MPLJ 684
Constitution of India, 1950 - Article 226Motor Vehicles Act, 1988 - Section 2(38), 2(40), 48, 68, 72(2)
High Courts17 Mar 2015Dismissed
Hiramani Deepankar Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0159
Constitution of India, 1950 - Article 166(2), 166(3)
High Courts17 Mar 2015Dismissed
Mishrilal Vs Kashya and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0070
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts17 Mar 2015Partly Allowed
Dudhram and Others Vs State of M.P.
Madhya Pradesh High Court · (2015) 03 MP CK 0069
Penal Code, 1860 (IPC) - Section 323, 34, 452, 506(II), 68Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)