High Courts03 Mar 2015Dismissed
Udham Singh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0077
Civil Procedure Code, 1908 (CPC) - Section 100Madhya Pradesh Land Revenue Code, 1959 - Section 158
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 772 of 2,383
High Courts02 Mar 2015Dismissed
L and T General Insurance Company Ltd. Vs Nepal Singh
Madhya Pradesh High Court · (2015) 03 MP CK 0166
Motor Vehicles Act, 1988 - Section 166, 173
High Courts02 Mar 2015Dismissed
Khet Singh Vs Pusau
Madhya Pradesh High Court · (2015) 03 MP CK 0154
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 3, Order 1 Rule 9
High Courts02 Mar 2015Dismissed
Dinesh and Others Vs Vallabhdas
Madhya Pradesh High Court · (2015) 2 MPLJ 348
Civil Procedure Code, 1908 (CPC) - Order 26 Rule 9, Order 39 Rule 1, Order 39 Rule 2Constitution of India, 1950 - Article 226, 227
High Courts02 Mar 2015Allowed
Umasharan Sharma Vs State of M.P.
Madhya Pradesh High Court · (2015) 145 FLR 914 : (2015) 2 MPJR 334 : (2015) 2 MPJR 158 : (2015) 2 MPLJ 345
Constitution of India, 1950 - Article 226
High Courts02 Mar 2015Allowed
State of M.P. and Others Vs Indermal Samrathmal
Madhya Pradesh High Court · (2015) 03 MP CK 0130
Arbitration and Conciliation Act, 1996 - Section 11, 33, 34, 34(2), 34(2)(a)(b)
High Courts02 Mar 2015Disposed off
Prakash Asphaltings and Toll Highways (India) Ltd. Vs M.P. State Industrial Development Corporation Ltd.
Madhya Pradesh High Court · (2015) 03 MP CK 0090
Arbitration and Conciliation Act, 1996 - Section 11(5)Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 - Section 2, 2(d), 2(i), 3
High Courts02 Mar 2015Dismissed
Narayan Vs State of M.P.
Madhya Pradesh High Court · (2015) 2 JLJ 158
Arms Act, 1959 - Section 25, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 29, 50, 8Penal Code, 1860 (IPC) - Section 307, 353
High Courts02 Mar 2015
MSJ Colonizing and Leasing Company Ltd. Vs Indore Municipal Corporation and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0087
Environment (Protection) Act, 1986 - Section 3Madhya Pradesh Municipal Corporation Act, 1956 - Section 403
High Courts02 Mar 2015Dismissed
Premnarayan Sharma Vs Raju and Others
Madhya Pradesh High Court · (2015) 03 MP CK 0086
Civil Procedure Code, 1908 (CPC) - Section 100
High Courts02 Mar 2015Dismissed
Atul Sehgal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 03 MP CK 0073
Criminal Procedure Code, 1973 (CrPC) - Section 169, 319, 397, 401Evidence Act, 1872 - Section 106Penal Code, 1860 (IPC) - Section 201, 302
High Courts02 Mar 2015Dismissed
Malkhan Singh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) LabIC 2317 : (2015) 3 MPJR 55 : (2015) 2 MPJR 183 : (2015) 2 MPLJ 339
High Courts27 Feb 2015Dismissed
Dhanvantri Dev Vs Sushiladevi and Others
Madhya Pradesh High Court · (2015) 2 MPLJ 632
Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2, Order 41 Rule 1(r)Criminal Procedure Code, 1973 (CrPC) - Section 145, 482
High Courts27 Feb 2015Allowed
Roop Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) LabIC 2422 : (2015) 2 MPHT 212 : (2015) 3 MPLJ 65
High Courts27 Feb 2015Dismissed
Virendra Kumar Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 02 MP CK 0117
Constitution of India, 1950 - Article 226Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 - Section 42-D(4)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 - Section 2(1)
High Courts27 Feb 2015Disposed off
Janki Bai and Others Vs State of M.P.
Madhya Pradesh High Court · (2015) 02 MP CK 0114
Civil Procedure Code, 1908 (CPC) - Section 100Madhya Pradesh Land Revenue Code, 1959 - Section 162, 248
High Courts27 Feb 2015Dismissed
Sarvesh Kumar Patel Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 02 MP CK 0111
Information Technology Act, 2000 - Section 65, 66Madhya Pradesh Recognised Examinations Act, 1937 - Section 2, 3(d)1, 4Penal Code, 1860 (IPC) - Section 120(B), 419, 420, 467, 468
High Courts27 Feb 2015
Basant and Others Vs State of M.P.
Madhya Pradesh High Court · (2015) 02 MP CK 0032
Penal Code, 1860 (IPC) - Section 323, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts27 Feb 2015
Padmanish Vs State of M.P.
Madhya Pradesh High Court · (2015) 02 MP CK 0031
Penal Code, 1860 (IPC) - Section 323, 452Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts27 Feb 2015Disposed off
Kamla Devi and Others Vs State Election Commission and Others
Madhya Pradesh High Court · (2015) 02 MP CK 0027
Constitution of India, 1950 - Article 226