High Courts03 Feb 2015Partly Allowed
Kali Baii Vs Union of India
Madhya Pradesh High Court · (2015) 02 MP CK 0166
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 780 of 2,383
High Courts03 Feb 2015Dismissed
Delan Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 02 MP CK 0165
Criminal Procedure Code, 1973 (CrPC) - Section 161, 397, 401Penal Code, 1860 (IPC) - Section 304, 304(II), 304-A
High Courts03 Feb 2015Allowed
Ram Narayan Vs Prabhu
Madhya Pradesh High Court · (2015) 02 MP CK 0155
Constitution of India, 1950 - Article 227Madhya Pradesh Land Revenue Code, 1959 - Section 230, 24, 258
High Courts03 Feb 2015Disposed off
P.V. Muralidharan Vs State of M.P.
Madhya Pradesh High Court · (2015) 2 MPHT 283
Criminal Procedure Code, 1973 (CrPC) - Section 482Madhya Pradesh Excise Act, 1915 - Section 34(1)(A), 34(2)(A)
High Courts03 Feb 2015Dismissed
Chairman, M.P. Electricity Board Vs Roshanlal and Others
Madhya Pradesh High Court · (2015) 2 MPHT 187 : (2015) 3 MPLJ 71
Land Acquisition Act, 1894 - Section 12 (2), 18, 18(2), 4, 4 (1)
High Courts03 Feb 2015
Jani Vs State of M.P.
Madhya Pradesh High Court · (2015) CriLJ 1682
Arms Act, 1959 - Section 25(1-B)Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 120B, 120-B, 141, 148, 149
High Courts03 Feb 2015
Jan and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 02 MP CK 0018
Arms Act, 1959 - Section 25(1-B)Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 120B, 120-B, 141, 148, 149
High Courts03 Feb 2015Dismissed
N. Chaurasia Associates Vs Northern Coalfields Limited
Madhya Pradesh High Court · (2015) 02 MP CK 0017
Arbitration and Conciliation Act, 1996 - Section 11(5), 7
High Courts03 Feb 2015Dismissed
Aided Primary School, Rajgarh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 2 MPLJ 214
Constitution of India, 1950 - Article 19(1)(a), 21(A), 226, 45, 51(A)Right of Children to Free and Compulsory Education Act, 2009 - Section 6
High Courts02 Feb 2015Disposed off
Anand Justi and Others Vs Indraneel Shankar Dani and Others
Madhya Pradesh High Court · (2015) 02 MP CK 0154
High Courts02 Feb 2015Disposed off
Raj Kumar Rajak and Others Vs Anoop Dev Keshav Pujari
Madhya Pradesh High Court · (2015) 2 MPHT 185
Constitution of India, 1950 - Article 215
High Courts02 Feb 2015Dismissed
State of Madhya Pradesh Vs Ramesh
Madhya Pradesh High Court · (2015) 02 MP CK 0075
Criminal Procedure Code, 1973 (CrPC) - Section 313, 378(3)Penal Code, 1860 (IPC) - Section 186, 294, 332, 353
High Courts02 Feb 2015Dismissed
B.K. Bohre and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 02 MP CK 0068
Constitution of India, 1950 - Article 226Limitation Act, 1963 - Section 29(2), 5, 8Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 - Section 43, 95(1)
High Courts02 Feb 2015Dismissed
Mangatram and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 02 MP CK 0065
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 - Section 2Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) - Section 10, 3(b), 37, 65, 71
High Courts02 Feb 2015Dismissed
Shiv Kumari Gulhani and Others Vs District and Sessions Judge, Mandla
Madhya Pradesh High Court · (2015) 2 MPJR 279
Constitution of India, 1950 - Article 226, 227
High Courts31 Jan 2015Allowed
Imrat Singh and Others Vs State of M.P.
Madhya Pradesh High Court · (2015) CriLJ 3473 : (2015) 2 Crimes 444 : (2015) 1 MPJR 228
Criminal Procedure Code, 1973 (CrPC) - Section 311, 353(1), 397(2), 482Penal Code, 1860 (IPC) - Section 294, 308, 323, 325, 34
High Courts31 Jan 2015Partly Allowed
Bato and Others Vs State of M.P.
Madhya Pradesh High Court · (2015) CriLJ 3398
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 34, 363, 366
High Courts30 Jan 2015Dismissed
Monika Shukla Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 145 FLR 958 : (2015) 2 MPLJ 152
Constitution of India, 1950 - Article 226
High Courts30 Jan 2015
In Reference Vs Golu
Madhya Pradesh High Court · (2015) 2 MPHT 196
Juvenile Justice Act, 1986 - Section 15, 16, 16 (i), 20Penal Code, 1860 (IPC) - Section 392
High Courts30 Jan 2015Dismissed
Him Technoforge Limited Vs State Level Committee
Madhya Pradesh High Court · (2015) 01 MP CK 0076
Constitution of India, 1950 - Article 226