High Courts27 Jan 2015Dismissed
Ashok Kumar Sahu Vs Ramesh Kumar Sahu
Madhya Pradesh High Court · (2015) 01 MP CK 0071
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 782 of 2,383
High Courts27 Jan 2015Dismissed
Shrikant Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 01 MP CK 0024
Criminal Procedure Code, 1973 (CrPC) - Section 161, 397, 401Penal Code, 1860 (IPC) - Section 306
High Courts27 Jan 2015Disposed off
Anand Kumar Sahu Vs Ranmat Singh
Madhya Pradesh High Court · (2015) 01 MP CK 0023
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13Limitation Act, 1963 - Section 5Motor Vehicles Act, 1988 - Section 166
High Courts27 Jan 2015Partly Allowed
Rajkumar Rachandani Vs State of M.P.
Madhya Pradesh High Court · (2015) 2 JLJ 254 : (2015) 3 MPLJ 263
Constitution of India, 1950 - Article 226
High Courts27 Jan 2015Dismissed
Pratibha Kushram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 3 MPLJ 302
Constitution of India, 1950 - Article 226Contract Act, 1872 - Section 17
High Courts27 Jan 2015Dismissed
Seema Malhotra Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) LabIC 1553
High Courts23 Jan 2015Dismissed
Narmada Prasad Agrawal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 01 MP CK 0066
Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 120-B, 409, 420Prevention of Corruption Act, 1988 - Section 13(1)(d), 13(2)
High Courts23 Jan 2015Dismissed
Arjun Singh Parihar Vs State of M.P.
Madhya Pradesh High Court · (2015) 01 MP CK 0025
Constitution of India, 1950 - Article 226, 329(b)
High Courts22 Jan 2015Disposed off
Commissioner of Sales Tax Vs Crockery Centre
Madhya Pradesh High Court · (2015) 01 MP CK 0104
High Courts22 Jan 2015
Nawab Khan Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 2 MPHT 159
Criminal Procedure Code, 1973 (CrPC) - Section 397, 401Penal Code, 1860 (IPC) - Section 228, 294, 300, 307, 323
High Courts22 Jan 2015Dismissed
Union Bank of India Vs Rajendra Wadhwa
Madhya Pradesh High Court · AIR 2015 MP 75 : (2015) 4 BC 292
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13, 13(2), 17Transfer of Property Act, 1882 - Section 69, 69-A
High Courts22 Jan 2015Dismissed
Dilip Kumar Vs State of MP
Madhya Pradesh High Court · (2015) 01 MP CK 0019
Constitution of India, 1950 - Article 226, 51A 9(d), 51A(d)
High Courts22 Jan 2015Allowed
Petitioner Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2015) 01 MP CK 0016
Criminal Procedure Code, 1973 (CrPC) - Section 228, 397, 401Penal Code, 1860 (IPC) - Section 294, 300, 307, 323, 34
High Courts21 Jan 2015Allowed
Munna Vs State of M.P.
Madhya Pradesh High Court · (2015) CriLJ 2429 : (2015) 3 Crimes 642
Criminal Procedure Code, 1973 (CrPC) - Section 110, 41(2)National Security Act, 1980 - Section 3(2), 6
High Courts21 Jan 2015Disposed off
Harishankar Khandelwal Vs Ramesh Rawat and Others
Madhya Pradesh High Court · (2015) 01 MP CK 0003
Civil Procedure Code, 1908 (CPC) - Order 18 Rule 4, Order 6 Rule 17Constitution of India, 1950 - Article 226, 227
High Courts20 Jan 2015Disposed off
Amrit Lal Gupta Vs Madhya Pradesh Power Generating Company Limited
Madhya Pradesh High Court · (2015) 1 LLJ 661
High Courts20 Jan 2015
Commissioner, Customs and Central Excise Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 38 STR 954
Central Excises and Salt Act, 1944 - Section 35-GFinance Act, 1994 - Section 65(105)(zm), 65(105)(zza), 65(12)(a)(i)Madhya Pradesh Excise Act, 1915 - Section 28-A
High Courts20 Jan 2015Partly Allowed
Narayan Singh Lodhi Vs Amar Singh Rajput
Madhya Pradesh High Court · (2015) 01 MP CK 0054
Constitution of India, 1950 - Article 226Evidence Act, 1872 - Section 63, 64, 65Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 - Section 122, 36
High Courts20 Jan 2015Partly Allowed
Matuwarram Chaurasiya Vs Northern Coalfields Limited
Madhya Pradesh High Court · (2015) 145 FLR 551 : (2015) 2 MPLJ 485
Constitution of India, 1950 - Article 226
High Courts20 Jan 2015Allowed
Gajendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2015) CriLJ 3475 : (2015) 2 JLJ 204
Penal Code, 1860 (IPC) - Section 107, 109, 306