High Courts04 Dec 2014
Achint Kumar Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0005
Civil Procedure Code, 1908 (CPC) — Section 100
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 790 of 2,383
High Courts03 Dec 2014Allowed
Bano Bai Vs Shubh Ware Housing Com.
Madhya Pradesh High Court · (2014) 12 MP CK 0119
Civil Procedure Code, 1908 (CPC) - Section 10, 151 — Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12(1)
High Courts03 Dec 2014
The State of Madhya Pradesh Vs Hemant
Madhya Pradesh High Court · (2014) 12 MP CK 0092
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts03 Dec 2014
Harnam Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0060
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 167, 201, 420, 467
High Courts03 Dec 2014
Madhya Pradesh Madhya Kshetra Vidyut Vitran Company Ltd. Vs Kalyan Singh Chauhan
Madhya Pradesh High Court · (2015) 1 JLJ 118 : (2015) 1 MPHT 165 : (2015) 1 MPJR 237 : (2015) 1 MPLJ 589 : (2015) 3 RCR(Criminal) 446
Criminal Procedure Code, 1973 (CrPC) — Section 151, 173, 2, 2(c), 482
High Courts03 Dec 2014
The State of Madhya Pradesh Vs Jaguir
Madhya Pradesh High Court · (2014) 12 MP CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 378(iii)Penal Code, 1860 (IPC) — Section 294, 323, 34, 436, 506(ii)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(2)(v)
High Courts03 Dec 2014
Gopal Singh Chouhan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 12 MP CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 144, 155, 195, 195(1), 482Penal Code, 1860 (IPC) — Section 171B, 171E, 172, 173, 174
High Courts03 Dec 2014
Kamlesh Baghel Vs Shrikrishna Yadav
Madhya Pradesh High Court · (2014) 12 MP CK 0050
Civil Procedure Code, 1908 (CPC) — Section 10, 115, 24
High Courts03 Dec 2014
The State of Madhya Pradesh Vs Dharma Singh
Madhya Pradesh High Court · (2014) 12 MP CK 0016
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 302, 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts03 Dec 2014Partly Allowed
Laxminarayan Vs Munnibai
Madhya Pradesh High Court · (2015) 3 MPLJ 401
Civil Procedure Code, 1908 (CPC) - Order 9 Rule 7 151Constitution of India, 1950 - Article 227
High Courts02 Dec 2014
Motilal Kushwaha Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 1 JLJ 7
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 304B, 306, 498A
High Courts02 Dec 2014
Shikhar Chand Vs Ravindra Gothi
Madhya Pradesh High Court · (2014) 12 MP CK 0065
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts02 Dec 2014
The State of M.P. Vs Ram Nath Gohiya
Madhya Pradesh High Court · (2014) 12 MP CK 0063
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
High Courts02 Dec 2014
Dharmendra Ratda Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0056
Madhya Pradesh Public Trust Act, 1951 — Section 5(2), 6, 7, 8, 8(1)
High Courts02 Dec 2014
Baljeet Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0033
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Land Revenue Code, 1959 — Section 248, 50, 52
High Courts02 Dec 2014
Jayant Thirani Vs Gyanchand Dubey
Madhya Pradesh High Court · (2015) 2 BC 575 : (2015) 1 JLJ 93 : (2015) 2 MPHT 94
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 203, 204Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 120B, 120B, 323, 34, 382
High Courts01 Dec 2014
IFFCO Tokio General Insurance Co. Ltd. Vs Meena Mahesh and Others
Madhya Pradesh High Court · (2015) 145 FLR 555 : (2015) 1 MPHT 454
Employees State Insurance Act, 1948 — Section 53
High Courts01 Dec 2014
Ramdhani Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 1 MPLJ 458
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 158, 248
High Courts01 Dec 2014
Arun Sharma Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 2 MPHT 373 : (2015) 3 MPLJ 206
Penal Code, 1860 (IPC) — Section 419, 420, 467, 468, 471
High Courts01 Dec 2014
Mintu Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0062
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 53Penal Code, 1860 (IPC) — Section 302, 34