High Courts26 Nov 2014
Babulal Pachori Vs State of MP
Madhya Pradesh High Court · (2015) 1 JLJ 107 : (2015) 2 MPLJ 35
Constitution of India, 1950 — Article 226, 300A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 792 of 2,383
High Courts26 Nov 2014
Shamim Ahmad Vs Kaneez Bano
Madhya Pradesh High Court · (2015) 3 Crimes 528 : (2015) 1 DMC 484
Muslim Women (Protection of Rights on Divorce) Act, 1986 — Section 2(b)(iii), 3, 3(1)(d)
High Courts26 Nov 2014
Raghuveer Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 11 MP CK 0083
Criminal Procedure Code, 1973 (CrPC) — Section 221, 228, 397, 401Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 294, 302, 306, 498A
High Courts26 Nov 2014
R.K. Jain Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 2 MPLJ 526
Constitution of India, 1950 — Article 226
High Courts26 Nov 2014
State of M.P. Vs Ramkalibai
Madhya Pradesh High Court · (2015) 1 MPLJ 286
Civil Procedure Code, 1908 (CPC) — Section 47Limitation Act, 1963 — Section 5Madhya Pradesh Land Revenue Code, 1959 — Section 109, 110
High Courts26 Nov 2014
Hansraj Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 11 MP CK 0037
Criminal Procedure Code, 1973 (CrPC) — Section 133, 133(1), 142, 142(1), 397
High Courts26 Nov 2014
Neetu Vs Brajesh Sen
Madhya Pradesh High Court · (2014) 11 MP CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13(1)(a), 13(1)(b), 25
High Courts26 Nov 2014
Ferro Concrete Construction (India) Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 11 MP CK 0025
Contract Act, 1872 — Section 8
High Courts26 Nov 2014
Ramsevak Shivhare Vs State of M.P.
Madhya Pradesh High Court · (2015) 2 Crimes 524 : (2015) 2 DMC 440
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Penal Code, 1860 (IPC) — Section 107, 294, 294(b), 306, 34
High Courts25 Nov 2014
Dilip Kumar Joshi Vs Union of India
Madhya Pradesh High Court · (2015) 319 ELT 36
Central Excises and Salt Act, 1944 - Section 35F
High Courts25 Nov 2014
Kamlesh Vs Urmila Devi
Madhya Pradesh High Court · (2014) 11 MP CK 0150
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 9 Rule 7, 35, 35B, 35B(1)(b)Constitution of India, 1950 — Article 227
High Courts25 Nov 2014
Prakash Vs Meena
Madhya Pradesh High Court · (2014) 11 MP CK 0078
Criminal Procedure Code, 1973 (CrPC) — Section 125Penal Code, 1860 (IPC) — Section 498A
High Courts25 Nov 2014
Sanjay Sharma Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 11 MP CK 0077
High Courts25 Nov 2014
Manohar Saraf Vs Indore Municipal Corporation
Madhya Pradesh High Court · (2014) 11 MP CK 0067
Constitution of India, 1950 — Article 300ALand Acquisition Act, 1894 — Section 4, 6Madhya Pradesh Municipal Corporation Act, 1956 — Section 304, 305, 306, 387, 67
High Courts25 Nov 2014
Jyoti Vs Laxmibai
Madhya Pradesh High Court · (2014) 11 MP CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 323, 452, 506(2)
High Courts25 Nov 2014
R.P. Gupta Vs State of M.P.
Madhya Pradesh High Court · (2014) 11 MP CK 0062
Constitution of India, 1950 — Article 136Court Fees Act, 1870 — Section 4, 5, 7(iv)(b), 7(v)Motor Vehicles Act, 1988 — Section 149(2), 173(1)
High Courts25 Nov 2014
Manish Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 1 JLJ 358 : (2015) 2 MPHT 21
Criminal Procedure Code, 1973 (CrPC) — Section 160, 160(2), 161Penal Code, 1860 (IPC) — Section 34, 420, 467, 468, 471
High Courts25 Nov 2014
Shankar Vs Radha Bai
Madhya Pradesh High Court · (2015) 1 MPLJ 385
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 100Hindu Succession Act, 1956 — Section 14(1)
High Courts25 Nov 2014
Rahul Chourasia Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2015) LabIC 542
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320(8)Penal Code, 1860 (IPC) — Section 143, 279, 323, 341, 427
High Courts24 Nov 2014
Pushpa Bai Vs Shiv Kumar
Madhya Pradesh High Court · (2014) 11 MP CK 0145
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 29, Order 39 Rule 1, Order 39 Rule 2, Order 47 Rule 1, 151Constitution of India, 1950 — Article 227