High Courts17 Nov 2014
Om Prakash and Others Vs Union of India and Others
Madhya Pradesh High Court · (2015) LabIC 1571 : (2015) 1 MPLJ 707
Constitution of India, 1950 — Article 14, 16, 21, 299, 311Evidence Act, 1872 — Section 115
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Madhya Pradesh High Court judgments
47,648 judgments · page 795 of 2,383
High Courts17 Nov 2014
Kala Devi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 11 MP CK 0107
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 154(3), 156, 156(3), 482
High Courts17 Nov 2014
Ram Gopal Kewat Vs Secretary, The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 11 MP CK 0100
High Courts17 Nov 2014
Umesh Datt Tiwari Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 11 MP CK 0099
Criminal Procedure Code, 1973 (CrPC) — Section 107, 116, 116(3), 161Madhya Pradesh Excise Act, 1915 — Section 34(2)Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5, 5(b), 6, 6(1)
High Courts17 Nov 2014
Alkesh Tripathi Vs The Power Grid Corporation of India Ltd.
Madhya Pradesh High Court · (2014) 11 MP CK 0085
Constitution of India, 1950 — Article 226Electricity Act, 2003 — Section 164, 67, 68
High Courts17 Nov 2014
Madhya Pradesh Rajya Krishi Udyog Vikas Nigam Vs Naresh Chand Tiwari
Madhya Pradesh High Court · (2014) 11 MP CK 0079
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts17 Nov 2014
Patidar Stone Crusher Vs M.P. Vidyut Vitaran Company Ltd. and Others
Madhya Pradesh High Court · (2015) 1 MPLJ 618
Electricity Act, 1910 — Section 39Electricity Act, 2003 — Section 135, 135(1), 135(1A), 138, 26(6)
High Courts17 Nov 2014
Rajesh Kumar Tripathi Vs State of M.P.
Madhya Pradesh High Court · AIR 2015 MP 61 : (2015) 3 DMC 274 : (2014) 3 JLJ 446 : (2015) 1 MPHT 228 : (2015) 1 MPLJ 115
Constitution of India, 1950 — Article 227Special Marriage Act, 1954 — Section 1(2), 15, 17
High Courts17 Nov 2014
Manisha Lalwani Vs D.V. Paul
Madhya Pradesh High Court · AIR 2015 MP 20 : (2015) 1 JLJ 402 : (2014) 4 MPLJ 593
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 12, Order 16 Rule 2, Order 7 Rule 14Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 10, 12(1)(b), 12(b)
High Courts17 Nov 2014Dismissed
Suraj Impex (India) Pvt. Ltd. Vs Secretary, Union of India
Madhya Pradesh High Court · (2017) 347 ELT 252
High Courts15 Nov 2014Dismissed
Patidar Stone Crusher Vs M.P. Vidyut Vitaran Company Ltd. and Others
Madhya Pradesh High Court · (2015) 3 CGLJ 15 : (2015) 2 MPHT 437
Electricity Act, 2003 - Section 135, 135(1), 135(1-A), 138, 26(6)
High Courts14 Nov 2014
Bajaj Allianz General Insurance Co. Ltd. Vs Narendra Singh
Madhya Pradesh High Court · (2014) 11 MP CK 0155
Motor Vehicles Act, 1988 — Section 133, 166
High Courts14 Nov 2014
Atibal Prasad Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 11 MP CK 0124
High Courts14 Nov 2014
Damodar Prasad Tiwari Vs Chunnilal Sen
Madhya Pradesh High Court · (2014) 11 MP CK 0123
High Courts14 Nov 2014
Dillon Singh Vs Amruta Bai
Madhya Pradesh High Court · (2014) 11 MP CK 0122
Evidence Act, 1872 — Section 68Succession Act, 1925 — Section 63
High Courts14 Nov 2014
Shikharchand Jain Vs State of M.P.
Madhya Pradesh High Court · (2014) 11 MP CK 0121
Madhya Pradesh Municipalities Act, 1961 — Section 35A, 35A(2)
High Courts14 Nov 2014
State of M.P. Vs Damodar Prasad Sharma
Madhya Pradesh High Court · (2014) 11 MP CK 0120
High Courts14 Nov 2014
Aan Bai Jamre Vs Secretary State of M.P.
Madhya Pradesh High Court · (2014) 11 MP CK 0061
Constitution of India, 1950 — Article 21
High Courts13 Nov 2014
Nayan Colour Lab Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 11 MP CK 0125
Constitution of India, 1950 — Article 366, 366(29A)Customs Act, 1962 — Section 2(22)
High Courts13 Nov 2014
Lakhan Vs State of M.P.
Madhya Pradesh High Court · (2014) 11 MP CK 0110
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 153A, 294, 295A, 325Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)