High Courts10 Nov 2014
Bharat Sanchar Nigam Ltd. Vs Commissioner of C. Ex. and S.T.
Madhya Pradesh High Court · (2015) 38 STR 958
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 797 of 2,383
High Courts10 Nov 2014
Rakesh and Others Vs State of M.P.
Madhya Pradesh High Court · (2015) 1 MPHT 318
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Evidence Act, 1872 — Section 27Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 49
High Courts10 Nov 2014
Rohit Singhal Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 1 JLJ 113 : (2015) 2 MPHT 260
Criminal Procedure Code, 1973 (CrPC) — Section 482Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14APenal Code, 1860 (IPC) — Section 146, 147, 148, 149, 34
High Courts10 Nov 2014
Rajendra Jat Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 11 MP CK 0138
High Courts10 Nov 2014
S.M. Shrikhande Vs The Managing Director, State Bank of India
Madhya Pradesh High Court · (2015) 1 JLJ 48 : (2015) 2 MPLJ 43
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts10 Nov 2014
Yogesh Sunare Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 11 MP CK 0059
Dowry Prohibition Act, 1961 — Section 4Evidence Act, 1872 — Section 113A, 113B, 32Penal Code, 1860 (IPC) — Section 304B, 306, 34, 498A
High Courts10 Nov 2014
Jwala Prasad and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 1 MPLJ 368
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 248, 37, 38
High Courts10 Nov 2014
Zeeshan Rehman Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 11 MP CK 0020
Constitution of India, 1950 — Article 243ZGMadhya Pradesh Municipalities Act, 1961 — Section 22, 22(1)(d)(iii), 29A
High Courts10 Nov 2014
Pralekh Tiwari Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 11 MP CK 0019
High Courts10 Nov 2014
Kalawati Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 11 MP CK 0005
High Courts10 Nov 2014
Surya Alloy Industries Limited Vs West Central Railway
Madhya Pradesh High Court · (2014) 11 MP CK 0004
Arbitration and Conciliation Act, 1996 — Section 11, 11(8)
High Courts10 Nov 2014
J.K. Batteries Vs Parasmal Jain
Madhya Pradesh High Court · (2014) 4 MPLJ 576
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1
High Courts07 Nov 2014
Ramchandra Prajapati Vs Ranjana Prajapati
Madhya Pradesh High Court · (2014) 11 MP CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 498A
High Courts07 Nov 2014
Lakhan Lal Pathak Vs State of MP
Madhya Pradesh High Court · (2014) 11 MP CK 0112
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts07 Nov 2014
Madhya Pradesh Rajya Karmchari Sangh Vs State of M.P.
Madhya Pradesh High Court · (2014) 11 MP CK 0023
Constitution of India, 1950 — Article 21Madhya Pradesh Lokayukt Evam Up-Lokayukt Adhiniyam, 1981 — Section 9
High Courts05 Nov 2014
Savita Yadav Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 1 MPLJ 652
Constitution of India, 1950 — Article 311(1)
High Courts05 Nov 2014
Amit Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 11 MP CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 457, 482
High Courts05 Nov 2014
Saqib Khan Vs Ravindra Suri
Madhya Pradesh High Court · (2015) 1 MPHT 291 : (2014) 4 MPLJ 606
Civil Procedure Code, 1908 (CPC) — Section 10Constitution of India, 1950 — Article 227
High Courts05 Nov 2014
Thapak Petrol Pump Vs Hindustan Petroleum Corporation
Madhya Pradesh High Court · (2014) 11 MP CK 0057
Arbitration and Conciliation Act, 1996 — Section 16, 30, 8Constitution of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts05 Nov 2014
Digvijay Singh Vs The State of Madhya Pradesh P.C. Sharma Vs Union of India
Madhya Pradesh High Court · (2015) 2 MPLJ 51
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 154, 173, 173(8), 174, 39Evidence Act, 1872 — Section 27