High Courts29 Sept 2014
Hariram Vs Union of India
Madhya Pradesh High Court · (2015) 1 MPHT 111 : (2015) 1 MPLJ 571
Railway Claims Tribunal Act, 1987 — Section 16, 23Railways Act, 1989 — Section 123(2), 123(c)(2), 124, 124A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 804 of 2,383
High Courts26 Sept 2014
Mansingh Rajpoot Vs State of M.P.
Madhya Pradesh High Court · (2014) 3 JLJ 282 : (2015) 1 MPHT 406 : (2015) 1 MPJR 284 : (2015) 1 MPLJ 78
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 10, 3(b), 65, 71, 74
High Courts26 Sept 2014Partly Allowed
Satish Kumar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 09 MP CK 0165
Madhya Pradesh Municipalities Act, 1961 — Section 5(1), 5A, 5A(1), 5A(2)
High Courts26 Sept 2014
Munni Devi Vs Shanti Kumar
Madhya Pradesh High Court · (2015) 2 CGLJ 3
Specific Relief Act, 1963 — Section 34
High Courts26 Sept 2014Dismissed
Narsingh Vs Shripat Singh
Madhya Pradesh High Court · (2014) 5 MPHT 203 : (2014) 4 MPLJ 578
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 63, 65, 65(c), 66
High Courts26 Sept 2014
Vishwanath Gupta Vs The General Manager
Madhya Pradesh High Court · (2014) 09 MP CK 0096
Penal Code, 1860 (IPC) — Section 304A, 338Prevention of Corruption Act, 1988 — Section 13(1), 13(1)(e), 13(1)D, 13(1)D, 13(2)
High Courts26 Sept 2014
Ashok Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 09 MP CK 0093
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts26 Sept 2014Dismissed
Kripal Singh Vs Chandan Singh
Madhya Pradesh High Court · (2014) 09 MP CK 0034
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts26 Sept 2014Dismissed
Mohar Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0023
Criminal Procedure Code, 1973 (CrPC) — Section 372Penal Code, 1860 (IPC) — Section 148, 149, 294, 323, 436
High Courts26 Sept 2014Dismissed
Geera Pawar Vs Pawan Singh Sikarwar
Madhya Pradesh High Court · (2014) 09 MP CK 0022
Criminal Procedure Code, 1973 (CrPC) — Section 378Penal Code, 1860 (IPC) — Section 200, 202, 294, 323, 391
High Courts25 Sept 2014
Shruchi Bhargava Vs State of M.P.
Madhya Pradesh High Court · (2014) 3 JLJ 415 : (2015) 2 MPHT 17 : (2015) 1 MPLJ 102
Constitution of India, 1950 — Article 226
High Courts25 Sept 2014
Preeti Goyal Vs Union of India
Madhya Pradesh High Court · (2014) 09 MP CK 0164
Income Tax Act, 1961 — Section 142(1), 143(2), 143(3), 153, 153A
High Courts25 Sept 2014Allowed
Jaisingh Ahirwar Vs State of Madhya Pradesh State of Madhya Pradesh Vs Jaisingh Ahirwar
Madhya Pradesh High Court · (2014) 09 MP CK 0163
Criminal Procedure Code, 1973 (CrPC) — Section 233(2), 374, 377Penal Code, 1860 (IPC) — Section 376
High Courts25 Sept 2014Disposed Off
Vishesh Sahai Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0162
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 34, 498A, 506
High Courts25 Sept 2014Dismissed
Ram Kishore Shukla Vs Anil Agrawal
Madhya Pradesh High Court · (2014) 09 MP CK 0161
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 397, 401Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2), 19 (1)
High Courts25 Sept 2014Dismissed
Govind Swaroop Shrivastava Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 09 MP CK 0160
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(3), 158, 161, 170
High Courts25 Sept 2014
Narmada Welfare Society Vs National Council for Teacher Education
Madhya Pradesh High Court · (2015) 2 MPJR 41
National Council for Teacher Education Act, 1993 — Section 14(3)(b), 18
High Courts25 Sept 2014Dismissed
Karanveer Rana Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 1 Crimes 17
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 465Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 161
High Courts25 Sept 2014
Ramashanker Tiwari Vs The State of M.P.
Madhya Pradesh High Court · (2015) 144 FLR 153
Constitution of India, 1950 — Article 226
High Courts25 Sept 2014
Shankarlal Pal Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 09 MP CK 0098
Penal Code, 1860 (IPC) — Section 304A