High Courts25 Sept 2014
Vinod Kumar Soni Vs Rani Durgavati Vishwa Vidhyalaya
Madhya Pradesh High Court · (2014) 09 MP CK 0087
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 805 of 2,383
High Courts25 Sept 2014
I.C.I.C.I. Lombard Gic Ltd. Vs Phoolmat
Madhya Pradesh High Court · (2014) 09 MP CK 0086
Motor Vehicles Act, 1988 — Section 146(1), 173(1)
High Courts25 Sept 2014
State of Madhya Pradesh Vs Baijnath
Madhya Pradesh High Court · (2014) 09 MP CK 0045
Criminal Procedure Code, 1973 (CrPC) — Section 378Evidence Act, 1872 — Section 113(B), 113A, 113-BPenal Code, 1860 (IPC) — Section 201, 302, 304(B), 304B, 304-B
High Courts25 Sept 2014Allowed
Manju Vs Pawan Kumar Andani
Madhya Pradesh High Court · (2014) 09 MP CK 0040
Civil Procedure Code, 1908 (CPC) — Section 96Hindu Marriage Act, 1955 — Section 13, 13(1), 13(1)(1a), 13(1)(1b), 28
High Courts25 Sept 2014
Bhujbal Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0026
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts25 Sept 2014Dismissed
State of M.P. Vs Babulal
Madhya Pradesh High Court · (2014) 09 MP CK 0002
Land Acquisition Act, 1894 — Section 18, 23 (1)(A), 23 (2), 28, 34
High Courts25 Sept 2014Dismissed
State of M.P. Vs Shyam Sunder
Madhya Pradesh High Court · (2014) 09 MP CK 0001
Land Acquisition Act, 1894 — Section 18, 23(1)(A), 23(2), 28, 34
High Courts24 Sept 2014Disposed off
Rajendra Vs Anjam Khan and Others
Madhya Pradesh High Court · (2015) 1 MPJR 276
Constitution of India, 1950 - Article 227 — Evidence Act, 1872 - Section 65
High Courts24 Sept 2014
Balaji Services Vs Airport Authority of India and Others
Madhya Pradesh High Court · (2015) 1 MPHT 322 : (2015) 1 MPLJ 610
High Courts24 Sept 2014
Madhya Pradesh Housing and Infrastructure Development Board Vs Laxmi Rani
Madhya Pradesh High Court · (2014) 09 MP CK 0178
Penal Code, 1860 (IPC) — Section 376
High Courts24 Sept 2014
Shishuvendra Singh Tomar Vs The State of M.P.
Madhya Pradesh High Court · (2015) 144 FLR 376 : (2015) LabIC 805 : (2014) 5 MPHT 86 : (2015) 1 MPLJ 138
Information Technology Act, 2000 — Section 65, 66Madhya Pradesh Recognised Examinations Act, 1937 — Section 1, 2, 3(d), 4Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts24 Sept 2014
Mansingh Parsoda Vs Sachiv M.P. Rajya Nirvachan Aayog
Madhya Pradesh High Court · (2014) 09 MP CK 0124
High Courts24 Sept 2014Allowed
Nikesh Mishra Vs Regional Transport Authority
Madhya Pradesh High Court · (2014) 09 MP CK 0123
Motor Vehicles Act, 1988 — Section 102, 17, 47, 57, 57(3)
High Courts24 Sept 2014
Deepti Jain Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0102
High Courts24 Sept 2014
The State of Madhya Pradesh Vs Sandhya Yadav
Madhya Pradesh High Court · (2014) 09 MP CK 0101
Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts24 Sept 2014
N.M. Sirsikar Vs Union of India
Madhya Pradesh High Court · (2014) 09 MP CK 0100
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts24 Sept 2014
Bijju Vs Rajkumar
Madhya Pradesh High Court · (2014) 09 MP CK 0088
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 101, Order 21 Rule 99, Order 7 Rule 11, 101
High Courts24 Sept 2014
Shishuvendra Singh Tomar Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0068
Information Technology Act, 2000 — Section 65, 66Madhya Pradesh Recognised Examinations Act, 1937 — Section 1, 2, 3(d), 4Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts24 Sept 2014Dismissed
Ravi Jatav Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0044
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 376Protection of Children from Sexual Offences Act, 2012 — Section 4
High Courts24 Sept 2014
Rajesh Singh Bhadoriya Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0043