High Courts24 Sept 2014Dismissed
Nagendra Singh Vs Chandani Sharma
Madhya Pradesh High Court · (2014) 09 MP CK 0042
Criminal Procedure Code, 1973 (CrPC) — Section 125, 397, 401Hindu Marriage Act, 1955 — Section 9Penal Code, 1860 (IPC) — Section 393
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 806 of 2,383
High Courts24 Sept 2014
Archana Vs Tupperware India Pvt. Ltd.
Madhya Pradesh High Court · (2014) 4 MPLJ 476
Arbitration and Conciliation Act, 1996 — Section 11, 11(12)(b), 2(1)(e), 2(e)Civil Procedure Code, 1908 (CPC) — Section 20(c)Contract Act, 1872 — Section 23, 28
High Courts22 Sept 2014
The Executive Engineer Vs Abdul Rashid
Madhya Pradesh High Court · (2014) 09 MP CK 0091
High Courts22 Sept 2014
Rawatpura Sarkar Institutions Vs National Council for Teacher Education
Madhya Pradesh High Court · (2014) 09 MP CK 0071
National Council for Teacher Education Act, 1993 — Section 17
High Courts19 Sept 2014
Shaildnra Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 09 MP CK 0097
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482Motor Vehicles Act, 1988 — Section 192, 66
High Courts19 Sept 2014Allowed
Dharmendra Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 125, 482Penal Code, 1860 (IPC) — Section 498-AProtection of Women From Domestic Violence Act, 2005 — Section 12, 27
High Courts18 Sept 2014Disposed Off
Niravana Parth Movers Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0153
High Courts18 Sept 2014
District Collector Vs Himmatsingh
Madhya Pradesh High Court · (2014) 09 MP CK 0116
Civil Procedure Code, 1908 (CPC) — Order 41 Rule 3(a), 100Limitation Act, 1963 — Section 5
High Courts18 Sept 2014Dismissed
Elihu Estate and Finance Pvt. Ltd. Vs Union of India Shyamlal Pamnani Vs Power Grid Corporation of India Ltd.
Madhya Pradesh High Court · (2014) 09 MP CK 0114
Constitution of India, 1950 — Article 300A, 300-AElectricity (Supply) Act, 1948 — Section 28, 29(2), 42Electricity Act, 2003 — Section 164, 185
High Courts18 Sept 2014
Mudrika Prasad Sondhiya Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 09 MP CK 0059
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts18 Sept 2014Dismissed
State of M.P. Vs Omveer Singh
Madhya Pradesh High Court · (2014) 09 MP CK 0048
Limitation Act, 1963 — Section 5
High Courts18 Sept 2014Dismissed
Ratan Singh Rajput Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0031
Constitution of India, 1950 — Article 14, 16, 226
High Courts17 Sept 2014Allowed
Tarun Kadam Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 2015 MP 31 : (2015) 1 DMC 643 : (2014) 5 MPHT 310 : (2014) 4 MPLJ 584
Family Courts Act, 1984 — Section 19, 7, 7(g)Hindu Adoptions and Maintenance Act, 1956 — Section 7, 9(4)Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 41, 68
High Courts17 Sept 2014Allowed
Kamal Singh Vs Mamta Bai
Madhya Pradesh High Court · (2014) 09 MP CK 0145
Criminal Procedure Code, 1973 (CrPC) — Section 244(2), 482, 91Evidence Act, 1872 — Section 123, 124Penal Code, 1860 (IPC) — Section 120B, 494
High Courts17 Sept 2014
State of M.P. Vs N.S. Chouhan
Madhya Pradesh High Court · (2014) 09 MP CK 0128
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2
High Courts17 Sept 2014Dismissed
Omkar Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0046
Civil Procedure Code, 1908 (CPC) — Section 100, 80Madhya Pradesh Land Revenue Code, 1959 — Section 57
High Courts17 Sept 2014
Ashok Virang Vs Principal Secretary, Public Health and Family Welfare Department
Madhya Pradesh High Court · (2014) 53 MPLJ 712
Administrative Tribunals Act, 1985 — Section 17
High Courts16 Sept 2014
Gopal Vs State of M.P.
Madhya Pradesh High Court · (2014) 3 JLJ 342 : (2014) 5 MPHT 273
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 34, 341, 376, 376(1), 506
High Courts16 Sept 2014
Shriyut Shiksha Samiti Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0186
National Council for Teacher Education Act, 1993 — Section 14(3), 17
High Courts16 Sept 2014Allowed
Monu Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0144
Criminal Procedure Code, 1973 (CrPC) — Section 174, 227, 228, 397, 401Penal Code, 1860 (IPC) — Section 107, 306, 34