High Courts11 Sept 2014Dismissed
Laxman Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0168
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 248, 57(2)
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Madhya Pradesh High Court judgments
47,648 judgments · page 808 of 2,383
High Courts11 Sept 2014Dismissed
Nazar Mohammad Vs State of MP
Madhya Pradesh High Court · (2014) 09 MP CK 0167
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts11 Sept 2014Partly Allowed
Sant Mandal District Gwalior Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0109
Constitution of India, 1950 — Article 226
High Courts11 Sept 2014Disposed Off
Uday Pratap Sharma Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0105
Criminal Procedure Code, 1973 (CrPC) — Section 156, 156 (3), 156(3), 190, 200Penal Code, 1860 (IPC) — Section 107, 120-B, 167, 198, 201Prevention of Corruption Act, 1988 — Section 13(6)(c)(d)(e), 19, 5(4), 7, 8
High Courts11 Sept 2014Partly Allowed
Shivnath Singh Bais Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0094
Constitution of India, 1950 — Article 14, 226
High Courts11 Sept 2014
Haridas Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 09 MP CK 0081
Penal Code, 1860 (IPC) — Section 363, 366, 375, 376
High Courts11 Sept 2014
Anoop Saxena Vs The Secretary, Ministry of Home Affairs
Madhya Pradesh High Court · (2014) 3 JLJ 353 : (2015) 1 MPLJ 121
Constitution of India, 1950 — Article 14, 19(1), 19(1)(a), 19(1)(g), 19(2)Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 116, 116(3), 161Government Grants Act, 1895 — Section 3
High Courts10 Sept 2014Dismissed
State of M.P. Vs Naveen Saxena
Madhya Pradesh High Court · (2014) 09 MP CK 0174
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Dowry Prohibition Act, 1961 — Section 3, 4Limitation Act, 1963 — Section 5
High Courts10 Sept 2014Dismissed
State of M.P. Vs Shantilal
Madhya Pradesh High Court · (2014) 5 MPHT 335
Evidence Act, 1872 — Section 118Penal Code, 1860 (IPC) — Section 294, 323, 34, 376, 452
High Courts10 Sept 2014
Kalyan Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0172
Criminal Procedure Code, 1973 (CrPC) — Section 161, 173(8), 200, 201, 202Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 307
High Courts10 Sept 2014Dismissed
Ravindra Singh Vs Union of India
Madhya Pradesh High Court · (2014) 09 MP CK 0138
Constitution of India, 1950 — Article 14, 16, 226
High Courts09 Sept 2014Disposed Off
Gaurav Tomar Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0171
High Courts09 Sept 2014Dismissed
Sanjay Sharma Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0137
Arms Act, 1959 — Section 25(1-B), 27Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397, 401Limitation Act, 1963 — Section 5
High Courts09 Sept 2014Disposed Off
Mohan Agrawal Vs Rahul Gupta
Madhya Pradesh High Court · (2014) 09 MP CK 0112
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 10, Order 16 Rule 1, Order 16 Rule 1(3), Order 16 Rule 2, Order 16 Rule 3Constitution of India, 1950 — Article 227
High Courts09 Sept 2014Allowed
Manish Kumar Sharma Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0111
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 164, 482Penal Code, 1860 (IPC) — Section 34, 376
High Courts09 Sept 2014Allowed
I.K. Maval Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0110
Constitution of India, 1950 — Article 227, 300A
High Courts09 Sept 2014
Balli Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 09 MP CK 0067
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 323, 34, 354, 363, 365
High Courts09 Sept 2014Disposed Off
State of M.P. Vs Udai Pratap Sharma
Madhya Pradesh High Court · (2014) 09 MP CK 0038
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 227
High Courts09 Sept 2014Dismissed
Mahila Munni Vs Ramhet
Madhya Pradesh High Court · (2014) 09 MP CK 0037
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227
High Courts09 Sept 2014
Kudusi Maval Vs State of M.P.
Madhya Pradesh High Court · (2014) 3 JLJ 410 : (2015) 1 MPLJ 105
Constitution of India, 1950 — Article 227, 300A