High Courts08 Sept 2014Allowed
Satish Kumar Khandelwal Vs Rajendra Jain and Others
Madhya Pradesh High Court · (2015) 2 CGLJ 7 : (2015) 2 MPLJ 181
Civil Procedure Code, 1908 (CPC) - Section 151 — Transfer of Property Act, 1882 - Section 52
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 809 of 2,383
High Courts08 Sept 2014
Gazetted Headmasters Pradeshik Sangh Vs State of M.P.
Madhya Pradesh High Court · (2014) 5 MPHT 378 : (2015) 1 MPJR 131 : (2014) 4 MPLJ 154
Constitution of India, 1950 — Article 13(2), 14, 16, 166Madhya Pradesh Jan Shiksha Adhiniyam, 2002 — Section 2(k)Madhya Pradesh Municipal Corporation Act, 1956 — Section 433, 58
High Courts08 Sept 2014
Sewa Nivart Khadya Aoshadhi Avam Swasthya Nirakshak Sangh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 09 MP CK 0075
High Courts08 Sept 2014Disposed Off
Ramgopal Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0066
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 323, 324, 325, 34
High Courts08 Sept 2014Dismissed
Arvind Kumar Vs Nasir Hussain
Madhya Pradesh High Court · (2014) 09 MP CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts08 Sept 2014
Harprasad Jatav Vs Asharam
Madhya Pradesh High Court · (2014) 09 MP CK 0020
Criminal Procedure Code, 1973 (CrPC) — Section 133, 397, 401Penal Code, 1860 (IPC) — Section 120-B, 415, 417, 418, 419
High Courts08 Sept 2014Allowed
Pawan Vs State of M.P.
Madhya Pradesh High Court · (2015) LabIC 3151 : (2015) 3 MPLJ 413
Constitution of India, 1950 - Article 311(2)
High Courts05 Sept 2014
Gajraj Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) CriLJ 2012
Criminal Procedure Code, 1973 (CrPC) — Section 107Penal Code, 1860 (IPC) — Section 302, 34
High Courts05 Sept 2014
Ramvilash Vs Omprakash
Madhya Pradesh High Court · (2014) 5 MPHT 177 : (2014) 4 MPLJ 589
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 11Constitution of India, 1950 — Article 227Court Fees Act, 1870 — Section 7, 7(iv), 7(iv)(b), 7(via)
High Courts05 Sept 2014Partly Allowed
Sanjay Pratap Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 09 MP CK 0019
Dowry Prohibition Act, 1961 — Section 3, 4Evidence Act, 1872 — Section 113-APenal Code, 1860 (IPC) — Section 107, 306, 498-A
High Courts04 Sept 2014
Bharat Heavy Electricals Ltd. Vs Commr. of Cus. & C. Ex.
Madhya Pradesh High Court · (2015) 316 ELT 413
Central Excises and Salt Act, 1944 — Section 2(b), 35H(1), 37B
High Courts04 Sept 2014
Gajendra Singh Vardhaman Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0188
Criminal Procedure Code, 1973 (CrPC) — Section 161Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Penal Code, 1860 (IPC) — Section 306, 34
High Courts04 Sept 2014
Manohar Lal Soni Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0147
High Courts04 Sept 2014Dismissed
Narendra Kumar Jatav Vs Dharmendra
Madhya Pradesh High Court · (2014) 09 MP CK 0135
Criminal Procedure Code, 1973 (CrPC) — Section 372, 378(3)Penal Code, 1860 (IPC) — Section 302, 306
High Courts04 Sept 2014
Newcon Engineers Private Limited Vs Anuraj Real Estate Private Limited
Madhya Pradesh High Court · (2014) 09 MP CK 0127
Arbitration and Conciliation Act, 1996 — Section 11(a), 37(1)(a), 9
High Courts04 Sept 2014
Yamuna Bai Vs State of M.P.
Madhya Pradesh High Court · (2014) 09 MP CK 0126
Constitution of India, 1950 — Article 14Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts04 Sept 2014
Iqbal Quraishi Vs His Excellency
Madhya Pradesh High Court · (2014) 3 JLJ 312 : (2015) 1 MPLJ 8
Constitution of India, 1950 — Article 14, 16Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 11, 12, 18, 2(n), 24(x)
High Courts04 Sept 2014
Satish Neeraj Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 09 MP CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 306, 307, 397, 401
High Courts04 Sept 2014
Basudev Jatav Vs Rekha Jatav
Madhya Pradesh High Court · AIR 2015 MP 176 : (2015) 1 DMC 241 : (2014) 5 MPHT 59 : (2015) 1 MPLJ 149
Hindu Marriage Act, 1955 — Section 13(1)(1A), 13(1)(1B), 28
High Courts04 Sept 2014Dismissed
Rasal Singh Vs The Election Commission of India
Madhya Pradesh High Court · (2014) 3 JLJ 257 : (2015) 1 MPLJ 160 : (2015) 1 RCR(Civil) 490
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a)Constitution of India, 1950 — Article 324Criminal Procedure Code, 1973 (CrPC) — Section 482