High Courts26 Aug 2014
Lata Daneliya and Others Vs Madhya Pradesh Public Service Commission
Madhya Pradesh High Court · (2015) LabIC 554
Constitution of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 813 of 2,383
High Courts26 Aug 2014
Rajjulal Burman Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 08 MP CK 0018
High Courts26 Aug 2014Allowed
Natthu Singh Jadaun Vs Narendra Singh Narwariya
Madhya Pradesh High Court · (2014) 08 MP CK 0014
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts25 Aug 2014
Hari Singh and Others Vs Kailash and Others
Madhya Pradesh High Court · (2015) 1 MPLJ 173
Limitation Act, 1963 — Section 5
High Courts25 Aug 2014Allowed
Jeetu Vs State of M.P.
Madhya Pradesh High Court · (2014) 08 MP CK 0103
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 102, 120B, 201, 379, 392
High Courts25 Aug 2014Disposed Off
The State of Madhya Pradesh Vs Suresh Sharma
Madhya Pradesh High Court · (2014) LabIC 4132
High Courts25 Aug 2014
Sheshmani Pandey Vs Secretary Food, Civil Supplies and Consumer Protection Mantralaya
Madhya Pradesh High Court · (2014) 08 MP CK 0017
High Courts25 Aug 2014Allowed
Pramod Kumar Jain Vs Mahaveer Prasad Jain
Madhya Pradesh High Court · (2014) 08 MP CK 0010
Constitution of India, 1950 — Article 227Registration Act, 1908 — Section 17(1)(b)Stamp Act, 1899 — Section 35
High Courts22 Aug 2014Allowed
Munna Khan Vs State of M.P.
Madhya Pradesh High Court · (2014) 08 MP CK 0096
Constitution of India, 1950 — Article 226, 227
High Courts22 Aug 2014
Pushpendra Kumar Bais Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 08 MP CK 0074
Criminal Procedure Code, 1973 (CrPC) — Section 457, 482Forest Act, 1927 — Section 2, 5, 52Wild Life (Protection) Act, 1972 — Section 27, 29, 39, 51, 60
High Courts22 Aug 2014
Madhu Dubey Vs Kranti Dubey
Madhya Pradesh High Court · (2014) 08 MP CK 0033
Civil Procedure Code, 1908 (CPC) — Section 24Hindu Marriage Act, 1955 — Section 9
High Courts22 Aug 2014
Commissioner of Income Tax Vs Vandana Hotel, Sagar
Madhya Pradesh High Court · (2014) 08 MP CK 0032
Income Tax Act, 1961 — Section 260A, 292C
High Courts21 Aug 2014Dismissed
Gajendra Singh Dandotiya Vs State of M.P.
Madhya Pradesh High Court · (2014) 08 MP CK 0166
Constitution of India, 1950 — Article 226Madhya Pradesh Co-operative Societies Act, 1960 — Section 80-A
High Courts21 Aug 2014Dismissed
Samarjeet Singh Kaurav Vs State of M.P.
Madhya Pradesh High Court · (2014) 08 MP CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 420
High Courts21 Aug 2014
Shankerendu Nath Mukherjee Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 08 MP CK 0126
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 313, 319, 482Penal Code, 1860 (IPC) — Section 419, 420, 467, 468
High Courts21 Aug 2014
Managing Director Vs M.P. State Cooperative Tribunal
Madhya Pradesh High Court · (2014) 08 MP CK 0111
Industrial Disputes Act, 1947 — Section 25(F)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts21 Aug 2014
State of M.P. Vs Kamal
Madhya Pradesh High Court · (2014) 4 MPHT 316
Penal Code, 1860 (IPC) — Section 114, 302
High Courts21 Aug 2014
State of M.P. Vs Rajendra Singh
Madhya Pradesh High Court · (2014) 5 MPHT 190
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 9 Rule 7Constitution of India, 1950 — Article 225, 226, 227, 235Contempt of Courts Act, 1971 — Section 2(c), 2(c)(ii)
High Courts21 Aug 2014Allowed
Madhya Pradesh Public Service Commission Vs Deepak Kujur
Madhya Pradesh High Court · (2014) 4 MPJR 85
High Courts21 Aug 2014
Jitendra Vs State of M.P State of M.P Vs Jitendra
Madhya Pradesh High Court · (2014) 5 MPHT 45
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27