High Courts11 Aug 2014Dismissed
Purshottam Rathore Vs Sonu
Madhya Pradesh High Court · (2014) 08 MP CK 0058
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
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Madhya Pradesh High Court judgments
47,648 judgments · page 816 of 2,383
High Courts11 Aug 2014Dismissed
Sarwan Singh Vs Inderjeet Kaur
Madhya Pradesh High Court · (2014) 08 MP CK 0003
Hindu Marriage Act, 1955 — Section 28, 9Penal Code, 1860 (IPC) — Section 498-A
High Courts08 Aug 2014Dismissed
Shambhoo Lal Vs Laddu Lal
Madhya Pradesh High Court · (2014) 08 MP CK 0142
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 100Transfer of Property Act, 1882 — Section 54
High Courts08 Aug 2014Allowed
Divan Singh Kaurav Vs State of M.P.
Madhya Pradesh High Court · (2014) 08 MP CK 0141
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 354-A, 354-D, 507, 509
High Courts08 Aug 2014
State of Madhya Pradesh Vs Rameshwar
Madhya Pradesh High Court · (2015) CriLJ 881
Penal Code, 1860 (IPC) — Section 376, 376(2)(g)
High Courts08 Aug 2014
Rajendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 4 MPHT 311
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 319, 397, 401Penal Code, 1860 (IPC) — Section 394, 397
High Courts08 Aug 2014
Union of India Vs C.P. Pandey
Madhya Pradesh High Court · (2014) 08 MP CK 0066
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 227
High Courts07 Aug 2014Allowed
Guddi Bai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 1 DMC 371 : (2014) 3 JLJ 320
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2), 385, 386Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 Aug 2014
Aman Vs State of M.P.
Madhya Pradesh High Court · (2014) 4 MPJR 111
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5(b), 5-b, 9Penal Code, 1860 (IPC) — Section 294, 323, 506
High Courts07 Aug 2014Dismissed
Brajesh Kumar Vs State of M.P.
Madhya Pradesh High Court · (2014) 08 MP CK 0144
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 Aug 2014
Kamlu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 08 MP CK 0131
Penal Code, 1860 (IPC) — Section 302, 304(1)
High Courts07 Aug 2014
Rajkumar Raghuwanshi Vs Police Station Incharge
Madhya Pradesh High Court · (2014) 08 MP CK 0130
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 451, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(i)(x)
High Courts07 Aug 2014
Krishna Kumar Gupta Vs Rajendra Shukla
Madhya Pradesh High Court · (2014) 08 MP CK 0129
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11Representation of the People Act, 1951 — Section 83, 83(1), 86
High Courts07 Aug 2014
Sumita Mukherjee Vs State of M.P.
Madhya Pradesh High Court · (2014) 08 MP CK 0128
Criminal Procedure Code, 1973 (CrPC) — Section 169, 397, 401Penal Code, 1860 (IPC) — Section 201, 312, 376
High Courts07 Aug 2014
Lakhan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 08 MP CK 0127
Penal Code, 1860 (IPC) — Section 302, 304, 323
High Courts07 Aug 2014Partly Allowed
Lalu Vs State of M.P.
Madhya Pradesh High Court · (2014) 4 MPHT 114
Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts07 Aug 2014Dismissed
Dharmendra Rawat Vs Indira Gandhi National Open University
Madhya Pradesh High Court · AIR 2014 MP 155
High Courts07 Aug 2014Allowed
Lata Agrawal Vs The Indian Oil Corporation
Madhya Pradesh High Court · (2015) 1 ARBLR 232 : (2015) 1 JLJ 309 : (2014) 4 MPLJ 184
Constitution of India, 1950 — Article 226
High Courts07 Aug 2014Dismissed
Devraj Singh Parihar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 08 MP CK 0073
Penal Code, 1860 (IPC) — Section 120B, 406, 409, 419, 420Prevention of Corruption Act, 1988 — Section 10, 11, 13, 15, 19
High Courts07 Aug 2014Allowed
Kuldeep Shrivastava Vs Ramesh Chandra
Madhya Pradesh High Court · (2015) 2 BC 49 : (2015) 3 JCC 179 : (2014) 3 JLJ 420 : (2014) 5 MPHT 404 : (2014) 4 MPLJ 450 : (2015) 2 RCR(Criminal) 532
Criminal Procedure Code, 1973 (CrPC) — Section 200, 202, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 138(b), 142, 142(b)Penal Code, 1860 (IPC) — Section 138, 420, 467, 468