High Courts07 Aug 2014
Mahila Bahuuddeshiya Sahkari Samiti Maryadit Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 08 MP CK 0050
Essential Commodities Act, 1955 — Section 7
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 817 of 2,383
High Courts07 Aug 2014
Kamal Kant Bharadwaj Vs State of M.P.
Madhya Pradesh High Court · (2014) 08 MP CK 0049
Madhya Pradesh Municipalities Act, 1961 — Section 47, 47(2)
High Courts07 Aug 2014Dismissed
Mool Chand Aadivasi Vs State of M.P.
Madhya Pradesh High Court · (2014) 08 MP CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 397, 401Penal Code, 1860 (IPC) — Section 34, 420, 467, 468, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(2)(v)
High Courts06 Aug 2014
Maharaj Singh Yadav Vs State of MP
Madhya Pradesh High Court · (2014) 08 MP CK 0152
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts06 Aug 2014Allowed
Anant Electricals Vs Bharat Sanchar Nigam Limited
Madhya Pradesh High Court · (2015) 5 ARBLR 66 : (2014) 4 MPHT 374 : (2014) 4 MPLJ 177
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts06 Aug 2014
Babu Lal Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 08 MP CK 0125
Penal Code, 1860 (IPC) — Section 302, 304(1), 323, 34
High Courts06 Aug 2014
Vikrant Chourasiya Vs State of M.P.
Madhya Pradesh High Court · (2015) 4 MPLJ 325
High Courts06 Aug 2014
Raju Kureel Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 08 MP CK 0123
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts06 Aug 2014Dismissed
Vinod Kumar Khator Vs State of M.P.
Madhya Pradesh High Court · (2014) 08 MP CK 0081
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Madhya Pradesh Upcharyagriha Tatha Rujopchar Sambandhi Sthapnaaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973 — Section 3, 8
High Courts06 Aug 2014
Justin O.A. Vs Union of India
Madhya Pradesh High Court · (2014) 08 MP CK 0044
Constitution of India, 1950 — Article 227
High Courts06 Aug 2014
Vijay Pratap Singh Parihar Vs Union of India
Madhya Pradesh High Court · (2015) 1 MPJR 46 : (2014) 53 MPLJ 668
Constitution of India, 1950 — Article 14, 226
High Courts06 Aug 2014Allowed
Damodar Vs State of M.P.
Madhya Pradesh High Court · (2014) 08 MP CK 0005
Criminal Procedure Code, 1973 (CrPC) — Section 320, 482Penal Code, 1860 (IPC) — Section 294, 307, 34
High Courts06 Aug 2014Allowed
Teepa Vs State of M.P.
Madhya Pradesh High Court · (2014) 08 MP CK 0004
Criminal Procedure Code, 1973 (CrPC) — Section 397Essential Commodities Act, 1955 — Section 3, 7, 7(1)
High Courts05 Aug 2014
Rajkumar Lodhi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) LabIC 4130
National Council for Teacher Education Act, 1993 — Section 14, 14(1), 15, 16
High Courts05 Aug 2014
Sita Sharan Tiwari Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 08 MP CK 0138
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts05 Aug 2014
Subhash Tiwari Vs State of M.P.
Madhya Pradesh High Court · (2014) 08 MP CK 0137
Civil Procedure Code, 1908 (CPC) — Section 34
High Courts05 Aug 2014
Prakash Chand Chaturmohta Vs Shikhar Chand Chaturmohta
Madhya Pradesh High Court · (2014) 08 MP CK 0135
Civil Procedure Code, 1908 (CPC) — Order 7 Rule 11, 11
High Courts05 Aug 2014
Naval Kishore Warkade Vs Union of India
Madhya Pradesh High Court · (2014) 08 MP CK 0133
Constitution of India, 1950 — Article 227
High Courts05 Aug 2014Disposed Off
Satyendra Singh Tewatia Vs Jiwaji University
Madhya Pradesh High Court · (2014) 08 MP CK 0080