High Courts24 Jul 2014
Shahwar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 07 MP CK 0135
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 306, 498A
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Madhya Pradesh High Court judgments
47,648 judgments · page 822 of 2,383
High Courts24 Jul 2014
Uma Shankar Kesharwani Vs State of M.P.
Madhya Pradesh High Court · (2014) 07 MP CK 0134
Representation of the People Act, 1951 — Section 160
High Courts24 Jul 2014Allowed
State of M.P. Vs Surendra Singh
Madhya Pradesh High Court · (2015) CriLJ 763 : (2014) 3 JLJ 225 : (2014) 4 MPHT 144
Criminal Procedure Code, 1973 (CrPC) — Section 161, 222, 313, 378Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts24 Jul 2014Disposed Off
Ajay Kumar Agrawal Vs State of M.P.
Madhya Pradesh High Court · (2014) 07 MP CK 0049
Criminal Procedure Code, 1973 (CrPC) — Section 156(1), 156(3), 197, 200Penal Code, 1860 (IPC) — Section 409, 420, 467, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(c), 19(1)
High Courts24 Jul 2014Dismissed
Lakshmi Kushwah Vs Khem Chand Kushawah
Madhya Pradesh High Court · (2014) 07 MP CK 0048
Guardians and Wards Act, 1890 — Section 10, 47, 7Hindu Minority and Guardianship Act, 1956 — Section 6
High Courts24 Jul 2014
Pragmatic Infrastructure Ltd. Vs State of M.P.
Madhya Pradesh High Court · (2014) 07 MP CK 0008
High Courts24 Jul 2014
Bhawar Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 3 JLJ 231
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 304
High Courts23 Jul 2014Allowed
Shriprakash Gupta Vs State of M.P.
Madhya Pradesh High Court · (2014) 4 MPJR 39
Motor Vehicles Act, 1988 — Section 2(30)
High Courts23 Jul 2014Dismissed
The Hotel Adityaz Limited Vs Madhya Pradesh Kshetra Vidyut Vitran Col
Madhya Pradesh High Court · (2014) 07 MP CK 0330
Electricity Act, 2003 — Section 126, 135, 135, 135, 135(1)Madhya Pradesh Vidyut Sudhar Adhiniyam, 2000 — Section 9(j)Criminal Procedure Code, 1973 (CrPC) — Section 260, 262, 263, 264, 265
High Courts23 Jul 2014Disposed Off
Chetna Singh Vs Azuddi Bai
Madhya Pradesh High Court · (2014) 07 MP CK 0329
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts23 Jul 2014Allowed
Army Public School Vs Ramdhan Sharma
Madhya Pradesh High Court · (2015) 144 FLR 156 : (2014) 3 JLJ 156 : (2014) 4 MPHT 366 : (2014) 4 MPLJ 128 : (2015) 1 SCT 146
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10(4), 11(3), 2(a), 2(j), 2(k)
High Courts23 Jul 2014Disposed Off
Ahibaran Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 07 MP CK 0319
High Courts23 Jul 2014
Taj Khan Vs State of M.P.
Madhya Pradesh High Court · (2014) 4 MPHT 229
Criminal Procedure Code, 1973 (CrPC) — Section 161, 482Evidence Act, 1872 — Section 27Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 4, 9
High Courts23 Jul 2014Dismissed
Bangla Rahawashi Sangh Vs Union of India Manish Jaiswal Vs State of M.P.
Madhya Pradesh High Court · AIR 2014 MP 165 : (2014) 4 MPHT 18 : (2014) 3 MPLJ 622
Constitution of India, 1950 — Article 14, 15, 226Tolls Act, 1851 — Section 2, 4
High Courts23 Jul 2014Disposed Off
Manoj Kumar Dangi Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 07 MP CK 0220
High Courts23 Jul 2014Partly Allowed
Kalawati Vs Prem Narayan Shrivastava
Madhya Pradesh High Court · (2014) 07 MP CK 0219
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 14 Rule 5Constitution of India, 1950 — Article 227Transfer of Property Act, 1882 — Section 54
High Courts23 Jul 2014Allowed
Kamma Bai Vs Gulab Bai
Madhya Pradesh High Court · (2014) 07 MP CK 0216
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A
High Courts23 Jul 2014
The State of Madhya Pradesh Vs Rajendra Lodhi
Madhya Pradesh High Court · (2014) 07 MP CK 0132
Penal Code, 1860 (IPC) — Section 363, 366, 376
High Courts23 Jul 2014
D.K. Nema Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 07 MP CK 0131
High Courts23 Jul 2014
Jagdish Prasad Patel Vs Union of India
Madhya Pradesh High Court · (2014) 07 MP CK 0130
Administrative Tribunals Act, 1985 — Section 19Constitution of India, 1950 — Article 227