High Courts18 Jun 2014Dismissed
Gajraj Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 06 MP CK 0167
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 843 of 2,383
High Courts18 Jun 2014Allowed
Preeti Rani Vs Board of Secondary Education
Madhya Pradesh High Court · (2014) 06 MP CK 0166
High Courts18 Jun 2014Dismissed
The State of Madhya Pradesh Vs Virendra Kumar Sharma
Madhya Pradesh High Court · (2014) 06 MP CK 0161
High Courts18 Jun 2014Disposed Off
Priyanka Shrivastava Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 06 MP CK 0159
High Courts18 Jun 2014Dismissed
Vishan Singh Vs Shri Mandir Shri Ramjnki Ji
Madhya Pradesh High Court · (2014) 06 MP CK 0152
High Courts18 Jun 2014Allowed
Preston College Gwalior Vs NCTE
Madhya Pradesh High Court · AIR 2014 MP 160
High Courts18 Jun 2014Partly Allowed
Girraj Singh Dandotiya Vs State of M.P.
Madhya Pradesh High Court · (2014) 06 MP CK 0138
High Courts18 Jun 2014Disposed Off
Anil Sharma Vs State of M.P.
Madhya Pradesh High Court · (2014) 06 MP CK 0133
Constitution of India, 1950 — Article 226
High Courts18 Jun 2014Dismissed
Ramkumar Mahete Vs The State of M.P.
Madhya Pradesh High Court · (2014) 06 MP CK 0132
High Courts18 Jun 2014Disposed Off
Ghanshyam Batham Vs State of MP
Madhya Pradesh High Court · (2014) 06 MP CK 0131
High Courts18 Jun 2014Dismissed
Satendra Sharma Vs The Board of Secondary Education of Madhya Pradesh
Madhya Pradesh High Court · (2014) 06 MP CK 0126
Constitution of India, 1950 — Article 226, 227
High Courts18 Jun 2014Dismissed
Praveen Tyagi Vs State of M.P.
Madhya Pradesh High Court · (2014) 06 MP CK 0124
High Courts18 Jun 2014Dismissed
Mahendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 06 MP CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 482Penal Code, 1860 (IPC) — Section 107, 294, 306, 323, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts18 Jun 2014
Delan Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 06 MP CK 0093
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 325
High Courts18 Jun 2014
Bhilai Jaypee Cement Limited Vs State of MP
Madhya Pradesh High Court · (2014) 06 MP CK 0092
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Value Added Tax Act, 2002 — Section 46
High Courts18 Jun 2014Allowed
Dinesh Singh Parihar Vs Principal Secretary
Madhya Pradesh High Court · (2014) 06 MP CK 0089
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 147, 148, 149, 302, 324Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(10)
High Courts18 Jun 2014Dismissed
Akhilesh Kumar Soni Vs State of M.P.
Madhya Pradesh High Court · (2014) 06 MP CK 0086
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts18 Jun 2014Dismissed
P.S. Yadav Vs Ramtelu
Madhya Pradesh High Court · (2014) 06 MP CK 0085
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2
High Courts18 Jun 2014Allowed
Naresh Kushwah Vs State of M.P.
Madhya Pradesh High Court · (2014) 06 MP CK 0038
Criminal Procedure Code, 1973 (CrPC) — Section 439
High Courts18 Jun 2014Allowed
Veena Vadini Teachers Training Institute Vs NCTE
Madhya Pradesh High Court · (2014) 06 MP CK 0037