High Courts09 Jun 2014Disposed Off
Tikaram Kori Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 06 MP CK 0154
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 846 of 2,383
High Courts09 Jun 2014Dismissed
Balkrishna Dubey Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 06 MP CK 0072
Madhya Pradesh Municipalities Act, 1961 — Section 29-B, 36, 37, 37(2)
High Courts09 Jun 2014Dismissed
Ramlala Shukla Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 06 MP CK 0013
High Courts05 Jun 2014Dismissed
Satyendra Tiwari Vs State of M.P.
Madhya Pradesh High Court · (2014) 3 MPHT 485 : (2014) 3 MPLJ 574
Criminal Procedure Code, 1973 (CrPC) — Section 378(4)Evidence Act, 1872 — Section 114General Clauses Act, 1897 — Section 27
High Courts02 Jun 2014
Prem Narayan Soni Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 06 MP CK 0153
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 34, 498A
High Courts02 Jun 2014Allowed
Ramesh Chand Vs State of M.P.
Madhya Pradesh High Court · (2014) 06 MP CK 0146
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 153A, 153B, 188
High Courts29 May 2014Allowed
Smt. Neetu Sharma @ Smt. Neetu Upadhyay Vs State of M.P.
Madhya Pradesh High Court · (2014) 05 MP CK 0232
Criminal Procedure Code, 1973 (CrPC) — Section 439Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 201, 304-B, 34, 498-A
High Courts26 May 2014
Bhai Lal Saket Vs State of M.P.
Madhya Pradesh High Court · (2014) 05 MP CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 161, 438, 439Penal Code, 1860 (IPC) — Section 342, 376, 511
High Courts16 May 2014Dismissed
Harbanslal Vs Shyamsundar
Madhya Pradesh High Court · (2014) 4 MPHT 168 : (2014) 4 MPLJ 37
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts16 May 2014Dismissed
Neelesh Vs State of M.P.
Madhya Pradesh High Court · (2014) 3 MPHT 476
Criminal Procedure Code, 1973 (CrPC) — Section 407Penal Code, 1860 (IPC) — Section 380, 457
High Courts16 May 2014
M.L. Gaur and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 1 MPJR 61
Criminal Procedure Code, 1973 (CrPC) — Section 155(2), 156(1), 482Madhya Pradesh Co-operative Societies Act, 1960 — Section 75, 76Penal Code, 1860 (IPC) — Section 34, 406, 415, 420, 467
High Courts16 May 2014Allowed
Najim Khan Vs State of M.P.
Madhya Pradesh High Court · (2014) 05 MP CK 0177
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482
High Courts16 May 2014Disposed Off
Nitin Jain Vs National Law Institute University Bhopal M.P.
Madhya Pradesh High Court · (2014) 05 MP CK 0176
High Courts16 May 2014Dismissed
Amar B. Singh Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2014) 05 MP CK 0017
Constitution of India, 1950 — Article 12, 226
High Courts16 May 2014
Shiv Prasad Dubey Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 05 MP CK 0011
Prevention of Food Adulteration Act, 1954 — Section 13, 14A, 16(1)(a)(i), 16(1C), 7(i)
High Courts16 May 2014Dismissed
Manoj Sharma Vs Girraj Sharma
Madhya Pradesh High Court · (2014) 05 MP CK 0010
Madhya Pradesh Co-operative Societies Act, 1960 — Section 77(14)
High Courts16 May 2014Dismissed
Khalid Ahmed and Others Vs Sarwar Ahmed and Another
Madhya Pradesh High Court · (2014) 05 MP CK 0009
Civil Procedure Code, 1908 (CPC) — Section 151Constitution of India, 1950 — Article 226, 227Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts16 May 2014Dismissed
Smt. Malti Bhadoria Vs State of MP and Others
Madhya Pradesh High Court · (2014) 05 MP CK 0008
High Courts16 May 2014Partly Allowed
Rajendra Syal Vs Hari Prasad Agrawal and Others
Madhya Pradesh High Court · (2014) 2 JLJ 439 : (2014) 3 MPHT 464 : (2014) 3 MPLJ 561
Constitution of India, 1950 — Article 227Stamp Act, 1899 — Section 2(14), 33, 33(1), 35, 38
High Courts16 May 2014Dismissed
Dr. Rajendra Singh and Others Vs Dr. Shanti Raghuvanshi and Others
Madhya Pradesh High Court · (2014) 05 MP CK 0004
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 226, 227Evidence Act, 1872 — Section 108