High Courts08 May 2014Dismissed
M.P. Rajya Sahakari Bank Maryadit Vs N.G. Raghuvanshi
Madhya Pradesh High Court · (2014) 05 MP CK 0023
Constitution of India, 1950 — Article 227Madhya Pradesh Co-operative Societies Act, 1960 — Section 55(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 852 of 2,383
High Courts08 May 2014Dismissed
State of M.P. and Others Vs Pragati Bhandare
Madhya Pradesh High Court · (2014) 05 MP CK 0001
High Courts07 May 2014Allowed
Bank of Baroda Vs M/s. Ample Developers Private Limited and Others
Madhya Pradesh High Court · (2014) 05 MP CK 0229
Constitution of India, 1950 — Article 227Recovery of Debts Due to Banks and Financial Institutions Act, 1993 — Section 20
High Courts07 May 2014Disposed Off
Besahan Prasad Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 05 MP CK 0228
High Courts07 May 2014Dismissed
Secretary State of M.P. and 2 Ors. Vs Mohd. Israr Haji
Madhya Pradesh High Court · (2014) 05 MP CK 0226
High Courts07 May 2014Dismissed
Vidyabharti Vs Jagdish and Others
Madhya Pradesh High Court · (2014) 05 MP CK 0217
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 May 2014Disposed Off
Gaurav Pandey Vs Santosh Kumar Singh and Others
Madhya Pradesh High Court · (2014) 05 MP CK 0216
Contempt of Courts Act, 1971 — Section 12
High Courts07 May 2014Dismissed
Surajbai Vs Smt. Mamata Bai
Madhya Pradesh High Court · (2014) 05 MP CK 0196
Penal Code, 1860 (IPC) — Section 109, 494
High Courts07 May 2014Disposed Off
Ashok Chandra and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 05 MP CK 0175
High Courts07 May 2014Dismissed
Shyam Babu and Others Vs Purushottam Singh and Others
Madhya Pradesh High Court · (2014) 05 MP CK 0156
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts07 May 2014Allowed
Neeraj Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 3 JLJ 16 : (2014) 3 MPHT 406
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 27, 9Penal Code, 1860 (IPC) — Section 302, 34
High Courts07 May 2014Allowed
Pran Singh and Another Vs State of M.P.
Madhya Pradesh High Court · (2014) 05 MP CK 0106
Penal Code, 1860 (IPC) — Section 294Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 3(1)(x)
High Courts07 May 2014
Rinku @ Rajesh Kumar Verma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 05 MP CK 0094
Criminal Procedure Code, 1973 (CrPC) — Section 164Penal Code, 1860 (IPC) — Section 363, 366, 376, 376(1), 506(II)
High Courts07 May 2014Dismissed
R.K. Nema Vs State of M.P.
Madhya Pradesh High Court · (2014) 05 MP CK 0090
Penal Code, 1860 (IPC) — Section 409, 420
High Courts07 May 2014
M/s. Mathole Laxhmandas Sahu and Sons Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 05 MP CK 0089
High Courts07 May 2014
Smt. Manju Prabha Shrivastava and Others Vs Smt. Rajkumari and Another
Madhya Pradesh High Court · (2014) 05 MP CK 0083
Civil Procedure Code, 1908 (CPC) — Section 151
High Courts07 May 2014Dismissed
Anil Kumar Sharma Vs Longshree and Others
Madhya Pradesh High Court · (2014) 05 MP CK 0082
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 May 2014Dismissed
Sangram Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 05 MP CK 0081
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 May 2014Dismissed
Amar Singh and Others Vs Murti Radha Mohan Ji and Another
Madhya Pradesh High Court · (2014) 05 MP CK 0080
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 May 2014Disposed Off
Bal Kumar Kaushik Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 05 MP CK 0072
Criminal Procedure Code, 1973 (CrPC) — Section 4, 5Penal Code, 1860 (IPC) — Section 120-B, 320, 419, 467, 468