High Courts07 May 2014Dismissed
Narendra Jetly Vs Ashish Shrivastava
Madhya Pradesh High Court · (2014) 05 MP CK 0070
Criminal Procedure Code, 1973 (CrPC) — Section 482, 91Negotiable Instruments Act, 1881 (NI) — Section 138
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Madhya Pradesh High Court judgments
47,648 judgments · page 853 of 2,383
High Courts07 May 2014Allowed
M/s. Analpal Singh A Class Constructor Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 05 MP CK 0065
High Courts07 May 2014Partly Allowed
Shyam Bai Vs Madanlaal
Madhya Pradesh High Court · (2014) 05 MP CK 0045
Negotiable Instruments Act, 1881 (NI) — Section 138, 147
High Courts07 May 2014Dismissed
Nirmal Lohiya Vs Engineer Ramesh Prasad Kanyakunj
Madhya Pradesh High Court · (2014) 05 MP CK 0043
Criminal Procedure Code, 1973 (CrPC) — Section 195, 340Electricity Act, 2003 — Section 135
High Courts07 May 2014Allowed
Rasheed Ahmad Vs The Union of India and Others
Madhya Pradesh High Court · (2014) 05 MP CK 0042
Constitution of India, 1950 — Article 226
High Courts07 May 2014Disposed Off
Govind Prasad Mishra Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 05 MP CK 0041
High Courts07 May 2014
Ramesh Chandra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) CriLJ 2996 : (2014) FAJ 483 : (2014) 3 MPHT 382 : (2014) 3 MPJR 92
Constitution of India, 1950 — Article 141Criminal Procedure Code, 1973 (CrPC) — Section 16(1)(a)(i), 432, 433, 7(i)Prevention of Food Adulteration Act, 1954 — Section 13, 16, 16(1)(a)(i), 7(i)
High Courts07 May 2014
Devilal Vs Hamid Shah
Madhya Pradesh High Court · (2014) 5 MPHT 165 : (2015) 1 MPLJ 110
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 8, 91Specific Relief Act, 1963 — Section 34, 38
High Courts07 May 2014Dismissed
Bhaiyalal Vs State of M.P.
Madhya Pradesh High Court · (2014) 05 MP CK 0022
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts07 May 2014Dismissed
Ramsajivan Sahu Vs Phoolkumari
Madhya Pradesh High Court · (2014) 05 MP CK 0002
Criminal Procedure Code, 1973 (CrPC) — Section 125(5)Limitation Act, 1963 — Section 5
High Courts06 May 2014
Raj Kumar Rai and Others Vs The State of M.P.
Madhya Pradesh High Court · (2014) 05 MP CK 0242
Penal Code, 1860 (IPC) — Section 489(B), 489(C)
High Courts06 May 2014
Rewaram Vs Veerendra Kumar
Madhya Pradesh High Court · (2014) 3 MPHT 299 : (2014) 3 MPLJ 77
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 97, Order 21 Rule 98, Order 21 Rule 99, 100, 151
High Courts06 May 2014Dismissed
Smt. Reena Louis Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 05 MP CK 0231
Constitution of India, 1950 — Article 12, 226, 227
High Courts06 May 2014Dismissed
Dinesh Rai Vs State of M.P.
Madhya Pradesh High Court · (2014) 05 MP CK 0224
Central Excises and Salt Act, 1944 — Section 34(2)
High Courts06 May 2014Disposed Off
Sonu Prajapati Vs State of M.P.
Madhya Pradesh High Court · (2014) 05 MP CK 0207
Criminal Procedure Code, 1973 (CrPC) — Section 374Explosives Act, 1884 — Section 3, 4, 5Penal Code, 1860 (IPC) — Section 307
High Courts06 May 2014
M/s. Vikram Woolens Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 05 MP CK 0206
Central Sales Tax Act, 1956 — Section 8, 8(1), 8(4), 8(5)Companies Act, 1956 — Section 62(3)Constitution of India, 1950 — Article 301
High Courts06 May 2014Dismissed
Hari Shankar Paliwal Vs Om Prakash and Others
Madhya Pradesh High Court · (2014) 05 MP CK 0168
Civil Procedure Code, 1908 (CPC) — Section 100Hindu Succession Act, 1956 — Section 8
High Courts06 May 2014Dismissed
Sanghi Coach Builders Vs Gurubachan
Madhya Pradesh High Court · (2014) 05 MP CK 0144
Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts06 May 2014
M/s. Marvel Vinyls Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 72 VST 283
Central Sales Tax Act, 1956 — Section 8, 8(1), 8(4), 8(5)Companies Act, 1956 — Section 62(3)Constitution of India, 1950 — Article 301
High Courts06 May 2014Disposed Off
State of M.P. and Others Vs Prakash Chandra Joshi
Madhya Pradesh High Court · (2014) 05 MP CK 0138