High Courts02 May 2014Dismissed
Bhagwat Singh Tekam Vs Smt. Shyamwati Bai
Madhya Pradesh High Court · (2014) 05 MP CK 0118
Madhya Pradesh Land Revenue Code, 1959 — Section 117
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 857 of 2,383
High Courts02 May 2014
Kalpana Kushwaha Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 05 MP CK 0113
Penal Code, 1860 (IPC) — Section 467
High Courts02 May 2014Dismissed
Tilak Singh Vs President The Bord of Revenue M.P. Gwalior
Madhya Pradesh High Court · (2014) 05 MP CK 0104
High Courts02 May 2014Dismissed
Ratan Rajak Vs Vijay Kumar Gala
Madhya Pradesh High Court · (2014) 05 MP CK 0103
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, 151
High Courts02 May 2014Dismissed
Ku. Farheen Vs Secretary The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 05 MP CK 0102
Constitution of India, 1950 — Article 226
High Courts02 May 2014Disposed Off
Smt. Tulsa Bai Tiwari Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 05 MP CK 0101
High Courts02 May 2014Allowed
Smt. Rajshree Tiwari Vs Smt. Sarju Bai
Madhya Pradesh High Court · (2014) 05 MP CK 0100
Constitution of India, 1950 — Article 227
High Courts02 May 2014Partly Allowed
Smt. Meena Bai Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 05 MP CK 0099
High Courts02 May 2014Allowed
Narmada Bai Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 2 JLJ 372 : (2014) 5 MPHT 250 : (2014) 3 MPLJ 517
Constitution of India, 1950 — Article 21
High Courts02 May 2014Dismissed
Mohd. Sarbar and Another Vs Sonu Vishwakarma and Others
Madhya Pradesh High Court · (2014) 05 MP CK 0055
Civil Procedure Code, 1908 (CPC) — Section 151, 94
High Courts02 May 2014Disposed Off
R.C. Gautam Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 05 MP CK 0054
High Courts02 May 2014Dismissed
The State Of Madhya Pradesh Vs Aziz Shah
Madhya Pradesh High Court · (2014) 05 MP CK 0053
Penal Code, 1860 (IPC) — Section 354
High Courts02 May 2014Allowed
Shailendra Kumar Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 05 MP CK 0052
Criminal Procedure Code, 1973 (CrPC) — Section 451, 482Forest Act, 1927 — Section 2, 41, 52Wild Life (Protection) Act, 1972 — Section 27, 29, 39, 50(4), 51
High Courts02 May 2014
Sonali Thanawala Vs Rahul Ginning Industries
Madhya Pradesh High Court · (2014) 5 MPHT 81 : (2014) 4 MPJR 154 : (2015) 1 MPLJ 117
Criminal Procedure Code, 1973 (CrPC) — Section 200, 204, 482Negotiable Instruments Act, 1881 (NI) — Section 138, 141
High Courts02 May 2014Dismissed
Omprakash Meena Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2014) 05 MP CK 0035
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 85(2)
High Courts01 May 2014Dismissed
Samruddha Buildcon Pvt. Ltd. Vs Western Railways
Madhya Pradesh High Court · (2014) 3 MPLJ 310
Constitution of India, 1950 — Article 14, 226
High Courts01 May 2014
Dileep Vs State of M.P. State of M.P. Vs Ashok Kumar
Madhya Pradesh High Court · (2014) 3 MPHT 283
Criminal Procedure Code, 1973 (CrPC) — Section 374, 378Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 304B, 34, 498A
High Courts01 May 2014
Vijay Bajaj Vs State of M.P.
Madhya Pradesh High Court · AIR 2014 MP 176 : (2014) 3 MPHT 168 : (2014) 2 MPJR 133 : (2014) 3 MPLJ 139
Constitution of India, 1950 — Article 226, 227
High Courts01 May 2014Dismissed
State of M.P. Vs Mangilal Bohare
Madhya Pradesh High Court · (2014) 3 MPLJ 64
Criminal Procedure Code, 1973 (CrPC) — Section 162, 181, 51(1)(i)Madhya Pradesh Land Revenue Code, 1959 — Section 51(1)(i)
High Courts01 May 2014Dismissed
The State of Madhya Pradesh Vs Surendra Vishwakarma
Madhya Pradesh High Court · (2014) 05 MP CK 0098
Criminal Procedure Code, 1973 (CrPC) — Section 378(III)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B