High Courts21 Apr 2014Dismissed
Smt. Suman Shrivastava Vs The High Court of M.P.
Madhya Pradesh High Court · (2014) 04 MP CK 0060
High Court Judges (Salaries and Conditions of Service) Act, 1954 — Section 23, 23D(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 860 of 2,383
High Courts21 Apr 2014
Shamsher Bahadur Singh Chandel @ Golend Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 3 MPHT 139
Criminal Procedure (Amendment) Act, 2005 — Section 1, 16, 25, 28(a), 28(b)Criminal Procedure Code, 1973 (CrPC) — Section 320(2), 397, 401Penal Code, 1860 (IPC) — Section 294, 324, 341
High Courts21 Apr 2014
Ram Milan Pandey Vs Smt. Sangeeta Pandey
Madhya Pradesh High Court · (2014) 04 MP CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 125Family Courts Act, 1984 — Section 19(1), 19(4)
High Courts17 Apr 2014
Iqrar Ahmed Vs Mohammed Sadiq
Madhya Pradesh High Court · (2014) 04 MP CK 0100
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 45
High Courts17 Apr 2014
National Insurance Co. Ltd. Vs Siddhu and Others
Madhya Pradesh High Court · (2014) 04 MP CK 0073
Motor Vehicles Act, 1988 — Section 173
High Courts16 Apr 2014
Bharat Heavy Electricals Ltd. Vs Union of India
Madhya Pradesh High Court · (2015) 316 ELT 84
Central Excises and Salt Act, 1944 — Section 35
High Courts16 Apr 2014
J.P. Tobacco Product (P) Ltd. Vs CIT
Madhya Pradesh High Court · (2014) 04 MP CK 0033
Income Tax Act, 1961 — Section 256(1), 80G, 80HH, 80HHA
High Courts16 Apr 2014
Praveen Dubey Vs Ravishankar
Madhya Pradesh High Court · (2014) 5 MPHT 259 : (2015) 3 MPJR 78
Criminal Procedure Code, 1973 (CrPC) — Section 437, 438, 439, 439(2)Penal Code, 1860 (IPC) — Section 306, 34
High Courts16 Apr 2014Dismissed
Shashkiya Mahavidhyalaya Shikshak Sangh Vs V.S. Sampat
Madhya Pradesh High Court · (2014) 4 MPJR 75 : (2014) 3 MPLJ 133
Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12
High Courts16 Apr 2014
Sanjay Ledwani Vs The Cantonment Board Pachmarhi
Madhya Pradesh High Court · (2014) 04 MP CK 0016
High Courts16 Apr 2014Partly Allowed
Tej Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 04 MP CK 0011
Penal Code, 1860 (IPC) — Section 323, 324, 325, 326, 34
High Courts15 Apr 2014
M/s. Idea Cellular Ltd. Vs Assistant Commissioner Commercial Tax
Madhya Pradesh High Court · (2014) 04 MP CK 0077
Constitution of India, 1950 — Article 286
High Courts15 Apr 2014Dismissed
Hemraj Vs Munnalal
Madhya Pradesh High Court · (2014) 2 MPJR 166
Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 63, 65, 65(a), 66, 91Registration Act, 1908 — Section 17
High Courts15 Apr 2014Partly Allowed
Dungar Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 4 MPHT 61
Criminal Procedure Code, 1973 (CrPC) — Section 227, 397, 401Penal Code, 1860 (IPC) — Section 306, 34, 498A
High Courts15 Apr 2014
Gariba Vs State of M.P.
Madhya Pradesh High Court · (2014) CriLJ 4383 : (2014) 4 MPJR 71 : (2015) 2 RCR(Criminal) 281
Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 401Penal Code, 1860 (IPC) — Section 302, 324, 34
High Courts15 Apr 2014
Ranjeet Vs State of M.P.
Madhya Pradesh High Court · (2014) 5 MPHT 155
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 12(1), 52, 53Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 21, 8
High Courts11 Apr 2014
Pratibha Singh Ku. Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 3 MPJR 178
Constitution of India, 1950 — Article 14, 16, 162, 166(3), 226Criminal Procedure Code, 1973 (CrPC) — Section 262, 263, 264, 265, 266Evidence Act, 1872 — Section 10
High Courts11 Apr 2014Partly Allowed
Radheshyam Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 3 MPHT 103
Criminal Procedure Code, 1973 (CrPC) — Section 164, 174, 397, 401Penal Code, 1860 (IPC) — Section 107, 306
High Courts11 Apr 2014
Smt. Kusum Kali Kewat Vs Ashok Kewat
Madhya Pradesh High Court · (2014) 04 MP CK 0064
Criminal Procedure Code, 1973 (CrPC) — Section 125
High Courts11 Apr 2014Allowed
State of Madhya Pradesh Vs Vayam Technologies Ltd.
Madhya Pradesh High Court · AIR 2014 MP 88 : (2014) 3 ARBLR 586 : (2014) 3 MPHT 126 : (2014) 2 MPLJ 641
Arbitration and Conciliation Act, 1996 — Section 1, 10, 11, 11(8)(b), 12, 12Constitution of India, 1950 — Article 226, 227