High Courts11 Apr 2014
Umed Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 04 MP CK 0058
Penal Code, 1860 (IPC) — Section 325, 68
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 861 of 2,383
High Courts11 Apr 2014Disposed Off
Choudhary Noor Jamal Vs State of Madhya Pradesh Mohammad Raffiq Khan Vs Board of Revenue Gwalior
Madhya Pradesh High Court · (2014) 3 MPJR 151
High Courts11 Apr 2014
Ramsushil and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 04 MP CK 0014
Penal Code, 1860 (IPC) — Section 323, 325, 34, 68
High Courts10 Apr 2014
Jindal Agro Oils Vs Commissioner of Commercial Tax
Madhya Pradesh High Court · (2014) 72 VST 141
Madhya Pradesh Value Added Tax Act, 2002 — Section 14
High Courts10 Apr 2014
Chandrabhan Singh Sikarwar Vs State of M.P.
Madhya Pradesh High Court · (2014) 3 MPHT 272
Criminal Procedure Code, 1973 (CrPC) — Section 374, 397, 401Evidence Act, 1872 — Section 113BPenal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts10 Apr 2014Partly Allowed
Midex Global Private Limited Vs Managing Director, State Bank of India and Others
Madhya Pradesh High Court · AIR 2014 MP 123 : (2015) 1 BC 81
High Courts10 Apr 2014Allowed
Kapuri Bai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) CriLJ 3324 : (2014) 3 DMC 373 : (2014) 4 MPJR 143
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 302, 304B
High Courts10 Apr 2014
Pooja Soya Industries (P) Ltd. Vs Pramod Shah
Madhya Pradesh High Court · (2014) LabIC 3501
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 11, Order 11 Rule 11(b)Constitution of India, 1950 — Article 227Industrial Disputes Act, 1947 — Section 10, 25F
High Courts09 Apr 2014Allowed
General Manager (O and M Circle),M.P. Madhya Kshetra Vidyut Vitran Co. Ltd. Vs AVN Tubes Ltd.
Madhya Pradesh High Court · (2014) 4 MPJR 242 : (2014) 3 MPLJ 223
Constitution of India, 1950 — Article 226, 227
High Courts09 Apr 2014Allowed
J.S. Raghuvanshi Vs State of M.P.
Madhya Pradesh High Court · (2014) 3 MPJR 103 : (2014) 3 MPLJ 101
Rajmata Vijaya Raje Scindia Krishi Vishwavidyalaya (Sanshodhan) Adhiniyam, 2009 — Section 2(1)
High Courts09 Apr 2014Partly Allowed
Appu Vs State of M.P.
Madhya Pradesh High Court · (2014) 2 JLJ 148
Penal Code, 1860 (IPC) — Section 300, 302, 304, 304(I), 97
High Courts09 Apr 2014Allowed
Alfa Constructions Vs Vinod Kumar Thareja
Madhya Pradesh High Court · (2014) 4 ARBLR 77 : (2014) 3 MPHT 195 : (2014) 2 MPLJ 507
Arbitration and Conciliation Act, 1996 — Section 10, 10(1), 11(6)
High Courts07 Apr 2014
Balaji Edibles Pvt. Ltd. Vs Commr. of Cus., C. Ex. & S.T., Bhopal
Madhya Pradesh High Court · (2015) 316 ELT 83
High Courts07 Apr 2014Dismissed
Balram Mahajan Vs Praveen Kumar
Madhya Pradesh High Court · (2014) 3 MPJR 142 : (2014) 3 MPLJ 129
Civil Procedure Code, 1908 (CPC) — Order 26 Rule 9, Order 39 Rule 7, 151Constitution of India, 1950 — Article 227
High Courts07 Apr 2014
Firoj Vs State of M.P.
Madhya Pradesh High Court · (2014) 5 MPHT 57
National Security Act, 1980 — Section 3(2)
High Courts07 Apr 2014Dismissed
Kishorilal Vishwakarma Vs The State of Madhya Pradesh The State of Madhya Pradesh Vs Alok Shrivastava
Madhya Pradesh High Court · (2014) 3 MPJR 167
Madhya Pradesh Land Revenue Code, 1959 — Section 113, 178, 178A, 51Penal Code, 1860 (IPC) — Section 120B, 420Prevention of Corruption Act, 1988 — Section 13, 13(1)(d), 13(1)(d)(i)(ii)(iii), 13(2), 5(1)(d)
High Courts05 Apr 2014
Sagar Bai Vs Rambharose and Others
Madhya Pradesh High Court · (2014) 4 MPJR 79
Criminal Procedure Code, 1973 (CrPC) — Section 372Penal Code, 1860 (IPC) — Section 498-A
High Courts05 Apr 2014Dismissed
Ramsewak Vs State of M.P.
Madhya Pradesh High Court · (2014) 4 MPJR 65 : (2014) 3 MPLJ 287
Constitution of India, 1950 — Article 226, 227
High Courts05 Apr 2014Disposed Off
Dheeraj Pandey Vs State of M.P.
Madhya Pradesh High Court · (2014) 3 MPHT 136 : (2014) 3 MPLJ 147
High Courts04 Apr 2014
Bagadiram Vs Shivnarayan
Madhya Pradesh High Court · (2014) 3 MPLJ 429
Civil Procedure Code, 1908 (CPC) — Order 47 Rule 1, 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5