High Courts04 Apr 2014Allowed
Association of Civil Engineers of Madhya Pradesh Vs State of Madhya Pradesh
Madhya Pradesh High Court · AIR 2014 MP 84 : (2014) 4 MPHT 45 : (2014) 3 MPLJ 193
Constitution of India, 1950 — Article 14, 19, 21
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 862 of 2,383
High Courts04 Apr 2014
Prakash Kushwaha Vs Pooja
Madhya Pradesh High Court · (2014) 2 JLJ 189
Criminal Procedure Code, 1973 (CrPC) — Section 125Dowry Prohibition Act, 1961 — Section 3, 4Hindu Marriage Act, 1955 — Section 9
High Courts04 Apr 2014Dismissed
Mahendra Gupta Vs State of M.P.
Madhya Pradesh High Court · (2014) 3 MPLJ 275
Constitution of India, 1950 — Article 226, 227
High Courts04 Apr 2014
Association of Civil Engineers of Madhya Pradesh (Bhopal Unit) Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 3 MPJR 172
Constitution of India, 1950 — Article 14, 19, 21
High Courts03 Apr 2014
Dinesh Kumar Shivhare Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 4 MPJR 236
Civil Procedure Code, 1908 (CPC) — Section 115Constitution of India, 1950 — Article 226, 227Madhya Pradesh Excise Act, 1915 — Section 31(1)(k), 62
High Courts03 Apr 2014Allowed
Vijay Kumar and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 04 MP CK 0075
Criminal Procedure Code, 1973 (CrPC) - Section 200 202 482Penal Code, 1860 (IPC) - Section 294 323 325 34Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts03 Apr 2014Dismissed
Abdul Karim Telgi and Sohail Khan Vs Union of India
Madhya Pradesh High Court · (2014) 2 JLJ 136
Criminal Procedure Code, 1973 (CrPC) - Section 313Penal Code, 1860 (IPC) - Section 120-B 255 258 259 420Stamp Act, 1899 - Section 69
High Courts03 Apr 2014Allowed
Sonu Dubey Vs Virendra Kumar Rai
Madhya Pradesh High Court · (2014) 3 MPHT 35 : (2014) 2 MPLJ 433
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17Constitution of India, 1950 — Article 227
High Courts03 Apr 2014Dismissed
Centre for Development Communication Vs Pawan Sharma
Madhya Pradesh High Court · (2014) 3 MPLJ 249
High Courts02 Apr 2014Allowed
Srinath Awas Vikas Pvt. Ltd. Vs State of M.P.
Madhya Pradesh High Court · (2014) 4 MPJR 52 : (2014) 3 MPLJ 334
Constitution of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 318(2), 322(3)
High Courts02 Apr 2014
Regional Provident Fund Commissioner Vs Bharat Sewak Samaj Higher SEC School
Madhya Pradesh High Court · (2014) 143 FLR 414 : (2014) LabIC 2127 : (2014) 3 LLJ 391 : (2014) LLR 874
Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 14(B), 14B, 14-B, 7(I), 7(L)
High Courts02 Apr 2014Allowed
Aasu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 04 MP CK 0074
Penal Code, 1860 (IPC) - Section 147 148 294Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(xi)
High Courts02 Apr 2014
The Commissioner of Income Tax-I, Indore Vs M/s. MP Financial Corporation
Madhya Pradesh High Court · (2014) 04 MP CK 0072
Income Tax Act, 1961 - Section 254(2) 254(2) 260-A
High Courts02 Apr 2014
Sanju Vs State of M.P.
Madhya Pradesh High Court · (2014) 5 MPHT 172
Constitution of India, 1950 — Article 226National Security Act, 1980 — Section 3(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307
High Courts02 Apr 2014Allowed
Vandana Dhakad Vs State of M.P.
Madhya Pradesh High Court · (2014) 4 MPJR 68 : (2014) 3 MPLJ 79
Constitution of India, 1950 — Article 226, 227
High Courts01 Apr 2014
Narendra Singh Verma Vs State of M.P.
Madhya Pradesh High Court · (2014) 3 MPHT 291 : (2014) 3 MPLJ 360
Constitution of India, 1950 — Article 226
High Courts01 Apr 2014Dismissed
State of M.P. and Others Vs M/s. Swastik Fertilizers and Chemi. P.Ltd. and Others
Madhya Pradesh High Court · (2014) 04 MP CK 0076
High Courts01 Apr 2014Dismissed
Biresh Kumar Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 3 MPHT 192
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401, 451, 457Forest Act, 1927 — Section 2, 41, 50(4), 52, 52(4)Wild Life (Protection) Act, 1972 — Section 27, 29, 39, 51
High Courts01 Apr 2014Dismissed
State of M.P. Vs Abdul Gani
Madhya Pradesh High Court · (2014) 3 MPLJ 265
High Courts01 Apr 2014Allowed
Dabbal and Others Vs Oriental Insurance Co. Ltd. and Others
Madhya Pradesh High Court · (2015) 4 ACC 185 : (2015) ACJ 1815
Civil Procedure Code, 1908 (CPC) - Order 23 Rule 3Constitution of India, 1950 - Article 227Motor Vehicles Act, 1988 - Section 140 141 144 146 147