High Courts13 Mar 2014
Annie Institute of Technology and Research Centre Vs Directorate of Technical Education
Madhya Pradesh High Court · (2014) 53 MPLJ 659
Madhya Pradesh Niji Vishwa Vidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007 — Section 12
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Madhya Pradesh High Court judgments
47,648 judgments · page 865 of 2,383
High Courts12 Mar 2014Allowed
Sunil Verma Vs Balkishan Garg
Madhya Pradesh High Court · (2014) 3 MPHT 216 : (2014) 3 MPLJ 149
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 7, 151Constitution of India, 1950 — Article 227Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 37, 37(2), 37(3), 45
High Courts12 Mar 2014
Shri Rang Petrochem Industries Vs Commercial Tax Officer
Madhya Pradesh High Court · (2014) 71 VST 177
Constitution of India, 1950 — Article 226
High Courts12 Mar 2014
Ali Hussain Vs Shabbir Hussain Inayat Hussain Vs Ali Hussain
Madhya Pradesh High Court · (2014) 3 MPHT 423 : (2014) 3 MPLJ 670
Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 8 Rule 6A, Order 8 Rule 6A(1)Constitution of India, 1950 — Article 227
High Courts12 Mar 2014
Narmada Enterprises Vs State of M.P.
Madhya Pradesh High Court · (2014) 2 MPHT 534 : (2014) 2 MPLJ 149 : (2014) 4 RCR(Civil) 1052
Contract Act, 1872 — Section 10, 2(h)Evidence Act, 1872 — Section 68
High Courts11 Mar 2014Allowed
Baheti Rotoplast Private Limited Vs Vectus Industries Limited
Madhya Pradesh High Court · (2014) 03 MP CK 0044
Companies Act, 1956 - Section 235 236 237 238 239
High Courts10 Mar 2014
Sandeep Singh Tomar Vs State of M.P.
Madhya Pradesh High Court · (2014) 4 MPJR 49
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12(1)Penal Code, 1860 (IPC) — Section 147, 148, 149, 302
High Courts10 Mar 2014Dismissed
Abbas Ali Khan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 2 JLJ 104 : (2014) 3 MPHT 347
Criminal Procedure Code, 1973 (CrPC) - Section 313 374(2)Evidence Act, 1872 - Section 45Foreigners Act, 1946 - Section 14 14(a)(c) 3(1) 5
High Courts10 Mar 2014
Pradeep Sahu Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 03 MP CK 0052
Criminal Procedure Code, 1973 (CrPC) - Section 228 397 401Penal Code, 1860 (IPC) - Section 147 148 149 201 294
High Courts10 Mar 2014Allowed
Ramkishan and Others. Vs State of M.P.
Madhya Pradesh High Court · (2014) 03 MP CK 0051
Criminal Procedure Code, 1973 (CrPC) - Section 482Evidence Act, 1872 - Section 113APenal Code, 1860 (IPC) - Section 107 109 306 34
High Courts10 Mar 2014Dismissed
Babulal Mehar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 03 MP CK 0045
High Courts10 Mar 2014Dismissed
Safal Investment Ltd. and Others Vs M/s. Vibgyor Laminates Pvt. Ltd.
Madhya Pradesh High Court · (2014) 4 MPLJ 466
Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138 141
High Courts07 Mar 2014Dismissed
State of MP and Others Vs Sunil Saxena
Madhya Pradesh High Court · (2014) 03 MP CK 0063
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 - Section 2(1)
High Courts07 Mar 2014Dismissed
Phool Chand Tekam Vs State of MP and Others
Madhya Pradesh High Court · (2014) 03 MP CK 0062
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 - Section 2(1)
High Courts07 Mar 2014Allowed
Gaurav Chaturvedi and Others Vs Mr. Girdhar Gopal Bajoriya and Another
Madhya Pradesh High Court · (2014) 3 ARBLR 148 : (2014) 3 MPHT 178 : (2014) 2 MPLJ 395
Arbitration Act, 1940 - Section 20Arbitration and Conciliation Act, 1996 - Section 11 11(6) 15(2) 21 7Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11
High Courts07 Mar 2014
M/s. Gail India Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 44 GST 714 : (2014) 72 VST 161
Madhya Pradesh Value Added Tax Act, 2002 - Section 2(h) 2(j) 2(v) 2(v)(iii) 20
High Courts07 Mar 2014
Supriya Kranti Vs Barkatullah University and Others
Madhya Pradesh High Court · (2015) 1 MPLJ 447
High Courts06 Mar 2014Allowed
Sunanda Kachhwar Vs State of M.P.
Madhya Pradesh High Court · (2014) 142 FLR 769 : (2014) 4 LLN 185 : (2014) 2 MPHT 445 : (2014) 2 MPLJ 589
Companies Act, 1956 — Section 617Constitution of India, 1950 — Article 226Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 — Section 2(a), 2(a)(ii), 2(k), 2(t)
High Courts06 Mar 2014
Prashant Chauhan Vs State of M.P.
Madhya Pradesh High Court · (2014) 2 MPHT 526
Criminal Procedure Code, 1973 (CrPC) — Section 195, 195(1), 195(1)(a)(i), 2(d), 482Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
High Courts06 Mar 2014Allowed
Vivekkumar Chauhan Vs State of M.P.
Madhya Pradesh High Court · (2014) 2 MPLJ 694