High Courts10 Feb 2014Disposed Off
Ravindra Kumar Jain Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 02 MP CK 0079
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 871 of 2,383
High Courts10 Feb 2014Allowed
Shree Bhagwan Gupta Vs Jiwaji University and Another
Madhya Pradesh High Court · (2014) 02 MP CK 0074
Constitution of India, 1950 - Article 226
High Courts10 Feb 2014Dismissed
Smt. Kiran Kaurav and Others Vs Ramsewak and Others
Madhya Pradesh High Court · (2014) 02 MP CK 0073
Motor Vehicles Act, 1988 - Section 173
High Courts10 Feb 2014Dismissed
Kirti Vs Mata Prasad and Another
Madhya Pradesh High Court · (2014) 1 JLJ 339
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 7 151 4(1) 96Hindu Marriage Act, 1955 - Section 27 28
High Courts10 Feb 2014Dismissed
Iqbal Qureshi Vs Shri Jain Shwetambar Murti Pujak Sansthan Committee
Madhya Pradesh High Court · (2014) 02 MP CK 0071
Civil Procedure Code, 1908 (CPC) - Section 151Constitution of India, 1950 - Article 227
High Courts10 Feb 2014Dismissed
Saurabh Vs Mohakam Singh and Others
Madhya Pradesh High Court · (2014) 02 MP CK 0070
Civil Procedure Code, 1908 (CPC) - Section 100Hindu Minority and Guardianship Act, 1956 - Section 8 8(2)
High Courts10 Feb 2014Allowed
Ramesh Prasad and Another Vs State of M.P.
Madhya Pradesh High Court · (2014) 02 MP CK 0065
Criminal Procedure Code, 1973 (CrPC) - Section 397 401Penal Code, 1860 (IPC) - Section 294 308 323 324 34
High Courts10 Feb 2014Allowed
Chetram Warkare Vs Secretary The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 02 MP CK 0048
High Courts07 Feb 2014Dismissed
State of Madhya Pradesh and Another Vs Jyotiraditya Scindia
Madhya Pradesh High Court · (2014) 1 JLJ 326
Criminal Procedure Code, 1973 (CrPC) - Section 173 190 195 195(1) 195(1)(a)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 - Section 2(1)Penal Code, 1860 (IPC) - Section 172 173 174 175 176
High Courts07 Feb 2014Disposed Off
Madhyanchal Gramin Bank Vs Laxman lal Ojha
Madhya Pradesh High Court · (2014) 02 MP CK 0083
High Courts07 Feb 2014Dismissed
Saiyad Sharif Mohammad Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 02 MP CK 0022
Central Excises and Salt Act, 1944 - Section 34(2)
High Courts06 Feb 2014
Bhikam Singh and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 02 MP CK 0091
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 8Constitution of India, 1950 - Article 227
High Courts06 Feb 2014
The State of Madhya Pradesh Vs Babu Khan
Madhya Pradesh High Court · (2014) 02 MP CK 0088
Criminal Procedure Code, 1973 (CrPC) - Section 378(1)Penal Code, 1860 (IPC) - Section 107 109 306
High Courts06 Feb 2014Dismissed
State of M.P. Vs Subhash and Others
Madhya Pradesh High Court · (2014) 02 MP CK 0085
Criminal Procedure Code, 1973 (CrPC) - Section 378Penal Code, 1860 (IPC) - Section 323 34 506Scheduled Tribes and Other Traditional Forest Dwellers (Recognition of Forest Rights) Act, 2006 - Section 3(1)(v) 3(1)(x)
High Courts06 Feb 2014Allowed
Mangilal Das Vs State of M.P. and Another
Madhya Pradesh High Court · (2014) 02 MP CK 0045
Civil Procedure Code, 1908 (CPC) - Order 1 Rule 10, Order 1 Rule 10(2)Constitution of India, 1950 - Article 227
High Courts06 Feb 2014Allowed
Shiv Bhanu Rathore Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 02 MP CK 0043
Constitution of India, 1950 - Article 21 226Prohibition of Child Marriage Act, 2006 - Section 13 13(5) 16
High Courts06 Feb 2014
M/s. Premier Industries Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 02 MP CK 0036
Central Sales Tax Act, 1956 - Section 8(5)
High Courts06 Feb 2014Dismissed
Harigopal Katiya Vs Jagdish Prasad
Madhya Pradesh High Court · (2014) 02 MP CK 0019
Criminal Procedure Code, 1973 (CrPC) - Section 372Penal Code, 1860 (IPC) - Section 294 323 34 341 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(1)(x)
High Courts06 Feb 2014Dismissed
Shilpi Mishra Vs State of M.P.
Madhya Pradesh High Court · (2014) 3 LLJ 211
Constitution of India, 1950 — Article 14, 15, 16
High Courts06 Feb 2014Dismissed
Dharmendra Singh Bhadouriya Vs Rohit Goyal
Madhya Pradesh High Court · (2014) 3 BC 288 : (2014) 2 MPHT 160 : (2015) 1 MPLJ 480
Criminal Procedure Code, 1973 (CrPC) — Section 245, 251, 255, 482Negotiable Instruments Act, 1881 (NI) — Section 138