High Courts05 Feb 2014Allowed
Brajesh Sharma Vs State of M.P and Another
Madhya Pradesh High Court · (2014) 02 MP CK 0110
National Greens Tribunal Act, 2010 - Section 14
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,648 judgments · page 872 of 2,383
High Courts05 Feb 2014Allowed
M/s. Shreydeep Stone Crusher Vs State of M.P. and Another
Madhya Pradesh High Court · AIR 2014 MP 49 : (2014) 4 FLT 408
Mines and Minerals (Development and Regulation) Act, 1957 - Section 15National Greens Tribunal Act, 2010 - Section 14
High Courts05 Feb 2014Dismissed
Bhikarilal Kahar Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 02 MP CK 0084
High Courts05 Feb 2014Allowed
Aman Stone Crusher Vs State of M.P.
Madhya Pradesh High Court · (2014) 1 JLJ 386
Mines and Minerals (Development and Regulation) Act, 1957 — Section 15National Greens Tribunal Act, 2010 — Section 14
High Courts05 Feb 2014
Garden Pick Pvt. Ltd. Vs Central Bank of India
Madhya Pradesh High Court · (2014) 4 BC 350
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) — Section 13(4)
High Courts05 Feb 2014Allowed
Upendra Patil Vs Megha Patil
Madhya Pradesh High Court · (2015) 2 JLJ 261
Criminal Procedure Code, 1973 (CrPC) - Section 200 202 482Dowry Prohibition Act, 1961 - Section 3 4Penal Code, 1860 (IPC) - Section 34 498A
High Courts04 Feb 2014
Babulal Yadav Vs State of M.P.
Madhya Pradesh High Court · (2014) FAJ 519
Constitution of India, 1950 — Article 226Food Safety and Standards Act, 2006 — Section 26(2)(11), 70, 71
High Courts04 Feb 2014
Annapurna Industries Unit II Vs Deputy Commissioner
Madhya Pradesh High Court · (2014) 71 VST 267
High Courts04 Feb 2014Disposed Off
Kesar Singh Vs Secretary State of M.P. 4 and Others
Madhya Pradesh High Court · (2014) 02 MP CK 0021
Constitution of India, 1950 - Article 226
High Courts04 Feb 2014Dismissed
Sadhna Pandey Vs Prakash Chand Jain
Madhya Pradesh High Court · (2014) 3 BC 351
Criminal Procedure Code, 1973 (CrPC) — Section 397Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 118, 119, 120, 138
High Courts03 Feb 2014Disposed Off
Ratan Chandra Jain Vs State of M.P.
Madhya Pradesh High Court · (2014) LabIC 1895
High Courts03 Feb 2014Dismissed
B.M. Educational Society Vs National Council
Madhya Pradesh High Court · (2014) 02 MP CK 0092
High Courts03 Feb 2014Allowed
Nagar Parishad Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 1 JLJ 256 : (2014) 1 MPJR 156
Constitution of India, 1950 - Article 300-ACriminal Procedure Code, 1973 (CrPC) - Section 144Madhya Pradesh Land Revenue Code, 1959 - Section 237 248
High Courts03 Feb 2014
M/s. Shivaji Udyog Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 02 MP CK 0089
Madhya Pradesh General Sales Tax Act, 1958 — Section 18
High Courts03 Feb 2014Allowed
Smt. Deepanjali Chauhan Vs Jitendra Singh
Madhya Pradesh High Court · (2014) 02 MP CK 0087
Constitution of India, 1950 - Article 227Hindu Minority and Guardianship Act, 1956 - Section 8
High Courts03 Feb 2014Allowed
Fateh Singh Vs Rambaran Lal and Others
Madhya Pradesh High Court · (2014) 02 MP CK 0086
Civil Procedure Code, 1908 (CPC) - Order 6 Rule 17Constitution of India, 1950 - Article 227
High Courts03 Feb 2014Dismissed
Additional Secretary Officer Incharge of The Case Executive Engineer M.P. Poorv Kshetra Vidhyut Vitr Vs Siyaram Yadav
Madhya Pradesh High Court · (2014) 02 MP CK 0082
Environment (Protection) Act, 1986 - Section 2(e)Public Liability Insurance Act, 1991 - Section 2 2(c) 2(d) 3
High Courts03 Feb 2014
M/s. Agro Solvent Products Pvt. Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · AIR 2014 MP 55 : (2014) 69 VST 365
Madhya Pradesh Vanijyik Kar Adhiniyam, 1994 - Section 17 25(1)(a) 9(1)
High Courts03 Feb 2014Disposed Off
Shakir Vs State of M.P.
Madhya Pradesh High Court · (2014) CriLJ 3031
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(B), 8