High Courts26 Sept 2013Disposed Off
Ms. Tomar Shiksha Prasar and Samaj Kalyan Vs State of M.P.
Madhya Pradesh High Court · (2013) 09 MP CK 0076
Madhya Pradesh Societies Registrikaran Adhiniyam, 1973 — Section 27
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 916 of 2,383
High Courts26 Sept 2013Dismissed
Sharda Sahakari Mudranalaya Maryadit and Others Vs Sureshchand and Others.
Madhya Pradesh High Court · (2013) 09 MP CK 0075
Civil Procedure Code, 1908 (CPC) — Section 96Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(b), 12(1)(d), 12(1)(f)
High Courts26 Sept 2013
Kusuma Rathore Vs Sharad Sharma
Madhya Pradesh High Court · (2013) 09 MP CK 0074
Civil Procedure Code, 1908 (CPC) — Order 10 Rule 2, Order 4 Rule 1(3), Order 6 Rule 15(4), Order 7 Rule 10, Order 7 Rule 11
High Courts26 Sept 2013
Roshanlal Vashishtha Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0070
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 92
High Courts26 Sept 2013Dismissed
Pawan Kumar Vs Power Grid Corporation of India Ltd. Company and Another
Madhya Pradesh High Court · (2014) 1 MPJR 41 : (2014) 1 MPLJ 421
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 10, Order 39 Rule 2, Order 39 Rule 2A, Order 39 Rule 4Electricity Act, 2003 — Section 164Telegraph Act, 1885 — Section 10, 16
High Courts26 Sept 2013Allowed
Sudhir Jain Vs Virendra Singh and Others
Madhya Pradesh High Court · (2013) 09 MP CK 0068
Motor Vehicles Act, 1988 — Section 173
High Courts26 Sept 2013Disposed Off
S.K. Soni Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0051
High Courts26 Sept 2013Allowed
Brij Bihari Pandey Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0049
Pariksha Sanchalan Avam Bharti Niyam — Clause 16
High Courts26 Sept 2013Allowed
Salim Khan Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2013) 09 MP CK 0048
High Courts26 Sept 2013Allowed
Rajiv Chourasiya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0047
High Courts25 Sept 2013Allowed
Karu Suryawanshi Vs State of M.P.
Madhya Pradesh High Court · (2013) ILR (MP) 2966
High Courts25 Sept 2013Disposed Off
Ashadu Lal Sanodia Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0327
High Courts25 Sept 2013Dismissed
The State of Madhya Pradesh Vs Rambharose
Madhya Pradesh High Court · (2013) 09 MP CK 0326
Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 294, 323, 324, 326, 452
High Courts25 Sept 2013
Ram Prasad Mishra Vs Sunil Kumar Mishra
Madhya Pradesh High Court · (2013) 09 MP CK 0325
Civil Procedure Code, 1908 (CPC) — Order 43 Rule 1(r), 151Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 14
High Courts25 Sept 2013Disposed Off
Ram Prasad Patel Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0188
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 173, 173(8)Penal Code, 1860 (IPC) — Section 306, 498A
High Courts25 Sept 2013Allowed
Partner M/s. Timanna Nar Singh Contractor Thru. Timanna Vs District Collector, State of M.P. and Another
Madhya Pradesh High Court · (2013) 09 MP CK 0185
High Courts25 Sept 2013Dismissed
Secretary State of M.P. and Others Vs Gulab Singh Barde
Madhya Pradesh High Court · (2013) 09 MP CK 0181
Constitution of India, 1950 — Article 21Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts25 Sept 2013Dismissed
Secretary State of M.P. and Others Vs Smt. Anitabai
Madhya Pradesh High Court · (2013) 09 MP CK 0180
Constitution of India, 1950 — Article 21Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts25 Sept 2013Allowed
Vinod Karosiya Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0157
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401Penal Code, 1860 (IPC) — Section 107, 306
High Courts25 Sept 2013
Chetan Raghuvanshi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0156
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307