High Courts25 Sept 2013Dismissed
State of M.P. Vs Pradeep Jain
Madhya Pradesh High Court · (2013) 09 MP CK 0030
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 918 of 2,383
High Courts25 Sept 2013Dismissed
Sheela and Another Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 09 MP CK 0029
Madhya Pradesh Land Revenue Code, 1959 — Section 50Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts24 Sept 2013Dismissed
S. Sreeraj and Another Vs Union of India and Others
Madhya Pradesh High Court · (2014) 3 MPHT 255 : (2014) 2 MPLJ 189
High Courts24 Sept 2013Partly Allowed
Hari Prasad Vs State of M.P.
Madhya Pradesh High Court · (2013) 09 MP CK 0319
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 306, 498A
High Courts24 Sept 2013Partly Allowed
Prahlad Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0318
Criminal Procedure Code, 1973 (CrPC) — Section 313, 320(2), 320(5), 374(2)Penal Code, 1860 (IPC) — Section 354Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi)
High Courts24 Sept 2013Disposed Off
Ramesh Chand Sharma Vs Bhagwan Singh and Another
Madhya Pradesh High Court · (2013) 09 MP CK 0310
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a)(b)
High Courts24 Sept 2013Allowed
Uttam Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0308
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Penal Code, 1860 (IPC) — Section 375, 376, 376(1), 376(i), 450Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts24 Sept 2013
Neo Corp International Ltd. Vs Assistant Commissioner of Income Tax and Another
Madhya Pradesh High Court · (2014) 265 CTR 427
High Courts24 Sept 2013Dismissed
Nagendra Prasad Vs Ram Sunder Patel and Another
Madhya Pradesh High Court · (2013) 09 MP CK 0258
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 415, 420, 466, 471
High Courts24 Sept 2013Dismissed
Manoj Shrivastava Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0224
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 482Penal Code, 1860 (IPC) — Section 406, 420, 506
High Courts24 Sept 2013Partly Allowed
Narayan Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0223
Penal Code, 1860 (IPC) — Section 294Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts24 Sept 2013Dismissed
Udanlal Vs United India Insurance Company Ltd.
Madhya Pradesh High Court · (2013) 09 MP CK 0198
Motor Vehicles Act, 1988 — Section 147, 163A, 173
High Courts24 Sept 2013Dismissed
Smt. Reena Kumari Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 2 JLJ 346 : (2014) 2 MPHT 106 : (2014) 2 MPLJ 203
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Right of Children to Free and Compulsory Education Act, 2009 — Section 2(n), 23, 23(1), 23(2)
High Courts24 Sept 2013Allowed
Keshav and Others Vs State of M.P.
Madhya Pradesh High Court · (2013) 09 MP CK 0174
Criminal Procedure Code, 1973 (CrPC) — Section 374Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302
High Courts24 Sept 2013
Mahendra Singh Dahiya Vs Dinesh Nagori
Madhya Pradesh High Court · (2013) ILR (MP) 2715
High Courts24 Sept 2013Partly Allowed
Aditya Kumar Gupta Vs M.P. State Electricity Board and Others
Madhya Pradesh High Court · (2013) 09 MP CK 0164
High Courts24 Sept 2013Dismissed
Raj Kumar and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 09 MP CK 0163
High Courts24 Sept 2013
Dr. Swati Jain Vs State of M.P.
Madhya Pradesh High Court · (2014) 2 JLJ 62 : (2014) 1 MPHT 485 : (2014) 1 MPJR 80
High Courts24 Sept 2013Dismissed
Vishvendra Nath Gupta Vs Union of India
Madhya Pradesh High Court · (2014) 1 MPLJ 704
High Courts23 Sept 2013Dismissed
Banwari Lal Jatav Vs State of M.P
Madhya Pradesh High Court · (2013) 09 MP CK 0313
Criminal Procedure Code, 1973 (CrPC) — Section 437, 437(3), 438, 438(1), 438(2)Penal Code, 1860 (IPC) — Section 420, 467, 468, 471