High Courts20 Sept 2013Partly Allowed
Babulal Bijoria Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 3 Crimes 5
Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2), 7
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 921 of 2,383
High Courts20 Sept 2013Disposed Off
Ramniwas and Another Vs State of M.P. and Another
Madhya Pradesh High Court · (2013) 09 MP CK 0246
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 392
High Courts20 Sept 2013Allowed
Hemant Khare Vs State of M.P.
Madhya Pradesh High Court · (2013) 09 MP CK 0231
Criminal Procedure Code, 1973 (CrPC) — Section 293, 313, 342, 464, 465Evidence Act, 1872 — Section 45, 47, 65(c), 67, 68Penal Code, 1860 (IPC) — Section 161, 193, 196, 199, 201
High Courts20 Sept 2013Allowed
Shri Chetananand Shiksha Prasar Avam Jan Kalyan Samiti Vs NCTE and Others
Madhya Pradesh High Court · (2013) 09 MP CK 0230
National Council for Teachers Education (Recognition, Norms and Procedure) Regulations, 2009 — Regulation 7(2)
High Courts20 Sept 2013Allowed
Municipal Corporation Vs Dr. Santosh Shrivastava
Madhya Pradesh High Court · (2013) 09 MP CK 0228
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10Constitution of India, 1950 — Article 227
High Courts20 Sept 2013Dismissed
Smt. Anisha Patel and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 09 MP CK 0227
High Courts20 Sept 2013Dismissed
Birendra Kuswaha Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 09 MP CK 0226
High Courts20 Sept 2013
Smt. Kamlesh Nut Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0225
Criminal Procedure Code, 1973 (CrPC) — Section 203, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts20 Sept 2013Dismissed
Sunita Singh Kushwa Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0202
Right of Children to Free and Compulsory Education Act, 2009 — Section 23
High Courts20 Sept 2013
Choithram Charitable Trust Vs Commercial Tax Officer
Madhya Pradesh High Court · (2014) 69 VST 512
High Courts19 Sept 2013Allowed
Purshottam Ivne Vs State of M.P.
Madhya Pradesh High Court · (2014) 3 MPLJ 704
High Courts19 Sept 2013
Vinay Kumar Kedia Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0297
Criminal Procedure Code, 1973 (CrPC) — Section 82, 82(2), 83
High Courts19 Sept 2013
Rama @ Manorama Shukla Vs Ramakant
Madhya Pradesh High Court · (2013) 09 MP CK 0296
Criminal Procedure Code, 1973 (CrPC) — Section 125, 127, 482
High Courts19 Sept 2013Dismissed
Karim Khan Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0295
Criminal Procedure Code, 1973 (CrPC) — Section 482Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 11(5)
High Courts19 Sept 2013Dismissed
Nazim Khan Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0294
Criminal Procedure Code, 1973 (CrPC) — Section 156(3), 200, 202, 482Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
High Courts19 Sept 2013
Rachna Kedia Vs State of Madhya Pradesh and Another
Madhya Pradesh High Court · (2013) 09 MP CK 0293
Criminal Procedure Code, 1973 (CrPC) — Section 482, 82, 82(2), 83
High Courts19 Sept 2013Dismissed
R.C. Gupta Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 09 MP CK 0292
High Courts19 Sept 2013Allowed
Sanjay Khedkar Vs The State of M.P. and Others
Madhya Pradesh High Court · (2013) 09 MP CK 0291
High Courts19 Sept 2013Allowed
Namdeo Ghanekar Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2014) 3 MPLJ 694
Constitution of India, 1950 — Article 226, 309
High Courts19 Sept 2013
Vachan Singh and Others Vs Bholaram and Others
Madhya Pradesh High Court · (2014) 1 MPLJ 412