High Courts29 Aug 2013Dismissed
Kailash Batham (since dead) through legal representative Smt. Vidhya Batham Vs Secretary to the Home Ministry and Others
Madhya Pradesh High Court · (2013) 08 MP CK 0376
Penal Code, 1860 (IPC) — Section 323, 325
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 932 of 2,383
High Courts29 Aug 2013Allowed
Shankar Mukund Khare Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2013) 08 MP CK 0375
Constitution of India, 1950 — Article 311
High Courts29 Aug 2013
Shashikant Sharma Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 08 MP CK 0343
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 294, 323, 34, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts29 Aug 2013
Sur Singh Solanki Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 08 MP CK 0342
Penal Code, 1860 (IPC) — Section 120B, 201, 407, 420, 468Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts29 Aug 2013
Ruchi Jain Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 08 MP CK 0341
Criminal Procedure Code, 1973 (CrPC) — Section 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts29 Aug 2013Dismissed
State of M.P. Vs Shivnarayan alias Tunda and Lakhan
Madhya Pradesh High Court · (2013) 08 MP CK 0339
Criminal Procedure Code, 1973 (CrPC) — Section 378(1)Penal Code, 1860 (IPC) — Section 302, 34
High Courts29 Aug 2013Dismissed
Mohar Singh Vs Tarkhibai and Others
Madhya Pradesh High Court · (2013) 08 MP CK 0338
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts29 Aug 2013Allowed
Shivraj Singh Vs Bharat Singh and Another
Madhya Pradesh High Court · (2013) 08 MP CK 0234
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 151Constitution of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 44
High Courts29 Aug 2013Disposed Off
Dinesh Singh and Others Vs State of M.P. and Another
Madhya Pradesh High Court · (2013) 08 MP CK 0233
Criminal Procedure Code, 1973 (CrPC) — Section 320(2), 482Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 498A
High Courts29 Aug 2013Partly Allowed
Suryabhan Patel Vs M.P. State Electricity Board and Others
Madhya Pradesh High Court · (2014) 3 MPLJ 712
Constitution of India, 1950 — Article 226
High Courts29 Aug 2013Disposed Off
Nitin Lad Vs State Bank of India and Others
Madhya Pradesh High Court · (2013) 08 MP CK 0117
High Courts29 Aug 2013Allowed
Bhagwan Singh alias Pappu Yadav Vs State of M.P.
Madhya Pradesh High Court · (2013) 08 MP CK 0115
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 120B, 34, 392
High Courts29 Aug 2013Disposed Off
State of M.P. Vs Abdul Rahman Khan
Madhya Pradesh High Court · (2013) 08 MP CK 0111
Land Acquisition Act, 1894 — Section 18, 23, 4, 54, 6
High Courts29 Aug 2013Disposed Off
State of M.P. Vs Smt. Krishna Devi
Madhya Pradesh High Court · (2013) 08 MP CK 0110
Land Acquisition Act, 1894 — Section 18, 23, 23(1A), 4, 54
High Courts29 Aug 2013Disposed Off
State of M.P. Vs Smt. Mamta Devi
Madhya Pradesh High Court · (2013) 08 MP CK 0109
Land Acquisition Act, 1894 — Section 18, 23, 23(1A), 4, 54
High Courts29 Aug 2013Dismissed
Madhya Pradesh Electricity Board Vs Rajendrashri and Others
Madhya Pradesh High Court · (2014) 3 MPLJ 216
Civil Procedure Code, 1908 (CPC) — Section 96
High Courts29 Aug 2013Dismissed
Alok Tripathi Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 08 MP CK 0107
Criminal Procedure Code, 1973 (CrPC) — Section 156(3)
High Courts29 Aug 2013Allowed
Ms. Arti Sharma and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 08 MP CK 0106
Advocates Act, 1961 — Section 24(1)(c)(iii), 49(1)(af), 7(1)(h)
High Courts29 Aug 2013Allowed
Smt. Shadhna Shukla Vs Radhe Shyam Bansal and Another
Madhya Pradesh High Court · (2013) 08 MP CK 0089
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4, Order 26 Rule 1, 151Constitution of India, 1950 — Article 227
High Courts29 Aug 2013
Smt. Kusum Soni Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2013) 139 FLR 361 : (2014) 1 MPHT 186 : (2013) 4 MPLJ 144