High Courts22 Aug 2013Allowed
Sudharlal Vs State of M.P.
Madhya Pradesh High Court · (2013) 08 MP CK 0130
Criminal Procedure Code, 1973 (CrPC) — Section 438Penal Code, 1860 (IPC) — Section 201, 304B, 34, 498A
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Madhya Pradesh High Court judgments
47,651 judgments · page 937 of 2,383
High Courts22 Aug 2013
Devendra Kumar Dubey (since deceased) through Lr. Smt. Savitri Dubey Vs State Government of M.P. and Others
Madhya Pradesh High Court · (2013) 4 MPLJ 659
High Courts20 Aug 2013
Ramniwas Vs Jagatbahadur Singh and Others
Madhya Pradesh High Court · (2013) ILR (MP) 2689 : (2013) 5 MPHT 30 : (2014) 3 MPJR 56 : (2013) 4 MPLJ 200
High Courts20 Aug 2013Allowed
Dr. Ramlala Shukla and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 4 MPLJ 212
Constitution of India, 1950 — Article 14, 154, 16, 166, 166(3)Madhya Pradesh General Clauses Act, 1957 — Section 21
High Courts20 Aug 2013Partly Allowed
Sultan Singh and Vijay Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 08 MP CK 0277
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 325, 34
High Courts20 Aug 2013Allowed
Bholu @ Mukesh Sharma Vs State of M.P.
Madhya Pradesh High Court · (2013) 08 MP CK 0276
Criminal Procedure Code, 1973 (CrPC) — Section 439Penal Code, 1860 (IPC) — Section 307, 333, 353, 394, 427
High Courts20 Aug 2013
Harjindar Sethi Vs Dwarika Prasad
Madhya Pradesh High Court · (2013) 08 MP CK 0256
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(f)
High Courts20 Aug 2013
Smt. Sunita Rathore Vs Lokendra Rathore
Madhya Pradesh High Court · (2013) 3 JLJ 414 : (2014) 1 MPLJ 332
Civil Procedure Code, 1908 (CPC) — Section 154(3)Hindu Marriage Act, 1955 — Section 28, 9Penal Code, 1860 (IPC) — Section 494
High Courts20 Aug 2013Dismissed
Sachin Gupta and Others Vs Smt. Deepti Gupta
Madhya Pradesh High Court · (2013) 08 MP CK 0254
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Hindu Marriage Act, 1955 — Section 24, 27, 9
High Courts20 Aug 2013
Bhishmlal and Another Vs Ataullha Khan
Madhya Pradesh High Court · (2013) 08 MP CK 0253
Constitution of India, 1950 — Article 227
High Courts20 Aug 2013
Raj Kumar Vs Ataullha Khan
Madhya Pradesh High Court · (2013) 08 MP CK 0252
Civil Procedure Code, 1908 (CPC) — Order 11 Rule 21, 151Constitution of India, 1950 — Article 227
High Courts20 Aug 2013Partly Allowed
Mohanlal Vs M.P. Electricity Board
Madhya Pradesh High Court · (2013) 08 MP CK 0129
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Electricity Act, 2003 — Section 138
High Courts20 Aug 2013
Ashok Kumar Jain Vs Board of Revenue and Others
Madhya Pradesh High Court · AIR 2014 MP 94 : (2013) 3 JLJ 353 : (2013) 4 MPHT 523 : (2013) 4 MPLJ 246
High Courts20 Aug 2013Dismissed
Smt. Richa Sharma, Narmada Prasad, Ravindra Kumar and Arvind Kumar Vs State of Madhya Pradesh and Rajeev Jain (Jat)
Madhya Pradesh High Court · (2013) 08 MP CK 0029
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 320, 320(2), 320(8), 482Penal Code, 1860 (IPC) — Section 120B, 354, 394, 420, 466
High Courts20 Aug 2013Disposed Off
Saroj Soni Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 4 MPLJ 309
High Courts20 Aug 2013
D.P. Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 4 MPLJ 346
High Courts20 Aug 2013
Bhawani Shankar Vs Maharashtra Shishan Prasark Mandal and Others
Madhya Pradesh High Court · (2014) 140 FLR 114 : (2014) 1 MPHT 76
High Courts19 Aug 2013
Shadab Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) CriLJ 2340 : (2013) 3 JLJ 409 : (2014) 1 MPLJ 351
High Courts19 Aug 2013Dismissed
Dhruv Singh Vs Yagyavanti @ Radha
Madhya Pradesh High Court · (2013) 08 MP CK 0251
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Criminal Procedure Code, 1973 (CrPC) — Section 125Hindu Marriage Act, 1955 — Section 13, 28, 9
High Courts19 Aug 2013Allowed
Smt. Usha Saxena Vs Sundar Singh Bhadouriya and Others
Madhya Pradesh High Court · (2013) 08 MP CK 0249
Civil Procedure Code, 1908 (CPC) — Order 14 Rule 5Constitution of India, 1950 — Article 227