High Courts19 Aug 2013
Marico Industries Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) ILR (MP) 2625 : (2013) 66 VST 446
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,651 judgments · page 938 of 2,383
High Courts16 Aug 2013Dismissed
Bhagwan Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 08 MP CK 0326
High Courts16 Aug 2013Dismissed
Emerald Industried Ltd. Vs Smt. Ganga
Madhya Pradesh High Court · (2013) 08 MP CK 0325
Civil Procedure Code, 1908 (CPC) — Section 152Constitution of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts16 Aug 2013Disposed Off
Jayprakash Hinna Vs Than Singh Jatav and Another
Madhya Pradesh High Court · (2013) 08 MP CK 0323
Criminal Procedure Code, 1973 (CrPC) — Section 197, 202, 227, 228, 397Penal Code, 1860 (IPC) — Section 294, 323, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts16 Aug 2013Disposed Off
Avdhesh Singh Yadav Vs Madhya Pradesh Madhya Kshetra Vidyut Vitran Co. Ltd.
Madhya Pradesh High Court · (2013) 08 MP CK 0319
Criminal Procedure Code, 1973 (CrPC) — Section 482Electricity Act, 2003 — Section 135, 138
High Courts16 Aug 2013Disposed Off
Vipin Kumar Patel Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 08 MP CK 0314
High Courts16 Aug 2013
Anshu Raghuvanshi and Another Vs Ranjit Singh and Another
Madhya Pradesh High Court · (2014) 2 Crimes 581 : (2013) ILR (MP) 2485 : (2014) 2 MPHT 69
Criminal Procedure Code, 1973 (CrPC) — Section 164, 438, 439, 439(1), 439(2)Penal Code, 1860 (IPC) — Section 120B, 294, 302, 304B, 307
High Courts16 Aug 2013Allowed
Kamal Vaswani and Another Vs Smt. Jaidevi Vaswani
Madhya Pradesh High Court · (2013) 08 MP CK 0197
Criminal Procedure Code, 1973 (CrPC) — Section 482Protection of Women From Domestic Violence Act, 2005 — Section 12, 18, 19, 20, 21
High Courts16 Aug 2013
Smt. Rannu Gupta Vs State of MP and Others
Madhya Pradesh High Court · (2013) 08 MP CK 0156
High Courts16 Aug 2013Dismissed
Smt. Madina Begam and Another Vs Shiv Murti Prasad Pandey and Others
Madhya Pradesh High Court · (2013) ILR (MP) 2169 : (2014) 2 MPJR 8
Civil Procedure Code, 1908 (CPC) — Section 96Evidence Act, 1872 — Section 91, 92Limitation Act, 1963 — Section 15, 15(1), 9
High Courts16 Aug 2013
Nand Kishore Singh and Others Vs Shri Rambali Singh Chandel
Madhya Pradesh High Court · (2013) 08 MP CK 0143
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 125, 155(2), 156(1), 482Hindu Marriage Act, 1955 — Section 13B
High Courts16 Aug 2013Dismissed
Tabish Khan and Another Vs State of M.P.
Madhya Pradesh High Court · (2013) 08 MP CK 0142
Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 397, 401Penal Code, 1860 (IPC) — Section 294, 307, 323, 34, 451
High Courts16 Aug 2013
Anantram Alias Anandram Vs Mewalal Chourasia
Madhya Pradesh High Court · (2013) 08 MP CK 0137
Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23E
High Courts16 Aug 2013
Deepak Agrawal Vs Smt. Uma Bai Mehto
Madhya Pradesh High Court · (2013) 08 MP CK 0136
Criminal Procedure Code, 1973 (CrPC) — Section 145, 146(1)
High Courts16 Aug 2013Allowed
Smt. Deepti Arya Vs Jiwaji University and Another
Madhya Pradesh High Court · (2013) 08 MP CK 0119
Advocates Act, 1961 — Section 24(1)(c)(iii), 49(1)(af), 7(1)(h)
High Courts16 Aug 2013Allowed
Santosh Tyagi and others Vs State of M.P. and another
Madhya Pradesh High Court · (2013) 08 MP CK 0118
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 188, 220, 221, 258, 300Dowry Prohibition Act, 1961 — Section 4, 6
High Courts16 Aug 2013
State of M.P. Vs Amar Kaur and Others
Madhya Pradesh High Court · (2014) 1 JLJ 305 : (2013) 4 MPHT 484 : (2014) 1 MPLJ 185
High Courts16 Aug 2013
Ms. Anju Jadon and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 08 MP CK 0040
Advocates Act, 1961 — Section 24(1)(c)(iii), 49(1)(ad), 49(1)(af) , 49(1)(ag), 7(1)(h)
High Courts16 Aug 2013
State of M.P. Vs Dr. Naresh Grover
Madhya Pradesh High Court · (2013) 5 MPHT 474