COURT ARCHIVE

Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 10 of 63

High Courts21 Jul 2017Dismissed

Jagdish Mishra Vs The State of M.P. & Another

Madhya Pradesh High Court · (2017) 07 MP CK 0016

Code of Criminal Procedure, 1973, Section 313, Section 292 - Power to examine the accused - Evidence of officers of the MintIndian Penal Code, 1860, S

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High Courts20 Jul 2017

Dr. Sunil Singh Baghel Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2017) 07 MP CK 0038

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High Courts20 Jul 2017

Jai Singh Sisodiya Vs Life Insurance Corporation of India & Anr

Madhya Pradesh High Court · (2017) 07 MP CK 0036

Indian Penal Code, 1860, Section 279, Section 304A, Section 337 - Rash driving or riding on a public way - Causing death by negligence - Causing hurt by act endangering l

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High Courts19 Jul 2017Allowed

Shameullah Khan Vs Sheikh Mehboob Basha & Ors.

Madhya Pradesh High Court · (2017) 07 MP CK 0015

Constitution of India, Article 226 - Power of High Courts to Issue certain writsArms Act, 1959, Section 14 - Refusal of licences

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High Courts19 Jul 2017Allowed

Bhandari Patel Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2017) 07 MP CK 0014

Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeSpecific Relief Act, 1963, Section 16(c), Section 20(2)(b) - Personal bars to

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High Courts18 Jul 2017Allowed

Devendra Pratap Singh Rajput Vs State of M.P. and another

Madhya Pradesh High Court · (2017) 07 MP CK 0013

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Secti

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High Courts18 Jul 2017

Dharmendra Dubey Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 07 MP CK 0012

Code of Criminal Procedure, 1973, Section 313, Section 207 - Power to examine the accused - Supply to the accused of copy of police report and other documentsIndian Penal

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High Courts17 Jul 2017Dismissed

Gyanichand Vs Radhelal

Madhya Pradesh High Court · (2017) 07 MP CK 0010

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts14 Jul 2017

M/s. Gurunanak Medical & Surgical Agency Vs Sitaram Shivhare

Madhya Pradesh High Court · (2017) 07 MP CK 0011

Code of Criminal Procedure, 1973, Section 319 - Power to proceed against other persons appearing to be guilty of offence

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High Courts13 Jul 2017Dismissed

Ku. Shivani Deb. Vs State of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2017) 07 MP CK 0009

Constitution of India, Article 21, Article 32 - Amendment of the Schedule - Remedies for enforcement of rights conferred by this PartIndian Penal Code, 1860,

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High Courts12 Jul 2017Dismissed

Vinod Kumar Sen Vs Smt Shanti Devi and others

Madhya Pradesh High Court · (2017) 07 MP CK 0008

Code of Criminal Procedure, 1973, Section 378(3) - Appeal in case of acquittalIndian Penal Code, 1860, Section 34, Section 323, Se

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High Courts11 Jul 2017

Suresh Kumar Lodhi Vs Smt. Kranti Lodhi and Another

Madhya Pradesh High Court · (2017) 07 MP CK 0005

Code of Civil Procedure, 1908, Section 100 - Second appealTransfer of Property Act, 1882, Section 43 - Transfer by unauthorised person who subsequently acquires Interes

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High Courts10 Jul 2017Allowed

Janak Lal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 07 MP CK 0007

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High Courts10 Jul 2017

Special Police Establishment (Loyayukta) Vs Shri Rikshesh Rawat

Madhya Pradesh High Court · (2017) 07 MP CK 0006

Code of Criminal Procedure, 1973, Section 161, Section 385, Section 386, Section 374(2), Section 3(i)(xi) - Examination of witnesse

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High Courts07 Jul 2017Disposed of

Ashish Jain @ Vikku Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2017) CJ 916 (MP) : (2017) 2 Acquittal 306 : (2017) 2 MPWN 355

Code Of Criminal Procedure, 1973 — Section 401Indian Penal Code, 1860 — Section 354(A)(1), 509

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High Courts07 Jul 2017Dismissed

Rammurti Raghuvanshi Vs Atar Singh

Madhya Pradesh High Court · (2017) CJ 915 (MP) : (2017) 2 MPWN 336

Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Section 96

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High Courts07 Jul 2017Dismissed

SURAJ NATH & OTHERS Vs STATE OF M.P & Anr

Madhya Pradesh High Court · (2017) CJ 914 (MP) : (2017) 2 MPWN 332

Code Of Criminal Procedure, 1973 (Crpc) — Section 161, 313, 374Indian Penal Code, 1860 — Section 34, 302

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High Courts06 Jul 2017Allowed

Naresh Jatav Vs State of Madhya Pradesh, & Ors.

Madhya Pradesh High Court · (2017) 07 MP CK 0030

Consitution of India, Article 226

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High Courts06 Jul 2017

IFFCO-Tokio General Insurance Co. Ltd. Vs Smt. Imarti Bai & Ors..

Madhya Pradesh High Court · (2017) 07 MP CK 0004

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsNarcotic Drugs and Psychotropic Substances Act, 1985

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High Courts04 Jul 2017

Kashiram Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 07 MP CK 0032

Land Acquisition Act, 1894, Section 3 - DefinitionsElectricity Act, 2003, Section 164, Section 2(5) -Electricity (Supply) Act, 1948, Section

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