High Courts17 May 2017
Jairam Prasad & Ors. Vs Maniram & Anr.
Madhya Pradesh High Court · (2017) 05 MP CK 0094
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993, Section 70(1), Section 69(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 15 of 63
High Courts17 May 2017
IMRAN HANIF Vs STATE OF MADHYA PRADESH AND OTHERS
Madhya Pradesh High Court · (2017) 05 MP CK 0091
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offencesIndian Penal Code, 1860,
High Courts17 May 2017Dismissed
Guman Singh Vs Union of India
Madhya Pradesh High Court · (2017) 05 MP CK 0028
Arbitration and Conciliation Act, 1996, Section 21, Section 37, Section 9, Section 26, Section 85, Section 9(b),
High Courts16 May 2017
State of Madhya Pradesh Vs Indar Singh
Madhya Pradesh High Court · (2017) 05 MP CK 0027
Specific Relief Act, 1963, Section 6 - Suit by persons dispossessed of immovable property
High Courts16 May 2017Allowed
Guddu and others Vs State of M.P.
Madhya Pradesh High Court · (2017) 05 MP CK 0026
High Courts16 May 2017Dismissed
Smt Gurusharan Kaur Vs State of M.P. and others
Madhya Pradesh High Court · (2017) 05 MP CK 0025
Madhya Pradesh Civil Services (Commutation of Pension) Rules, 1996, Rule 10, Rule 10(1)
High Courts16 May 2017Dismissed
Tilak Singh and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 05 MP CK 0024
High Courts15 May 2017
Bittu @ Aditya Kumar Jaat Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 05 MP CK 0103
Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeSpecific Relief Act, 1963, Section 34 - Discretion of court as to declaration of status or right
High Courts12 May 2017Allowed
Smt. Seeta Saket Vs State of M.P. and anther
Madhya Pradesh High Court · (2017) 05 MP CK 0022
Indian Penal Code, 1860, Section 307, Section 294 - Attempt to murder - Obscene acts and song.-Whoever, to the annoyance of othersArms Act, 1959, Section
High Courts11 May 2017
Arif Aquil Vs The State of M.P. and Others
Madhya Pradesh High Court · (2017) 05 MP CK 0108
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 125 - Calling for records to exercise powers of revision - High Courts powers of revision - Order for m
High Courts11 May 2017
ORIENTAL INSURANCE COMPANY LTD Vs SMT MONIKA
Madhya Pradesh High Court · (2017) 05 MP CK 0087
Code of Civil Procedure, 1908, Order 6Rule 17 -Madhya Pradesh Panchayat Raj Adhiniyam, 1993, Section 122
High Courts11 May 2017
State of Madhya Pradesh Vs Pappu @ Veerendra Singh & Ors
Madhya Pradesh High Court · (2017) 05 MP CK 0086
Code of Civil Procedure, 1908, Section 80, Section 96 -Madhya Pradesh Public Trusts Act, 1951, Section 4, Section 6, Section 8, Section 5, Section 7(2)
High Courts11 May 2017
Nainsukh Vs Ramesh Kumar
Madhya Pradesh High Court · (2017) 05 MP CK 0085
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtPublic Premises (Eviction of Unauthorized Occupants) Act, 1971, Section 9,
High Courts11 May 2017
PRAMOD KUMAR DWIVEDI Vs STATE OF M.P. & ORS.
Madhya Pradesh High Court · (2017) 05 MP CK 0083
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 498-A -Do
High Courts11 May 2017
PRAKASH CHANDRA SHAU Vs SOUTH EASTERN COALFIELDS LTD. AND OTHERS
Madhya Pradesh High Court · (2017) 05 MP CK 0082
High Courts11 May 2017
Dr. Sunil Kapoor Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 05 MP CK 0080
Madhya Pradesh Lok Parisar (Bedakhali) Adhiniyam, 1974, Section 4, Section 2(e)
High Courts11 May 2017
Jagdish Kushwah Vs State of M.P.
Madhya Pradesh High Court · (2017) 05 MP CK 0078
Transfer of Property Act, 1882, Section 116 - Effect of holding overCompanies Act, 1956, Section 3, Section 2(e)(2) - - (1) In these articles-
High Courts11 May 2017
Ravi Virmani Vs Ajad Khan and others
Madhya Pradesh High Court · (2017) 05 MP CK 0075
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts11 May 2017
Shiv Kumar Gatole Vs State of M.P. & others
Madhya Pradesh High Court · (2017) 05 MP CK 0068
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966, Rule 10
High Courts11 May 2017
Rajendra Prasad Vs Government of M.P. & Ors.
Madhya Pradesh High Court · (2017) 05 MP CK 0063
Constitution of India, Article 226 - Power of High Courts to Issue certain writs