High Courts28 Apr 2017
Ram Bhushan Paroha Vs Ganeshwar Singh and others
Madhya Pradesh High Court · (2017) 04 MP CK 0109
Limitation Act, 1908, Section 14, Section 5
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 19 of 63
High Courts28 Apr 2017
RAM LAL MAHOBIA Vs STATE OF M P & ORS.
Madhya Pradesh High Court · (2017) 04 MP CK 0087
Jawaharlal Nehru Krishi Vishwa Vidyalaya Act, 1963, Section 32, Section 2(x)
High Courts28 Apr 2017Dismissed
Gopal s/o Bundichand Dhobi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 04 MP CK 0036
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 498A - Punishment
High Courts28 Apr 2017Disposed
Mohan S/o Naniya Bhil Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 04 MP CK 0035
Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,
High Courts28 Apr 2017Dismissed
PATHANIYA S/O BADIYA BAARELA Vs STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 04 MP CK 0034
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 174 - Punishment for mur
High Courts27 Apr 2017Allowed
M/s. S. R. Ferro Alloys & Others Vs Income Tax Settlement Commission & Others
Madhya Pradesh High Court · (2017) 04 MP CK 0178
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIncome Tax Act, 1961, Section 132, Section 132,
High Courts27 Apr 2017
Dilip and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 04 MP CK 0165
Code of Civil Procedure, 1908, Order 41Rule 27, Order 41Rule 22 -Motor Vehicles Act, 1988, Section 173,
High Courts27 Apr 2017
Sheikh Wahid Khan & Others Vs The State of M.P.
Madhya Pradesh High Court · (2017) 04 MP CK 0156
Constitution of India, Article 226 - Power of High Courts to Issue certain writsInsurance Act, 1938, Section 45, Section 43 -
High Courts27 Apr 2017
Javed Ajaz Vs State of M.P. & Others
Madhya Pradesh High Court · (2017) 04 MP CK 0128
Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalCode of Criminal Procedure, 1973, Section 482, Section 468,
High Courts27 Apr 2017
Smt.Sandhaya Mihilal Rai Vs State of M.P. and Ors
Madhya Pradesh High Court · (2017) 04 MP CK 0112
Motor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166 - Appeals - Application for compensation
High Courts27 Apr 2017
EKNATH PUNEKAR Vs SUKHLAL
Madhya Pradesh High Court · (2017) 04 MP CK 0059
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151,
High Courts27 Apr 2017
THE SOYABEAN PROCESSORS ASSOCIATION OF INDIA, INDORE Vs THE COMMISSIONER OF COMMERCIAL TAX, INDORE
Madhya Pradesh High Court · (2017) 04 MP CK 0043
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966, Rule 14, Rule 10(6)
High Courts27 Apr 2017
Ravi Shankar @ Bunty Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 04 MP CK 0038
Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860
High Courts27 Apr 2017Dismissed
Krishna Bai Uikey Vs State of Madhya Pradesh & Others
Madhya Pradesh High Court · (2017) 04 MP CK 0033
Madhya Pradesh Civil Services (Conduct) Rules, 1965, Rule 22
High Courts27 Apr 2017
Anil Belsare & Another Vs State of MP & Another
Madhya Pradesh High Court · (2018) 2 MPJR(SC) 249 : (2017) 3 MPLJ 220
Madhya Pradesh Regularization Of Ad Hoc Appointment Rules, 1986 — Rule 5, 5(iii)
High Courts26 Apr 2017
Rekha Bai & Others Vs Rajendra
Madhya Pradesh High Court · (2017) 04 MP CK 0107
Code of Criminal Procedure, 1973, Section 313, Section 313, Section 319, Section 319 - Power to examine the accused - Power to examine the accused - P
High Courts26 Apr 2017
Chamru Vs Smt. Phool Kunwari & Ors.
Madhya Pradesh High Court · (2017) 04 MP CK 0102
High Courts26 Apr 2017
The Divisional Railway Manager Vs Goyanka Limes And Chemicals
Madhya Pradesh High Court · (2017) 04 MP CK 0096
Constitution of India, Article 21, Article 19 - Amendment of the Schedule - Protection of certain rights regarding freedom of speech, etcCode of Criminal Procedure, 1973
High Courts26 Apr 2017
Smt. Kalpana Sharma Vs State of M.P. & Ors.
Madhya Pradesh High Court · (2017) 04 MP CK 0083
High Courts26 Apr 2017
Kamal Singh Vs Savitri Bai
Madhya Pradesh High Court · (2017) 04 MP CK 0082
Constitution of India, Article 226 - Power of High Courts to Issue certain writsHindu Succession Act, 1956, Section 372