High Courts26 Apr 2017
Anil Sharma Vs Smt. Babli
Madhya Pradesh High Court · (2017) 04 MP CK 0049
Code of Criminal Procedure, 1973, Section 397, Section 401 -The Protection of Women from Domestic Violence Act, 2005, Section 29
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 20 of 63
High Courts26 Apr 2017Dismissed
Amer Singh and Others Vs Padam Singh and Others
Madhya Pradesh High Court · (2017) 04 MP CK 0032
Code of Criminal Procedure, 1973, Section 145 -Madhya Bharat Land Revenue and Tenancy Act, 1950, Section 62, Section 68
High Courts26 Apr 2017Dismissed
Bhagwan Singh (Dead) & Others Vs State of MP & Others
Madhya Pradesh High Court · (2017) 04 MP CK 0030
Code of Criminal Procedure, 1973, Section 156(3) - Police officers power to Investigate cognizable caseIndian Penal Code, 1860, Section 120B, Section
High Courts26 Apr 2017
Chainu @ Chaina Kori Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 04 MP CK 0029
Code of Criminal Procedure, 1973, Section 157 - Procedure for InvestigationIndian Penal Code, 1860, Section 364A - Kidnapping for ransom, etcEvid
High Courts25 Apr 2017Dismissed
Ram Pal Singh Vs State of M.P.
Madhya Pradesh High Court · (2017) 04 MP CK 0173
Code of Criminal Procedure, 1973, Section 482, Section 397 - Saving of inherent powers of High Court - Calling for records to exercise powers of revisionIndian Penal Code,
High Courts25 Apr 2017Dismissed
Regional Agriculture Research Centre, Sagar & another Vs Smt. Radha Rani Athya
Madhya Pradesh High Court · (2017) 04 MP CK 0170
Constitution of India, Article 226 - Power of High Courts to Issue certain writsMinimum Wages Act, 1948, Section 20(2), Section 14,
High Courts25 Apr 2017
Pramod Sharma & Others Vs State of Madhya Pradesh & Another
Madhya Pradesh High Court · (2017) 04 MP CK 0132
Industrial Disputes Act, 1947, Section 31(3), Section 61, Section 62 -Madhya Pradesh Industrial Relations Act, 1960, Section 108 -Madhya Pra
High Courts25 Apr 2017
Sharadendu Tiwari Vs Ajay Arjun Singh, & Ors.
Madhya Pradesh High Court · (2017) 04 MP CK 0125
Code of Criminal Procedure, 1973, Section 145, Section 397, Section 145(6) - Procedure where dispute concerning land or water is likely to cause breach of peace - Calling
High Courts25 Apr 2017
Munnalal S/o Jagannath Barwa Vs State of M.P.
Madhya Pradesh High Court · (2017) 04 MP CK 0103
Indian Penal Code, 1860, Section 302, Section 323 - Punishment for murder - Punishment for voluntarily causing hurt
High Courts25 Apr 2017
Central Bureau Investigation through S.P., CBI, Jabalpur Vs Shri Hari Prasad Singh
Madhya Pradesh High Court · (2017) 04 MP CK 0099
Code of Criminal Procedure, 1973, Section 428 - Period of detention undergone by the accused to be set off against the sentence of imprisonmentIndian Penal Code, 1860, Se
High Courts25 Apr 2017
Dashrath Vs State of M.P.
Madhya Pradesh High Court · (2017) 04 MP CK 0098
Code of Criminal Procedure, 1973, Section 339, Section 329, Section 329[1A] - Delivery of lunatic to care of relative or friend - Procedure in case of person of unsoun
High Courts25 Apr 2017
Premnath Verma Vs Veena Dravid & Others
Madhya Pradesh High Court · (2017) 04 MP CK 0039
Land Acquisition Act, 1894, Section 30, Section 18 -Madhya Pradesh Slums Improvement (Acquisition of Land) Act, 1956, Section 3, Section 4, Section 5
High Courts25 Apr 2017
Sanjay Patidar Vs State of M.P.
Madhya Pradesh High Court · (2017) 04 MP CK 0037
Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcLand Acquisition Act, 1894, Section 4 - Publicatio
High Courts25 Apr 2017Dismissed
Faddu alias Shriram Kol Vs State of M.P.
Madhya Pradesh High Court · (2017) 04 MP CK 0028
Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 302 - Punishment for murder
High Courts25 Apr 2017Dismissed
Goverdhan Vs State of M.P.
Madhya Pradesh High Court · (2017) 04 MP CK 0027
Indian Penal Code, 1860, Section 302, Section 307 - Punishment for murder - Attempt to murder
High Courts24 Apr 2017Dismissed
Manikchandra Gupta & anr. Vs Bhagwandas Gupta & anr.
Madhya Pradesh High Court · (2017) 04 MP CK 0155
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 415,
High Courts24 Apr 2017
Gajraj Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 04 MP CK 0149
Limitation Act, 1963, Article 58 -Madhya Pradesh Land Revenue Code, 1959, Section 178 -Code of Civil Procedure, 1973, Order 7Rule 11, Section 115
High Courts24 Apr 2017
Smt. Rekha @ Sonali Sharma Vs Pramod Sharma
Madhya Pradesh High Court · (2017) 04 MP CK 0115
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts24 Apr 2017
M/s Samdariya Constructions Vs State of Madhya Pradesh and Ors.
Madhya Pradesh High Court · (2017) 04 MP CK 0114
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151 - Saving of Inherent powers o
High Courts24 Apr 2017
Bharat Jaroli Vs Dr.Ramesh Dak and another
Madhya Pradesh High Court · (2017) 04 MP CK 0101
Code of Civil Procedure, 1908, Section 80, Section 96 - Notice - Appeal from original decreeWaqf Act, 1954, Section 3(f) - .