High Courts13 Apr 2017Allowed
Vinod Vs State of M.P.
Madhya Pradesh High Court · (2017) 04 MP CK 0015
Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 376, Section 363, Sectio
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 24 of 63
High Courts12 Apr 2017
Smt. Samirunnisha Vs State of M.P. & Others.
Madhya Pradesh High Court · (2017) 04 MP CK 0168
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 5(1), Section 5
High Courts12 Apr 2017
Dauwa @ Vishwanath, Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 04 MP CK 0166
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 43Rule 1
High Courts12 Apr 2017
Sant Kumar Baghel Vs State of Madhya Pradesh & Others
Madhya Pradesh High Court · (2017) 04 MP CK 0119
Indian Penal Code, 1860, Section 302, Section 377 - Punishment for murder - Unnatural offences
High Courts12 Apr 2017
Ishwar Das Patel & Anr. Vs Mahesh Kumar.
Madhya Pradesh High Court · (2017) 04 MP CK 0071
Indian Penal Code, 1860, Section 279, Section 338, Section 337, Section 304-A - Rash driving or riding on a public way - Causing grievous hurt by ac
High Courts12 Apr 2017Dismissed
Gyanendra Singh Kushwaha Vs State of Madhya Pradesh & Others
Madhya Pradesh High Court · (2017) 04 MP CK 0068
Code of Civil Procedure, 1908, Section 11, Order 7Rule 11 - Res Judicata
High Courts12 Apr 2017
Dr. Ganasan V. & Anr. Vs State of M. P. & Ors.
Madhya Pradesh High Court · (2017) 04 MP CK 0053
Companies Act, 1956, Section 482, Section 482, Section 482, Section 482, Section 482 - Order made in any Court to be enforced by
High Courts12 Apr 2017Dismissed
Central Madhya Pradesh Gramin Bank Vs Employees Provident Fund Organisation, Ministry of Labour & Employment
Madhya Pradesh High Court · (2017) 04 MP CK 0040
High Courts12 Apr 2017Dismissed
Ajay Pandey Vs State of Madhya Pradesh & others
Madhya Pradesh High Court · (2017) 04 MP CK 0014
Code of Civil Procedure, 1908, Section 102, Section 100A -Madhya Pradesh Panchayats (Appeal and Revision) Rules, 1995, Rule 3 -Madhya Pradesh Panchayat Raj A
High Courts12 Apr 2017Dismissed
Shail Modi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) LIC 1957
Constitution of India, 1950 - Article 226
High Courts11 Apr 2017
Mangaliya & Anr. Vs State of M.P.
Madhya Pradesh High Court · (2017) 04 MP CK 0163
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts11 Apr 2017
Mahendra S/o Ramkishan Prajapat Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (2017) 04 MP CK 0154
Code of Criminal Procedure, 1973, Section 482, Section 200 - Saving of inherent powers of High Court - Examination of complainantAir (Prevention and Control of Pollution) Ac
High Courts11 Apr 2017Dismissed
Mr. Jasbir Bhandari Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2017) 04 MP CK 0147
Code of Civil Procedure, 1908, Section 115, Order 23Rule 3, Order 23, Order 23Rule 3(a) - Revision
High Courts11 Apr 2017
M.P. Pashchim Kshetra Vidyut Vitran Co. Ltd. Vs Kutubuddin S/o Abdullah Bhai
Madhya Pradesh High Court · (2017) 04 MP CK 0084
Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 302 - Punishment for murder
High Courts11 Apr 2017
Virendra s/o Mahesh Sahu, & Ors. Vs State of M.P. through Police Station Damoh Dehat, & Anr.
Madhya Pradesh High Court · (2017) 04 MP CK 0075
Indian Penal Code, 1860, Section 161, Section 161, Section 376, Section 376, Section 313, Section 313,
High Courts11 Apr 2017
Smt Sona Vs State of Madhya Pradesh & Others
Madhya Pradesh High Court · (2017) 04 MP CK 0044
Court Fees Act, 1870, Section 7, Section 7(IV)(c), Section 7(v)(b), Section 7(X)(A), Section 79(iv)(d) - Computation of fees payable in ce
High Courts11 Apr 2017
SUDARSHAN Vs KASHI PRASAD NAMDEO
Madhya Pradesh High Court · (2017) 04 MP CK 0042
High Courts11 Apr 2017
Vinod Kumar Mangal Vs Vedprakash Gupta & Ors.
Madhya Pradesh High Court · (2017) 04 MP CK 0041
Code of Criminal Procedure, 1973, Section 482, Section 239, Section 177, Section 178 - Saving of inherent powers of High Court - When accused shall be
High Courts11 Apr 2017Allowed
Amrit Shankar Pandey Vs State of M.P. and others
Madhya Pradesh High Court · (2017) 04 MP CK 0013
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts11 Apr 2017Allowed
Sant Kumar Mishra and another Vs State of Madhya Pradesh & Others
Madhya Pradesh High Court · (2017) 04 MP CK 0012
Madhay Pradesh Work Charged and Contingency Paid Employees Pension Rules, 1979, Rule 6, Rule 6(3), Rule 2(c)