High Courts11 Apr 2017Dismissed
Amolak Singh Tuteja Vs Munni Bai Sharma
Madhya Pradesh High Court · (2017) AIR(MP) 87
Constitution of India, 1950 - Article 226Court Fees Act, 1870 - Section 7(iv)(d)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 25 of 63
High Courts10 Apr 2017Dismissed
Manoj Son of Rajal Das Nagwanti Vs State of M.P.
Madhya Pradesh High Court · (2017) 04 MP CK 0172
Code of Criminal Procedure, 1973, Section 482, Section 200 - Saving of inherent powers of High Court - Examination of complainantIndian Penal Code, 1860,
High Courts10 Apr 2017Dismissed
Bhuro Devi (Smt) and others Vs Bhagwan Singh and others
Madhya Pradesh High Court · (2017) 04 MP CK 0138
Code of Criminal Procedure, 1973, Section 482, Section 91, Section 125 - Saving of inherent powers of High Court - Summons to produce document or other thing - Order for ma
High Courts10 Apr 2017
ASHUTOSH SHARMA Vs K L YADAV & ORS
Madhya Pradesh High Court · (2017) 04 MP CK 0135
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 409, Section 406 - Crimina
High Courts10 Apr 2017
Shambhudayal Richhariya Vs State of M.P. & others
Madhya Pradesh High Court · (2017) 04 MP CK 0105
Indian Penal Code, 1860, Section 420, Section 468, Section 471, Section 467, Section 419 - Cheating and dishonestly inducing deli
High Courts10 Apr 2017
HABIB KHA Vs KANISHA
Madhya Pradesh High Court · (2017) 04 MP CK 0095
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtEssential Commodities Act, 1955, Section 3, Section 7 - Powers
High Courts10 Apr 2017Dismissed
Ku. Maneesha Agrawal Vs State of M. P.
Madhya Pradesh High Court · (2017) 04 MP CK 0011
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtEssential Commodities Act, 1955, Section 3, Section 7 - Powers
High Courts10 Apr 2017Dismissed
Raghvendra Shukla Vs State of M. P. & Ors.
Madhya Pradesh High Court · (2017) 04 MP CK 0010
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 212,
High Courts07 Apr 2017
Dharamdas Panika, S/o Bhaddelal Panika Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 04 MP CK 0167
High Courts07 Apr 2017
Jareena Khan Vs Shailendra Pagare & ors.
Madhya Pradesh High Court · (2017) 04 MP CK 0127
Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts07 Apr 2017
Sanjay Shriwas Vs MP Paschim Kshetra Vidyut Vitaran Company Ltd. & another
Madhya Pradesh High Court · (2017) 04 MP CK 0120
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 435, Section 506,
High Courts07 Apr 2017
The State of Madhya Pradesh & two others Vs Sarita Devi w/o Ghanshyam Goyal
Madhya Pradesh High Court · (2017) 04 MP CK 0118
Code of Civil Procedure, 1908, Section 80 - Notice
High Courts07 Apr 2017
Rafeeque Kha S/o Mehboob Kha Vs State of M.P.
Madhya Pradesh High Court · (2017) 04 MP CK 0110
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 498-A
High Courts07 Apr 2017
Ramswaroop S/o Surajlal Sahu Vs State of M.P. and others
Madhya Pradesh High Court · (2017) 04 MP CK 0108
High Courts07 Apr 2017
LOKMANYA TILAK SEWA AIM PARMARTHIK NYAS Vs THE STATE OF MADHYA PRADESH & ORS.
Madhya Pradesh High Court · (2017) 04 MP CK 0094
Code of Civil Procedure, 1908, Section 115, Section 102 -Madhya Pradesh Stamp Rules, 1942, Rule 17
High Courts07 Apr 2017
M.P. Housing Board Vs Shyam Sunder Chourasia and other
Madhya Pradesh High Court · (2017) 04 MP CK 0093
Madhya Pradesh Stamp Rules, 1942, Rule 17
High Courts07 Apr 2017
Raj Bhan Kushwaha Vs State of M.P. & Others
Madhya Pradesh High Court · (2017) 04 MP CK 0090
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts07 Apr 2017
Kishanlal Markam Vs State of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2017) 04 MP CK 0081
Transfer of Property Act, 1882, Section 10 - Condition restraining alienationCode of Criminal Procedure, 1973, Section 482, Section 482,
High Courts07 Apr 2017
SHAILENDRA MAHODAYA Vs THE STATE OF M.P. AND OTHERS
Madhya Pradesh High Court · (2017) 04 MP CK 0076
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 200, Section 227, Section 202 - Calling for records to exerci
High Courts07 Apr 2017
Ishrat Jahan Vs Sameer Kukreja & Ors.
Madhya Pradesh High Court · (2017) 04 MP CK 0074
Code of Civil Procedure, 1908, Section 100, Order 6Rule 17 - Second appeal