COURT ARCHIVE

Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 26 of 63

High Courts07 Apr 2017

Umesh Sharma S/o Khubchand Sharma Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 04 MP CK 0070

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 498A - Acts do

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High Courts07 Apr 2017

State of M. P. & Anr. Vs Hirubai & Anr.

Madhya Pradesh High Court · (2017) 04 MP CK 0067

Indian Penal Code, 1860, Section 302, Section 449 - Punishment for murder - House-trespass in order to commit offence punishable with death

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High Courts07 Apr 2017

Indore School of Social Work Vs The State of Madhya Pradesh & two others

Madhya Pradesh High Court · (2017) 04 MP CK 0064

Code of Criminal Procedure, 1973, Section 161, Section 157, Section 313 - Examination of witnesses by police - Procedure for Investigation - Power to examine the accused

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High Courts07 Apr 2017

AMOLAK SINGH TUTEJA Vs MUNNI BAI SHARMA

Madhya Pradesh High Court · (2017) 04 MP CK 0050

Classification, Control & Appeal Rules, 1965, Rule 18

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High Courts07 Apr 2017Dismissed

Ramkripal Sahu and 3 others Vs Smt. Gujratiya Sahu W/o late Shivganesh Sahu & 12 others

Madhya Pradesh High Court · (2017) 04 MP CK 0009

Code of Civil Procedure, 1908, Section 11, Order 7Rule 11, Section 115 - Res Judicata - Revision

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High Courts07 Apr 2017Dismissed

Satyanarayan S/o Laxminarayan Vs State of M.P.

Madhya Pradesh High Court · (2017) 04 MP CK 0008

Code of Criminal Procedure, 1973, Section 383 - Procedure when appellant in jailIndian Penal Code, 1860, Section 302, Section 323,

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High Courts06 Apr 2017

Mukund Vs Smt. Sulakshana Bokare

Madhya Pradesh High Court · (2017) 04 MP CK 0161

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High Courts06 Apr 2017Allowed

Keshav Singh Tomar & ors. Vs State of M.P. & anr.

Madhya Pradesh High Court · (2017) 04 MP CK 0146

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,

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High Courts06 Apr 2017

Purushottamdas Gupta Vs Shirish Deshmukh and others.

Madhya Pradesh High Court · (2017) 04 MP CK 0131

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 154, Section 156(3),

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High Courts06 Apr 2017

R.D. Tiwari & Another Vs The Jiwaji University, Gwalior & Others

Madhya Pradesh High Court · (2017) 04 MP CK 0130

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401, Section 173(8), Section 227, Section 15

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High Courts06 Apr 2017

Indian Oil Corporation Limited and another Vs M/s. Govind Saraf Kisan Seva Kendra

Madhya Pradesh High Court · (2017) 04 MP CK 0060

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401 - Saving of inherent powers of High Court - Calling for records to exercise powers of revision - Hi

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High Courts06 Apr 2017

Shiv Dhar and another Lal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 04 MP CK 0007

Indian Penal Code, 1860, Section 498A, Section 306, Section 304B - Husband or relative of husband of a woman subjecting her to cruelty - Abetment of Suidde - Dowry death

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High Courts04 Apr 2017

Shailendra Chowdhary Vs Commissioner, Jabalpur Division, Jabalpur

Madhya Pradesh High Court · (2017) 04 MP CK 0171

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,

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High Courts04 Apr 2017

TARAMANI PARAKH Vs STATE OF M P & ORS

Madhya Pradesh High Court · (2017) 04 MP CK 0160

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing deliver

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High Courts04 Apr 2017

Bhajan @ Rambhajan Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 04 MP CK 0159

Code of Criminal Procedure, 1973, Section 482, Section 197, Section 200(a) - Saving of inherent powers of High Court - Prosecution of Judges and public servants - Examinat

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High Courts04 Apr 2017Allowed

Rajkumar @ Akash Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 04 MP CK 0158

Hindu Marriage Act, 1955, Section 25, Section 13, Section 9, Section 28, Section 25(1) - Permanent alimony and maintenance - Divorce -

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High Courts04 Apr 2017

Laxmandass Krishnani Vs Municipal Council, Guna & Anr.

Madhya Pradesh High Court · (2017) 04 MP CK 0144

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 200, Section 156(3), Section 202 - Calling for records to exe

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High Courts04 Apr 2017

Mohansingh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 04 MP CK 0140

Code of Criminal Procedure, 1973, Section 482 -Madhya Pradesh Land Revenue Code, 1954, Section 172 -Madhya Pradesh Municipalities Act, 1961, Section 313,

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High Courts04 Apr 2017

Mahendra Tiwari Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 04 MP CK 0092

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

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High Courts04 Apr 2017

Ramswaroop and others Vs Babulal and another

Madhya Pradesh High Court · (2017) 04 MP CK 0085

Constitution of India, Article 226 -Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966, Rule 9

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