High Courts23 Nov 2017Allowed
Kartar Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 11 MP CK 0022
Code of Civil Procedure, 1908, Order 18Rule 4, Order 8Rule 6A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 3 of 63
High Courts22 Nov 2017Allowed
National Insurance Co. Ltd. Vs Dhaniram Prajapati & Anr.
Madhya Pradesh High Court · (2017) 11 MP CK 0021
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 197 - Calling for records to exercise powers of revision - High Courts powers of revision - Prosecution
High Courts22 Nov 2017Dismissed
Reena Jaggi Vs Randeep Jaggi
Madhya Pradesh High Court · (2017) 11 MP CK 0020
Indian Penal Code, 1860, Section 3, Section 34, Section 498A - Punishment of offences committed beyond but which by law may be tried within India - Acts done by several pers
High Courts21 Nov 2017Allowed
Munawwar Ali & others Vs Union of India & others
Madhya Pradesh High Court · (2017) 11 MP CK 0019
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 307, Sect
High Courts21 Nov 2017Dismissed
Santosh Kumar Shukla Vs State of M.P. & Others.
Madhya Pradesh High Court · (2017) 11 MP CK 0018
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 302, Sec
High Courts17 Nov 2017Dismissed
Managing Committee Masjid Zakaria & Madarsa Vs The State of Madhya Pradesh & Others
Madhya Pradesh High Court · (2017) 11 MP CK 0017
Code of Criminal Procedure, 1973, Section 482, Section 161, Section 239, Section 498-A - Saving of inherent powers of High Court - Examination of wi
High Courts16 Nov 2017Dismissed
Smt. Munni Devi & Another Vs Pritam Singh Goyal
Madhya Pradesh High Court · (2017) 11 MP CK 0016
Code of Criminal Procedure, 1973, Section 482, Section 362 - Saving of inherent powers of High Court - Court not to alter judgmentNegotiable Instruments Act, 1881,
High Courts15 Nov 2017Dismissed
State of Madhya Pradesh Vs Darau, S/o Shri Dhanua Ahirwar
Madhya Pradesh High Court · (2017) 11 MP CK 0013
Indian Penal Code, 1860, Section 406, Section 406, Section 498-A, Section 498-A - Punishment for Criminal breach of trust - Punishment for Crimina
High Courts14 Nov 2017Disposed
Ajay Kol Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 11 MP CK 0015
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 307,
High Courts14 Nov 2017Dismissed
Virendra s/o Baijnath Dubey Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 11 MP CK 0014
Contract Act, 1872, Section 125, Section 124 - Rights of indemnity-holder when sued - "Contract of indemnity" definedMotor Vehicles Act, 1988, Section 3
High Courts13 Nov 2017Dismissed
State of M.P. Through Police Station Kailaras, Vs Kedar S/o Shankar Lal Agrawal
Madhya Pradesh High Court · (2017) 11 MP CK 0012
Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973, Section 19
High Courts10 Nov 2017Allowed
Munshilal, S/o Jabar Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 11 MP CK 0011
Constitution of India, Article 226 - Power of High Courts to Issue certain writsArms Act, 1959, Section 14, Section 17, Section 17(3)(b)
High Courts10 Nov 2017Disposed Of
Surajpal Singh Vs State of M.P.
Madhya Pradesh High Court · (2017) 11 MP CK 0001
Panchayat Raj Adhiniyam, 1993, Section 69(1), Section 69(1) -Appeal and Revision Rules, 1995, Rule 5
High Courts08 Nov 2017
State of M.P., Vs Sohan Khatik S/o Shrilal Khatik
Madhya Pradesh High Court · (2017) 11 MP CK 0010
Code of Civil Procedure, 1908, Order 7Rule 11, Order 7Rule 11, Section 151, Section 151 - Saving of Inherent powers of Court - S
High Courts08 Nov 2017Allowed
State of MP through Police Station Gyaraspur Vs Deepak, S/o Narayan Singh
Madhya Pradesh High Court · (2017) 11 MP CK 0009
Code of Civil Procedure, 1908, Section 151, Section 151, Order 26 Rule 9, Order 26 Rule 9 -Civil of India, - Article 227
High Courts06 Nov 2017Dismissed
Narayan Chouksey Vs The Divisional Commissioner & others
Madhya Pradesh High Court · (2017) 11 MP CK 0008
Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intentionArms Act, 1959,
High Courts06 Nov 2017Dismissed
Mrs. Rajlaxmi W/o Shri Manudev Singh Chandrawat Vs The Board of Secondary Education & Anr.
Madhya Pradesh High Court · (2017) 11 MP CK 0007
Code of Criminal Procedure, 1973, Section 173, Section 161, Section 162 - Report of police officer on completion of Investigation - Examination of witnesses by police - St
High Courts02 Nov 2017
RITIKA Vs MANAKLAL
Madhya Pradesh High Court · (2017) 11 MP CK 0005
Code of Criminal Procedure, 1973, Section 378(2) - Appeal in case of acquittalIndian Penal Code, 1860, Section 498A, Section 304B - Husband or r
High Courts02 Nov 2017Allowed
Sadhna and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 11 MP CK 0004
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 147, Sec
High Courts02 Nov 2017Disposed
SANJU @ SANJAY Vs STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 11 MP CK 0003