COURT ARCHIVE

Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 30 of 63

High Courts22 Mar 2017

DINESH KUSHWAHA Vs STATE OF M P & ORS.

Madhya Pradesh High Court · (2017) 03 MP CK 0085

Essential Commodities Act, 1955, Section 3, Section 3(1), Section 2, Section 6-A -Madhya Pradesh Sugar Traders (Licensing and Control) Order, 2009

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High Courts22 Mar 2017Allowed

Neelesh Mishra and others Vs State of Madhya Pradesh and anr.

Madhya Pradesh High Court · (2017) 03 MP CK 0043

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtProtection of Women From Domestic Violence Act, 2005, Section 9 (kha),

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High Courts22 Mar 2017

Prabhanshu Tiwari Vs Director General and others

Madhya Pradesh High Court · (2017) 03 MP CK 0042

Posts and Telegraphs Extra-Departmental Agents (Conduct and Service) Rules, 1964, Rule 8(1), Rule 8(2)

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High Courts22 Mar 2017Dismissed

Omprakash Kukreja Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 MPWN 329

Madhya Pradesh Municipal Corporation Act, 1956 — Section 173, 174, 174(1), 184, 184(1), 184(2)(a), 403

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High Courts21 Mar 2017

JKV Multi State Credit Cooperative Society Ltd. and another Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2017) 03 MP CK 0157

Code of Criminal Procedure, 1973, Section 482, Section 437(6) - Saving of inherent powers of High Court - When bail may be taken in case of non-bailable offenceMadhya Pra

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High Courts21 Mar 2017

SEEMA GUPTA Vs RADHA

Madhya Pradesh High Court · (2017) 03 MP CK 0132

Indian Penal Code, 1860, Section 366, Section 376(1), Section 506-B - Kidnapping, abducting or inducing woman to compel her marriage, etc - Punishment for rape

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High Courts21 Mar 2017

Brijmohan Das Baishya Vs State of Madhya Pradesh & Others

Madhya Pradesh High Court · (2017) 03 MP CK 0123

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Securitisation and Reconstruction of Financial Assets and Enforcement of Security In

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High Courts21 Mar 2017

Smt. Geeta Bai Vs Smt. Prem Bai

Madhya Pradesh High Court · (2017) 03 MP CK 0116

Indian Penal Code, 1860, Section 302, Section 304, Section 325, Section 506, Section 294 - Punishment for murder - Punishment for

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High Courts21 Mar 2017

Dr. Hari Singh Gour Vs Santosh Kumar

Madhya Pradesh High Court · (2017) 03 MP CK 0114

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 34,

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High Courts21 Mar 2017

Kesawprasad Vs State of M.P.

Madhya Pradesh High Court · (2017) 03 MP CK 0102

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 125 - Calling for records to exercise powers of revision - High Courts powers of revision - Order for m

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High Courts21 Mar 2017

M/s Ashok Dal and Oil Mills Vs Union of India and others

Madhya Pradesh High Court · (2017) 03 MP CK 0081

Constitution of India, Article 14, Article 19(1)(g) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Protection of ce

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High Courts21 Mar 2017

Lala alias Vinod Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 03 MP CK 0040

Code of Criminal Procedure, 1973, Section 157 - Procedure for InvestigationIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murder

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High Courts21 Mar 2017Disposed Off

Sadhuram Vs Intjamia Committee Tahpuj and Kabristan and Masjid Greater

Madhya Pradesh High Court · (2017) 1 MPWN 325

Code Of Civil Procedure, 1908 (CPC) — Section 151, Order 41 Rule 27Constitution Of India, 1950 — Article 227

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High Courts21 Mar 2017Dismissed

Dr. Madhuri Tripathi Vs State of M.P.

Madhya Pradesh High Court · (2017) CJ 1034 (MP) : (2017) 3 MPLJ 77 : (2017) 2 JabLJ 24

Madhya Pradesh Ayurved Chikitisa Snatakottar Pathyakram Pravesh Pariksha Niyam, 2016 — Rule 8

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High Courts20 Mar 2017

State of Madhya Pradesh, & Ors. Vs Smt. Nirmala Agrawal W/o Late Suresh Agrawal

Madhya Pradesh High Court · (2017) 03 MP CK 0162

Code of Criminal Procedure, 1973, Section 482, Section 125 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parentsNegotiable Instr

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High Courts20 Mar 2017

Gaurav Agarwal Vs State of MP and another

Madhya Pradesh High Court · (2017) 03 MP CK 0117

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtEssential Commodities Act, 1955, Section 3, Section 7 - Powers

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High Courts20 Mar 2017

M/s Aditya Biotech Vs State of Madhya Pradesh and 2 others

Madhya Pradesh High Court · (2017) 03 MP CK 0076

Code of Civil Procedure, 1908, Section 100 - Second appeal

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High Courts20 Mar 2017

Shrichand S/o Anakh Lal @ Kallu Gond Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 03 MP CK 0067

Code of Criminal Procedure, 1973, Section 482, Section 202, Section 203 - Saving of inherent powers of High Court - Postponement of issue of process - Dismissal of complai

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High Courts20 Mar 2017

Ramhuzur Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 03 MP CK 0039

Indian Penal Code, 1860, Section 302, Section 397, Section 392 - Punishment for murder - Robbery or dacoity, with attempt to cause death or grievous hurt - Punishment for

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High Courts17 Mar 2017

Lalu @ Vinay Jain Vs State of M.P.

Madhya Pradesh High Court · (2017) 03 MP CK 0179

Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860,

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