COURT ARCHIVE

Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 35 of 63

High Courts02 Mar 2017

RAMU SINGH TOMAR & ANR. Vs SMT. BHURI BAI

Madhya Pradesh High Court · (2017) 03 MP CK 0106

Code of Civil Procedure, 1908, Section 100, Section 100, Order 2Rule 2 - Second appeal - Second appealMadhya Pradesh Accommodation Control

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High Courts02 Mar 2017

Amrit Shankar Pandey Vs State of M.P. and others

Madhya Pradesh High Court · (2017) 03 MP CK 0073

Code of Criminal Procedure, 1973, Section 320, Section 374 - Compounding of offences - Appeals from convictionsIndian Penal Code, 1860, Section 34,

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High Courts02 Mar 2017

Pooranlal S/o Bhagan Neware Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 03 MP CK 0068

Constitution of India, Article 226 - Power of High Courts to Issue certain writsDentists Act, 1948, Section 10A, Section 10B - Permission for esta

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High Courts02 Mar 2017Dismissed

Umesh Kumar Sharma Vs State of M.P. and Others

Madhya Pradesh High Court · (2017) 1 MPWN 365

Constitution Of India, 1950 — Article 21, 48(A), 51(A)(g), 226Prevention Of Cruelty To Animals Act, 1960 — Section 3, 11

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High Courts02 Mar 2017

Sardar Jasbeer Singh & others Vs Aslam Gani Patrawala and another

Madhya Pradesh High Court · (2017) 03 MP CK 0057

Code of Criminal Procedure, 1973, Section 190, Section 173(8), Section 156(3), Section 204 - Cognizance of offences by Magistrates - Report of police

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High Courts02 Mar 2017

Komal s/o Nokhelal Gond Vs State of M.P.

Madhya Pradesh High Court · (2017) 03 MP CK 0056

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court

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High Courts02 Mar 2017

Hiralal and others Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 03 MP CK 0027

Indian Penal Code, 1860, Section 326, Section 325, Section 506 - Voluntarily causing ievous hurt by dangerous weapons or means - Punishment for voluntarily causing grievou

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High Courts02 Mar 2017Disposed Off

Umesh Vs Urban Department Administration

Madhya Pradesh High Court · (2017) 1 MPWN 365

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High Courts02 Mar 2017Disposed Off

Mrs. Priyanka Gujarkar Shrivastava Vs Registrar General

Madhya Pradesh High Court · (2017) LIC 1646

Constitution of India, 1950 - Article 226, Article 227Maternity Benefit Act, 1961 - Section 5

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High Courts01 Mar 2017

Mudasshar Khan Vs Smt. Bilkis Khan

Madhya Pradesh High Court · (2017) 03 MP CK 0164

Indian Penal Code, 1860, Section 33, Section 34, Section 498-A - "Act"; "Omission" - Acts done by several persons in furtherance of common intentionDo

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High Courts01 Mar 2017Dismissed

JAGDISH CHOUHAN Vs PRESIDING OFFICER CENTRAL GOVT TRIBUNAL

Madhya Pradesh High Court · (2017) 03 MP CK 0159

Code of Criminal Procedure, 1973, Section 482, Section 133 - Saving of inherent powers of High Court - Conditional order for removal of nuisance

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High Courts01 Mar 2017Dismissed

Rakesh Behal Vs Union of India

Madhya Pradesh High Court · (2017) 03 MP CK 0156

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

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High Courts01 Mar 2017

Kusum Bai Kethwas W/o Mohanlal Kethwas and another Vs State of M.P. and another

Madhya Pradesh High Court · (2017) 03 MP CK 0155

Code of Criminal Procedure, 1973, Section 482, Section 420, Section 173, Section 406, Section 399 - Saving of inherent powers of

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High Courts01 Mar 2017

M/s. Malwa Vanaspati & Chemical Co. Ltd. Vs State Level Committee & Ors

Madhya Pradesh High Court · (2017) 03 MP CK 0153

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 4, Section 34,

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High Courts01 Mar 2017

Sabhapati Vais S/o Ramlallu Vais & Ors. Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 03 MP CK 0126

Code of Criminal Procedure, 1973, Section 357 - Order to pay compensationIndian Penal Code, 1860, Section 506, Section 332, Secti

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High Courts01 Mar 2017Dismissed

Gurupreet Singh and two others Vs Smt. Harmanjot Singh Kaur

Madhya Pradesh High Court · (2017) 03 MP CK 0115

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 109 - Punis

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High Courts01 Mar 2017Dismissed

Sushma Vs Shiv Kumar Singh Chauhan

Madhya Pradesh High Court · (2017) 03 MP CK 0097

Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, Section 2(1)

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High Courts01 Mar 2017

Babulal s/o Motilal Waghela Vs Smt. Hawa Bai w/o Babulal Waghela

Madhya Pradesh High Court · (2017) 03 MP CK 0092

Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13(1)(d) - Public servant taking gratification other than legal remuneration in respect of an official ac

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High Courts01 Mar 2017Disposed

Badan Singh Taigore Vs Smt. Suman Taigore

Madhya Pradesh High Court · (2017) 03 MP CK 0090

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High Courts01 Mar 2017

Ashish S/o. Dilip Bhil Vs State of M.P.

Madhya Pradesh High Court · (2017) 03 MP CK 0082

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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