COURT ARCHIVE

Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 36 of 63

High Courts01 Mar 2017

VIJAY CHAND Vs LAND ACQUSITION OFFICER UNIT I & ANR

Madhya Pradesh High Court · (2017) 03 MP CK 0064

Code of Criminal Procedure, 1973, Section 482, Section 498A, Section 164, Section 239, Section 354 - Saving of inherent powers o

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High Courts01 Mar 2017

Western Coalfields Limited Vs M/s Shristi Developers

Madhya Pradesh High Court · (2017) 03 MP CK 0060

Code of Criminal Procedure, 1973, Section 438 - Direction for grant of bail to person apprehending arrestIndian Penal Code, 1860, Section 323, Section

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High Courts01 Mar 2017

Suryaprakash Mishra Vs The State of Madhya Pradesh

Madhya Pradesh High Court · AIR 2017 MP 55 : (2017) 4 MPLJ 235

Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 66(A), 84(A), 84(A)(8)Madhya Pradesh Uchcha Nyayalaya (khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhya Pradesh Krishi Upaj (Mandi Samiti Ka Nirvachan) Niyam, 1997 — Rule 84(A), 84(A)(8), 84(A)(9), 84(B), 84(B)(3)

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High Courts01 Mar 2017Allowed

Radheshyam and others Vs The State of M.P.

Madhya Pradesh High Court · (2017) 03 MP CK 0041

Code of Criminal Procedure, 1973, Section 320 - Compounding of offencesIndian Penal Code, 1860, Section 326, Section 148, Section

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High Courts01 Mar 2017Dismissed

Chandu @ Chandra Prakash and another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 03 MP CK 0028

Indian Penal Code, 1860, Section 302, Section 34 -Explosive Substance Act, 1908, Section 3, Section 5

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High Courts01 Mar 2017Dismissed

Badan Singh Taigore Vs Suman Taigore

Madhya Pradesh High Court · (2017) 1 MPWN 342

Criminal Procedure Code, 1973 (CrPC) - Section 125, Section 397, Section 401

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High Courts01 Mar 2017Disposed Off

Bhagwandas Gurjar Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 MPWN 309

Constitution of India, 1950 - Article 226

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High Courts01 Mar 2017Allowed

Himanshu Adya Vs State of M.P.

Madhya Pradesh High Court · (2017) 2 JabLJ 98

Criminal Procedure Code, 1973 (CrPC) - Section 401, Section 482Penal Code, 1860 (IPC) - Section 406, Section 420

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High Courts28 Feb 2017

BHUPENDRA SINGH Vs STATE OF M P & ANR

Madhya Pradesh High Court · (2017) 02 MP CK 0249

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 Courts28 Feb 2017

Mahendra Vs Sunita

Madhya Pradesh High Court · (2017) 02 MP CK 0245

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 200, Section 399, Section 401(5), Section 40

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High Courts28 Feb 2017

MATSUDYOG SAHAKARI SANSTHA MARYADIT BAROD Vs STATE OF MADHYA PRADESH AND OTHERS

Madhya Pradesh High Court · (2017) 02 MP CK 0237

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Se

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High Courts28 Feb 2017

Munish Singh Sikarwar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0221

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 506,

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High Courts28 Feb 2017

Sugra Begum and others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0197

Workmens Compensation Act, 1923, Section 30 - Appeals

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High Courts28 Feb 2017

S C JAIN Vs STATE OF M P AND ORS.

Madhya Pradesh High Court · (2017) 02 MP CK 0186

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

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High Courts28 Feb 2017

Radheshyam s/o Devendra Balai Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0159

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 360, Section 361 - Calling for records to exercise powers of revision - High Court

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High Courts28 Feb 2017

Kamla Prasad Vs State of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2017) 02 MP CK 0158

Code of Criminal Procedure, 1973, Section 397, Section 200 - Calling for records to exercise powers of revision - Examination of complainantIndian Penal Code, 1860,

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High Courts28 Feb 2017

Narendra Sharma and Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0110

Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals

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High Courts28 Feb 2017Allowed

B C JAIN; B C JAIN Vs MAULANA SALEEM; MAULANA SALEEM

Madhya Pradesh High Court · (2017) 02 MP CK 0097

Code of Criminal Procedure, 1973, Section 482, Section 197, Section 200, Section 156(3), Section 202, Section 20

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High Courts28 Feb 2017

State of Madhya Pradesh Vs Jaike & Others

Madhya Pradesh High Court · (2017) 02 MP CK 0092

Indian Penal Code, 1860, Section 302, Section 307, Section 148, Section 149, Section 149 - Punishment for murder - Attempt to mur

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High Courts28 Feb 2017Allowed

IN REFERENCE Received from Special Sessions Judge, (Protection of Children from Sexual Offence Act 2012) Chhatarpur (M.P) Vs Shyam, S/o Shri Tijwa Raikwa

Madhya Pradesh High Court · (2017) 02 MP CK 0060

Code of Criminal Procedure, 1973, Section 313, Section 366, Section 366 - Power to examine the accused - Sentence of death to be submitted by Court of Session for confirma

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