High Courts28 Feb 2017Allowed
Brijmohan Mali Vs Yusuf Khan
Madhya Pradesh High Court · (2017) 1 MPWN 307 : (2017) 2 TAC 792
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 37 of 63
High Courts28 Feb 2017Dismissed
Harishkumar Ojha Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 MPWN 348
Criminal Procedure Code, 1973 (Crpc) — Section 482Essential Commodities Act, 1955 — Section 3, 7, 10(A), 11Indian Penal Code, 1860 — Section 21
High Courts28 Feb 2017Allowed
Gyan Singh Vs State of M.P.
Madhya Pradesh High Court · (2017) 2 JabLJ 71
Criminal Procedure Code, 1973 (CrPC) - Section 200, Section 397, Section 401, Section 401Penal Code, 1860 (IPC) - Section 294, Section 323, Section 326, Section 34, Section 506
High Courts27 Feb 2017
Giriraj Kishore Agrawal Vs Madhyanchal Gramin Bank and Others
Madhya Pradesh High Court · (2017) 02 MP CK 0247
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 2(OO)(BB), Section 25-F - De
High Courts27 Feb 2017
Nirmal Vs M/s Mahadhan Phosphate Pvt. Ltd
Madhya Pradesh High Court · (2017) 02 MP CK 0246
Code of Criminal Procedure, 1973, Section 216 - Court may alter chargeIndian Penal Code, 1860, Section 302, Section 300, Section
High Courts27 Feb 2017
Shiv Narayan and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0201
Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcMotor Vehicles Act, 1988, Section 173, Section 173, <
High Courts27 Feb 2017
Dr. Sanjay Kamle S/o Late Shri C.K. Kamle and others Vs State of M.P. and others
Madhya Pradesh High Court · (2017) 02 MP CK 0192
Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966, Rule 14
High Courts27 Feb 2017Dismissed
Shiv Kumar Jhaver (Dead) Through L.Rs. Vs State Bank of India and Others
Madhya Pradesh High Court · (2017) 02 MP CK 0174
Code of Criminal Procedure, 1973, Section 482, Section 173, Section 190, Section 157, Section 173(2), Section 17
High Courts27 Feb 2017
Suryaprakash Mishra Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0153
Constitution of India, Article 14, Article 21 -Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966, Rule 9(1), Rule 9, Rule 9(5), Rule 9(1)(b)
High Courts27 Feb 2017
C K RATHI Vs SUDARSHAN JHAWAR & ANR.
Madhya Pradesh High Court · (2017) 02 MP CK 0142
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 25(f), Section 2(OO)(BB) - Pro
High Courts27 Feb 2017
Anil Kumar Vs Dinesh Upadhyay and others
Madhya Pradesh High Court · (2017) 02 MP CK 0124
Constitution of India, Article 226 -M.P.Civil Services (CCA ) Rules 1966, Rule 18
High Courts27 Feb 2017
Anurag Mathur & ORS. Vs State of M.P. & ANR.
Madhya Pradesh High Court · (2017) 02 MP CK 0122
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts27 Feb 2017
Laxmi Prasad Patel Vs State of Madhya Pradesh & others.
Madhya Pradesh High Court · (2017) 02 MP CK 0121
Code of Civil Procedure, 1908, Section 10, Section 100 - Stay of suit - Second appeal
High Courts27 Feb 2017
Gaurav Agarwal Vs State of MP and another
Madhya Pradesh High Court · (2017) 02 MP CK 0115
Indian Penal Code, 1860, Section 307, Section 307, Section 307, Section 148, Section 148, Section 148,
High Courts27 Feb 2017
Govind Sirvi S/o Rhukhdu Ji Sirvi Vs Ranjana Baghel
Madhya Pradesh High Court · (2017) 02 MP CK 0113
High Courts27 Feb 2017Dismissed
Shikha Vs Dr. Ajay Hardia
Madhya Pradesh High Court · (2017) 1 MPWN 320
Code Of Criminal Procedure, 1973 (CrPC) — Section 173, 156(3), 397(2), 482
High Courts27 Feb 2017Allowed
Anil Gupta Vs State of M.P.
Madhya Pradesh High Court · (2017) 2 JabLJ 29
Criminal Procedure Code, 1973 (CrPC) - Section 216Penal Code, 1860 (IPC) - Section 302, Section 320, Section 323, Section 326, Section 506
High Courts27 Feb 2017Allowed
Puranchand Vs Kishanlal @ Babulal
Madhya Pradesh High Court · (2017) 2 ACC 671 : (2017) 2 TAC 26
Criminal Procedure Code, 1973 (CrPC) - Section 174Motor Vehicles Act, 1988 - Section 147, Section 170, Section 173
High Courts23 Feb 2017Allowed
Dhiraj Banke Vs State Of M.P.
Madhya Pradesh High Court · (2017) CJ 224 (MP) : (2017) 2 MPLJ 169
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 69(1)
High Courts23 Feb 2017
Dr. R. M. Gupta Vs State of M.P. & Another
Madhya Pradesh High Court · (2017) 02 MP CK 0236
Code of Criminal Procedure, 1973, Section 313, Section 293, Section 374 - Power to examine the accused - Reports of certain Government scientific experts - Appeals from co