High Courts21 Feb 2017
Laltaprasad Sakya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0163
Code of Civil Procedure, 1908, Section 47, Section 115 - Questions to be determined by the Court executing decree - Revision
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 39 of 63
High Courts21 Feb 2017
Sumitrabai & another Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (2017) 02 MP CK 0145
Constitution of India, Article 226 - Power of High Courts to Issue certain writsMadhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993, Section 86(2)
High Courts21 Feb 2017
State of Madhya Pradesh Vs Bablu and Others
Madhya Pradesh High Court · (2017) 02 MP CK 0139
Code of Civil Procedure, 1908, Order 7Rule 11, Section 115 - Revision
High Courts21 Feb 2017
Bitoli Singh and Ors. Vs Sabal Singh and Ors.
Madhya Pradesh High Court · (2017) 02 MP CK 0134
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 173(8), Section 164 - Examination of witnesses by police - Power to examine the ac
High Courts21 Feb 2017
ANUSUIYA DAHARWAL Vs GOVIND RAM @ TAPPU KADVE AND FIVE OTHERS
Madhya Pradesh High Court · (2017) 02 MP CK 0128
Limitation Act, 1963, Section 15 - Exclusion of time In certain other cases
High Courts21 Feb 2017Dismissed
Indore School of Social Work through Secretary Vs State of M.P.
Madhya Pradesh High Court · (2017) 2 JabLJ 49 : (2017) 3 MPLJ 231
Constitution Of India, 1950 — Article 30, 30(1)Madhya Pradesh Ashaskiya Sikshan Sanstha (Adhyapakon Tatha Anya Karmchariyon Ke Vetano Ka Sandaya) Adhiniyam, 1978 — Section 6, 6(a)(ii)Madhya Pradesh Ashaskiya Shikshan Sanstha (Adhyapakon Tatha Anya Karamchari) Appeal Rules, 1978 — 5, 7, 11, 12, 12(2)
High Courts21 Feb 2017Allowed
Dinesh Pachori Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 MPWN 318
Code Of Criminal Procedure, 1973 (CrPC) — Section 227Indian Penal Code, 1860 (IPC) — Section 406, 411, 435Evidence Act, 1872 — Section 25, 27
High Courts20 Feb 2017
Marico Industries Ltd (now known as Marico Ltd.) Vs State of Madhya Pradesh and others.
Madhya Pradesh High Court · (2017) 02 MP CK 0234
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtFactories Act, 1948, Section 9, Section 92 - Powers of Inspect
High Courts20 Feb 2017
OMPRAKASH AGRAWAL Vs STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 02 MP CK 0224
Evidence Act, 1872, Section 92 -Code of Civil Procedure, 1973, Section 100, Section 96, Order 18Rule 4
High Courts20 Feb 2017Allowed
Mukesh, & Ors. Vs Dharam Singh, & Ors.
Madhya Pradesh High Court · (2017) 02 MP CK 0222
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPrevention of Food Adulteration Act, 1954, Section 7(1), Section 1
High Courts20 Feb 2017
Narendra Pandey Vs State Of M.P. And Ors
Madhya Pradesh High Court · (2017) CJ 805 (MP) : (2017) 2 JabLJ 196 : (2017) 3 MPLJ 384
Constitution Of India — Article 14, 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 - Section 40, 92, 92(1), 92(1)(4), 92(2), 92(3), 92(4)
High Courts20 Feb 2017
Kurvan Mohmmed Vs Smt. Anjumani & Another
Madhya Pradesh High Court · (2017) 02 MP CK 0214
Indian Penal Code, 1860, Section 397, Section 394 - Robbery or dacoity, with attempt to cause death or grievous hurt - Voluntarily causing hurt in committing robberyArms Ac
High Courts20 Feb 2017
SHASHI KUMAR NIGAM Vs THE STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 02 MP CK 0179
High Courts20 Feb 2017
Dinesh S/o Ranchhor Pawar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0170
Indian Penal Code, 1860, Section 354 - Assault or criminal force to woman with intent to outrage her modestyProtection Of Children From Sexual Offences Act, 2012, Section
High Courts20 Feb 2017Disposed Of
ITC Limited Vs State of M.P. & Ors.
Madhya Pradesh High Court · (2017) 02 MP CK 0149
High Courts20 Feb 2017
ASSISTANT GENERAL MANAGER Vs JAGIIWAN LAL PATEL
Madhya Pradesh High Court · (2017) 02 MP CK 0146
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 498A - Husband or relative of hus
High Courts20 Feb 2017
Firoz & Anr. Vs State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0127
Code of Criminal Procedure, 1973, Section 161, Section 473, Section 195(1)(B)(i), Section 467(2)(b) - Examination of witnesses by police - Extension o
High Courts20 Feb 2017
Suresh Kumar Tripathi Vs State of M.P. & others
Madhya Pradesh High Court · (2017) 02 MP CK 0119
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 139
High Courts17 Feb 2017
Baliram Vs The State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0232
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 22Rule 10,
High Courts17 Feb 2017
Sabir Hussain and others Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (2017) 02 MP CK 0226
Code of Criminal Procedure, 1973, Section 439, Section 161, Section 164, Section 437(3) - Special powers of High Court or Court of Session regarding b