High Courts17 Feb 2017
Shankar Khatik Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0107
Code of Civil Procedure, 1908, Section 152 - Amendment of judgments, decrees or orders
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 40 of 63
High Courts17 Feb 2017Allowed
Arvind Kumar Jain and others Vs State of M.P. and others
Madhya Pradesh High Court · (2017) 3 MPLJ 178
Constitution Of India, 1950 — Article 14, 226, 300(A)Land Acquisition Act, 1894 — Section 18Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 54
High Courts17 Feb 2017Dismissed
Chandan Bai Vs Budh Prakash
Madhya Pradesh High Court · (2017) AIRCC 1161 : (2017) 4 MPLJ 569
Code Of Civil Procedure, 1908 (CPC) — Section 151, 152, Order 47 Rule 47
High Courts16 Feb 2017
Kishore Bujhade Vs Pandari and another
Madhya Pradesh High Court · (2017) 02 MP CK 0235
Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973, Section 50, Section 51, Section 56 -Right to Fair Compensation and Transparency in Land Ac
High Courts16 Feb 2017
Gorelal Vs The State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0228
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 142
High Courts16 Feb 2017
Lavlesh Mishra and others Vs The State of M.P. and another
Madhya Pradesh High Court · (2017) 02 MP CK 0212
Industrial Disputes Act, 1947, Section 25F, Section 2(OO)(BB) - Conditions precedent to retrenchment of workmen - Definitions
High Courts16 Feb 2017
Smt. Nasreen Khatoon Vs Santosh Thakur @ D.C.Malik & others
Madhya Pradesh High Court · (2017) 02 MP CK 0211
Reserve Bank of India Act, 1934, Section 39, Section 23, Section 24, Section 22, Section 26 - Obligation to supply different forms of
High Courts16 Feb 2017
RAKESH SON OF MANGALLAL Vs SUBODH & OTHERS
Madhya Pradesh High Court · (2017) 02 MP CK 0205
Constitution of India, Article 226 - Power of High Courts to Issue certain writsElectricity Act, 2003, Section 126, Section 127,
High Courts16 Feb 2017
Farookh Ahmad Musalman Fauzdar S/o Abdul Mazeed Khan Vs Suresh Chandra Jain S/o Chhanu Jain
Madhya Pradesh High Court · (2017) 02 MP CK 0169
Code of Civil Procedure, 1908, Section 151, Order 39Rule 1, Order 39Rule 2 - Saving of Inherent powers of Court
High Courts16 Feb 2017
Gurupreet Singh, & Ors. Vs Smt. Harmanjot Singh Kaur
Madhya Pradesh High Court · (2017) 02 MP CK 0150
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 34, Section 307 - Acts done by s
High Courts16 Feb 2017
Gajanand @ Gajju & ors. Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0103
Industrial Disputes Act, 1947, Section 25F - Conditions precedent to retrenchment of workmen
High Courts16 Feb 2017Disposed Of
Ramdayal Sahu & others Vs State of M.P. & others
Madhya Pradesh High Court · (2017) 02 MP CK 0086
High Courts16 Feb 2017Disposed
M/s Hindalco Industries Limited. Vs The State of M.P. and others.
Madhya Pradesh High Court · (2017) 02 MP CK 0061
Land Acquisition Act, 1894, Section 41 - Areement with appropriate GovernmentPersons With Disabilities (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995,
High Courts16 Feb 2017Dismissed
Ritesh Jaiswal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 MPWN 288
Indian Penal Code, 1860 (IPC) — Section 34, 307Scheduled Caste and Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x), 3(2)(v)Code Of Criminal Procedure, 1973 — Section 161
High Courts16 Feb 2017Allowed
Mahavir Trust Indore Vs The Registrar, Public Trust Indore
Madhya Pradesh High Court · (2017) 3 MPLJ 152 : (2017) 2 JabLJ 33
Madhya Pradesh Land Revenue Code, 1959 — Section 182(2)Madhya Pradesh Public Trusts Act, 1951 — Section 4, 8, 9, 9 (1), 13, 14, 15, 20, 22, 23, 24, 25, 26, 33, 37
High Courts16 Feb 2017Dismissed
Employees State Insurance Corporation Vs C.G.I.T.-cum-Labour Court
Madhya Pradesh High Court · (2017) 4 MPLJ 369 : (2017) LIC 1642
Industrial Disputes Act, 1947 — Section 2(oo), 2(oo)(bb), 25(F)
High Courts15 Feb 2017
Jitendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0238
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 409, Section 34,
High Courts15 Feb 2017
Shantabai (deceased) through LRs Shaiventi & Ors Vs State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0181
Constitution of India, Article 215 - High Courts to be Courts of recordContempt of Courts Act, 1971, Section 12 - Punishment for contempt of court
High Courts15 Feb 2017Allowed
Sharada Bai & Ors Vs Bhagchand & Anr
Madhya Pradesh High Court · (2017) 02 MP CK 0180
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts15 Feb 2017
Anil S/o Shri Lakhanlal Vs The State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0164
Indian Penal Code, 1860, Section 307, Section 326, Section 353, Section 294 - Attempt to murder - Voluntarily causing ievous hurt by dangerous weapons