High Courts15 Feb 2017
LAXMINARAYAN Vs SHYAMABAI
Madhya Pradesh High Court · (2017) 02 MP CK 0162
Evidence Act, 1872, Section 58 - Facts admitted, need not be provedRailways Act, 1989, Section 2(11), Section 106(3) - Definitions - Notice of claim
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 41 of 63
High Courts15 Feb 2017
Shankarlal S/o Ramlal Vs State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0155
Code of Criminal Procedure, 1973, Section 482, Section 125 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parentsHindu Marriage A
High Courts15 Feb 2017
Dilip Singh Datodia S/o Sher Singh Datodia Vs State of M.P. & Ors.
Madhya Pradesh High Court · (2017) 02 MP CK 0131
Indian Penal Code, 1860, Section 376, Section 342, Section 109, Section 306, Section 376(1) - Punishment for rape - Punishment fo
High Courts15 Feb 2017
Shivram Lodhi & others. Vs Sheikh Abdul Salam & another.
Madhya Pradesh High Court · (2017) 02 MP CK 0105
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtOrissa Forest Act, 1972, Section 56(2A) -Opium Act, 1878
High Courts15 Feb 2017
Chandrakant Namdeo Vs Managing Director and another
Madhya Pradesh High Court · (2017) 02 MP CK 0101
Industrial Disputes Act, 1947, Section 17B, Section 2A(2), Section 25 F - Payment of full wages to workman pending proceedings in higher courts - Dismissal, etc., of an in
High Courts15 Feb 2017Allowed
Maheshwari Pragati Mandal Vs State of M.P. and others
Madhya Pradesh High Court · (2017) AIR(MP) 59 : (2017) 4 MPLJ 296
Constitution Of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 57, 228(7), 247, 247(3), 247(7)Madhya Pradesh Minor Mineral Rules, 1996 — Rule 68(5)
High Courts15 Feb 2017Dismissed
Ayyub Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 MPWN 199
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 406, 409Limitation Act, 1963 — Section 5
High Courts15 Feb 2017Disposed Off
Rafeeque Kha Vs State of M.P.
Madhya Pradesh High Court · (2017) CriLJ 1785
Criminal Procedure Code, 1973 (CrPC) - Section 482Forest Act, 1927 - Section 52
High Courts15 Feb 2017Allowed
State of M.P. Vs Sm. Kusum Bai
Madhya Pradesh High Court · (2017) 4 MPLJ 292 : (2017) LIC 1651 : (2017) 1 MPWN 258
Industrial Disputes Act, 1947 — Section 2(A)(2), 17(B), 25(F)
High Courts15 Feb 2017Dismissed
State of M.P. Vs Jai Kali Maa Prathamik Upbhogta
Madhya Pradesh High Court · (2017) 1 MPWN 312
Code Of Criminal Procedure, 1973 (CrPC) — Section 378, 378(1), 378(2), 378(3), 378(4), 378(5)Essential Commodities Act, 1955 — Section 6(C)
High Courts15 Feb 2017Dismissed
Lajjaram Dhoubi Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPWN 345 : (2017) 4 MPLJ 176
Constitution of India, 1950 - Article 226
High Courts14 Feb 2017Dismissed
Mayanka Saket Vs State Of Madhya Pradesh And Ors
Madhya Pradesh High Court · (2017) 2 MPLJ 134
Constitution Of India, 1950 — Article 15(3), 16(1), 16(4), 226
High Courts14 Feb 2017Dismissed
Nirmal Vs Mahadhan Phosphate Pvt. Ltd. And Ors
Madhya Pradesh High Court · (2017) CJ 1032 (MP) : (2017) 2 MPLJ 622
Code Of Criminal Procedure, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 — Section 138, 141, 141(1), 141(2)
High Courts14 Feb 2017
Ayyub & Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0241
Indian Penal Code, 1860, Section 34, Section 417 - Acts done by several persons in furtherance of common intention - Punishment for cheating
High Courts14 Feb 2017
Jitendra Singh Yadva Vs Union of India & others
Madhya Pradesh High Court · (2017) 02 MP CK 0217
Motor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166 - Appeals - Application for compensation
High Courts14 Feb 2017
SHASHI Vs PUNJAB NATIONAL BANK
Madhya Pradesh High Court · (2017) 02 MP CK 0178
Indian Penal Code, 1860, Section 323, Section 323, Section 506, Section 506, Section 341, Section 294 - Puni
High Courts14 Feb 2017
Gabbu S/o Manohar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0168
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts14 Feb 2017
Gajendra Singh & Others Vs Rajaram S/o Unkarlal
Madhya Pradesh High Court · (2017) 02 MP CK 0167
Code of Criminal Procedure, 1973, Section 173(2) - Report of police officer on completion of InvestigationIndian Penal Code, 1860, Section 498-A -
High Courts14 Feb 2017
Smt. Premwati Yadav Vs State of Madhya Pradesh & others
Madhya Pradesh High Court · (2017) 02 MP CK 0118
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts14 Feb 2017Dismissed
Dwarika Prasad and others Vs State of MP
Madhya Pradesh High Court · (2017) 02 MP CK 0083
Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 34, Section 34, Section 32