High Courts10 Feb 2017
Manoj Kumar Salve Vs State of Madhya Pradesh & others
Madhya Pradesh High Court · (2017) 02 MP CK 0195
Code of Civil Procedure, 1908, Order 47Rule 1, Order 26Rule 9
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 43 of 63
High Courts10 Feb 2017
Vijendra Tyagi Vs Smt. Rekha Sharma
Madhya Pradesh High Court · (2017) 02 MP CK 0151
Constitution of India, Article 227 -Madhya Pradesh Kashta Chiran (Viniyaman) Adhiniyam, 1984, Section 6, Section 18, Section 5, Section 12(4)
High Courts10 Feb 2017Dismissed
Bhagirath Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0094
Indian Penal Code, 1860, Section 302, Section 307 - Punishment for murder - Attempt to murder
High Courts10 Feb 2017
Bhagwanlal & Ors. Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0079
Indian Penal Code, 1860, Section 34, Section 323, Section 148, Section 325, Section 149 - Acts done by several persons in furthera
High Courts10 Feb 2017Dismissed
Barelal Dhakad Vs Brijesh Kumar Bansal
Madhya Pradesh High Court · (2017) CJ 79 (MP) : (2017) 2 MPLJ 132 : (2017) 1 MPWN 256
Code Of Civil Procedure, 1908 (CPC) — Order 20 Rule 1, Order 47 Rule 1, Order 9 Rule 7, Order 18 Rule 17Constitution Of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts09 Feb 2017Allowed
Union Of India Vs Vijay Kumar Francis
Madhya Pradesh High Court · (2017) 2 MPLJ 308
High Courts09 Feb 2017
Dinesh Kumar Dwivedi Vs State of M. P.
Madhya Pradesh High Court · (2017) 02 MP CK 0240
Code of Civil Procedure, 1908, Order 21Rule 97 -Madhya Pradesh Land Revenue Code, 1959, Section 182(2)
High Courts09 Feb 2017
Hari Singh & Anr. Vs State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0239
Code of Criminal Procedure, 1973, Section 397 - Calling for records to exercise powers of revisionIndian Penal Code, 1860, Section 420, Section 468
High Courts09 Feb 2017
The Oriental Insurance Company Ltd Vs Shyama Devi Sahu, W/o Late Umesh
Madhya Pradesh High Court · (2017) 02 MP CK 0233
Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860
High Courts09 Feb 2017Allowed
Jitendra Singh Narwariya @ Jeetu Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0216
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents
High Courts09 Feb 2017
Pt. Naveen Joshi Vs Union of India and others.
Madhya Pradesh High Court · (2017) 02 MP CK 0203
Constitution of India, Article 243-R, Article 243-R(2)(a)(i), Article 243-R(2), Article 243-R(2)(ii), Article 243-R(2)(iii)
High Courts09 Feb 2017
Birendra & Another Vs State of M.P
Madhya Pradesh High Court · (2017) 02 MP CK 0202
Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalCode of Criminal Procedure, 1973, Section 200 - Examination of complainant
High Courts09 Feb 2017
Madhvi Shakya Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0199
Madhya Pradesh Civil Services (Pension) Rules, 1976, Rule 14, Rule 12(2), Rule 3(p)
High Courts09 Feb 2017
Ideal Carpets Ltd. Vs Union of India & others
Madhya Pradesh High Court · (2017) 02 MP CK 0198
High Courts09 Feb 2017Dismissed
JAGDISH Vs STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 02 MP CK 0148
Code of Criminal Procedure, 1973, Section 468, Section 200, Section 468(2), Section 466, Section 472, Section 46
High Courts09 Feb 2017Disposed Of
Baladeen Kushwaha and another Vs The State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0138
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 498A, Section 49
High Courts09 Feb 2017Dismissed
Ballu s/o Lalchand Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0137
Code of Criminal Procedure, 1973, Section 401, Section 125, Section 397(2) - High Courts powers of revision - Order for maintenance of wives, children and parents - Callin
High Courts09 Feb 2017
Suresh Jogi S/o Bherulal Jogi Vs State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0120
Constitution of India, Article 226 -Madhya Pradesh Civil Services (Pension) Rules, 1976, Rule 44
High Courts09 Feb 2017Allowed
Neknarayan and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0078
Constitution of India, Article 141 - Law declared by Supreme Court to be binding on all courtsCode of Criminal Procedure, 1973, Section 320(1) - Compounding of offence
High Courts09 Feb 2017Disposed Of
Pradeep Kumar Shrivastava Vs M.P. State Electricity Board and others
Madhya Pradesh High Court · (2017) 02 MP CK 0077
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court