COURT ARCHIVE

Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 46 of 63

High Courts06 Feb 2017Allowed

Shri Shantanu Singh Thakur, Director, C/o Elite Fitness & Entertainment P.Ltd. and another Vs Union of India through Income Tax Officer, Indore

Madhya Pradesh High Court · (2017) 02 MP CK 0147

Code of Criminal Procedure, 1973, Section 482, Section 161 - Saving of inherent powers of High Court - Examination of witnesses by policeIndian Penal Code, 1860,

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High Courts06 Feb 2017Dismissed

JYOTI KUMARI Vs LAND ACQUISITION OFFICER UNIT I & ORS.

Madhya Pradesh High Court · (2017) 02 MP CK 0144

Code of Criminal Procedure, 1973, Section 482, Section 125 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parentsIndian Penal Cod

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High Courts06 Feb 2017Dismissed

M/S B D Sharma Vs Western Coalfields Ltd

Madhya Pradesh High Court · (2017) 02 MP CK 0140

Code of Criminal Procedure, 1973, Section 205, Section 482, Section 420, Section 197, Section 200 - Corresponding old law.-Sectio

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High Courts06 Feb 2017Dismissed

Rajmal and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0109

Constitution of India, Article 226, Article 227, Article 32 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - Rem

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High Courts06 Feb 2017

D. K. Construction Vs State of Madhya Pradesh.

Madhya Pradesh High Court · (2017) 02 MP CK 0100

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High Courts06 Feb 2017Allowed

Ravindra Brahman Vs State of M.P. and others

Madhya Pradesh High Court · (2017) 02 MP CK 0071

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts06 Feb 2017Dismissed

Smt. Sushila Bai and others. Vs Lachhiram and another

Madhya Pradesh High Court · (2017) 02 MP CK 0070

Code of Civil Procedure, 1908, Section 9, Order 7Rule 11, Order 43Rule 1(u) - Courts to try all civil suits unless barredMadhya P

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High Courts06 Feb 2017Allowed

Smt. Swaraj and another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0069

Code of Criminal Procedure, 1973, Section 173(2), Section 164 - Report of police officer on completion of Investigation - Recording of confessions and statementsIndian Pen

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High Courts06 Feb 2017Dismissed

Vijendra Tyagi Vs Smt. Rekha Sharma

Madhya Pradesh High Court · (2017) 2 Crimes 333 : (2017) 1 MPWN 204

Code Of Criminal Procedure, 1973 (CrPC) — Section 125, 482Indian Penal Code, 1860 — Section 498(A)

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High Courts06 Feb 2017Dismissed

D.K. Construction Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) AIR(MP) 69

Stamp Act, 1899 - Article 23, Article 45

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High Courts06 Feb 2017Disposed Off

Prashant Sharma Vs State of M.P

Madhya Pradesh High Court · (2017) CriLJ 2015 : (2017) 2 JabLJ 160

Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 498A, Section 506

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High Courts06 Feb 2017Dismissed

Ku. Shakuntala Guha Vs Jasmit Kaur Narula

Madhya Pradesh High Court · (2017) 173 AIC 368 : (2017) 1 JabLJ 420 : (2017) 1 RCRRent 355

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 33Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12(1)(a), Section 12(c)

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High Courts06 Feb 2017Partly Allowed

Sagar Gupta Vs State of M.P.

Madhya Pradesh High Court · (2017) 2 DMC 186

Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 34, Section 498A, Section 506

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High Courts03 Feb 2017Disposed Of

The New India Assurance Company Limited Vs Kiran & Others

Madhya Pradesh High Court · (2017) 02 MP CK 0251

Code of Criminal Procedure, 1973, Section 482, Section 161 - Saving of inherent powers of High Court - Examination of witnesses by policeImmoral Traffic (Prevention) Act,

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High Courts03 Feb 2017

Sher Singh @ Mullu Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0182

Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalFamily Courts Act, 1984, Section 13 - Right to legal representation

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High Courts03 Feb 2017

ROHIT JAGWANI Vs UNION OF INDIA AND ORS

Madhya Pradesh High Court · (2017) 02 MP CK 0156

Indian Penal Code, 1860, Section 141, Section 302, Section 201, Section 147, Section 323, Section 148,

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High Courts03 Feb 2017

Vijay Kumar Agnihotri Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (2017) 02 MP CK 0152

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High Courts03 Feb 2017

Smt. Deepti Chatterjee Vs S.K.Chaterjee

Madhya Pradesh High Court · (2017) 02 MP CK 0132

Code of Criminal Procedure, 1973, Section 24, Section 24(4), Section 24(5) - Public Prosecutors - Public Prosecutors - Public Prosecutors

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High Courts03 Feb 2017

Dwarka Prasad S/o Kanwarlal Vs Mamtabai W/o Dwarka Prasad & Ors.

Madhya Pradesh High Court · (2017) 02 MP CK 0130

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 39Rule 1,

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High Courts03 Feb 2017Allowed

Badri Prasad Raghuwanshi Vs State of M.P. and others

Madhya Pradesh High Court · (2017) 02 MP CK 0096

Constitution of India, Article 226 - Power of High Courts to Issue certain writsLimitation Act, 1963, Section 5 - Extension of prescribed period in certain cases

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