High Courts03 Feb 2017
Kallu @ Kalicharan & Another Vs Rajendra Singh & Others
Madhya Pradesh High Court · (2017) 02 MP CK 0068
Code of Criminal Procedure, 1973, Order 41Rule 27, Order 41Rule 24, Order 41Rule 23
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 47 of 63
High Courts03 Feb 2017Allowed
Ram Nagina Singh Vs State of Madhya Pradesh & Others
Madhya Pradesh High Court · (2017) 02 MP CK 0066
High Courts03 Feb 2017Dismissed
Smt. Ramvati Vs State of M.P. & others
Madhya Pradesh High Court · (2017) 02 MP CK 0065
High Courts03 Feb 2017Disposed Off
Indar Singh Vs Sitabai
Madhya Pradesh High Court · (2017) AIRCC 1069
Constitution of India, 1950 - Article 227
High Courts03 Feb 2017Disposed Off
Pankaj Gupta Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 MPWN 166
High Courts03 Feb 2017Allowed
Ram Nagina Singh Vs State of M.P.
Madhya Pradesh High Court · (2017) 152 FLR 1091
High Courts03 Feb 2017Disposed Off
The State of M.P. Vs Suresh
Madhya Pradesh High Court · (2017) 1 MPWN 201
Code Of Criminal Procedure, 1973 (Crpc) — Section 378(3)Indian Penal Code, 1860 (IPC) — Section 354Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
High Courts02 Feb 2017Dismissed
Nikita Mishra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 1 MPLJ 194 : (2017) 1 MPWN 272
High Courts02 Feb 2017
Kashiram, S/o Munna Lal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0244
Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeLand Acquisition Act, 1894, Section 23, Section 18, Section 54
High Courts02 Feb 2017
Sanjay Baichen Vs M/s Navbharat Press (Bhopal) Pvt. Ltd.
Madhya Pradesh High Court · (2017) 02 MP CK 0196
High Courts02 Feb 2017Allowed
Smt. Sheela Shukla Vs State of Madhya Pradesh & others
Madhya Pradesh High Court · (2017) 02 MP CK 0176
Code of Criminal Procedure, 1973, Section 482, Section 482, Section 482, Section 173, Section 173, Section 173
High Courts02 Feb 2017
Mahabeer Singh Vs Union of India & Ors.
Madhya Pradesh High Court · (2017) 02 MP CK 0161
Indian Penal Code, 1860, Section 498-A -Protection of Women From Domestic Violence Act, 2005, Section 23, Section 26, Section 12
High Courts02 Feb 2017Dismissed
M/S. IDEA CELLULAR LTD., INDORE Vs THE ASSTT. COMMISSIONER OF COMMERCIAL TAX, LTU, INDORE AND FIVE OTHERS
Madhya Pradesh High Court · (2017) 02 MP CK 0143
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 Courts02 Feb 2017
Gajendra Singh Vs S.G.Motors
Madhya Pradesh High Court · (2017) 02 MP CK 0129
Constitution of India, Article 30, Article 30(1) - Right of minorities to establish and administer educational in-stitutions - Right of minorities to establish and administer educational in-stit
High Courts02 Feb 2017
Ajay Kumar Vishwakarma Vs Madhya Pradesh Power Generating Company and Others
Madhya Pradesh High Court · (2017) 02 MP CK 0125
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by police
High Courts02 Feb 2017Dismissed
Arjun Ahirwar (Jail Appeal) Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0098
Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 376, Section 342, Sectio
High Courts02 Feb 2017Dismissed
Naipal Singh Yadav Vs The State of Madhya Pradesh and Ors.
Madhya Pradesh High Court · (2017) 02 MP CK 0064
Constitution Of India, 1950 — Article 226
High Courts02 Feb 2017Dismissed
Gurupreet Singh Vs Harmanjot Singh Kour
Madhya Pradesh High Court · (2017) 1 MPWN 181
Hindu Marriage Act, 1955 — Section 13, 24Protection Of Women From Domestic Violence Act, 2005 — Section 12, 20, 23, 26Indian Penal Code, 1860 — Section 498(A)
High Courts02 Feb 2017Disposed Off
Manendra Prasad (since dead) Through His LRs Smt. Rashmi Mishra Vs The Land Acquisition Officer
Madhya Pradesh High Court · (2017) 3 MPLJ 429 : (2017) 1 JabLJ 440
Code Of Civil Procedure, 1908 (Cpc) — Section 96Land Acquisition Act, 1894 — Section 4(1), 18, 23, 28(A), 54
High Courts01 Feb 2017Dismissed
Rajput Road Lines And Another Vs Devendra Kumar Pranami
Madhya Pradesh High Court · AIR 2017 (CC) 1611 : (2017) CJ 263 (MP) : (2017) 1 JabLJ 356 : (2017) 3 MPLJ 102
Constitution Of Article, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 38 Rule 5