High Courts31 Jan 2017
Bhoori Bai Vs Hotam Singh & Others
Madhya Pradesh High Court · (2017) 01 MP CK 0144
Code of Criminal Procedure, 1973, Section 482, Section 420, Section 409, Section 406, Section 483, Section 311
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 49 of 63
High Courts31 Jan 2017
MATIN AHMED Vs STATE OF M.P. & ORS.
Madhya Pradesh High Court · (2017) 01 MP CK 0114
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndustrial Disputes Act, 1947, Section 25 F
High Courts31 Jan 2017Dismissed
Sahid Khan Vs Sayna
Madhya Pradesh High Court · (2017) 1 MPWN 212
Criminal Procedure Code, 1973 (CrPC) - Section 125Muslim Women (Protection Of Rights On Divorce) Act, 1986 - Section 3, Section 4, Section 5, Section 7
High Courts31 Jan 2017Dismissed
Municipal Corporation Vs Manoj Patel
Madhya Pradesh High Court · (2017) 152 FLR 1081 : (2017) LIC 1179 : (2017) 2 LLJ 228
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 25F(b)(c)
High Courts31 Jan 2017Dismissed
Mohd. Shakeel Vs Husna Bano
Madhya Pradesh High Court · (2017) AIR(CC) 1035 : (2017) 2 MPLJ 167
Benami Transactions (Prohibition) Act, 1988 — Section 4, 4(1)Code Of Civil Procedure, 1908 (CPC) — Order 7 Rule 11
High Courts31 Jan 2017Dismissed
Mannu Raje Trust Vs Mohammad Ajad
Madhya Pradesh High Court · (2017) 3 MPJR(SC) 69 : (2017) 2 MPLJ 300 : (2017) 1 MPWN 184 : (2017) AIR(CC) 1035
Code Of Civil Procedure, 1908 (CPC) — Section 11, Order 7 Rule 11
High Courts31 Jan 2017Disposed Off
Basant Kumar Udasi Vs Pushpa Tiwari
Madhya Pradesh High Court · (2017) 1 MPWN 304
Civil Procedure Code, 1908 (CPC) - Order 8 Rule 6A
High Courts30 Jan 2017
SANGEETA BHOJAK Vs RAJKUMAR BHOJAK
Madhya Pradesh High Court · (2017) 01 MP CK 0197
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts30 Jan 2017Allowed
Kalideen Gupta Vs State of Madhya Pradesh & Others
Madhya Pradesh High Court · (2017) 01 MP CK 0159
Code of Criminal Procedure, 1973, Section 482, Section 468, Section 468(2), Section 299, Section 473, Section 47
High Courts30 Jan 2017Allowed
Aasharam Jatav Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 01 MP CK 0105
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 161 - Calling for records to exercise powers of revision - High Courts powers of revision - Examination
High Courts30 Jan 2017Dismissed
Jawaharlal Nehru Krishi Vishwavidyalaya Vs Chhidamilal
Madhya Pradesh High Court · (2017) 2 CLR 544 : (2017) 152 FLR 1078 : (2017) 2 MPLJ 187
Constitution Of India, 1950 — Article 226, 227Limitation Act, 1963 — Section 5Minimum Wages Act, 1948 — Section 13, 13(1)(b), 13(b), 20, 20(2), 21 (1)
High Courts30 Jan 2017Disposed Off
Smt. Sushila Vs Rajesh Kumar Pandey
Madhya Pradesh High Court · (2017) 3 MPLJ 139 : (2017) 1 MPWN 250
Code Of Civil Procedure, 1908 (CPC) — Section 115, Order 9 Rule 13, Order 9 Rule 7
High Courts30 Jan 2017Dismissed
Arjun Vs Union of India
Madhya Pradesh High Court · (2017) 2 LLJ 235
Constitution of India, 1950 - Article 226Industrial Disputes Act, 1947 - Section 2(oo)(bb)
High Courts27 Jan 2017
Meera Sonkar Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2017) 01 MP CK 0209
Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalCode of Criminal Procedure, 1973, Section 156, Section 125 - Po
High Courts27 Jan 2017
G.Satish Babu S/o Ayanna Choudhary Vs state
Madhya Pradesh High Court · (2017) 01 MP CK 0188
Code of Criminal Procedure, 1973, Section 173(2) - Report of police officer on completion of Investigation
High Courts27 Jan 2017Dismissed
Smt. Laxmi Devi & others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 01 MP CK 0183
Code of Criminal Procedure, 1973, Section 301, Section 340 - Appearance by Public Prosecutors - Procedure in cases mentioned in Section 195Indian Penal Code, 1860,
High Courts27 Jan 2017
Prabhudayal Shrivastava Vs State of M.P. & Others
Madhya Pradesh High Court · (2017) 01 MP CK 0112
Code of Criminal Procedure, 1973, Section 311, Section 301, Section 301, Section 302(2), Section 225 - Power to summon material w
High Courts27 Jan 2017Dismissed
Amit Kumar Kakodiya. Vs State of Madhya Pradesh & others.
Madhya Pradesh High Court · (2017) 01 MP CK 0102
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts27 Jan 2017Disposed Of
Smt. Lata Patel Vs State of M.P. & others
Madhya Pradesh High Court · (2017) 01 MP CK 0087
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts27 Jan 2017Allowed
Veena Wankhede Vs Subhash Rao Wankhede
Madhya Pradesh High Court · (2017) AIR(CC) 1065 : (2017) 1 MPWN 232 : (2017) 3 MPLJ 460
Code Of Civil Procedure, 1908 (Cpc) — Section 24Code Of Criminal Procedure, 1973 (Crpc) — Section 125, 156Hindu Marriage Act, 1955 — Section 9