High Courts10 Oct 2017Allowed
Anil & another Vs The State of M.P.;
Madhya Pradesh High Court · (2017) 10 MP CK 0014
Code of Civil Procedure, 1908, Order 9Rule 13, Order 9Rule 13, Order 7Rule 14(3), Order 7Rule 14(3),
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 5 of 63
High Courts10 Oct 2017Disposed
Harvilas and Ors. Vs Smt. Gulab Bai
Madhya Pradesh High Court · (2017) 10 MP CK 0012
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts10 Oct 2017
Pappoo Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 10 MP CK 0010
Indian Penal Code, 1860, Section 302, Section 511, Section 363, Section 366, Section 376(2), Section 376(2)(f)
High Courts10 Oct 2017Dismissed
Santosh Kumar Mishra & ors. Vs Gokaran Singh and Anr.
Madhya Pradesh High Court · (2017) 10 MP CK 0009
Central Civil Services (Pension) Rules, 1972, Rule 9(2)(b)(ii) -Madhya Pradesh Civil Services (Pension) Rules, 1976, Rule 9(2)(b)(i)
High Courts10 Oct 2017Dismissed
Vijay Bahadur Singh Vs M.P. Pollution Control Board
Madhya Pradesh High Court · (2017) 10 MP CK 0008
Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 3
High Courts09 Oct 2017Dismissed
Chairman Cum Managing Director Vs Shri Anil Madhav Chincholkar
Madhya Pradesh High Court · (2017) 10 MP CK 0017
Indian Penal Code, 1860, Section 302, Section 397, Section 394 - Punishment for murder - Robbery or dacoity, with attempt to cause death or grievous hurt - Voluntarily cau
High Courts09 Oct 2017
Gokuldas Vs Atal Bihari & Anr.
Madhya Pradesh High Court · (2017) 10 MP CK 0015
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 323,
High Courts09 Oct 2017Dismissed
Arvind Kumar Chaturvedi Vs Allahabad Bank and Others
Madhya Pradesh High Court · (2017) 10 MP CK 0013
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 304(12) - Punishme
High Courts09 Oct 2017Dismissed
Jalim S/o Heera Kushwah Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 10 MP CK 0011
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts06 Oct 2017Dismissed
Ram Kumar Gupta and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 10 MP CK 0006
Evidence Act, 1872, Section 34 - Entries in books of account when relevant
High Courts06 Oct 2017
Indrabhan, & Ors. Vs Maanwati, & Ors.
Madhya Pradesh High Court · (2017) 10 MP CK 0005
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtMadhya Pradesh L
High Courts06 Oct 2017Disposed
Viva Highways Ltd. Vs Madhya Pradesh Road Development Corporation Ltd.
Madhya Pradesh High Court · (2017) 10 MP CK 0004
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
High Courts05 Oct 2017
VISHAL GUPTA Vs ARTI GUPTA
Madhya Pradesh High Court · (2017) 10 MP CK 0007
Code of Criminal Procedure, 1973, Section 454 - Appeal against order under Section 452 or Section 453Indian Penal Code, 1860, Section 302, Section 34
High Courts05 Oct 2017Allowed
MADHVI SHAKYA Vs STATE OF MADHYA PRADESH THR
Madhya Pradesh High Court · (2017) 10 MP CK 0003
Indian Penal Code, 1860, Section 302, Section 304 - Punishment for murder - Punishment for culpable homicide not amounting to murder
High Courts03 Oct 2017Allowed
Satyaprakash Aasure Vs Smt. Kalpana Asure
Madhya Pradesh High Court · (2017) 10 MP CK 0002
Code of Criminal Procedure, 1973, Section 482, Section 300 - Saving of inherent powers of High Court - Person once convicted or acquitted not to be tried for same offenceI
High Courts03 Oct 2017Disposed Of
Kamal Singh Vs Savitri Bai
Madhya Pradesh High Court · (2017) 10 MP CK 0001
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 174, Section 176 - Polic
High Courts27 Sept 2017Dismissed
Isha Alias Yusuf Khan Vs Hazi Rashid
Madhya Pradesh High Court · (2017) 09 MP CK 0030
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts27 Sept 2017Allowed
Babua & Anr. Vs State of M.P.
Madhya Pradesh High Court · (2017) 09 MP CK 0028
Indian Penal Code, 1860, Section 302, Section 460 - Punishment for murder - All persons jointly concerned in lurking house-trespass or house-breaking by night punishable where death or grievou
High Courts27 Sept 2017Dismissed
Nagrik Upbhokta Margdarshak Manch Vs State of M.P. and another
Madhya Pradesh High Court · (2017) 09 MP CK 0026
Indian Penal Code, 1860, Section 302, Section 307, Section 309 - Punishment for murder - Attempt to murder - Attempt to commit suicide
High Courts26 Sept 2017Allowed
Prabhulal S/o Sawant and others Vs State of M.P. through P.S. Khajrana, Indore (M.P.)
Madhya Pradesh High Court · (2017) 09 MP CK 0029
Code of Criminal Procedure, 1973, Section 154, Section 157 - Information in cognizable cases - Procedure for InvestigationIndian Penal Code, 1860, Sec