High Courts27 Jan 2017Dismissed
Madan Kumar Athya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 RSJ 351
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 50 of 63
High Courts27 Jan 2017Dismissed
Gaurav Agarwal Vs State of MP
Madhya Pradesh High Court · (2017) CriLJ 1816 : (2017) 1 JabLJ 348
Criminal Procedure Code, 1973 (CrPC) - Section 301, Section 397, Section 401Penal Code, 1860 (IPC) - Section 376
High Courts25 Jan 2017
Manendra Prasad and another Vs The Land Acquisition Officer and others
Madhya Pradesh High Court · (2017) 01 MP CK 0294
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14 - Chief Metropolitan Magistrate or District Magistrate to assist secured creditor in taking posse
High Courts25 Jan 2017
Munshilal, son of Bhawani Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 01 MP CK 0288
Code of Criminal Procedure, 1973, Section 482, Section 125, Section 407, Section 284, Section 407(1), Section 28
High Courts25 Jan 2017
Premlal Dwivedi Vs State of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2017) 01 MP CK 0235
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIncome Tax Act, 1961, Section 147, Section 147,
High Courts25 Jan 2017
Abhishek Dubey Vs Rajesh Dubey
Madhya Pradesh High Court · (2017) 01 MP CK 0104
Constitution of India, Article 21 - Amendment of the ScheduleCode of Criminal Procedure, 1973, Section 482, Section 243(2) - Saving of inherent pow
High Courts25 Jan 2017Dismissed
Chandan Singh & Another Vs State of Madhya Pradesh & Others
Madhya Pradesh High Court · (2017) 01 MP CK 0088
Constitution of India, Article 226, Article 227 -Land Revenue Code, 1959, Section 50
High Courts25 Jan 2017Dismissed
Satish Bagdi Vs Registered Sanstha Shri 1008 Neminath Digambar Jaiswal
Madhya Pradesh High Court · (2017) 01 MP CK 0086
Madhya Pradesh Accommodation Control Act, 1961, Section 12(1)(d), Section 12(1)(f)
High Courts25 Jan 2017Disposed Off
Aamir Book Depot Vs State of M.P
Madhya Pradesh High Court · (2017) 2 BC 151
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 14
High Courts25 Jan 2017Disposed Off
Neeraj Mandloi Vs Assistant Commissioner of Income Tax
Madhya Pradesh High Court · (2017) 293 CurTR 245
Constitution of India, 1950 - Article 226Income Tax Act, 1961 - Section 147, Section 148
High Courts24 Jan 2017Allowed
Ram Bahadur & Others Vs State of M.P.
Madhya Pradesh High Court · (2017) 01 MP CK 0301
Code of Criminal Procedure, 1973, Section 482, Section 156(3), Section 202 - Saving of inherent powers of High Court - Police officers power to Investigate cognizable case
High Courts24 Jan 2017Dismissed
KRAN SINGH Vs STATE OF MADHYA PRADESH AND ANOTHER
Madhya Pradesh High Court · (2017) 01 MP CK 0242
Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401, Section 36, Section 173(2), Section 155(
High Courts24 Jan 2017Disposed Of
ANITA SANT Vs STATE OF MADHYA PRADESH & OTHERS
Madhya Pradesh High Court · (2017) 01 MP CK 0097
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts24 Jan 2017
Pushpinder Kumar Tripathi Vs State of M.P. and others
Madhya Pradesh High Court · (2017) 01 MP CK 0085
High Courts24 Jan 2017Allowed
Smt.Bharti alias Bhoori Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPWN 155
Code Of Civil Procedure, 1908 (CPC) — Order 6 Rule 17
High Courts24 Jan 2017Dismissed
Ellora Paper Mills Limited Vs State of M.P.
Madhya Pradesh High Court · (2017) 2 MPLJ 77
Arbitration And Conciliation Act, 1996 — Section 11(6), 13, 16, 16(5), 34, 37Constitution Of India, 1950 — Article 226, 227
High Courts23 Jan 2017Dismissed
Govind Sirvi Vs Ranjana Baghel
Madhya Pradesh High Court · (2017) 2 JLJ 106 : (2017) 4 MPLJ 474
Representation Of The People Act, 1951 — Section 76, 80, 81, 100(1)(b), 103, 123(1), 123(1)(A)(b), 123(2), 123(7)
High Courts23 Jan 2017
Vinesh Singh Vs Neha Singh & Another.
Madhya Pradesh High Court · (2017) 01 MP CK 0298
Code of Criminal Procedure, 1973, Section 482, Section 397, Section 156(3) - Saving of inherent powers of High Court - Calling for records to exercise powers of revision -
High Courts23 Jan 2017
Rohini Prasad & others Vs Gangotri Prasad Mishra & others.
Madhya Pradesh High Court · (2017) 01 MP CK 0262
Code of Criminal Procedure, 1973, Section 133 - Conditional order for removal of nuisance
High Courts23 Jan 2017
Technofab, Amlai through Narendra Baid (dead) by LRs Vs State of M.P. and others
Madhya Pradesh High Court · (2017) 01 MP CK 0240
Transfer of Property Act, 1882, Section 52 - Transfer of property pending suit relating theretoIndian Penal Code, 1860, Section 353 - Assault or criminal force to deter