COURT ARCHIVE

Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 53 of 63

High Courts18 Jan 2017

Mangal Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0261

Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable case

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High Courts18 Jan 2017

Smt. Palak Agarwal, & Ors. Vs Mohit Agarwal

Madhya Pradesh High Court · (2017) 01 MP CK 0253

Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcCode of Criminal Procedure, 1973, Section 389(1)

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High Courts18 Jan 2017Dismissed

Kalicharan son of Gourishanker Patel Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0247

Ancient Monuments and Archaeological Sites and Remains Act, 1958, Section 3, Section 4 - Certain ancient monuments, etc., deemed to be of national importance - Power of Central Government to declare

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High Courts18 Jan 2017

Niranjan Dawar S/o Shri Madia Dawar Vs Smt. Ranjana Baghel & Ors

Madhya Pradesh High Court · (2017) 01 MP CK 0245

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 323, Section 498-A - Pun

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High Courts18 Jan 2017

Naval Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0239

Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcCode of Criminal Procedure, 1973, Section 389(1)

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High Courts18 Jan 2017

Municipal Council, Umaria Vs Brahma Kumari Laxmi Behan Adhyatmik Geeta Gyan Ganga Raj Yog Seva Kendra, Shanti Marg, Umaria (M.P.)

Madhya Pradesh High Court · (2017) 01 MP CK 0236

Madhya Pradesh Civil Service Rule 1984, Rule 34 (G)

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High Courts18 Jan 2017

Prabhulal Vs Mohommad Vasheer Khan and Others

Madhya Pradesh High Court · (2017) 01 MP CK 0234

Probation of Offenders Act, 1958, Section 3, Section 4 - Power of Court to release certain offenders after admonition - Power of court to release certain offenders on probation of good con- duct

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High Courts18 Jan 2017

SARVADAMAN MAIRAL, & ORS. Vs STATE OF M P, & ANR.

Madhya Pradesh High Court · (2017) 01 MP CK 0231

Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcCode of Criminal Procedure, 1973, Article 389(1)

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High Courts18 Jan 2017

State of Madhya Pradesh Vs Aamin & others

Madhya Pradesh High Court · (2017) 01 MP CK 0217

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

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High Courts18 Jan 2017Allowed

Sudhi Ranjan Mohanty Vs Union of India, & Ors.

Madhya Pradesh High Court · (2017) 01 MP CK 0213

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 323 - Husba

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High Courts18 Jan 2017

Indrasingh s/o Jaysingh Ji Rajput Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0163

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Sections 323, Sections 498-A

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High Courts18 Jan 2017Dismissed

Special Police Establishment (Loyayukta) Vs Shri L.B. Tiwari

Madhya Pradesh High Court · (2017) 01 MP CK 0160

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High Courts18 Jan 2017

SSANGYONG ENGINEERING AND CONSTRUCTION COMPANY LTD. Vs M/S. ENGINEERING ASSOCIATES

Madhya Pradesh High Court · (2017) 01 MP CK 0119

Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeLand Acquisition Act, 1894, Section 18, Section 28, Section 34

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High Courts18 Jan 2017Disposed

Employees State Insurance Corporation Vs C.G. I.T.-cum-Labour Court

Madhya Pradesh High Court · (2017) 01 MP CK 0118

Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeLand Acquisition Act, 1894, Section 18, Section 28, Section 34

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High Courts18 Jan 2017Partly Allowed

Keshav Singh Tomar Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 DMC 828 : (2017) 1 JabLJ 313

Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 323, Section 498A

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High Courts18 Jan 2017Allowed

Smt. Kamal Dixit Vs Dharmendra

Madhya Pradesh High Court · (2017) 2 BC 544

Criminal Procedure Code, 1973 (CrPC) - Section 482Negotiable Instruments Act, 1881 (NI) - Section 138

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High Courts17 Jan 2017

Nandau S/o Rulla Baiga Vs Rajan @ Rajendra Kumar & Ors

Madhya Pradesh High Court · (2017) 01 MP CK 0237

Arbitration and Conciliation Act, 1996, Section 11 (6) - Appointment of arbitrators

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High Courts17 Jan 2017

P.C. SNEHAL CONSTRUCTION COMPANY Vs MUNICIPAL CORPORATION, RATLAM & ANR.

Madhya Pradesh High Court · (2017) 01 MP CK 0224

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860

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High Courts17 Jan 2017

Rajesh & Others Vs State of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0211

Arbitration and Conciliation Act, 1996, Section 11, Section 11(6) - Appointment of arbitrators - Appointment of arbitrators

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High Courts17 Jan 2017

Smt. Sandhya Goyal Vs Mahesh Kumar Soni

Madhya Pradesh High Court · (2017) 01 MP CK 0198

Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860

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