High Courts09 Jan 2017Dismissed
Dr. Sunil Singh Baghel Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 2 MPLJ 68
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 59 of 63
High Courts06 Jan 2017Dismissed
YAMUNA W/O GOVIND PRASAD PATIDAR Vs MADHURI SINGH W/O C S SINGH
Madhya Pradesh High Court · (2017) 01 MP CK 0302
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 107,
High Courts06 Jan 2017Dismissed
Panjab Singh @ Vishnu Bahadur Singh Khairwar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 01 MP CK 0299
Code of Criminal Procedure, 1973, Section 482, Section 197, Section 200, Section 202, Section 203, Section 195
High Courts06 Jan 2017Dismissed
Lakhan @ Laakhan Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 01 MP CK 0267
Code of Criminal Procedure, 1973, Section 482, Section 360, Section 360(4) - Saving of inherent powers of High Court - Order to release on probation of good conduct or aft
High Courts06 Jan 2017Dismissed
RADHA & ORS Vs STATE OF M P & ORS
Madhya Pradesh High Court · (2017) 01 MP CK 0265
Code of Criminal Procedure, 1973, Section 482, Section 200, Section 202, Section 178 - Saving of inherent powers of High Court - Examination of compla
High Courts06 Jan 2017Dismissed
Deepak Katakwar Vs Smt. Anita Katakwar
Madhya Pradesh High Court · (2017) 01 MP CK 0248
Code of Criminal Procedure, 1973, Section 482, Section 360, Section 360(4) - Saving of inherent powers of High Court - Order to release on probation of good conduct or aft
High Courts06 Jan 2017
Khudajanvi Vs Aslam Mohammad and others
Madhya Pradesh High Court · (2017) 01 MP CK 0218
Code of Criminal Procedure, 1973, Section 482, Section 190, Section 323 - Saving of inherent powers of High Court - Cognizance of offences by Magistrates - Procedure when,
High Courts06 Jan 2017
Santosh Kumar Gupta S/o Sharad Chandra Gupta Vs Central Bureau of Investigation, Bhopal
Madhya Pradesh High Court · (2017) 01 MP CK 0216
Code of Criminal Procedure, 1973, Section 482, Section 200, Section 156(3), Section 202, Section 202(2) - Saving of inherent powe
High Courts06 Jan 2017
L.R. Meena Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2017) 01 MP CK 0210
High Courts06 Jan 2017Dismissed
Haji Nanhe Khan Vs State Of M.P.
Madhya Pradesh High Court · (2017) 01 MP CK 0187
Code of Criminal Procedure, 1973, Section 482, Section 197 - Saving of inherent powers of High Court - Prosecution of Judges and public servantsIndian Penal Code, 1860
High Courts06 Jan 2017Dismissed
Dr. M.R. (Mohan Ramuji) Deshmukh. Vs State of M.P. and others.
Madhya Pradesh High Court · (2017) 01 MP CK 0181
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,
High Courts06 Jan 2017
Ritesh Jaiswal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 01 MP CK 0168
High Courts06 Jan 2017
Rajeev Vyas. Vs State of M.P. and others.
Madhya Pradesh High Court · (2017) 01 MP CK 0166
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts06 Jan 2017Disposed Of
Smt. Babita Sahu Vs Bank Of Baroda
Madhya Pradesh High Court · (2017) 01 MP CK 0094
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts06 Jan 2017Dismissed
Smt. Babita Sahu Vs Bank of Baroda
Madhya Pradesh High Court · (2017) 152 FLR 904
Constitution of India, 1950 - Article 226
High Courts05 Jan 2017
Smt. Shraddha Shrivastava Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2017) 01 MP CK 0303
Specific Relief Act, 1963, Section 34, Section 38 - Discretion of court as to declaration of status or right - Perpetual injunction when grantedLimitation Act, 1963,
High Courts04 Jan 2017
Prashant Sharma & Ors. Vs State of M.P. & Ano.
Madhya Pradesh High Court · (2017) 01 MP CK 0273
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 323,
High Courts04 Jan 2017Allowed
Akhilesh Hazari Vs Lalji Dubey and another
Madhya Pradesh High Court · (2017) 01 MP CK 0269
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,
High Courts04 Jan 2017Dismissed
Vikas Kumar Mishra Vs State of M.P. and others
Madhya Pradesh High Court · (2017) 01 MP CK 0259
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
High Courts04 Jan 2017
Ramnaresh & Ors. Vs State of M.P. & Anr.
Madhya Pradesh High Court · (2017) 01 MP CK 0257
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,