COURT ARCHIVE

Madhya Pradesh High Court judgments, 2017

1,251 judgments · page 7 of 63

High Courts06 Sept 2017Dismissed

Harinarayan @ Munna Vs The State of M.P.

Madhya Pradesh High Court · (2017) 09 MP CK 0006

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302 - Punishment for murderEvidence Ac

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High Courts06 Sept 2017

Kailash Lodhi Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 09 MP CK 0005

Code of Criminal Procedure, 1973, Section 385, Section 386, Section 374 - Procedure for hearing appeals not dismissed summarily - Power of the Appellate Court - Appeals fr

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High Courts05 Sept 2017Dismissed

Wahidulla S/o Habibulla Qureshi Vs Kamrunissa Wd/o Abdul Shafiq & Anr

Madhya Pradesh High Court · (2017) 09 MP CK 0001

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High Courts01 Sept 2017Allowed

M/s. Parle Agro Private Ltd., & Anr. Vs Madhya Pradesh Pollution Control Board (M.P.P.C.B.), through Dr. N.K. Verma

Madhya Pradesh High Court · (2017) 09 MP CK 0004

Indian Penal Code, 1860, Section 307 - Attempt to murder

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High Courts01 Sept 2017Allowed

Pradeep Singh Ranawat S/o Late Shri Devi Singh RAnawat Vs Smt. Rekha Bai Solanki, & Ors.

Madhya Pradesh High Court · (2017) 09 MP CK 0003

Code of Civil Procedure, 1908, Order 43Rule 1(u), Order 41Rule 27(1)(b)

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High Courts01 Sept 2017Dismissed

M.P. Electricity Board & Anr Vs Guneshwar Krishan Manuja

Madhya Pradesh High Court · (2017) 09 MP CK 0002

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

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High Courts31 Aug 2017Dismissed

Gaya Prasad Mehra Vs State of Madhya Pradesh & another

Madhya Pradesh High Court · (2017) 08 MP CK 0034

Constitution of India, Article 309, Article 16, Article 335 - Recruitment and conditions of service of persons serving the Union or a State - Dissolution of a District or a

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High Courts31 Aug 2017Dismissed

Surendra Mehani S/o the late S.M.Mehani Vs Smt. K.N.Khan, W/o Mohd. Maksood Khan,

Madhya Pradesh High Court · (2017) 08 MP CK 0033

Constitution of India, Article 309, Article 16, Article 335 - Recruitment and conditions of service of persons serving the Union or a State - Dissolution of a District or a

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High Courts31 Aug 2017Dismissed

Madhvi Shakya Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2017) 08 MP CK 0032

Code of Civil Procedure, 1908, Section 100, Order 18Rule 4 -Madhya Pradesh Accommodation Control Act 1961, Section 12(1)(f)

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High Courts31 Aug 2017

Prem Chandra, & Anr. Vs State of Madhya Pradesh, & Anr.

Madhya Pradesh High Court · (2017) 08 MP CK 0030

Code of Criminal Procedure, 1973, Section 174, Section 374(2) - Police to enquire and report on suicide, etc - Appeals from convictionsIndian Penal Code, 1860,

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High Courts30 Aug 2017Allowed

Omprakash Kukreja, & Anr. Vs State of M.P.

Madhya Pradesh High Court · (2017) 08 MP CK 0031

Indian Penal Code, 1860, Section 376(2)(f) - Punishment for rape

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High Courts24 Aug 2017

Mohd. Shakeel Vs Smt. Husna Bano & Others

Madhya Pradesh High Court · (2017) 08 MP CK 0029

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 498A, Section 304-B - Husban

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High Courts23 Aug 2017Allowed

Manjesh Mishra and others Vs State of Madhya Pradesh and anr.

Madhya Pradesh High Court · (2017) 08 MP CK 0028

Indian Penal Code, 1860, Section 201, Section 34 - Causing disappearance of evidence of offence or giving false information to screen offender - Acts done by several persons in furtherance of c

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High Courts23 Aug 2017Dismissed

State of M.P. and another Vs Vijay Bahadur Singh

Madhya Pradesh High Court · (2017) 08 MP CK 0001

Industrial Disputes Act, 1947, Section 10(1), Section 25-N, Section 25-N(1)(a)(b) - Reference of disputes to Boards, Courts or Tribunals

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High Courts22 Aug 2017Allowed

Mukesh Kumar Gupta Vs State of M.P., & Ors.

Madhya Pradesh High Court · (2017) 08 MP CK 0024

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

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High Courts21 Aug 2017

Raju @ Rajkishore @ R.K. Singh Vs State of M.P.

Madhya Pradesh High Court · (2017) 08 MP CK 0040

Motor Vehicles Act, 1988, Section 165, Section 165, Section 166, Section 166 - Claims Tribunals - Application for compensation

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High Courts21 Aug 2017Allowed

Meharban S/o Kasam Khan and others Vs Salim S/o Babu Khan and others

Madhya Pradesh High Court · (2017) 08 MP CK 0023

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High Courts21 Aug 2017Dismissed

Mehmood s/o Ramij Khan Vs State of M.P.

Madhya Pradesh High Court · (2017) 08 MP CK 0022

Code of Civil Procedure, 1908, Section 96, Section 96, Order 41Rule 27, Order 41Rule 27, Order 18Rul

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High Courts18 Aug 2017Dismissed

Mahesh S/o Shivnarayan Maltare Vs Krishnabai W/o Mahesh Maltare

Madhya Pradesh High Court · (2017) 08 MP CK 0027

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High Courts18 Aug 2017

State of M.P. & Ors. Vs Man Mohan Mathur & Ors.

Madhya Pradesh High Court · (2017) 08 MP CK 0026

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 354 - Assault or criminal force to woman with intent to out

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