High Courts18 Aug 2017Dismissed
Manoj Ahirwar S/o Surra Ahirwar Vs The State of M.P.
Madhya Pradesh High Court · (2017) 08 MP CK 0025
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 8 of 63
High Courts18 Aug 2017
Mohammad Abbas Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 08 MP CK 0021
Madhya Pradesh Value Added Tax Act, 2002, Section 3, Section 46, Section 21(1), Section 3A, Section 47(2)
High Courts17 Aug 2017Allowed
MUNICIPAL CORPORATION JABALPUR Vs MANOJ PATEL
Madhya Pradesh High Court · (2017) 08 MP CK 0020
Code of Criminal Procedure, 1973, Section 385, Section 386, Section 374(2) - Procedure for hearing appeals not dismissed summarily - Power of the Appellate Court - Appeals
High Courts17 Aug 2017
Narendra Ahirwar Vs State of M.P. and others
Madhya Pradesh High Court · (2017) 08 MP CK 0019
Code of Criminal Procedure, 1973, Section 161, Section 385, Section 386, Section 374(2) - Examination of witnesses by police - Procedure for hearing a
High Courts16 Aug 2017
Amir Gul and another Vs Mohsin Khan and others
Madhya Pradesh High Court · (2017) 08 MP CK 0018
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 498A,
High Courts11 Aug 2017Allowed
Narendra Ahirwar Vs State of M.P., & Ors.
Madhya Pradesh High Court · (2017) 08 MP CK 0017
High Courts11 Aug 2017Dismissed
Sardarsingh Vs Smt.Chainkunwar
Madhya Pradesh High Court · (2017) 08 MP CK 0014
Indian Penal Code, 1860, Section 380, Section 452, Section 457 -Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, Section 2(1)
High Courts10 Aug 2017
Smt. Poorva Goyal, & Anr. Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 08 MP CK 0016
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 307 - Punishment f
High Courts10 Aug 2017Dismissed
Pratap Singh Pateriya Vs State of M.P. & Anr.
Madhya Pradesh High Court · (2017) 08 MP CK 0015
Code of Criminal Procedure, 1973, Section 176 - Inquiry by Magistrate into cause of deathMotor Vehicles Act, 1988, Section 173, Section 173,
High Courts09 Aug 2017
Naresh S/o Durga Prasad Dixit Vs Ravishankar Gupta
Madhya Pradesh High Court · (2017) 08 MP CK 0039
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Criminal Procedure, 1973, Section 482, Section 9
High Courts09 Aug 2017Allowed
Mahesh Garg s/o late Shri Ram Kuwar Garg Vs State of M.P. & Ors
Madhya Pradesh High Court · (2017) 08 MP CK 0013
Hindu Marriage Act, 1955, Section 24 - Maintenance pendente lite and expenses of proceedings
High Courts09 Aug 2017
Malkhan Singh Vs Sub-Divisional Officer & Ors
Madhya Pradesh High Court · (2017) 08 MP CK 0012
Prevention of Corruption Act, 1988, Section 13(2), Section 13(1)(e) - Criminal misconduct by a public servant - Criminal misconduct by a public servant
High Courts09 Aug 2017Dismissed
Shailendra Kumar, & Anr. Vs Central Bureau of Investigation
Madhya Pradesh High Court · (2017) 08 MP CK 0002
High Courts08 Aug 2017
State of M.P. Through Collector, Ujjain & Ors. Vs Mohanlal & Ors
Madhya Pradesh High Court · (2017) 08 MP CK 0011
Indian Penal Code, 1860, Section 120B, Section 397, Section 395, Section 395, Section 396 - Punishment of criminal conspiracy -
High Courts08 Aug 2017Dismissed
M/s. Mechano Engineering Company Vs M/s. Andritz Hydro Pvt. Ltd
Madhya Pradesh High Court · (2017) 08 MP CK 0009
Arbitration and Conciliation Act, 1996, Section 11, Section 7(4)(b) - Appointment of arbitrators - Arbitration agreement
High Courts04 Aug 2017
Omkar Mahule Vs The State of Madhya Pradesh & ors
Madhya Pradesh High Court · (2017) 08 MP CK 0036
Constitution of India, Article 254(2) - Inconsistency between laws made by Parliament and laws made by the Legislatures of StatesMadhya Pradesh Upkar Adhiniyam, 1981, Sect
High Courts04 Aug 2017Dismissed
M/s Navbharat Buildicon Pvt.Ltd Vs State of M.P. and others
Madhya Pradesh High Court · (2017) 08 MP CK 0008
Code of Civil Procedure, 1908, Section 96, Order 41Rule 27 - Appeal from original decreeTransfer of Property Act, 1882, Section 53,
High Courts03 Aug 2017
DR. MADHURI TRIPATHI Vs STATE OF M.P.AND OTHERS.
Madhya Pradesh High Court · (2017) 08 MP CK 0037
Indian Penal Code, 1860, Section 279, Section 338, Section 337 - Rash driving or riding on a public way - Causing grievous hurt by act endangering life or personal safety
High Courts03 Aug 2017
Veera @ Bheera Vs State of M.P.
Madhya Pradesh High Court · (2017) 08 MP CK 0035
Constitution of India, Article 226 - Power of High Courts to Issue certain writsMadhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972, Section 66-A
High Courts03 Aug 2017Allowed
GTCL & ANR Vs M P M K V V CO LTD
Madhya Pradesh High Court · (2017) 08 MP CK 0010