High Courts03 Aug 2017Dismissed
Abdul Aziz Khan Vs Smt. Khurshid Begam
Madhya Pradesh High Court · (2017) 08 MP CK 0007
Income Tax Act, 1961, Section 269UD(1), Section 269UD(1), Section 269UD(1), Section 269UD(1) -Prohibition of Benami Property Tran
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 9 of 63
High Courts03 Aug 2017Dismissed
Keshav Singh Tomar & ors. Vs State of M.P. & anr.
Madhya Pradesh High Court · (2017) 08 MP CK 0006
Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous distr
High Courts03 Aug 2017Allowed
Kumari Anita @ Neetu Vs State of M.P. & Anr.
Madhya Pradesh High Court · (2017) 08 MP CK 0005
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts02 Aug 2017
Smt. Nasreen Khatoon Vs Santosh Thakur & others
Madhya Pradesh High Court · (2017) 08 MP CK 0004
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, Section 2(1) -Madhya Pradesh Medical Education (Gazetted) Service Recruitment Rules, 1987, Rule 6(4) -Swashasi Chikitsa Mahavidyalaya ke Samv
High Courts01 Aug 2017
Anil Gupta Vs State of MP & another
Madhya Pradesh High Court · (2017) 08 MP CK 0038
Code of Criminal Procedure, 1973, Section 482, Section 420 - Saving of inherent powers of High Court - Warrant with whom to be lodgedReserve Bank of India Act, 1934, <
High Courts01 Aug 2017
Sahib Shiksha Evam Samaj Kalyan Vs State of M.P. & Ors.
Madhya Pradesh High Court · (2017) 08 MP CK 0003
Code of Criminal Procedure, 1973, Section 482, Section 397, Section 401, Section 200, Section 202, Section 464
High Courts31 Jul 2017
Deepak Spinners Limited Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (2017) 07 MP CK 0039
Code of Civil Procedure, 1908, Order 41Rule 27 -Motor Vehicles Act, 1988, Section 173, Section 173, Section 66,
High Courts31 Jul 2017
Trustees of H.C. Dhanda Trust Vs State of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2017) 07 MP CK 0028
Indian Penal Code, 1860, Section 302, Section 304, Section 34, Section 342 - Punishment for murder - Punishment for culpable homicide not amounting to
High Courts31 Jul 2017Allowed
Roop Singh Vs Naresh Singh
Madhya Pradesh High Court · (2017) 07 MP CK 0027
Code of Civil Procedure, 1908, Section 80, Section 96 - Notice - Appeal from original decreeSale of Goods Act, 1930, Section 61, Sect
High Courts28 Jul 2017
GYAN SINGH Vs STATE OF M P & ANR
Madhya Pradesh High Court · (2017) 07 MP CK 0037
High Courts28 Jul 2017
MADHUSUDAN AGRAWAL Vs STATE OF MADHYA PRADESH & OTHERS
Madhya Pradesh High Court · (2017) 07 MP CK 0026
Code of Criminal Procedure, 1973, Section 366, Section 100(4) - Sentence of death to be submitted by Court of Session for confirmation - Person in charge of closed place to allow search
High Courts28 Jul 2017Dismissed
Sharad Lodhi Vs The State of Madhya Pradesh & another
Madhya Pradesh High Court · (2017) 07 MP CK 0025
Prevention of Corruption Act, 1988, Section 7, Section 13(2), Section 13 (1)(d) - Public servant taking gratification other than legal remuneration in respect of an official a
High Courts26 Jul 2017Dismissed
Shripad Joshi S/o Late Shri Shankar Rao Joshi Vs State of MP & Ors
Madhya Pradesh High Court · (2017) 07 MP CK 0024
High Courts25 Jul 2017Dismissed
SHRIRAM GENERAL INSURANCE COMP LTD Vs HEERABAI
Madhya Pradesh High Court · (2017) 07 MP CK 0023
Transfer of Property Act, 1882, Section 54 - "Sale defined"
High Courts25 Jul 2017Dismissed
Mst.Shyam Singh, w/o Makardhwaj Singh and Ors Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 07 MP CK 0022
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 307 - Punishment for murd
High Courts25 Jul 2017
Mir Yusuf s/o Mir Imamuddin Vs State of M.P.
Madhya Pradesh High Court · (2017) 07 MP CK 0021
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 304 - Punishment for culpable homicide not amounting to mu
High Courts25 Jul 2017Allowed
Mohammad Nayan Choudhary Vs State of M.P.
Madhya Pradesh High Court · (2017) 07 MP CK 0020
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 Courts24 Jul 2017Allowed
Smt. Rasida & Ors Vs Mukeem Shah & Anr
Madhya Pradesh High Court · (2017) 07 MP CK 0018
High Courts21 Jul 2017Dismissed
Shri Rameshwar Nath and others Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2017) 07 MP CK 0019
Code of Criminal Procedure, 1973, Section 313, Section 292 - Power to examine the accused - Evidence of officers of the MintIndian Penal Code, 1860, S
High Courts21 Jul 2017Disposed
M/s R.R. Contractor & Company Vs Shri George Paul
Madhya Pradesh High Court · (2017) 07 MP CK 0017
Code of Civil Procedure, 1908, Order 14Rule 1 -Transfer of Property Act, 1882, Section 52, Section 16(c) - Transfer of property pending