High Courts24 Jan 2018
Devendra Pandey Vs State of M.P. & others
Madhya Pradesh High Court · (2018) 01 MP CK 0136
Indian Penal Code, 1860, Section 4, Section 206, Section 20, Section 212, Section 119 - Extension of Code to extra-territorial offen
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Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 80 of 88
High Courts24 Jan 2018Allowed
Rajendra Prasad Vais Vs State of M.P. & Others
Madhya Pradesh High Court · (2018) 01 MP CK 0135
Constitution of India, Article 226 - Power of High Courts to Issue certain writsMadhya Pradesh Municipalities Act, 1961, Section 94(4), Section 94(4)
High Courts24 Jan 2018Dismissed
Keshav Prasad Vs Tulsiram
Madhya Pradesh High Court · (2018) 01 MP CK 0134
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts24 Jan 2018Dismissed
Smt. Madhu Shrivastava Vs M.P.State Consumers Dispute Redressal Forum
Madhya Pradesh High Court · (2018) 01 MP CK 0133
Madhya Pradesh Civil Services (Conduct) Rules, 1965, Rule 3, Rule 3(1)(a), Rule 3(a)(c)
High Courts24 Jan 2018Dismissed
B.B. Gangele Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0123
Stamp Act, 1899, Section 47A
High Courts23 Jan 2018Disposed off
Pooran Singh Ukey Vs State of M.P. and others
Madhya Pradesh High Court · (2018) 01 MP CK 0132
High Courts23 Jan 2018Allowed
Om Prakash Rajput Vs State of M.P. and others
Madhya Pradesh High Court · (2018) 1 MPWN 93
Constitution of India, Article 226 - Power of High Courts to Issue certain writsEssential Commodities Act, 1955, Section 3, Section 7 - Powers to cont
High Courts23 Jan 2018Dismissed
Smt. Haseen B. Vs M.P. State Waqf Tribunal & Ors.
Madhya Pradesh High Court · (2018) 01 MP CK 0130
Code of Civil Procedure, 1908, Order 7Rule 11, Section 115, Order 6Rule 15 - RevisionWaqf Act, 1995, Section
High Courts23 Jan 2018Dismissed
Hamid Khan (Gauri) Vs M.P. State Waqf Tribunal & Ors.
Madhya Pradesh High Court · (2018) 1 MPWN 102
Code Of Civil Procedure, 1908 — Section 115, Order 7 Rule 11, Order 6 Rule 15Waqf Act, 1995 — Section 54, 54(3), 54(4)Waqf Act, 2000 — Section 15
High Courts23 Jan 2018Allowed
Ramkumar Sarathe and others Vs State of Madhya Pradesh & another
Madhya Pradesh High Court · (2018) 01 MP CK 0126
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 498A,
High Courts23 Jan 2018Allowed
Sangeeta Grover Vs Ranjan Grover
Madhya Pradesh High Court · (2018) 01 MP CK 0121
Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalHindu Marriage Act, 1955, Section 9 - Restitution of conjugal rights
High Courts23 Jan 2018Dismissed
Dileep & Anr. Vs State of M.P.
Madhya Pradesh High Court · (2018) 01 MP CK 0120
Code of Criminal Procedure, 1973, Section 161, Section 161 - Examination of witnesses by police - Examination of witnesses by policeIndian Penal Code, 1860,
High Courts23 Jan 2018Allowed
Urmila Shivhare Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2018) 01 MP CK 0119
Constitution of India, Article 226 - Power of High Courts to Issue certain writsMadhya Pradesh Municipal Corporation Act, 1956, Section 307(3), Sec
High Courts22 Jan 2018Dismissed
Joint Director & Ors. Vs State of M.P. & Others
Madhya Pradesh High Court · (2018) 01 MP CK 0129
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts22 Jan 2018Allowed
Ajay Kumar Vs State of M.P. and others
Madhya Pradesh High Court · (2018) 01 MP CK 0127
High Courts22 Jan 2018Allowed
Ram Bharat Chachre Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0125
Indian Penal Code, 1860, Section 302, Section 300, Section 304-I - Punishment for murder - Murder
High Courts22 Jan 2018
Vikram Singh Paur Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0117
Code of Criminal Procedure, 1973, Section 161, Section 311 - Examination of witnesses by police - Power to summon material witness, or examine person presentIndian Penal C
High Courts22 Jan 2018Allowed
Shahid Ahmed Khan Vs The State of M.P. & others.
Madhya Pradesh High Court · (2018) 01 MP CK 0116
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts22 Jan 2018Allowed
Kosha Bai Vs State of Madhya Pradesh & Others
Madhya Pradesh High Court · (2018) 01 MP CK 0115
High Courts22 Jan 2018Allowed
Smt. Sumitra Rawat Vs The State of M.P. & others.
Madhya Pradesh High Court · (2018) 01 MP CK 0114
Constitution of India, Article 226 - Power of High Courts to Issue certain writs