COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 630 of 2,382

High Courts01 Feb 2018Dismissed

Mahakaushal Sugar & Power Industries Ltd Vs State of M.P. and others

Madhya Pradesh High Court · (2018) 02 MP CK 0180

Arbitration and Conciliation Act, 1996, Section 2(b) - DefinitionsElectricity Act, 2003, Section 14, Section 2, Section 127,

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High Courts01 Feb 2018Dismissed

State of Madhya Pradesh Vs Basant Kumar & Ors.

Madhya Pradesh High Court · (2018) 02 MP CK 0179

Code of Criminal Procedure, 1973, Section 313, Section 378(2) - Power to examine the accused - Appeal in case of acquittalIndian Penal Code, 1860, Sect

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High Courts01 Feb 2018Dismissed

Sura S/o. Lalchand Banjara Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0178

Indian Penal Code, 1860, Section 302, Section 201 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender

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High Courts01 Feb 2018Allowed

Shyamlal Baiga and others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0177

Indian Penal Code, 1860, Section 302, Section 201 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen offender

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High Courts01 Feb 2018Allowed

K.P. Raja Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0176

Indian Penal Code, 1860, Section 302, Section 201, Section 376(2)(H) - Punishment for murder - Causing disappearance of evidence of offence or giving false information to

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High Courts01 Feb 2018Dismissed

Future General India Insurance Co. Ltd. Vs Mahesh s/o Dataram Bhilware & Ors.

Madhya Pradesh High Court · (2018) 02 MP CK 0175

Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcMotor Vehicles Act, 1988, Section 149,

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High Courts01 Feb 2018Allowed

Rajesh Barkade Vs The State of Madhya Pradesh & others

Madhya Pradesh High Court · (2018) 02 MP CK 0174

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMadhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993, Section 21,

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High Courts01 Feb 2018Allowed

Kaustubh Choubey & others Vs State of M.P & another

Madhya Pradesh High Court · (2018) 02 MP CK 0173

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 498A,

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High Courts01 Feb 2018Allowed

Cement Corporation of India Ltd. Vs Shri Dhirendra Singh

Madhya Pradesh High Court · (2018) 02 MP CK 0172

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtSick Industrial Companies (Special Provisions) Act, 1985, Section 15 - Re

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High Courts01 Feb 2018Dismissed

Sanjay Malveeya & others Vs State of Madhya Pradesh & others

Madhya Pradesh High Court · (2018) 02 MP CK 0171

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High Courts31 Jan 2018Dismissed

Meghraj @ Majhi @ Machhi S/o Waheed (Pathan) & another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0184

Code of Criminal Procedure, 1973, Section 313, Section 294 - Power to examine the accused - No formal proof of certain documentsIndian Penal Code, 1860,

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High Courts31 Jan 2018Dismissed

Vijay Kumar Jain Vs MPMKVV Co. Ltd. and Ors.

Madhya Pradesh High Court · (2018) 01 MP CK 0183

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 1Rule 10,

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High Courts31 Jan 2018Allowed

Dashrath Singh Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0182

Indian Penal Code, 1860, Section 302, Section 304-I - Punishment for murderArms Act, 1959, Section 25, Section 27 - Punishment f

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High Courts31 Jan 2018Dismissed

Jai Prakash Jaiswal Vs Yashwant Singh Sachan

Madhya Pradesh High Court · (2018) 01 MP CK 0181

Code of Criminal Procedure, 1973, Section 482, Section 311 - Saving of inherent powers of High Court - Power to summon material witness, or examine person presentNegotiabl

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High Courts30 Jan 2018Dismissed

Manish Kalani & Another Vs Housing and Urban Development Corporation Ltd. (HUDCO) & Another

Madhya Pradesh High Court · (2018) 01 MP CK 0180

Code of Criminal Procedure, 1973, Section 482, Section 397, Section 190, Section 319, Section 203, Section 2(d)

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High Courts30 Jan 2018

Roopchand Nirmalkar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0179

Constitution of India, Article 14 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions

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High Courts30 Jan 2018Dismissed

Prakash Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0178

Indian Penal Code, 1860, Section 302, Section 300, Section 307, Section 304-I - Punishment for murder - Murder - Attempt to murder

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High Courts30 Jan 2018Allowed

Premlal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 1 MPWN 61

Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 25(1)(B), 25(1)(B)(a)

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High Courts30 Jan 2018

Rajesh Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0176

Code of Criminal Procedure, 1973, Section 173, Section 374(2) - Report of police officer on completion of Investigation - Appeals from convictionsIndian Penal Code, 1860

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High Courts30 Jan 2018Allowed

Ahilya Vedaant Education Welfare Society and another Vs K. Vedaant Education Society and another

Madhya Pradesh High Court · (2018) 3 MPLJ 243 : (2018) 73 PTC 509 (MP)

Code Of Civil Procedure, 1908 (CPC) — Section 96, Order 7 Rule 11, Order 7 Rule 11(d)Trade Marks Act, 1999 — Section 2(zb), 29, 107, 142

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