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

Read judgment

High Courts24 Jan 2018Dismissed

Vipin & Ors Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0141

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 147, Sec

Read judgment

High Courts24 Jan 2018Dismissed

Smt.Aruna Gupta Vs Sureshchand

Madhya Pradesh High Court · (2018) 01 MP CK 0140

Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeTransfer of Property Act, 1882, Section 53-A

Read judgment

High Courts24 Jan 2018Partly Allowed

Jagdish Prasad Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0139

Indian Penal Code, 1860, Section 302, Section 34, Section 300, Section 323, Section 374(2), Section 304-I -

Read judgment

High Courts24 Jan 2018Dismissed

Anand Mangal Pandey Vs Smt. Prabhavati Pandey

Madhya Pradesh High Court · (2018) 01 MP CK 0138

Indian Penal Code, 1860, Section 34, Section 498A - Acts done by several persons in furtherance of common intention - Husband or relative of husband of a woman subjecting her to cruelty

Read judgment

High Courts24 Jan 2018Dismissed

Ratan Vs Kriparam

Madhya Pradesh High Court · (2018) 01 MP CK 0137

Madhya Pradesh Land Revenue Code, 1959, Section 165(5), Section 165, Section 165(6), Section 170-B, Section 165(c),

Read judgment

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

Read judgment

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)

Read judgment

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

Read judgment

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)

Read judgment

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

Read judgment

High Courts23 Jan 2018Disposed off

Pooran Singh Ukey Vs State of M.P. and others

Madhya Pradesh High Court · (2018) 01 MP CK 0132

Read judgment

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

Read judgment

High Courts23 Jan 2018Dismissed