COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 635 of 2,382

High Courts17 Jan 2018Allowed

Vijay Shankar Trivedi Vs The State of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) 3 MPLJ 453

Constitution Of India, 1950 — Article 12, 14, 226Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9(i), 65, 66, 66(1), 66(2)(a), 66(2)(b), 66(2)©, 66(3)(a), 66(3)(b), 66(3)(c)

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High Courts17 Jan 2018Disposed off

Nirjla Singh Vs State of Madhya Pradesh and another

Madhya Pradesh High Court · (2018) 01 MP CK 0040

Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983, Section 8, Section 11, Section 12, Section 17A

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High Courts17 Jan 2018Allowed

Prem Singh and others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0039

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 34 - Punishment for

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High Courts17 Jan 2018Dismissed

Omprakash Vs The State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0038

Indian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts17 Jan 2018

Maukam Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0037

Indian Penal Code, 1860, Section 302, Section 34, Section 324, Section 323, Section 506, Section 341 - Punish

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High Courts17 Jan 2018Allowed

Thahar @ Rambahadur Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0036

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 365, Section 364A - Kidnapping

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High Courts17 Jan 2018Dismissed

Chhotelal S/o Dalchand Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0025

Indian Penal Code, 1860, Section 302, Section 304, Section 34, Section 323, Section 148 - Punishment for murder - Punishment for c

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High Courts17 Jan 2018Dismissed

Sasan Power Limited Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (2018) 01 MP CK 0024

Constitution of India, Article 14, Article 226, Article 19(1) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autono

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High Courts17 Jan 2018Dismissed

Limadiya alias Likharam alias Nimbaram Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0018

Indian Penal Code, 1860, Section 302, Section 201, Section 392, Section 30(4) - Punishment for murder - Causing disappearance of evidence of offence or

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High Courts17 Jan 2018Dismissed

M/s Mahakali Constructions Co., Bhopal Vs Bharat Sanchar Nigam Ltd. And others

Madhya Pradesh High Court · (2018) 01 MP CK 0017

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts17 Jan 2018Allowed

Kodu Singh Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0016

Indian Penal Code, 1860, Section 302, Section 304, Section 300 - Punishment for murder - Punishment for culpable homicide not amounting to murder - Murder

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High Courts17 Jan 2018Dismissed

Maukam Singh S/o Pannalal & Ors. Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0015

Indian Penal Code, 1860, Section 302, Section 34, Section 324, Section 323, Section 341, Section 506(ii) - Pu

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High Courts17 Jan 2018Dismissed

Aman Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0014

Indian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts17 Jan 2018Dismissed

Kadori Badai S/o Kannoo Badai & another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0013

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,

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High Courts16 Jan 2018Allowed

Ajay Kumar Shukla Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2019) 1 MPLJ 426 : (2018) 2 JLJ 381

Constitution Of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 41(A), 51(1)(b)(c), 51(b), 51(c)Madhya Pradesh Municipal Accounts Rules, 1971 — Rule 130, 131, 131(3), 132, 133

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High Courts16 Jan 2018Allowed

Smt. Anjo Bai @ Asha Bai Vs Raj Kishor Yadav

Madhya Pradesh High Court · (2018) 01 MP CK 0066

Code of Civil Procedure, 1908, Section 23, Section 24 - To what Court application lies - General power of transfer and withdrawalCode of Criminal Procedure, 1973,

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High Courts16 Jan 2018Disposed off

Firm Sachin Bholasingh Bhatkariye & Ors Vs Krishi Upaj Mandi Samiti, Indore and another

Madhya Pradesh High Court · (2018) 01 MP CK 0035

Madhya Pradesh Krishi Upaj Mandi Allotment of Land & Structures Rules, 2009, Rule 19(2)

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High Courts16 Jan 2018Dismissed

NANDKISHORE PAGARE & OTHERS Vs CHIEF MUNICIPAL OFFICER & OTHERS

Madhya Pradesh High Court · (2018) 01 MP CK 0031

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMadhya Pradesh Municipalities Act, 1961, Section 201, Section 201

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High Courts16 Jan 2018

SMT. MANJRI CHOUDHARY Vs CBI, BANK SECURITIES & FRAUD CELL, NEW DELHI

Madhya Pradesh High Court · (2018) 01 MP CK 0030

Code of Criminal Procedure, 1973, Section 438, Section 82, Section 83 - Direction for grant of bail to person apprehending arrest - Proclamation for person absconding - Atta

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High Courts16 Jan 2018Dismissed

Keshav Wadhwani Vs The State of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) 01 MP CK 0022

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPrevention of Food Adulteration Act, 1954, Section 13(2), Section

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