COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 642 of 2,382

High Courts13 Dec 2017

SUDHA GUPTA AND OTHERS Vs RAMESH KUMAR SACHDEVA

Madhya Pradesh High Court · (2017) 12 MP CK 0014

Code of Criminal Procedure, 1973, Section 313, Section 174 - Power to examine the accused - Police to enquire and report on suicide, etcIndian Penal Code, 1860,

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High Courts13 Dec 2017Dismissed

Parties Name Smt. Surabhi Trivedi Vs Pushkar Trivedi

Madhya Pradesh High Court · (2017) 12 MP CK 0013

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

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High Courts13 Dec 2017

Smt. Vidhyabai & Ors. Vs Mohammad Salim Khan & Ors.

Madhya Pradesh High Court · (2017) 12 MP CK 0012

Code of Criminal Procedure, 1973, Section 409, Section 408, Section 409(2) - Withdrawal of cases and appeals by Sessions judges - Power of Sessions Judge to transfer cases

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High Courts12 Dec 2017Dismissed

V R LOHIYA CHAIRMAN Vs ASHOK GOSWAMI INTUC

Madhya Pradesh High Court · (2017) 12 MP CK 0011

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High Courts12 Dec 2017Allowed

VIPPY INDUSTRIES LTD Vs ASSESSING OFFICER, UNDER BUILDING AND OTHER

Madhya Pradesh High Court · (2017) 12 MP CK 0010

Code of Criminal Procedure, 1973, Section 125, Section 128, Section 125(1), Section 125(3), Section 421 -Family Court A

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High Courts12 Dec 2017Dismissed

Ramgopal Gupta Vs Ramvishal Gupta & others

Madhya Pradesh High Court · (2017) 12 MP CK 0009

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 9 - Restitution of conjugal rights

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High Courts11 Dec 2017Allowed

PRITMA JOSHI AND ANOTHER Vs BARKATULLAH VISHWAVIDYALAYA

Madhya Pradesh High Court · (2017) 12 MP CK 0008

Madhya Pradesh Land Revenue Code, 1959, Section 110, Section 109 -General Clauses Act, 1977, Section 6

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High Courts06 Dec 2017Dismissed

Phool Singh Vs State of MP and another

Madhya Pradesh High Court · (2017) 12 MP CK 0007

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 6Rule 17,

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High Courts05 Dec 2017

Mamta Haseeja & Others Vs Nitin Arora & Another

Madhya Pradesh High Court · (2017) 12 MP CK 0006

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High Courts05 Dec 2017Allowed

The New India Assurance Co.Ltd. Vs Kalabai & Others

Madhya Pradesh High Court · (2017) 12 MP CK 0005

Code of Civil Procedure, 1908, Section 11, Section 152 - Res Judicata - Amendment of judgments, decrees or ordersLand Acquisition Act, 1894, Section 18<

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High Courts04 Dec 2017Allowed

Akhilesh Tripathi And Another Vs State Of M.P. And Others

Madhya Pradesh High Court · (2017) 12 MP CK 0031

Constitution Of India, 1950 — Article 12, 32, 226

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High Courts04 Dec 2017Dismissed

Ramkrishna alias Sanju Sharma & Ors. Vs State of M.P.

Madhya Pradesh High Court · (2017) 12 MP CK 0004

Code of Civil Procedure, 1908, Order 21Rule 63, Order 21Rule 94

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High Courts04 Dec 2017Dismissed

The Manager Vs Aminuddin

Madhya Pradesh High Court · (2017) 12 MP CK 0003

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndustrial Disputes Act, 1947, Section 25F, Section 25G

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High Courts01 Dec 2017Allowed

Lakhvindar Kaur Vs Gurudwara Prabandhak Committee, Premsar & Others

Madhya Pradesh High Court · (2017) 12 MP CK 0002

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 324, Section 307, Sectio

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High Courts01 Dec 2017Dismissed

Ravi Shanker, S/o Halkey Mawasi Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 12 MP CK 0001

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 506, Sectio

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High Courts30 Nov 2017

Pramod Kholiya Vs Devi Ahilya University, Indore and another

Madhya Pradesh High Court · (2017) 11 MP CK 0031

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

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High Courts30 Nov 2017Dismissed

The National Insurance Company Ltd. Vs Ravi & Others

Madhya Pradesh High Court · (2017) 11 MP CK 0030

Hindu Marriage Act, 1955, Section 9, Section 28 - Restitution of conjugal rights - Appeals from decrees and ordersFamily Courts Act, 1984, Section 19

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High Courts29 Nov 2017Dismissed

Mustaba Ahmed @ Happy Vs Smt. Maksooda Mirza.

Madhya Pradesh High Court · (2017) 11 MP CK 0029

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376, Section 450 - Punishment for rap

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High Courts29 Nov 2017Dismissed

Sushila Sahu Vs Smt. Sudha Yadav & others

Madhya Pradesh High Court · (2017) 11 MP CK 0028

Code of Criminal Procedure, 1973, Section 161, Section 162 - Examination of witnesses by police - Statements to police not to be signed-use of statements in evidenceIndian

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High Courts28 Nov 2017Disposed

Dhruv Singh and others Vs Shyamlal and another

Madhya Pradesh High Court · (2017) 11 MP CK 0027

Indian Penal Code, 1860, Section 302, Section 34, Section 307 - Punishment for murder - Acts done by several persons in furtherance of common intention - Attempt to murder

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