COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 643 of 2,382

High Courts24 Nov 2017Dismissed

Subodh Kumar Chouhan Vs M.P. State Agriculture Marketing Board and another

Madhya Pradesh High Court · (2017) 11 MP CK 0025

Waqf Act, 1995, Section 23 - Appointment of Chief Executive Officer and his term of office and other conditions of service

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High Courts23 Nov 2017Allowed

Vikashchandra Mishra Vs State of M.P. and another

Madhya Pradesh High Court · (2017) 11 MP CK 0026

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 26Rule 9

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High Courts23 Nov 2017Allowed

Ramesh Chand Sharma and others Vs The State of Madhya Pradesh and others

Madhya Pradesh High Court · (2017) 11 MP CK 0024

Code of Criminal Procedure, 1973, Section 482, Section 197 - Saving of inherent powers of High Court - Prosecution of Judges and public servantsIndian Penal Code, 1860

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High Courts23 Nov 2017Allowed

Sanjay Agrawal Vs Iswar Chand Jain

Madhya Pradesh High Court · (2017) 11 MP CK 0023

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtEvidence Act, 1872, Section 63, Section 65 - Secondar

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High Courts23 Nov 2017Allowed

Kartar Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 11 MP CK 0022

Code of Civil Procedure, 1908, Order 18Rule 4, Order 8Rule 6A

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High Courts22 Nov 2017Allowed

National Insurance Co. Ltd. Vs Dhaniram Prajapati & Anr.

Madhya Pradesh High Court · (2017) 11 MP CK 0021

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 197 - Calling for records to exercise powers of revision - High Courts powers of revision - Prosecution

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High Courts22 Nov 2017Dismissed

Reena Jaggi Vs Randeep Jaggi

Madhya Pradesh High Court · (2017) 11 MP CK 0020

Indian Penal Code, 1860, Section 3, Section 34, Section 498A - Punishment of offences committed beyond but which by law may be tried within India - Acts done by several pers

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High Courts21 Nov 2017Allowed

Munawwar Ali & others Vs Union of India & others

Madhya Pradesh High Court · (2017) 11 MP CK 0019

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 307, Sect

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High Courts21 Nov 2017Dismissed

Santosh Kumar Shukla Vs State of M.P. & Others.

Madhya Pradesh High Court · (2017) 11 MP CK 0018

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

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High Courts17 Nov 2017Dismissed

Managing Committee Masjid Zakaria & Madarsa Vs The State of Madhya Pradesh & Others

Madhya Pradesh High Court · (2017) 11 MP CK 0017

Code of Criminal Procedure, 1973, Section 482, Section 161, Section 239, Section 498-A - Saving of inherent powers of High Court - Examination of wi

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High Courts16 Nov 2017Dismissed

Smt. Munni Devi & Another Vs Pritam Singh Goyal

Madhya Pradesh High Court · (2017) 11 MP CK 0016

Code of Criminal Procedure, 1973, Section 482, Section 362 - Saving of inherent powers of High Court - Court not to alter judgmentNegotiable Instruments Act, 1881,

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High Courts15 Nov 2017Dismissed

State of Madhya Pradesh Vs Darau, S/o Shri Dhanua Ahirwar

Madhya Pradesh High Court · (2017) 11 MP CK 0013

Indian Penal Code, 1860, Section 406, Section 406, Section 498-A, Section 498-A - Punishment for Criminal breach of trust - Punishment for Crimina

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High Courts14 Nov 2017Disposed

Ajay Kol Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 11 MP CK 0015

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 307,

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High Courts14 Nov 2017Dismissed

Virendra s/o Baijnath Dubey Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 11 MP CK 0014

Contract Act, 1872, Section 125, Section 124 - Rights of indemnity-holder when sued - "Contract of indemnity" definedMotor Vehicles Act, 1988, Section 3

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High Courts13 Nov 2017Dismissed

State of M.P. Through Police Station Kailaras, Vs Kedar S/o Shankar Lal Agrawal

Madhya Pradesh High Court · (2017) 11 MP CK 0012

Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973, Section 19

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High Courts10 Nov 2017Allowed

Munshilal, S/o Jabar Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 11 MP CK 0011

Constitution of India, Article 226 - Power of High Courts to Issue certain writsArms Act, 1959, Section 14, Section 17, Section 17(3)(b)

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High Courts10 Nov 2017Disposed Of

Surajpal Singh Vs State of M.P.

Madhya Pradesh High Court · (2017) 11 MP CK 0001

Panchayat Raj Adhiniyam, 1993, Section 69(1), Section 69(1) -Appeal and Revision Rules, 1995, Rule 5

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High Courts08 Nov 2017

State of M.P., Vs Sohan Khatik S/o Shrilal Khatik

Madhya Pradesh High Court · (2017) 11 MP CK 0010

Code of Civil Procedure, 1908, Order 7Rule 11, Order 7Rule 11, Section 151, Section 151 - Saving of Inherent powers of Court - S

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High Courts08 Nov 2017Allowed

State of MP through Police Station Gyaraspur Vs Deepak, S/o Narayan Singh

Madhya Pradesh High Court · (2017) 11 MP CK 0009

Code of Civil Procedure, 1908, Section 151, Section 151, Order 26 Rule 9, Order 26 Rule 9 -Civil of India, - Article 227

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High Courts06 Nov 2017Dismissed

Narayan Chouksey Vs The Divisional Commissioner & others

Madhya Pradesh High Court · (2017) 11 MP CK 0008

Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intentionArms Act, 1959,

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