High Courts11 Sept 2017Allowed
Pradeep and 4 others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 09 MP CK 0011
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 647 of 2,382
High Courts08 Sept 2017Dismissed
Smt. Laxmibai Pandey Vs State of M.P. & Others
Madhya Pradesh High Court · (2017) 09 MP CK 0008
Code of Civil Procedure, 1908, Section 100, Section 80 - Second appeal - Notice
High Courts07 Sept 2017Dismissed
Goldie Glass Industries Vs State of M.P. and others
Madhya Pradesh High Court · (2017) 09 MP CK 0007
Code of Criminal Procedure, 1973, Section 162 - Statements to police not to be signed-use of statements in evidenceIndian Penal Code, 1860, Section 302 - Punishment fo
High Courts06 Sept 2017Dismissed
Harinarayan @ Munna Vs The State of M.P.
Madhya Pradesh High Court · (2017) 09 MP CK 0006
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302 - Punishment for murderEvidence Ac
High Courts06 Sept 2017
Kailash Lodhi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 09 MP CK 0005
Code of Criminal Procedure, 1973, Section 385, Section 386, Section 374 - Procedure for hearing appeals not dismissed summarily - Power of the Appellate Court - Appeals fr
High Courts05 Sept 2017Dismissed
Wahidulla S/o Habibulla Qureshi Vs Kamrunissa Wd/o Abdul Shafiq & Anr
Madhya Pradesh High Court · (2017) 09 MP CK 0001
High Courts01 Sept 2017Allowed
M/s. Parle Agro Private Ltd., & Anr. Vs Madhya Pradesh Pollution Control Board (M.P.P.C.B.), through Dr. N.K. Verma
Madhya Pradesh High Court · (2017) 09 MP CK 0004
Indian Penal Code, 1860, Section 307 - Attempt to murder
High Courts01 Sept 2017Allowed
Pradeep Singh Ranawat S/o Late Shri Devi Singh RAnawat Vs Smt. Rekha Bai Solanki, & Ors.
Madhya Pradesh High Court · (2017) 09 MP CK 0003
Code of Civil Procedure, 1908, Order 43Rule 1(u), Order 41Rule 27(1)(b)
High Courts01 Sept 2017Dismissed
M.P. Electricity Board & Anr Vs Guneshwar Krishan Manuja
Madhya Pradesh High Court · (2017) 09 MP CK 0002
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts31 Aug 2017Dismissed
Gaya Prasad Mehra Vs State of Madhya Pradesh & another
Madhya Pradesh High Court · (2017) 08 MP CK 0034
Constitution of India, Article 309, Article 16, Article 335 - Recruitment and conditions of service of persons serving the Union or a State - Dissolution of a District or a
High Courts31 Aug 2017Dismissed
Surendra Mehani S/o the late S.M.Mehani Vs Smt. K.N.Khan, W/o Mohd. Maksood Khan,
Madhya Pradesh High Court · (2017) 08 MP CK 0033
Constitution of India, Article 309, Article 16, Article 335 - Recruitment and conditions of service of persons serving the Union or a State - Dissolution of a District or a
High Courts31 Aug 2017Dismissed
Madhvi Shakya Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2017) 08 MP CK 0032
Code of Civil Procedure, 1908, Section 100, Order 18Rule 4 -Madhya Pradesh Accommodation Control Act 1961, Section 12(1)(f)
High Courts31 Aug 2017
Prem Chandra, & Anr. Vs State of Madhya Pradesh, & Anr.
Madhya Pradesh High Court · (2017) 08 MP CK 0030
Code of Criminal Procedure, 1973, Section 174, Section 374(2) - Police to enquire and report on suicide, etc - Appeals from convictionsIndian Penal Code, 1860,
High Courts30 Aug 2017Allowed
Omprakash Kukreja, & Anr. Vs State of M.P.
Madhya Pradesh High Court · (2017) 08 MP CK 0031
Indian Penal Code, 1860, Section 376(2)(f) - Punishment for rape
High Courts24 Aug 2017
Mohd. Shakeel Vs Smt. Husna Bano & Others
Madhya Pradesh High Court · (2017) 08 MP CK 0029
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 498A, Section 304-B - Husban
High Courts23 Aug 2017Allowed
Manjesh Mishra and others Vs State of Madhya Pradesh and anr.
Madhya Pradesh High Court · (2017) 08 MP CK 0028
Indian Penal Code, 1860, Section 201, Section 34 - Causing disappearance of evidence of offence or giving false information to screen offender - Acts done by several persons in furtherance of c
High Courts23 Aug 2017Dismissed
State of M.P. and another Vs Vijay Bahadur Singh
Madhya Pradesh High Court · (2017) 08 MP CK 0001
Industrial Disputes Act, 1947, Section 10(1), Section 25-N, Section 25-N(1)(a)(b) - Reference of disputes to Boards, Courts or Tribunals
High Courts22 Aug 2017Allowed
Mukesh Kumar Gupta Vs State of M.P., & Ors.
Madhya Pradesh High Court · (2017) 08 MP CK 0024
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts21 Aug 2017
Raju @ Rajkishore @ R.K. Singh Vs State of M.P.
Madhya Pradesh High Court · (2017) 08 MP CK 0040
Motor Vehicles Act, 1988, Section 165, Section 165, Section 166, Section 166 - Claims Tribunals - Application for compensation
High Courts21 Aug 2017Allowed
Meharban S/o Kasam Khan and others Vs Salim S/o Babu Khan and others
Madhya Pradesh High Court · (2017) 08 MP CK 0023