High Courts24 Jul 2017Allowed
Smt. Rasida & Ors Vs Mukeem Shah & Anr
Madhya Pradesh High Court · (2017) 07 MP CK 0018
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 650 of 2,382
High Courts21 Jul 2017Dismissed
Shri Rameshwar Nath and others Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2017) 07 MP CK 0019
Code of Criminal Procedure, 1973, Section 313, Section 292 - Power to examine the accused - Evidence of officers of the MintIndian Penal Code, 1860, S
High Courts21 Jul 2017Disposed
M/s R.R. Contractor & Company Vs Shri George Paul
Madhya Pradesh High Court · (2017) 07 MP CK 0017
Code of Civil Procedure, 1908, Order 14Rule 1 -Transfer of Property Act, 1882, Section 52, Section 16(c) - Transfer of property pending
High Courts21 Jul 2017Dismissed
Jagdish Mishra Vs The State of M.P. & Another
Madhya Pradesh High Court · (2017) 07 MP CK 0016
Code of Criminal Procedure, 1973, Section 313, Section 292 - Power to examine the accused - Evidence of officers of the MintIndian Penal Code, 1860, S
High Courts20 Jul 2017
Dr. Sunil Singh Baghel Vs State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2017) 07 MP CK 0038
High Courts20 Jul 2017
Jai Singh Sisodiya Vs Life Insurance Corporation of India & Anr
Madhya Pradesh High Court · (2017) 07 MP CK 0036
Indian Penal Code, 1860, Section 279, Section 304A, Section 337 - Rash driving or riding on a public way - Causing death by negligence - Causing hurt by act endangering l
High Courts19 Jul 2017Allowed
Shameullah Khan Vs Sheikh Mehboob Basha & Ors.
Madhya Pradesh High Court · (2017) 07 MP CK 0015
Constitution of India, Article 226 - Power of High Courts to Issue certain writsArms Act, 1959, Section 14 - Refusal of licences
High Courts19 Jul 2017Allowed
Bhandari Patel Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2017) 07 MP CK 0014
Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeSpecific Relief Act, 1963, Section 16(c), Section 20(2)(b) - Personal bars to
High Courts18 Jul 2017Allowed
Devendra Pratap Singh Rajput Vs State of M.P. and another
Madhya Pradesh High Court · (2017) 07 MP CK 0013
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Secti
High Courts18 Jul 2017
Dharmendra Dubey Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 07 MP CK 0012
Code of Criminal Procedure, 1973, Section 313, Section 207 - Power to examine the accused - Supply to the accused of copy of police report and other documentsIndian Penal
High Courts17 Jul 2017Dismissed
Gyanichand Vs Radhelal
Madhya Pradesh High Court · (2017) 07 MP CK 0010
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts14 Jul 2017
M/s. Gurunanak Medical & Surgical Agency Vs Sitaram Shivhare
Madhya Pradesh High Court · (2017) 07 MP CK 0011
Code of Criminal Procedure, 1973, Section 319 - Power to proceed against other persons appearing to be guilty of offence
High Courts13 Jul 2017Dismissed
Ku. Shivani Deb. Vs State of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2017) 07 MP CK 0009
Constitution of India, Article 21, Article 32 - Amendment of the Schedule - Remedies for enforcement of rights conferred by this PartIndian Penal Code, 1860,
High Courts12 Jul 2017Dismissed
Vinod Kumar Sen Vs Smt Shanti Devi and others
Madhya Pradesh High Court · (2017) 07 MP CK 0008
Code of Criminal Procedure, 1973, Section 378(3) - Appeal in case of acquittalIndian Penal Code, 1860, Section 34, Section 323, Se
High Courts11 Jul 2017
Suresh Kumar Lodhi Vs Smt. Kranti Lodhi and Another
Madhya Pradesh High Court · (2017) 07 MP CK 0005
Code of Civil Procedure, 1908, Section 100 - Second appealTransfer of Property Act, 1882, Section 43 - Transfer by unauthorised person who subsequently acquires Interes
High Courts10 Jul 2017Allowed
Janak Lal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 07 MP CK 0007
High Courts10 Jul 2017
Special Police Establishment (Loyayukta) Vs Shri Rikshesh Rawat
Madhya Pradesh High Court · (2017) 07 MP CK 0006
Code of Criminal Procedure, 1973, Section 161, Section 385, Section 386, Section 374(2), Section 3(i)(xi) - Examination of witnesse
High Courts07 Jul 2017Disposed of
Ashish Jain @ Vikku Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2017) CJ 916 (MP) : (2017) 2 Acquittal 306 : (2017) 2 MPWN 355
Code Of Criminal Procedure, 1973 — Section 401Indian Penal Code, 1860 — Section 354(A)(1), 509
High Courts07 Jul 2017Dismissed
Rammurti Raghuvanshi Vs Atar Singh
Madhya Pradesh High Court · (2017) CJ 915 (MP) : (2017) 2 MPWN 336
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Section 96
High Courts07 Jul 2017Dismissed
SURAJ NATH & OTHERS Vs STATE OF M.P & Anr
Madhya Pradesh High Court · (2017) CJ 914 (MP) : (2017) 2 MPWN 332
Code Of Criminal Procedure, 1973 (Crpc) — Section 161, 313, 374Indian Penal Code, 1860 — Section 34, 302