High Courts06 Jul 2017Allowed
Naresh Jatav Vs State of Madhya Pradesh, & Ors.
Madhya Pradesh High Court · (2017) 07 MP CK 0030
Consitution of India, Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 651 of 2,382
High Courts06 Jul 2017
IFFCO-Tokio General Insurance Co. Ltd. Vs Smt. Imarti Bai & Ors..
Madhya Pradesh High Court · (2017) 07 MP CK 0004
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsNarcotic Drugs and Psychotropic Substances Act, 1985
High Courts04 Jul 2017
Kashiram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 07 MP CK 0032
Land Acquisition Act, 1894, Section 3 - DefinitionsElectricity Act, 2003, Section 164, Section 2(5) -Electricity (Supply) Act, 1948, Section
High Courts04 Jul 2017Disposed of
Prakash Kumar Gadhwal Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 07 MP CK 0031
Land Acquisition Act, 1894, Section 3 - DefinitionsCompanies Act, 1956, Section 617 - Definition of "Government company".Electricity Act, 2003,
High Courts04 Jul 2017Dismissed
Peetha Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 07 MP CK 0003
High Courts03 Jul 2017
Chhotelal S/o Bajarilal Gond Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 07 MP CK 0002
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 511, Section 376(1) - Punishment for a
High Courts03 Jul 2017Disposed Of
Dhilan Singh s/o Khuman Singh Vs State of M.P.
Madhya Pradesh High Court · (2017) 07 MP CK 0001
Code of Criminal Procedure, 1973, Section 397, Section 397, Section 401, Section 401, Section 313, Section 313
High Courts30 Jun 2017
Vinod Kumar s/o Hazarilal Joshi Vs Gangadhar s/o Bardichand
Madhya Pradesh High Court · (2017) 06 MP CK 0034
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 363, Section 366 - Punishment f
High Courts30 Jun 2017
Vipin Kumar Mishra Vs State of Madhya Pradesh & 2 Others.
Madhya Pradesh High Court · (2017) 06 MP CK 0033
Code of Criminal Procedure, 1973, Section 385, Section 428, Section 293, Section 386, Section 374 - Procedure for hearing appeals
High Courts29 Jun 2017
Bharatsingh and others Vs State of M.P.
Madhya Pradesh High Court · (2017) 06 MP CK 0037
High Courts29 Jun 2017Dismissed
Yagya Mitra Tiwari (Dead) through legal representatives Smt. Saroj Tiwari Vs Man Dahima and others
Madhya Pradesh High Court · (2017) 06 MP CK 0031
Indian Penal Code, 1860, Section 325 - Punishment for voluntarily causing grievous hurt
High Courts29 Jun 2017
Umesh Kumar Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2017) 06 MP CK 0030
High Courts28 Jun 2017
MUBEEN KHAN & ANR Vs SHAREEF BEG
Madhya Pradesh High Court · (2017) 06 MP CK 0035
Motor Vehicles Act, 1988, Section 147, Section 147 - Requirements of policies and limits of liability
High Courts27 Jun 2017
ARTI & ORS Vs STATE OF M P & ANR
Madhya Pradesh High Court · (2017) 06 MP CK 0036
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to ex
High Courts27 Jun 2017
VIPPY INDUSTRIES LTD. Vs UNDER BUILDING AND OTHER CONSTRUCTIONS WORKERS WELFARE CESS ACT CUM GOVT. LABOUR OFFICER
Madhya Pradesh High Court · (2017) 06 MP CK 0032
Hindu Marriage Act, 1955, Section 5, Section 7 - Conditions for a Hindu marriage - Ceremonies for a Hindu marriageArya Marriage Validation Act, 1937, Section
High Courts27 Jun 2017
Chhaila Shukla S/o Ramnarayan Shukla Vs State of Madhya Pradesh & Anr
Madhya Pradesh High Court · (2017) 06 MP CK 0029
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents
High Courts27 Jun 2017
CHINDHYA Vs GANPATI (DIED) LRS JAYA BAI
Madhya Pradesh High Court · (2017) 06 MP CK 0028
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 399, Section 402,
High Courts23 Jun 2017Allowed
Dharmendra Yadav Vs State of Madhya Pradesh & Another
Madhya Pradesh High Court · (2017) 06 MP CK 0027
Code of Criminal Procedure, 1973, Section 482, Section 161 - Saving of inherent powers of High Court - Examination of witnesses by policeIndian Penal Code, 1860,
High Courts23 Jun 2017
Damodar S/o Gayaprasad Raikwar Vs Shridev Radhakrishna Ji Mandir & Hanuman Ji Mandir Public Trust
Madhya Pradesh High Court · (2017) 06 MP CK 0026
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents
High Courts23 Jun 2017
Bharat Singh alias Munna & Others. Vs State of Madhya Pradesh & Another.
Madhya Pradesh High Court · (2017) 06 MP CK 0024
Indian Penal Code, 1860, Section 376, Section 34, Section 366 - Punishment for rape - Acts done by several persons in furtherance of common intention - Kidnapping, abductin