High Courts22 Jun 2017
Kalyan Kushwah Vs State of M.P.
Madhya Pradesh High Court · (2017) 06 MP CK 0039
Code of Civil Procedure, 1908, Section 151, Order 41Rule 27 - Saving of Inherent powers of CourtMotor Vehicles Act, 1988, Section 173,
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 652 of 2,382
High Courts22 Jun 2017
Aamir book depot Vs state
Madhya Pradesh High Court · (2017) 06 MP CK 0038
Motor Vehicles Act, 1988, Section 173, Section 173, Section 147, Section 147 - Appeals - Requirements of policies and limits of liability
High Courts22 Jun 2017Disposed
Bharat Singh alias Munna & Others Vs State of Madhya Pradesh & Another
Madhya Pradesh High Court · (2017) 06 MP CK 0020
Code of Criminal Procedure, 1973, Section 174, Section 374 - Police to enquire and report on suicide, etc - Appeals from convictionsIndian Penal Code, 1860,
High Courts22 Jun 2017Disposed Of
Smt. Geeta Omre Vs Smt. Chandrakanta Rai and another.
Madhya Pradesh High Court · (2017) 06 MP CK 0017
Indian Penal Code, 1860, Section 120B, Section 420, Section 419 -Madhya Pradesh Civil Services (Conduct) Rules, 1965, Rule 3(b), Rule 3(a) -Madhya Pra
High Courts22 Jun 2017Allowed
Smt. Chandrakanta Vs Pradeep Soni
Madhya Pradesh High Court · (2017) 06 MP CK 0016
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 1Rule 10
High Courts21 Jun 2017
DATAS SALES THRU DINESH KUMAS RATHORD Vs LOCAL ADMININSTRATION DEPARTMENT
Madhya Pradesh High Court · (2017) 06 MP CK 0023
Prevention of Corruption Act, 1988, Section 19, Section 13(2), Section 13(1)(e) - Previous sanction necessary for prosecution - Criminal misconduct by a public servant - Crim
High Courts21 Jun 2017Dismissed
Deepak Asai and another Vs Superintendent of Special Police Establishment
Madhya Pradesh High Court · (2017) 06 MP CK 0022
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts21 Jun 2017Dismissed
DHIRAJ BANKE Vs STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 06 MP CK 0021
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 376 - Punishment for mur
High Courts21 Jun 2017
Brijmohan Mali and Others Vs Yusuf Khan and another
Madhya Pradesh High Court · (2017) 06 MP CK 0019
Constitution of India, Article 226, Article 227, Article 32 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - Rem
High Courts21 Jun 2017
CHANDRA SHEKHAR JATAV; HARISHCHANDRA Vs STATE OF M P
Madhya Pradesh High Court · (2017) 06 MP CK 0018
High Courts21 Jun 2017
Chimman Lal Vs State of M.P. & Others
Madhya Pradesh High Court · (2017) 06 MP CK 0015
Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionMadhya Pradesh Excise Act,
High Courts20 Jun 2017
INDIA SEM ASSET RECONSTRUCTION CO. LTD Vs STATE OF M.P. & OTHERS.
Madhya Pradesh High Court · (2017) 06 MP CK 0040
Indian Penal Code, 1860, Section 279, Section 304A - Rash driving or riding on a public way - Causing death by negligenceMotor Vehicles Act, 1988, Se
High Courts20 Jun 2017
Jagdish Kushwah Vs State of M.P.
Madhya Pradesh High Court · (2017) 06 MP CK 0012
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts20 Jun 2017
Naryana Chand Oswal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 06 MP CK 0010
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 300 - Punishment for mur
High Courts20 Jun 2017
Chandan Singh & Anr. Vs State of M.P.
Madhya Pradesh High Court · (2017) 06 MP CK 0008
Code of Criminal Procedure, 1973, Section 313, Section 84, Section 374(2) - Power to examine the accused - Claims and objections to attachment - Appeals from convictions
High Courts20 Jun 2017Dismissed
Marbin George Vs State of M.P.
Madhya Pradesh High Court · (2017) 06 MP CK 0007
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
High Courts20 Jun 2017
Dr. Ajay Chandrawat & Ors. Vs State of M.P. & Anr
Madhya Pradesh High Court · (2017) 06 MP CK 0006
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
High Courts20 Jun 2017
MUNNA BASOR Vs STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 06 MP CK 0005
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
High Courts19 Jun 2017Disposed
Collector (Land Acquisition Officer) Mandla Vs Sutiya Bai and others
Madhya Pradesh High Court · (2017) 06 MP CK 0014
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 323, Sect
High Courts19 Jun 2017
Kamlesh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 06 MP CK 0013
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio