High Courts05 May 2017
Ashwin Gangwal Vs M/S Agarwal Agency
Madhya Pradesh High Court · (2017) 05 MP CK 0055
Code of Criminal Procedure, 1973, Section 385, Section 385, Section 385, Section 385, Section 386, Section 386
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 657 of 2,382
High Courts05 May 2017
Niranjan Singh Vs Baijnath Singh & Others
Madhya Pradesh High Court · (2017) 05 MP CK 0015
Stamp Act, 1899, Section 35, Section 40, Section 38(2) - Instruments not duly stamped inadmissible in evidence, etc - Collectors power to stamp instruments impounded - Instru
High Courts05 May 2017
Smt. Sudha Patel and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 05 MP CK 0014
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 161 - Calling for records to exercise powers of revision - High Courts powers of revision - Examination
High Courts05 May 2017
State of Madhya Pradesh Vs Ramuji
Madhya Pradesh High Court · (2017) 05 MP CK 0013
Indian Penal Code, 1860, Section 307, Section 326, Section 148, Section 325, Section 149, Section 149,
High Courts05 May 2017Disposed
Uma Bai & others Vs Pradeep Das Bairagi and others
Madhya Pradesh High Court · (2017) 05 MP CK 0012
Code of Civil Procedure, 1908, Order 41Rule -Motor Vehicles Act, 1988, Section 173, Section 173 - AppealsHindu Su
High Courts04 May 2017
Neeraj Mandloi Vs Assistant Commissioner of Income Tax, Bhopal and others
Madhya Pradesh High Court · (2017) 05 MP CK 0088
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts04 May 2017
Madhya Pradesh State Taekwondo Association and others Vs Taekwondo Federation of India and others
Madhya Pradesh High Court · (2017) 05 MP CK 0064
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Civil Procedure, 1908, Order 47Rule 1, O
High Courts04 May 2017
Ramgopal through LRs Vs Smt. Jashoda Bai through LRs
Madhya Pradesh High Court · (2017) 05 MP CK 0061
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 397, Section 392r/w - Robbery or d
High Courts04 May 2017
Vijay Kumar Vs Anandlal & others
Madhya Pradesh High Court · (2017) 05 MP CK 0060
High Courts04 May 2017
Smt. Premvati & Others Vs Ramlakhan Sagar
Madhya Pradesh High Court · (2017) 05 MP CK 0052
Narcotic Drugs and Psychotropic Substances Act, 1885, Section 8, Section 42, Section 313, Section 43, Section 50, Section 44, Section 21(b), Section 21(c)
High Courts04 May 2017
Nagendra Vs State of M.P. Through Police Station
Madhya Pradesh High Court · (2017) 05 MP CK 0011
Indian Penal Code, 1860, Section 302, Section 201, Section 376, Section 380, Section 457, Section 460,
High Courts04 May 2017Dismissed
Santosh Kumar Vs Smt. Prabha Bai
Madhya Pradesh High Court · (2017) 05 MP CK 0010
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtEvidence Act, 1872, Section 63, Section 65 - Secondar
High Courts03 May 2017
Hemlata & Others Vs Mukut Singh & Another
Madhya Pradesh High Court · (2017) 05 MP CK 0097
Code of Criminal Procedure, 1973, Section 482, Section 451, Section 457 - Saving of inherent powers of High Court - Order for custody and disposal of property pending tria
High Courts03 May 2017
Mukesh Puri s/o Babu Puri Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 05 MP CK 0095
High Courts03 May 2017Dismissed
DINESH KUMAR DWIVEDI Vs STATE OF M P
Madhya Pradesh High Court · (2017) 05 MP CK 0092
Code of Criminal Procedure, 1973, Section 482, Section 254(2) - Saving of inherent powers of High Court - Procedure when not convictedNegotiable Instruments Act, 1881,
High Courts03 May 2017
Rupesh Faujdar & Ors. Vs Pradeep Kumar Tamrakar
Madhya Pradesh High Court · (2017) 05 MP CK 0074
Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860
High Courts03 May 2017
Pushpasingh w/o Rajendra Singh Chouhan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 05 MP CK 0073
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts03 May 2017
Ritesh Ajmera Vs State of M.P.
Madhya Pradesh High Court · (2017) 05 MP CK 0069
Madhya Pradesh Panchayat Nirvachan Niyam, 1995, Rule 77, Rule 80, Rule 81, Rule 72, Rule 72(1), Rule 77(2), Rule 72(2)(a) -Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993, Sectio
High Courts03 May 2017
Bandhavgarh Hotel Association and another Vs Gypsy Association Bandhavgarh Tigar Reserve and others
Madhya Pradesh High Court · (2017) 05 MP CK 0057
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtMadhya Pradesh Land Revenue Code, 1959, Section 242
High Courts03 May 2017
Ankit Singh Parihar s/o M.B. Singh Parihar Vs State of Madhya Pradesh and four others
Madhya Pradesh High Court · (2017) 05 MP CK 0054
Code of Civil Procedure, 1908, Rule 33, Order 41Rule 22 -Motor Vehicles Act, 1988, Section 166, Section 166