High Courts03 May 2017
Hariom S/o Munshilal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 05 MP CK 0005
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 34, Section 498A, Se
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Madhya Pradesh High Court judgments
47,638 judgments · page 658 of 2,382
High Courts02 May 2017
Rajkumar Jaiswal Vs State of M.P.
Madhya Pradesh High Court · (2017) 05 MP CK 0114
Code of Criminal Procedure, 1973, Section 340, Section 315 - Procedure in cases mentioned in Section 195 - Accused person to be competent witnessIndian Penal Code, 1860
High Courts02 May 2017
Dr. Shradha Agrawal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 05 MP CK 0107
Code of Criminal Procedure, 1973, Section 438, Section 439, Section 82, Section 299 - Direction for grant of bail to person apprehending arrest - Speci
High Courts02 May 2017
Nokhelal Vs State of M.P.
Madhya Pradesh High Court · (2017) 05 MP CK 0093
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 34,
High Courts02 May 2017
Jagdish Singh Namdhari Vs State of M.P.
Madhya Pradesh High Court · (2017) 05 MP CK 0058
Code of Criminal Procedure, 1973, Section 482, Section 427, Section 427(1) - Saving of inherent powers of High Court - Sentence on offender already sentenced for another o
High Courts02 May 2017
Lokman, S/o Sillu Raikwar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 05 MP CK 0051
Code of Criminal Procedure, 1973, Section 397, Section 125, Section 127 - Calling for records to exercise powers of revision - Order for maintenance of wives, children and
High Courts02 May 2017
Ameen Khan Vs Smt. Nilofar and another
Madhya Pradesh High Court · (2017) 05 MP CK 0009
Indian Penal Code, 1860, Section 498A, Section 304B - Husband or relative of husband of a woman subjecting her to cruelty - Dowry deathProtection of Women From Domestic
High Courts02 May 2017Disposed Of
CT/GD ARUN KUMAR TIWARI Vs DIRECTOR GENERAL, CENTRAL INDUSTRIAL SECURITY FORCE AND OTHERS
Madhya Pradesh High Court · (2017) 05 MP CK 0008
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts02 May 2017
Asalam Sher Khan @ Chintoo Vs State of M.P.
Madhya Pradesh High Court · (2017) 05 MP CK 0007
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 Courts02 May 2017Dismissed
Commissioner of Income Tax, Bhopal (M.P.) Vs Mr. Arun Sahlot E-3/10 Erera Colony , Bhopal (M.P.)
Madhya Pradesh High Court · (2017) 05 MP CK 0006
Income Tax Act, 1961, Section 260A, Section 260A, Section 260A, Section 260A, Section 2(22)(e), Section 2(22
High Courts02 May 2017Allowed
Prabhunarayan @ Tingu Vs The State of M.P.
Madhya Pradesh High Court · (2017) 05 MP CK 0004
Code of Criminal Procedure, 1973, Section 161, Section 157 - Examination of witnesses by police - Procedure for InvestigationIndian Penal Code, 1860,
High Courts01 May 2017Dismissed
Saheed and another Vs Govind Kumar and others
Madhya Pradesh High Court · (2017) CJ 1010 (MP) : (2017) 2 MPWN 248
High Courts01 May 2017Disposed Of
Professional Examination Board Vs The Chief Commissioner of Customs
Madhya Pradesh High Court · (2017) CJ 1009 (MP) : (2017) 2 MPWN 239
High Courts01 May 2017
Pawan Arora Vs Mahendra Gupta and Ors
Madhya Pradesh High Court · (2017) 05 MP CK 0089
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 304, Sec
High Courts01 May 2017
Munnalal Mishra Vs State of M.P and others
Madhya Pradesh High Court · (2017) 05 MP CK 0084
Madhya Pradesh Land Revenue Code, 1959, Section 250
High Courts01 May 2017
Smt. Manvati Pandey Vs Smt. Indira Chaturvedi
Madhya Pradesh High Court · (2017) 05 MP CK 0076
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsFamily Courts Act, 1984, Section 19(4) - Appeal
High Courts01 May 2017
Ravi Saxena Vs State of Madhya Pradesh & others.
Madhya Pradesh High Court · (2017) 05 MP CK 0070
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsDivorce Act, 1869, Section 22, Section 36 - Bar
High Courts01 May 2017Dismissed
Chaitanya S/o Shri Virendra Kumar Narula Vs Sunil Kumar Mangramni Proprietor M/s. J.K.Chemical
Madhya Pradesh High Court · (2017) 05 MP CK 0003
Transfer of Property Act, 1882, Section 132, Section 130 - Liability of transferee of actionable claim - Transfer of actionable claimCode of Criminal Procedure, 1973,
High Courts28 Apr 2017Allowed
KALPTARU MEDICOSE THRU NARAYANPRASAD SAHU Vs FOOD AND DRUG ADMINISTRATION THRU ASHOK GOYAL
Madhya Pradesh High Court · (2017) 04 MP CK 0157
Constitution of India, Article 16, Article 229(2), Article 39(d) -High Court of Madhya Pradesh Officers and Employees Recruitment and Conditions of Services, Class