High Courts24 Apr 2017
Bharat Jaroli Vs Dr.Ramesh Dak and another
Madhya Pradesh High Court · (2017) 04 MP CK 0101
Code of Civil Procedure, 1908, Section 80, Section 96 - Notice - Appeal from original decreeWaqf Act, 1954, Section 3(f) - .
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Madhya Pradesh High Court judgments
47,638 judgments · page 661 of 2,382
High Courts24 Apr 2017
R.N. Mishra Vs State of MP & Others
Madhya Pradesh High Court · (2017) 04 MP CK 0091
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,
High Courts24 Apr 2017
Ellora Paper Mills Limited Vs State of M.P. & Ors
Madhya Pradesh High Court · (2017) 04 MP CK 0058
Indian Penal Code, 1860, Section 120B, Section 302, Section 201, Section 304B - Punishment of criminal conspiracy - Punishment for murder - Causing
High Courts24 Apr 2017Allowed
CHANDRESHWAR RAI Vs WESTERN COAL FIELD LTD. & OTHERS
Madhya Pradesh High Court · (2017) 04 MP CK 0026
High Courts24 Apr 2017Disposed
Unkar S/o Buda Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 04 MP CK 0025
Indian Penal Code, 1860, Section 302, Section 300, Section 304-II - Punishment for murder - Murder
High Courts21 Apr 2017
SMT. LALITA DEVI TRIPATHI Vs THE STATE OF MADHYA PRADESH & ORS.
Madhya Pradesh High Court · (2017) 04 MP CK 0145
Code of Criminal Procedure, 1973, Section 439, Section 439 (2) - Special powers of High Court or Court of Session regarding bail - Special powers of High Court or Court of Session regarding ba
High Courts21 Apr 2017
Rajkumar and another appellants Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 04 MP CK 0088
Armed Forces Tribunal Act, 2007 — Section 14, 15, 30, 31Constitution Of India, 1950 — Article 136, 136(2), 141, 226, 227
High Courts21 Apr 2017
Tularam Patel Vs Kishori @ Kissu & Ors.
Madhya Pradesh High Court · (2017) 04 MP CK 0079
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts21 Apr 2017
Sagar Gupta & Ors. Vs State of MP & Anr.
Madhya Pradesh High Court · (2017) 04 MP CK 0077
Code of Civil Procedure, 1908, Section 100, Order 41Rule 27 - Second appealEvidence Act, 1872, Section 69, Section 90
High Courts21 Apr 2017
Vijay Singh Vs Badriprasad Pandey
Madhya Pradesh High Court · (2017) 04 MP CK 0073
High Courts21 Apr 2017
M/s. Gwalior Distillers Limited Rairu Form Vs State of Madhya Pradesh & Others
Madhya Pradesh High Court · (2017) 04 MP CK 0069
Code of Civil Procedure, 1908, Order 41Rule 21 -Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to crue
High Courts21 Apr 2017Dismissed
Badri Prasad Jharia Vs Smt. Seeta Jharia
Madhya Pradesh High Court · (2017) 04 MP CK 0024
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtIndian Penal Code, 1860, Section 494 - Marrying again during lifetime of
High Courts20 Apr 2017
Sanjay Vs State of M.P.
Madhya Pradesh High Court · (2017) 04 MP CK 0148
Companies Act 2013, Section 276, Section 276, Section 456 (1), Section 456 (1)
High Courts20 Apr 2017
Sitaram & Ors. Vs State of M.P.
Madhya Pradesh High Court · (2017) 04 MP CK 0121
Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961, Rule 6 -Madhya Pradesh Government Servants Conduct Rules, 1959, Rule 22
High Courts20 Apr 2017
SACHINDRA CHATURVEDI Vs STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 04 MP CK 0113
Motor Vehicles Act, 1988, Section 173, Section 173, Section 163-A, Section 163-A - Appeals
High Courts20 Apr 2017
Sher Singh @ Mullu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 04 MP CK 0104
Motor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166, Section 2(28), Section 2(28), <
High Courts20 Apr 2017
Bhawna Kale Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 04 MP CK 0100
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts20 Apr 2017
Lalaram Kirar and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 04 MP CK 0080
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts20 Apr 2017
Irshad Ali @ Pandit Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 04 MP CK 0072
Indian Penal Code, 1860, Section 302, Section 34, Section 324, Section 300, Section 307 - Punishment for murder - Acts done by sev
High Courts20 Apr 2017
Hindustan Unilever Limited Vs The State of M.P. and others
Madhya Pradesh High Court · (2017) 04 MP CK 0066
Code of Civil Procedure, 1908, Section 96, Order 33Rule 10, Order 33Rule 1, Order 33Rule 1A - Appeal from original d