COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 664 of 2,382

High Courts13 Apr 2017Allowed

Raghunandan Prasad and others Vs Ramavtar and others

Madhya Pradesh High Court · (2017) 04 MP CK 0016

Code of Civil Procedure, 1908, Section 100, Order 1Rule 10, Section 96, Order 23Rule 3 - Second appeal - Appeal from original dec

High Courts13 Apr 2017Allowed

Vinod Vs State of M.P.

Madhya Pradesh High Court · (2017) 04 MP CK 0015

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 376, Section 363, Sectio

High Courts12 Apr 2017

Smt. Samirunnisha Vs State of M.P. & Others.

Madhya Pradesh High Court · (2017) 04 MP CK 0168

Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 5(1), Section 5

High Courts12 Apr 2017

Dauwa @ Vishwanath, Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 04 MP CK 0166

Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2, Order 43Rule 1

High Courts12 Apr 2017

Sant Kumar Baghel Vs State of Madhya Pradesh & Others

Madhya Pradesh High Court · (2017) 04 MP CK 0119

Indian Penal Code, 1860, Section 302, Section 377 - Punishment for murder - Unnatural offences

High Courts12 Apr 2017

Ishwar Das Patel & Anr. Vs Mahesh Kumar.

Madhya Pradesh High Court · (2017) 04 MP CK 0071

Indian Penal Code, 1860, Section 279, Section 338, Section 337, Section 304-A - Rash driving or riding on a public way - Causing grievous hurt by ac

High Courts12 Apr 2017Dismissed

Gyanendra Singh Kushwaha Vs State of Madhya Pradesh & Others

Madhya Pradesh High Court · (2017) 04 MP CK 0068

Code of Civil Procedure, 1908, Section 11, Order 7Rule 11 - Res Judicata

High Courts12 Apr 2017

Dr. Ganasan V. & Anr. Vs State of M. P. & Ors.

Madhya Pradesh High Court · (2017) 04 MP CK 0053

Companies Act, 1956, Section 482, Section 482, Section 482, Section 482, Section 482 - Order made in any Court to be enforced by

High Courts12 Apr 2017Dismissed

Central Madhya Pradesh Gramin Bank Vs Employees Provident Fund Organisation, Ministry of Labour & Employment

Madhya Pradesh High Court · (2017) 04 MP CK 0040

High Courts12 Apr 2017Dismissed

Shail Modi Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) LIC 1957

Constitution of India, 1950 - Article 226

High Courts11 Apr 2017

Mangaliya & Anr. Vs State of M.P.

Madhya Pradesh High Court · (2017) 04 MP CK 0163

Indian Penal Code, 1860, Section 302 - Punishment for murder

High Courts11 Apr 2017

Mahendra S/o Ramkishan Prajapat Vs State of Madhya Pradesh and another

Madhya Pradesh High Court · (2017) 04 MP CK 0154

Code of Criminal Procedure, 1973, Section 482, Section 200 - Saving of inherent powers of High Court - Examination of complainantAir (Prevention and Control of Pollution) Ac

High Courts11 Apr 2017Dismissed

Mr. Jasbir Bhandari Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (2017) 04 MP CK 0147

Code of Civil Procedure, 1908, Section 115, Order 23Rule 3, Order 23, Order 23Rule 3(a) - Revision

High Courts11 Apr 2017

M.P. Pashchim Kshetra Vidyut Vitran Co. Ltd. Vs Kutubuddin S/o Abdullah Bhai

Madhya Pradesh High Court · (2017) 04 MP CK 0084

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 302 - Punishment for murder

High Courts11 Apr 2017

Virendra s/o Mahesh Sahu, & Ors. Vs State of M.P. through Police Station Damoh Dehat, & Anr.

Madhya Pradesh High Court · (2017) 04 MP CK 0075

Indian Penal Code, 1860, Section 161, Section 161, Section 376, Section 376, Section 313, Section 313,

High Courts11 Apr 2017

Smt Sona Vs State of Madhya Pradesh & Others

Madhya Pradesh High Court · (2017) 04 MP CK 0044

Court Fees Act, 1870, Section 7, Section 7(IV)(c), Section 7(v)(b), Section 7(X)(A), Section 79(iv)(d) - Computation of fees payable in ce

High Courts11 Apr 2017

SUDARSHAN Vs KASHI PRASAD NAMDEO

Madhya Pradesh High Court · (2017) 04 MP CK 0042

High Courts11 Apr 2017

Vinod Kumar Mangal Vs Vedprakash Gupta & Ors.

Madhya Pradesh High Court · (2017) 04 MP CK 0041

Code of Criminal Procedure, 1973, Section 482, Section 239, Section 177, Section 178 - Saving of inherent powers of High Court - When accused shall be

High Courts11 Apr 2017Allowed

Amrit Shankar Pandey Vs State of M.P. and others

Madhya Pradesh High Court · (2017) 04 MP CK 0013

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

High Courts11 Apr 2017Allowed

Sant Kumar Mishra and another Vs State of Madhya Pradesh & Others

Madhya Pradesh High Court · (2017) 04 MP CK 0012

Madhay Pradesh Work Charged and Contingency Paid Employees Pension Rules, 1979, Rule 6, Rule 6(3), Rule 2(c)