High Courts04 Apr 2017Dismissed
Grain Merchants Association Vs State of M.P. and others
Madhya Pradesh High Court · (2017) 04 MP CK 0006
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 667 of 2,382
High Courts04 Apr 2017Allowed
Archana Pandey Vs State of M.P.
Madhya Pradesh High Court · (2017) 2 RSJ 299
Constitution of India, 1950 - Article 226Maternity Benefit Act, 1961 - Section 27
High Courts03 Apr 2017Dismissed
YOGENDRA Vs STATE OF M P
Madhya Pradesh High Court · (2017) 04 MP CK 0176
Code of Criminal Procedure, 1973, Section 200, Section 378(3) - Examination of complainant - Appeal in case of acquittalIndian Penal Code, 1860, Secti
High Courts03 Apr 2017
Narendranath Vs State of M.P.
Madhya Pradesh High Court · (2017) 04 MP CK 0174
Code of Criminal Procedure, 1973, Section 378(3) - Appeal in case of acquittalIndian Penal Code, 1860, Section 376, Section 109 - Punishment for r
High Courts03 Apr 2017
Indore Development Authority Vs Rupali & ors.
Madhya Pradesh High Court · (2017) 04 MP CK 0164
Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 34, Section 313, Section
High Courts03 Apr 2017
MUKESH Vs THE STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 04 MP CK 0133
Indian Penal Code, 1860, Section 307 - Attempt to murder
High Courts03 Apr 2017
UNION OF INDIA Vs VIJAY KUMAR FRANCIS
Madhya Pradesh High Court · (2017) 04 MP CK 0129
Madhya Pradesh Panchayat Nirvachan Niyam, 1995, Rule 77, Rule 72, Rule 77(1), Rule 72(a) -Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993, Section 122, Sect
High Courts03 Apr 2017
PRINCIPAL COMMISSIONER OF INCOME TAX UJJAIN Vs M/S. SHRIJI POLYMERS PVT. LTD.,
Madhya Pradesh High Court · (2017) 04 MP CK 0124
High Courts03 Apr 2017
Mintu Dubey Vs Union of India through SP, CBI Jabalpur
Madhya Pradesh High Court · (2017) 04 MP CK 0123
Industrial Disputes Act, 1947, Section 25F, Section 25G, Section 25B, Section 25H, Section 25B(1) - Conditions precedent to retre
High Courts03 Apr 2017
REEMA KATARE Vs STATE OF M P
Madhya Pradesh High Court · (2017) 04 MP CK 0117
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151 - Saving of Inherent powers o
High Courts03 Apr 2017Allowed
JAGJIT SINGH Vs SECRETARY M.P.S.E.B. & OTHER.
Madhya Pradesh High Court · (2017) 04 MP CK 0004
Constitution of India, Article 14, Article 21, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou
High Courts01 Apr 2017
SURENDRA KUMAR GUPTA Vs STATE OF MADHYA PRADESH AND OTHERS
Madhya Pradesh High Court · (2017) 04 MP CK 0151
Code of Civil Procedure, 1908, Order 41Rule 1
High Courts01 Apr 2017
Rajendra Kumar Tamrakar Vs State of M.P. & others
Madhya Pradesh High Court · (2017) 04 MP CK 0089
Code of Criminal Procedure, 1973, Section 313, Section 383 - Power to examine the accused - Procedure when appellant in jailIndian Penal Code, 1860, Se
High Courts01 Apr 2017
President Nagar Parishad, Orchha Vs Radheshyam and another
Madhya Pradesh High Court · (2017) 04 MP CK 0048
Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 3
High Courts31 Mar 2017
P.N. Mishra. Vs Narendra Singh Bisen
Madhya Pradesh High Court · (2017) 03 MP CK 0140
Motor Vehicles Act, 1988, Section 166, Section 166, Section 173(1), Section 173(1) - Application for compensation - Appeals
High Courts31 Mar 2017
Ram Prasad and others Vs State of M.P.
Madhya Pradesh High Court · (2017) 03 MP CK 0109
Code of Civil Procedure, 1908, Section 100 - Second appealMadhya Pradesh Land Revenue Code, 1959, Section 129
High Courts31 Mar 2017
Kamalakar singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 03 MP CK 0103
Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 466 - Punishment of criminal conspiracy -
High Courts31 Mar 2017
Jitendra Pal Mongiya Vs Aamjanta Kolgavan & Ors.
Madhya Pradesh High Court · (2017) 03 MP CK 0096
Madhya Pradesh Janpad Panchayat Employees (Qualification, Recruitment and Conditions of Service) Rules, 1976, Rule 16, Rule 13, Rule 31, Rule 27, Rule 26
High Courts31 Mar 2017
Surendra Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 03 MP CK 0077
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts31 Mar 2017
Surendra Prasad Chauhan Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2017) 03 MP CK 0066
Code of Criminal Procedure, 1973, Section 482, Section 161, Section 227, Section 228 - Saving of inherent powers of High Court - Examination of witnes