High Courts31 Mar 2017
Ram Kumar Gupta Vs Smt. Asha Gupta and another
Madhya Pradesh High Court · (2017) 03 MP CK 0050
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 668 of 2,382
High Courts31 Mar 2017Dismissed
Smt. Rajni Jodhwani & Ors. Vs Suraj Prasad
Madhya Pradesh High Court · (2017) 03 MP CK 0049
Code of Civil Procedure, 1908, Section 100 - Second appealMadhya Pradesh Accommodation Control Act, 1961, Section 12(1)(a), Section 12(1)(a),
High Courts30 Mar 2017
SMT.AFROZ BI W/O MOHAMMAD KHAN Vs MOHAMMAD KHAN S/O CHAND KHAN
Madhya Pradesh High Court · (2017) 03 MP CK 0075
Madhya Pradesh Vishwavidyalaya Adhiniyam 1973, Section 7(2)
High Courts30 Mar 2017Dismissed
B.P. Soni Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 03 MP CK 0052
Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961, Rule 7, Rule 3, Rule 9
High Courts30 Mar 2017Dismissed
Dr. TAPAN BHATTACHARYA Vs STATE OF M.P. & OTHERS
Madhya Pradesh High Court · (2017) 03 MP CK 0051
Constitution of India, Article 14, Article 39, Article 19, Article 25, Article 26, Article 38, Ar
High Courts30 Mar 2017
Union of India and another Vs The State of M.P. and others
Madhya Pradesh High Court · (2017) 03 MP CK 0048
Madhya Pradesh Municipal Corporation Act, 1956, Section 299A -Works of Defence Act, 1903, Section 3(1) - Declaration and notice that restrictions will be imposed
High Courts28 Mar 2017
Narendra Pandey, & Anr. Vs State of M.P., & Ors.
Madhya Pradesh High Court · (2017) 03 MP CK 0163
Payment of Gratuity Act, 1972, Section 3, Section 14 -Consitution of India, - Article 227
High Courts28 Mar 2017
Kalptaru Medicose Thru. Narayan Prasad Sahu Vs Food and Drug Administration Thru. Ashok Goyal
Madhya Pradesh High Court · (2017) 03 MP CK 0105
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 Courts28 Mar 2017
Kumar Singh Thakur, S/o Lakshmi Singh Thakur Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 03 MP CK 0069
Essential Commodities Act, 1955, Section 3 - Powers to control production, supply, distribution, etc., of essential commoditiesSeeds Act, 1966, Section 4, S
High Courts28 Mar 2017Allowed
Nitesh Jha Vs State of MP & Others
Madhya Pradesh High Court · (2017) 03 MP CK 0047
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts28 Mar 2017Dismissed
St. Thomas Higher Secondary School, Khandva Vs Afzal Hussain
Madhya Pradesh High Court · (2017) 153 FLR 528
Constitution of India, 1950 - Article 226Payment of Gratuity Act, 1972 - Section 7(7)
High Courts28 Mar 2017Dismissed
Amir Gul Vs Mohsin Khan
Madhya Pradesh High Court · (2017) 153 FLR 723
Constitution of India, 1950 - Article 227Payment of Gratuity Act, 1972 - Section 14, Section 3, Section 7(7)
High Courts27 Mar 2017Allowed
Niranjan Singh Vs Pawan Kumar, & Ors.
Madhya Pradesh High Court · (2017) 03 MP CK 0160
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsFamily Courts Act, 1984, Section 19(4) - Appeal
High Courts27 Mar 2017
M.P. Electricity Board & Another Vs Guneshwar Krishan Manuja
Madhya Pradesh High Court · (2017) 03 MP CK 0154
Code of Criminal Procedure, 1973, Section 482, Section 320 - Saving of inherent powers of High Court - Compounding of offences
High Courts27 Mar 2017
BACHCHU LAL YADAV Vs STATE OF MP
Madhya Pradesh High Court · (2017) 03 MP CK 0147
Code of Criminal Procedure, 1973, Section 482, Section 482 - Saving of inherent powers of High Court - Saving of inherent powers of High CourtPetroleum Act, 1934,
High Courts27 Mar 2017
NARAYAN CHAND OSWAL Vs THE STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 03 MP CK 0143
Code of Criminal Procedure, 1973, Section 320, Section 320(2) - Compounding of offences - Compounding of offencesIndian Penal Code, 1860, Section 34
High Courts27 Mar 2017Allowed
Sunita Mehto Vs Kodulal Mehto
Madhya Pradesh High Court · (2017) 03 MP CK 0098
Code of Criminal Procedure, 1973, Section 482, Section 320, Section 320(2) - Saving of inherent powers of High Court - Compounding of offences - Compounding of offences
High Courts27 Mar 2017Dismissed
Bhanu Kumar Jain s/o Late Shri Mohan Lal Ji Jain Vs The State of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2017) 03 MP CK 0093
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIncome Tax Act, 1961, Section 200, Section 200,
High Courts27 Mar 2017
Ashok Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 03 MP CK 0079
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302 - Punishment for murder
High Courts27 Mar 2017
GIRIJA PRASAD SINGRAUL Vs MADHYANCHAL GRAMIN BANK & ORS.
Madhya Pradesh High Court · (2017) 03 MP CK 0078
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 307,