High Courts24 Mar 2017Dismissed
Jasmat and another Vs State of M.P.
Madhya Pradesh High Court · (2017) 03 MP CK 0158
Motor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166 - Appeals - Application for compensation
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Madhya Pradesh High Court judgments
47,638 judgments · page 669 of 2,382
High Courts24 Mar 2017
MULAYAM SINGH Vs LAXMAN & ORS
Madhya Pradesh High Court · (2017) 03 MP CK 0145
Constitution of India, Article 226 -Madhya Pradesh General Sales Tax Act, 1958, Section 12 -Madhya Pradesh Commercial Tax Act, 1994, Section 17
High Courts24 Mar 2017
Satej S/o Hirendra Kopargaonkar and others Vs The State of MP and another
Madhya Pradesh High Court · (2017) 03 MP CK 0136
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts24 Mar 2017Allowed
Khalil Vs State of M.P.
Madhya Pradesh High Court · (2017) 03 MP CK 0046
Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Section 5
High Courts23 Mar 2017Partly Allowed
Bati @ Batia And Ors Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2017) 03 MP CK 0180
Code Of Criminal Procedure, 1973 (CrPC) — Section 374Indian Penal Code, 1860 (IPC) — Section 34, 149, 294, 307, 323, 325, 341, 504Evidence Act, 1872 — Section 27, 32
High Courts23 Mar 2017
Purushottam Lal Hardaha Vs State of M.P. & others
Madhya Pradesh High Court · (2017) 03 MP CK 0138
Code of Civil Procedure, 1908, Section 80, Section 96, Order 41Rule 27 - Notice - Appeal from original decreeUrban Land (Ceiling and Regulat
High Courts23 Mar 2017
Kallu @ Devendra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 03 MP CK 0101
Code of Civil Procedure, 1908, Order 7Rule 14 -Evidence Act, 1872, Section 145, Section 45 - Cross-examination as to previous statemen
High Courts23 Mar 2017
Brijesh Gautam Vs State of M.P. and Ors.
Madhya Pradesh High Court · (2017) 03 MP CK 0089
Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 365, Section 364A -Madhya Prad
High Courts23 Mar 2017
State of M.P. (Through Collector) Vs Dev Gir and Anr.
Madhya Pradesh High Court · (2017) 03 MP CK 0087
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts23 Mar 2017
Imrat Singh Rajput Vs State of M.P. & others
Madhya Pradesh High Court · (2017) 03 MP CK 0084
Madhya Pradesh Municipal Corporation Act, 1956, Section 5, Section 307, Section 307(5) -Madhya Pradesh Bhumi Vikas Rules, 2012,, Rule 2 (38), Rule 7 (2)
High Courts23 Mar 2017
Anil Singh Kushwaha and another Vs State of MP and another
Madhya Pradesh High Court · (2017) 03 MP CK 0070
Code of Civil Procedure, 1908, Section 101, Section 100, Order 6Rule 17 - Second appeal on no other grounds - Second appealMadhya Pradesh
High Courts23 Mar 2017Disposed Of
Vipin & others Vs State of M.P.
Madhya Pradesh High Court · (2017) 03 MP CK 0044
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 Courts23 Mar 2017Dismissed
Pritma Joshi Vs Barkatullah Vishwavidyalaya
Madhya Pradesh High Court · (2017) 2 JLJ 6 : (2017) 3 MPLJ 86 : (2017) CJ 1068 (MP)
High Courts22 Mar 2017
Paraspar Grih Nirman Sahkari Samiti Vs Gopal S/o late Shri Nanhelal & Ors.
Madhya Pradesh High Court · (2017) 03 MP CK 0142
Motor Vehicles Act, 1988, Section 22, Section 22, Section 72, Section 72, Section 68(2), Section 68(2),
High Courts22 Mar 2017
MOHAN KUMAR VISHWAKARMA Vs PARMANAND PRAJAPATI
Madhya Pradesh High Court · (2017) 03 MP CK 0141
High Courts22 Mar 2017
State of Madhya Pradesh Vs Ramveeer Singh Gurjar and Ors.
Madhya Pradesh High Court · (2017) 03 MP CK 0131
Indian Penal Code, 1860, Section 304-A -Motor Vehicles Act, 1988, Section 166, Section 166, Section 173(1),
High Courts22 Mar 2017
Ramneek Shah Vs Chandra Kumar Jain
Madhya Pradesh High Court · (2017) 03 MP CK 0107
Code of Civil Procedure, 1908, Order 7Rule 11, Section 115 - Revision
High Courts22 Mar 2017
DINESH KUSHWAHA Vs STATE OF M P & ORS.
Madhya Pradesh High Court · (2017) 03 MP CK 0085
Essential Commodities Act, 1955, Section 3, Section 3(1), Section 2, Section 6-A -Madhya Pradesh Sugar Traders (Licensing and Control) Order, 2009
High Courts22 Mar 2017Allowed
Neelesh Mishra and others Vs State of Madhya Pradesh and anr.
Madhya Pradesh High Court · (2017) 03 MP CK 0043
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtProtection of Women From Domestic Violence Act, 2005, Section 9 (kha),
High Courts22 Mar 2017
Prabhanshu Tiwari Vs Director General and others
Madhya Pradesh High Court · (2017) 03 MP CK 0042
Posts and Telegraphs Extra-Departmental Agents (Conduct and Service) Rules, 1964, Rule 8(1), Rule 8(2)