High Courts22 Mar 2017Dismissed
Omprakash Kukreja Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPWN 329
Madhya Pradesh Municipal Corporation Act, 1956 — Section 173, 174, 174(1), 184, 184(1), 184(2)(a), 403
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Madhya Pradesh High Court judgments
47,638 judgments · page 670 of 2,382
High Courts21 Mar 2017
JKV Multi State Credit Cooperative Society Ltd. and another Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2017) 03 MP CK 0157
Code of Criminal Procedure, 1973, Section 482, Section 437(6) - Saving of inherent powers of High Court - When bail may be taken in case of non-bailable offenceMadhya Pra
High Courts21 Mar 2017
SEEMA GUPTA Vs RADHA
Madhya Pradesh High Court · (2017) 03 MP CK 0132
Indian Penal Code, 1860, Section 366, Section 376(1), Section 506-B - Kidnapping, abducting or inducing woman to compel her marriage, etc - Punishment for rape
High Courts21 Mar 2017
Brijmohan Das Baishya Vs State of Madhya Pradesh & Others
Madhya Pradesh High Court · (2017) 03 MP CK 0123
Code of Civil Procedure, 1908, Order 39Rule 1, Order 39Rule 2 -Securitisation and Reconstruction of Financial Assets and Enforcement of Security In
High Courts21 Mar 2017
Smt. Geeta Bai Vs Smt. Prem Bai
Madhya Pradesh High Court · (2017) 03 MP CK 0116
Indian Penal Code, 1860, Section 302, Section 304, Section 325, Section 506, Section 294 - Punishment for murder - Punishment for
High Courts21 Mar 2017
Dr. Hari Singh Gour Vs Santosh Kumar
Madhya Pradesh High Court · (2017) 03 MP CK 0114
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 34,
High Courts21 Mar 2017
Kesawprasad Vs State of M.P.
Madhya Pradesh High Court · (2017) 03 MP CK 0102
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 125 - Calling for records to exercise powers of revision - High Courts powers of revision - Order for m
High Courts21 Mar 2017
M/s Ashok Dal and Oil Mills Vs Union of India and others
Madhya Pradesh High Court · (2017) 03 MP CK 0081
Constitution of India, Article 14, Article 19(1)(g) - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Protection of ce
High Courts21 Mar 2017
Lala alias Vinod Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 03 MP CK 0040
Code of Criminal Procedure, 1973, Section 157 - Procedure for InvestigationIndian Penal Code, 1860, Section 302, Section 34 - Punishment for murder
High Courts21 Mar 2017Disposed Off
Sadhuram Vs Intjamia Committee Tahpuj and Kabristan and Masjid Greater
Madhya Pradesh High Court · (2017) 1 MPWN 325
Code Of Civil Procedure, 1908 (CPC) — Section 151, Order 41 Rule 27Constitution Of India, 1950 — Article 227
High Courts21 Mar 2017Dismissed
Dr. Madhuri Tripathi Vs State of M.P.
Madhya Pradesh High Court · (2017) CJ 1034 (MP) : (2017) 3 MPLJ 77 : (2017) 2 JabLJ 24
Madhya Pradesh Ayurved Chikitisa Snatakottar Pathyakram Pravesh Pariksha Niyam, 2016 — Rule 8
High Courts20 Mar 2017
State of Madhya Pradesh, & Ors. Vs Smt. Nirmala Agrawal W/o Late Suresh Agrawal
Madhya Pradesh High Court · (2017) 03 MP CK 0162
Code of Criminal Procedure, 1973, Section 482, Section 125 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parentsNegotiable Instr
High Courts20 Mar 2017
Gaurav Agarwal Vs State of MP and another
Madhya Pradesh High Court · (2017) 03 MP CK 0117
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtEssential Commodities Act, 1955, Section 3, Section 7 - Powers
High Courts20 Mar 2017
M/s Aditya Biotech Vs State of Madhya Pradesh and 2 others
Madhya Pradesh High Court · (2017) 03 MP CK 0076
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts20 Mar 2017
Shrichand S/o Anakh Lal @ Kallu Gond Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 03 MP CK 0067
Code of Criminal Procedure, 1973, Section 482, Section 202, Section 203 - Saving of inherent powers of High Court - Postponement of issue of process - Dismissal of complai
High Courts20 Mar 2017
Ramhuzur Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 03 MP CK 0039
Indian Penal Code, 1860, Section 302, Section 397, Section 392 - Punishment for murder - Robbery or dacoity, with attempt to cause death or grievous hurt - Punishment for
High Courts17 Mar 2017
Lalu @ Vinay Jain Vs State of M.P.
Madhya Pradesh High Court · (2017) 03 MP CK 0179
Code of Criminal Procedure, 1973, Section 161, Section 164 - Examination of witnesses by police - Recording of confessions and statementsIndian Penal Code, 1860,
High Courts17 Mar 2017
Madhav Singh Vs The State of M.P.
Madhya Pradesh High Court · (2017) 03 MP CK 0135
Code of Criminal Procedure, 1973, Section 468, Section 397, Section 401, Section 473, Section 468(2)(b) - Bar to taking cognizanc
High Courts17 Mar 2017Dismissed
Sandhya Devi & Anr. Vs Ratanchand & Ors.
Madhya Pradesh High Court · (2017) 03 MP CK 0037
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 26Rule 9
High Courts16 Mar 2017
State of M.P. & others Vs Shivram Singh Chauhan & others
Madhya Pradesh High Court · (2017) 03 MP CK 0169
Code of Criminal Procedure, 1973, Section 482, Section 239, Section 251, Section 258 - Saving of inherent powers of High Court - When accused shall be