High Courts16 Mar 2017
AMAR SINGH Vs RAM DAYAL
Madhya Pradesh High Court · (2017) 03 MP CK 0148
Code of Criminal Procedure, 1973, Section 482, Section 239, Section 251, Section 258 - Saving of inherent powers of High Court - When accused shall be
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Madhya Pradesh High Court judgments
47,638 judgments · page 671 of 2,382
High Courts16 Mar 2017
Virendra Singh Vs State of M.P. & another
Madhya Pradesh High Court · (2017) 03 MP CK 0121
Code of Civil Procedure, 1908, Section 100, Order 41Rule 27 - Second appealTransfer of Property Act, 1882, Section 52 - Transfer of pro
High Courts16 Mar 2017
Harnath Singh @ Rinku & Anr. Vs Smt Sharda @ Lali Devi
Madhya Pradesh High Court · (2017) 03 MP CK 0112
Code of Civil Procedure, 1908, Section 115, Order 21Rule 11 - RevisionContract Act, 1872, Section 74 - Compensation for breach of contr
High Courts16 Mar 2017
RAM KUNWAR Vs BHAGWAN CHARAN
Madhya Pradesh High Court · (2017) 03 MP CK 0110
Electricity Act, 2003, Section 61, Section 133, Section 62, Section 86, Section 131, Section 181(2)(ZP) - Tarif
High Courts16 Mar 2017
SANDEEP VISHWAKARMA Vs STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 03 MP CK 0100
Madhya Pradesh Accommodation Control Act, 1961, Section 12, Section 12(1)(f), Section 23-A(b), Section 23-E, Section 23-G(2)
High Courts16 Mar 2017
Kalptaru Medicose Thru. Narayan Prasad Sahu Vs Food and Drug Administration Thru. Ashok Goyal
Madhya Pradesh High Court · (2017) 03 MP CK 0063
Code of Criminal Procedure, 1973, Section 24 - Public Prosecutors
High Courts16 Mar 2017
Vimal Kumar Vs State of M.P.
Madhya Pradesh High Court · (2017) 03 MP CK 0061
Code of Criminal Procedure, 1973, Section 24 - Public Prosecutors
High Courts16 Mar 2017Dismissed
Jagdish Vaidya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 03 MP CK 0038
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 300 - Punishment for mur
High Courts16 Mar 2017Dismissed
Shriram General Insurance Co.Ltd. Vs Dalveer Singh & Ors.
Madhya Pradesh High Court · (2017) 03 MP CK 0036
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 297, Section 304A,
High Courts16 Mar 2017Disposed Off
Umesh Kumar Sharma Vs State of M.P.
Madhya Pradesh High Court · (2017) CriLJ 2843
Criminal Procedure Code, 1973 (CrPC) - Section 24
High Courts16 Mar 2017Dismissed
Ramneek Shah Vs Chandra Kumar Jain
Madhya Pradesh High Court · (2017) AIRCC 1637 : (2017) 3 MPLJ 658
Madhya Pradesh Accommodation Control Act 1961 — Section 12, 12(1)(f), 23(A)(a), 23(A)(b), 23(D), 23(D)(3), 23(E), 23(j), 23(j)(i)
High Courts15 Mar 2017Allowed
ROSHANI AND OTHERS Vs RAHUL BUBNE
Madhya Pradesh High Court · (2017) 03 MP CK 0151
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 467, Section 409 - Forgery
High Courts15 Mar 2017
Smt. Sarjubai Vs Smt. Sitabai and another
Madhya Pradesh High Court · (2017) 03 MP CK 0133
Motor Vehicles Act, 1988, Section 173, Section 173, Section 166, Section 166 - Appeals - Application for compensation
High Courts15 Mar 2017
Rishiraj Vs State of MP and Ors.
Madhya Pradesh High Court · (2017) 03 MP CK 0128
Code of Civil Procedure, 1908, Section 151 - Saving of Inherent powers of CourtRegistration Act, 1908, Section 17 - Documents of which registration is compulsory
High Courts15 Mar 2017
Hariom Shukla Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2017) 03 MP CK 0113
Code of Criminal Procedure, 1973, Section 482 -Madhya Bharat Excise Act, 1952, Section 44, Section 34(2)
High Courts15 Mar 2017
Jatan Kumar Garg s/o Late Laduram Vs Satayanarayan Tiwari and others
Madhya Pradesh High Court · (2017) 03 MP CK 0095
Juvenile Justice (Care and Protection of Children) Rules, 2007, Rule 12 -Juvenile Justice (Care and Protection of Children) Act, 2008, Section 111, Section 94, Section 53, Section 94(2), Section 7-
High Courts15 Mar 2017
Arjunsingh @ Arjunlal S/o Harlal Jat Vs State of M.P.
Madhya Pradesh High Court · (2017) 03 MP CK 0083
Code of Criminal Procedure, 1973, Section 482, Section 125, Section 125(4) - Saving of inherent powers of High Court - Order for maintenance of wives, children and parents
High Courts15 Mar 2017
Bhupendra Vs Bhavna Dodiya and others
Madhya Pradesh High Court · (2017) 03 MP CK 0035
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents
High Courts15 Mar 2017Allowed
Indrasingh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 MPWN 295
Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 14, 36, 94, 94(2), 111Juvenile Of Justice (Care And Protection Of Children) Rules, 2007 — Rule 12Juvenile Justice (Care And Protection Of Children) Act, 2008 — Section 7(A), 53
High Courts15 Mar 2017Disposed Off
Dinesh S/o Ranchhor Pawar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 MPWN 354
Code Of Criminal Procedure, 1973 (Crpc) — Section 482Madhya Pradesh Excise Act, 1915 — Section 34, 34(2), 37, 38, 38(A), 39, 44, 49, 61