High Courts06 Mar 2017
Dharmendra Jain s/o Late Shri Kanhaiyalal Jain Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (2017) 03 MP CK 0119
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
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Madhya Pradesh High Court judgments
47,638 judgments · page 674 of 2,382
High Courts06 Mar 2017
Ram Singh Vs State of M.P. & Ors.
Madhya Pradesh High Court · (2017) 03 MP CK 0108
Constitution of India, Article 226, Article 12 - Power of High Courts to Issue certain writs - Application of Acts of Parliament and of the Legislature of the State of Assam to autonomous distr
High Courts06 Mar 2017
Laxminarayan s/o Kaniram Harija Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 03 MP CK 0055
Madhya Pradesh Civil Services (Pension) Rules, 1976, Rule 66, Rule 65 -Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, Section 2(i)
High Courts06 Mar 2017Allowed
Kailash S/o Mangilal Vs The State of M.P.
Madhya Pradesh High Court · (2017) 03 MP CK 0031
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 300, Se
High Courts06 Mar 2017Dismissed
Nasreen Khatoon Vs Santosh Thakur D.C. Malik
Madhya Pradesh High Court · (2017) AIR(MP) 82
Civil Procedure Code, 1908 (CPC) - Section 9Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (SARFAESI) - Section 13(4), Section 14, Section 17, Section 34
High Courts03 Mar 2017Dismissed
Rajesh Kumar Rajak Vs Smt. Sushilla Sindhia
Madhya Pradesh High Court · (2017) 03 MP CK 0177
Code of Criminal Procedure, 1973, Section 482, Section 311 - Saving of inherent powers of High Court - Power to summon material witness, or examine person presentIndian Pe
High Courts03 Mar 2017
RASHEED KHAN Vs SHEIKH KABIR
Madhya Pradesh High Court · (2017) 03 MP CK 0130
Code of Criminal Procedure, 1973, Section 313, Section 374 - Power to examine the accused - Appeals from convictionsNarcotic Drugs and Psychotropic Substances Act, 1985
High Courts03 Mar 2017
Yogesh Shah Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2017) 03 MP CK 0053
Madhya Pradesh Minor Mineral Rules, 1996, Rule 66, Rule 26, Rule 36(2)
High Courts03 Mar 2017Dismissed
Ku. Prabha Saxena Vs Municipal Corporation, Gwalior & Anr..
Madhya Pradesh High Court · (2017) 03 MP CK 0030
Hindu Succession Act, 1956, Section 15(2)(b), Section 15(2)(a) -Accommodation Control Act, 1961, Section 2(i)
High Courts03 Mar 2017Allowed
Shakeel Singh and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 03 MP CK 0029
Indian Penal Code, 1860, Section 307, Section 323, Section 148, Section 149, Section 149 - Attempt to murder - Punishment for vol
High Courts03 Mar 2017Disposed Off
Yogesh Shah Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) AIR(MP) 66
Madhya Pradesh Minor Minerals Rules, 1996 - Rule 36(2)
High Courts02 Mar 2017Allowed
MOHANLAL CHANDRAVANSHI Vs STATE OF M.P., & ORS.
Madhya Pradesh High Court · (2017) 03 MP CK 0161
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 498A - Acts do
High Courts02 Mar 2017Allowed
KAVITA TIWARI Vs MEERA TIWARI AND ANOTHER
Madhya Pradesh High Court · (2017) 03 MP CK 0150
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,
High Courts02 Mar 2017
Smt. Ratna Parabha & Anr. Vs Keshrilal & Ors.
Madhya Pradesh High Court · (2017) 03 MP CK 0129
High Courts02 Mar 2017
Madhya Pradesh Madhya Kshetra Vidyut Vitran Company Ltd. Vs M/s. Schaltech Automation Pvt. Ltd.
Madhya Pradesh High Court · (2017) 03 MP CK 0111
Code of Criminal Procedure, 1973, Section 482, Section 397 - Saving of inherent powers of High Court - Calling for records to exercise powers of revisionIndian Penal Code,
High Courts02 Mar 2017
RAMU SINGH TOMAR & ANR. Vs SMT. BHURI BAI
Madhya Pradesh High Court · (2017) 03 MP CK 0106
Code of Civil Procedure, 1908, Section 100, Section 100, Order 2Rule 2 - Second appeal - Second appealMadhya Pradesh Accommodation Control
High Courts02 Mar 2017
Amrit Shankar Pandey Vs State of M.P. and others
Madhya Pradesh High Court · (2017) 03 MP CK 0073
Code of Criminal Procedure, 1973, Section 320, Section 374 - Compounding of offences - Appeals from convictionsIndian Penal Code, 1860, Section 34,
High Courts02 Mar 2017
Pooranlal S/o Bhagan Neware Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 03 MP CK 0068
Constitution of India, Article 226 - Power of High Courts to Issue certain writsDentists Act, 1948, Section 10A, Section 10B - Permission for esta
High Courts02 Mar 2017Dismissed
Umesh Kumar Sharma Vs State of M.P. and Others
Madhya Pradesh High Court · (2017) 1 MPWN 365
Constitution Of India, 1950 — Article 21, 48(A), 51(A)(g), 226Prevention Of Cruelty To Animals Act, 1960 — Section 3, 11
High Courts02 Mar 2017
Sardar Jasbeer Singh & others Vs Aslam Gani Patrawala and another
Madhya Pradesh High Court · (2017) 03 MP CK 0057
Code of Criminal Procedure, 1973, Section 190, Section 173(8), Section 156(3), Section 204 - Cognizance of offences by Magistrates - Report of police