CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 675 of 2,382

High Courts02 Mar 2017

Komal s/o Nokhelal Gond Vs State of M.P.

Madhya Pradesh High Court · (2017) 03 MP CK 0056

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court
Read judgment
High Courts01 Mar 2017

Mudasshar Khan Vs Smt. Bilkis Khan

Madhya Pradesh High Court · (2017) 03 MP CK 0164

Indian Penal Code, 1860, Section 33, Section 34, Section 498-A - "Act"; "Omission" - Acts done by several persons in furtherance of common intentionDo
Read judgment
High Courts01 Mar 2017Dismissed

Rakesh Behal Vs Union of India

Madhya Pradesh High Court · (2017) 03 MP CK 0156

Code of Criminal Procedure, 1973, Section 482, Section 125 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parentsIndian Penal Cod
Read judgment
High Courts01 Mar 2017

Ashish S/o. Dilip Bhil Vs State of M.P.

Madhya Pradesh High Court · (2017) 03 MP CK 0082

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
Read judgment
High Courts01 Mar 2017

Suryaprakash Mishra Vs The State of Madhya Pradesh

Madhya Pradesh High Court · AIR 2017 MP 55 : (2017) 4 MPLJ 235

Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 66(A), 84(A), 84(A)(8)Madhya Pradesh Uchcha Nyayalaya (khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhya Pradesh Krishi Upaj (Mandi Samiti Ka Nirvachan) Niyam, 1997 — Rule 84(A), 84(A)(8), 84(A)(9), 84(B), 84(B)(3)
Read judgment