High Courts01 Mar 2017Disposed Off
Bhagwandas Gurjar Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPWN 309
Constitution of India, 1950 - Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 676 of 2,382
High Courts01 Mar 2017Allowed
Himanshu Adya Vs State of M.P.
Madhya Pradesh High Court · (2017) 2 JabLJ 98
Criminal Procedure Code, 1973 (CrPC) - Section 401, Section 482Penal Code, 1860 (IPC) - Section 406, Section 420
High Courts28 Feb 2017
BHUPENDRA SINGH Vs STATE OF M P & ANR
Madhya Pradesh High Court · (2017) 02 MP CK 0249
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,
High Courts28 Feb 2017
Mahendra Vs Sunita
Madhya Pradesh High Court · (2017) 02 MP CK 0245
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 200, Section 399, Section 401(5), Section 40
High Courts28 Feb 2017
MATSUDYOG SAHAKARI SANSTHA MARYADIT BAROD Vs STATE OF MADHYA PRADESH AND OTHERS
Madhya Pradesh High Court · (2017) 02 MP CK 0237
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Se
High Courts28 Feb 2017
Munish Singh Sikarwar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0221
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34, Section 506,
High Courts28 Feb 2017
Sugra Begum and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0197
Workmens Compensation Act, 1923, Section 30 - Appeals
High Courts28 Feb 2017
S C JAIN Vs STATE OF M P AND ORS.
Madhya Pradesh High Court · (2017) 02 MP CK 0186
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts28 Feb 2017
Radheshyam s/o Devendra Balai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0159
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 360, Section 361 - Calling for records to exercise powers of revision - High Court
High Courts28 Feb 2017
Kamla Prasad Vs State of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2017) 02 MP CK 0158
Code of Criminal Procedure, 1973, Section 397, Section 200 - Calling for records to exercise powers of revision - Examination of complainantIndian Penal Code, 1860,
High Courts28 Feb 2017
Narendra Sharma and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0110
Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals
High Courts28 Feb 2017Allowed
B C JAIN; B C JAIN Vs MAULANA SALEEM; MAULANA SALEEM
Madhya Pradesh High Court · (2017) 02 MP CK 0097
Code of Criminal Procedure, 1973, Section 482, Section 197, Section 200, Section 156(3), Section 202, Section 20
High Courts28 Feb 2017
State of Madhya Pradesh Vs Jaike & Others
Madhya Pradesh High Court · (2017) 02 MP CK 0092
Indian Penal Code, 1860, Section 302, Section 307, Section 148, Section 149, Section 149 - Punishment for murder - Attempt to mur
High Courts28 Feb 2017Allowed
IN REFERENCE Received from Special Sessions Judge, (Protection of Children from Sexual Offence Act 2012) Chhatarpur (M.P) Vs Shyam, S/o Shri Tijwa Raikwa
Madhya Pradesh High Court · (2017) 02 MP CK 0060
Code of Criminal Procedure, 1973, Section 313, Section 366, Section 366 - Power to examine the accused - Sentence of death to be submitted by Court of Session for confirma
High Courts28 Feb 2017Allowed
Brijmohan Mali Vs Yusuf Khan
Madhya Pradesh High Court · (2017) 1 MPWN 307 : (2017) 2 TAC 792
Motor Vehicles Act, 1988 - Section 166, Section 168, Section 173
High Courts28 Feb 2017Dismissed
Harishkumar Ojha Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 MPWN 348
Criminal Procedure Code, 1973 (Crpc) — Section 482Essential Commodities Act, 1955 — Section 3, 7, 10(A), 11Indian Penal Code, 1860 — Section 21
High Courts28 Feb 2017Allowed
Gyan Singh Vs State of M.P.
Madhya Pradesh High Court · (2017) 2 JabLJ 71
Criminal Procedure Code, 1973 (CrPC) - Section 200, Section 397, Section 401, Section 401Penal Code, 1860 (IPC) - Section 294, Section 323, Section 326, Section 34, Section 506
High Courts27 Feb 2017
Giriraj Kishore Agrawal Vs Madhyanchal Gramin Bank and Others
Madhya Pradesh High Court · (2017) 02 MP CK 0247
Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndustrial Disputes Act, 1947, Section 2(OO)(BB), Section 25-F - De
High Courts27 Feb 2017
Nirmal Vs M/s Mahadhan Phosphate Pvt. Ltd
Madhya Pradesh High Court · (2017) 02 MP CK 0246
Code of Criminal Procedure, 1973, Section 216 - Court may alter chargeIndian Penal Code, 1860, Section 302, Section 300, Section
High Courts27 Feb 2017
Shiv Narayan and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0201
Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcMotor Vehicles Act, 1988, Section 173, Section 173, <