High Courts22 Feb 2017Allowed
Ramgopal Ratadiya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0260
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 419, 420, 467, 468, 470, 471
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 678 of 2,382
High Courts22 Feb 2017
Smt Sona Vs State of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2017) 02 MP CK 0193
Indian Penal Code, 1860, Section 302, Section 34, Section 147, Section 324, Section 300, Section 323,
High Courts22 Feb 2017
Ramnarayan Sharma Vs State of M.P. & Ors.
Madhya Pradesh High Court · (2017) 02 MP CK 0108
Indian Penal Code, 1860, Section 304A - Causing death by negligence
High Courts22 Feb 2017
Kalyan & Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0093
Indian Penal Code, 1860, Section 302, Section 147, Section 148, Section 149 - Punishment for murder - Punishment for rioting - Rioting, armed with dea
High Courts22 Feb 2017Disposed
Chooramani @ Sheru Prajapati Vs State of M.P. & Ors.
Madhya Pradesh High Court · (2017) 02 MP CK 0062
High Courts22 Feb 2017Dismissed
Pradhuman Verma Vs State of M.P.
Madhya Pradesh High Court · (2017) AIR(MP) 71
Constitution of India, 1950 - Article 226, Article 243O
High Courts21 Feb 2017
Vinod Das Vs Brajesh Sahu & Ors
Madhya Pradesh High Court · (2017) 02 MP CK 0250
Code of Criminal Procedure, 1973, Section 482, Section 227 - Saving of inherent powers of High Court - DischargeIndian Penal Code, 1860, Section 34
High Courts21 Feb 2017Dismissed
SARMAN SHIVHARE Vs THE STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 02 MP CK 0220
Code of Civil Procedure, 1908, Order 7Rule 11, Section 115 - Revision
High Courts21 Feb 2017Allowed
Sunil Parashar Vs Kapil Khanna And Ors
Madhya Pradesh High Court · (2017) CJ 787 (MP) : (2017) 3 MPLJ 114
Code Of Civil Procedure, 1908 (CPC) — Order 41 Rule 21, Order 41 Rule 23, Order 41 Rule 23(A), Order 41 Rule 27, Order 41 Rule 27(1), Order 41 Rule 27(1)(a), Order 41 Rule 27(1)(b), Order 43 Rule 1(u)
High Courts21 Feb 2017Dismissed
MOHSIN S/O JAFRUDDIN Vs STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 02 MP CK 0208
Code of Criminal Procedure, 1973, Section 482, Section 468 - Saving of inherent powers of High Court - Bar to taking cognizance after lapse of the period of limitationIndi
High Courts21 Feb 2017
SHEIKH AZEEZ ALIAS UAMA QURISHI Vs UNION OF INDIA
Madhya Pradesh High Court · (2017) 02 MP CK 0177
Code of Criminal Procedure, 1973, Section 193, Section 341(1), Section 195, Section 340 - Cognizance of offences by Courts of Session - Appeal - Prose
High Courts21 Feb 2017
Rohit Mathur Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0165
Code of Civil Procedure, 1908, Order 22 Rule4
High Courts21 Feb 2017
Laltaprasad Sakya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0163
Code of Civil Procedure, 1908, Section 47, Section 115 - Questions to be determined by the Court executing decree - Revision
High Courts21 Feb 2017
Sumitrabai & another Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (2017) 02 MP CK 0145
Constitution of India, Article 226 - Power of High Courts to Issue certain writsMadhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993, Section 86(2)
High Courts21 Feb 2017
State of Madhya Pradesh Vs Bablu and Others
Madhya Pradesh High Court · (2017) 02 MP CK 0139
Code of Civil Procedure, 1908, Order 7Rule 11, Section 115 - Revision
High Courts21 Feb 2017
Bitoli Singh and Ors. Vs Sabal Singh and Ors.
Madhya Pradesh High Court · (2017) 02 MP CK 0134
Code of Criminal Procedure, 1973, Section 161, Section 313, Section 173(8), Section 164 - Examination of witnesses by police - Power to examine the ac
High Courts21 Feb 2017
ANUSUIYA DAHARWAL Vs GOVIND RAM @ TAPPU KADVE AND FIVE OTHERS
Madhya Pradesh High Court · (2017) 02 MP CK 0128
Limitation Act, 1963, Section 15 - Exclusion of time In certain other cases
High Courts21 Feb 2017Dismissed
Indore School of Social Work through Secretary Vs State of M.P.
Madhya Pradesh High Court · (2017) 2 JabLJ 49 : (2017) 3 MPLJ 231
Constitution Of India, 1950 — Article 30, 30(1)Madhya Pradesh Ashaskiya Sikshan Sanstha (Adhyapakon Tatha Anya Karmchariyon Ke Vetano Ka Sandaya) Adhiniyam, 1978 — Section 6, 6(a)(ii)Madhya Pradesh Ashaskiya Shikshan Sanstha (Adhyapakon Tatha Anya Karamchari) Appeal Rules, 1978 — 5, 7, 11, 12, 12(2)
High Courts21 Feb 2017Allowed
Dinesh Pachori Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 MPWN 318
Code Of Criminal Procedure, 1973 (CrPC) — Section 227Indian Penal Code, 1860 (IPC) — Section 406, 411, 435Evidence Act, 1872 — Section 25, 27
High Courts20 Feb 2017
Marico Industries Ltd (now known as Marico Ltd.) Vs State of Madhya Pradesh and others.
Madhya Pradesh High Court · (2017) 02 MP CK 0234
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtFactories Act, 1948, Section 9, Section 92 - Powers of Inspect