High Courts20 Feb 2017
OMPRAKASH AGRAWAL Vs STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 02 MP CK 0224
Evidence Act, 1872, Section 92 -Code of Civil Procedure, 1973, Section 100, Section 96, Order 18Rule 4
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 679 of 2,382
High Courts20 Feb 2017Allowed
Mukesh, & Ors. Vs Dharam Singh, & Ors.
Madhya Pradesh High Court · (2017) 02 MP CK 0222
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPrevention of Food Adulteration Act, 1954, Section 7(1), Section 1
High Courts20 Feb 2017
Narendra Pandey Vs State Of M.P. And Ors
Madhya Pradesh High Court · (2017) CJ 805 (MP) : (2017) 2 JabLJ 196 : (2017) 3 MPLJ 384
Constitution Of India — Article 14, 226Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 - Section 40, 92, 92(1), 92(1)(4), 92(2), 92(3), 92(4)
High Courts20 Feb 2017
Kurvan Mohmmed Vs Smt. Anjumani & Another
Madhya Pradesh High Court · (2017) 02 MP CK 0214
Indian Penal Code, 1860, Section 397, Section 394 - Robbery or dacoity, with attempt to cause death or grievous hurt - Voluntarily causing hurt in committing robberyArms Ac
High Courts20 Feb 2017
SHASHI KUMAR NIGAM Vs THE STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 02 MP CK 0179
High Courts20 Feb 2017
Dinesh S/o Ranchhor Pawar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0170
Indian Penal Code, 1860, Section 354 - Assault or criminal force to woman with intent to outrage her modestyProtection Of Children From Sexual Offences Act, 2012, Section
High Courts20 Feb 2017Disposed Of
ITC Limited Vs State of M.P. & Ors.
Madhya Pradesh High Court · (2017) 02 MP CK 0149
High Courts20 Feb 2017
ASSISTANT GENERAL MANAGER Vs JAGIIWAN LAL PATEL
Madhya Pradesh High Court · (2017) 02 MP CK 0146
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 498A - Husband or relative of hus
High Courts20 Feb 2017
Firoz & Anr. Vs State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0127
Code of Criminal Procedure, 1973, Section 161, Section 473, Section 195(1)(B)(i), Section 467(2)(b) - Examination of witnesses by police - Extension o
High Courts20 Feb 2017
Suresh Kumar Tripathi Vs State of M.P. & others
Madhya Pradesh High Court · (2017) 02 MP CK 0119
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 139
High Courts17 Feb 2017
Baliram Vs The State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0232
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 22Rule 10,
High Courts17 Feb 2017
Sabir Hussain and others Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (2017) 02 MP CK 0226
Code of Criminal Procedure, 1973, Section 439, Section 161, Section 164, Section 437(3) - Special powers of High Court or Court of Session regarding b
High Courts17 Feb 2017
Shankar Khatik Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0107
Code of Civil Procedure, 1908, Section 152 - Amendment of judgments, decrees or orders
High Courts17 Feb 2017Allowed
Arvind Kumar Jain and others Vs State of M.P. and others
Madhya Pradesh High Court · (2017) 3 MPLJ 178
Constitution Of India, 1950 — Article 14, 226, 300(A)Land Acquisition Act, 1894 — Section 18Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 54
High Courts16 Feb 2017
Kishore Bujhade Vs Pandari and another
Madhya Pradesh High Court · (2017) 02 MP CK 0235
Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973, Section 50, Section 51, Section 56 -Right to Fair Compensation and Transparency in Land Ac
High Courts16 Feb 2017
Gorelal Vs The State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0228
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 142
High Courts16 Feb 2017
Lavlesh Mishra and others Vs The State of M.P. and another
Madhya Pradesh High Court · (2017) 02 MP CK 0212
Industrial Disputes Act, 1947, Section 25F, Section 2(OO)(BB) - Conditions precedent to retrenchment of workmen - Definitions
High Courts16 Feb 2017
Smt. Nasreen Khatoon Vs Santosh Thakur @ D.C.Malik & others
Madhya Pradesh High Court · (2017) 02 MP CK 0211
Reserve Bank of India Act, 1934, Section 39, Section 23, Section 24, Section 22, Section 26 - Obligation to supply different forms of
High Courts16 Feb 2017
RAKESH SON OF MANGALLAL Vs SUBODH & OTHERS
Madhya Pradesh High Court · (2017) 02 MP CK 0205
Constitution of India, Article 226 - Power of High Courts to Issue certain writsElectricity Act, 2003, Section 126, Section 127,
High Courts16 Feb 2017
Farookh Ahmad Musalman Fauzdar S/o Abdul Mazeed Khan Vs Suresh Chandra Jain S/o Chhanu Jain
Madhya Pradesh High Court · (2017) 02 MP CK 0169
Code of Civil Procedure, 1908, Section 151, Order 39Rule 1, Order 39Rule 2 - Saving of Inherent powers of Court