High Courts13 Feb 2017Allowed
Bhagirath Vs State of M. P.
Madhya Pradesh High Court · (2017) 02 MP CK 0135
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468,
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 682 of 2,382
High Courts13 Feb 2017
G.N. Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2017) 02 MP CK 0102
High Courts13 Feb 2017
Bhikam Singh (dead) and Another Vs State of MP
Madhya Pradesh High Court · (2017) 02 MP CK 0084
Indian Penal Code, 1860, Section 302, Section 34, Section 324 - Punishment for murder - Acts done by several persons in furtherance of common intention - Voluntarily causin
High Courts13 Feb 2017Disposed Of
IJM (India) Infrastructure Limited Vs Commercial Tax Officer & Ors.
Madhya Pradesh High Court · (2017) 02 MP CK 0082
Madhya Pradesh Vat Act, 2002, Section 28(1)
High Courts13 Feb 2017Disposed Of
SONAL SHRIVASTAVA Vs THE STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 02 MP CK 0080
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts13 Feb 2017Disposed Off
Mahendra S/o Ramkishan Prajapat Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 1 MPWN 262
Code Of Criminal Procedure, 1973 (CrPC) — Section 482Protection Of Women From Domestic Violence Act, 2005 — Section 12, 18, 20, 31
High Courts13 Feb 2017Allowed
Suresh Sharma Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPWN 190
Indian Penal Code, 1860 — Section 34, 294, 307, 324, 341, 506Code Of Criminal Procedure, 1973 — Section 227
High Courts13 Feb 2017Disposed Off
Purshottam Das Agarwal Vs Shyamlata Bindal
Madhya Pradesh High Court · (2017) 1 MPWN 248
Code Of Civil Procedure, 1908 (CPC) — Section 151Evidence Act, 1872 — Section 45Constitution Of India, 1950 — Article 227
High Courts13 Feb 2017Dismissed
Chairman-Cum-Managing Director, Central Bank of India Vs Anil Madfiav Chincholkar
Madhya Pradesh High Court · (2017) 153 FLR 288
Payment of Gratuity Act, 1972 - Section 14, Section 4, Section 4, Section 6
High Courts10 Feb 2017Dismissed
Himanshu Aadya Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0218
Urban Land (Ceiling and Regulation) Act, 1976, Section 33, Section 10(1), Section 34, Section 10(2), Section 10(3), Se
High Courts10 Feb 2017
Manoj Kumar Salve Vs State of Madhya Pradesh & others
Madhya Pradesh High Court · (2017) 02 MP CK 0195
Code of Civil Procedure, 1908, Order 47Rule 1, Order 26Rule 9
High Courts10 Feb 2017
Vijendra Tyagi Vs Smt. Rekha Sharma
Madhya Pradesh High Court · (2017) 02 MP CK 0151
Constitution of India, Article 227 -Madhya Pradesh Kashta Chiran (Viniyaman) Adhiniyam, 1984, Section 6, Section 18, Section 5, Section 12(4)
High Courts10 Feb 2017Dismissed
Bhagirath Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0094
Indian Penal Code, 1860, Section 302, Section 307 - Punishment for murder - Attempt to murder
High Courts10 Feb 2017
Bhagwanlal & Ors. Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0079
Indian Penal Code, 1860, Section 34, Section 323, Section 148, Section 325, Section 149 - Acts done by several persons in furthera
High Courts10 Feb 2017Dismissed
Barelal Dhakad Vs Brijesh Kumar Bansal
Madhya Pradesh High Court · (2017) CJ 79 (MP) : (2017) 2 MPLJ 132 : (2017) 1 MPWN 256
Code Of Civil Procedure, 1908 (CPC) — Order 20 Rule 1, Order 47 Rule 1, Order 9 Rule 7, Order 18 Rule 17Constitution Of India, 1950 — Article 227Limitation Act, 1963 — Section 5
High Courts09 Feb 2017Allowed
Union Of India Vs Vijay Kumar Francis
Madhya Pradesh High Court · (2017) 2 MPLJ 308
High Courts09 Feb 2017
Dinesh Kumar Dwivedi Vs State of M. P.
Madhya Pradesh High Court · (2017) 02 MP CK 0240
Code of Civil Procedure, 1908, Order 21Rule 97 -Madhya Pradesh Land Revenue Code, 1959, Section 182(2)
High Courts09 Feb 2017
Hari Singh & Anr. Vs State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0239
Code of Criminal Procedure, 1973, Section 397 - Calling for records to exercise powers of revisionIndian Penal Code, 1860, Section 420, Section 468
High Courts09 Feb 2017
The Oriental Insurance Company Ltd Vs Shyama Devi Sahu, W/o Late Umesh
Madhya Pradesh High Court · (2017) 02 MP CK 0233
Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionIndian Penal Code, 1860
High Courts09 Feb 2017Allowed
Jitendra Singh Narwariya @ Jeetu Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0216
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parents