High Courts09 Feb 2017
Pt. Naveen Joshi Vs Union of India and others.
Madhya Pradesh High Court · (2017) 02 MP CK 0203
Constitution of India, Article 243-R, Article 243-R(2)(a)(i), Article 243-R(2), Article 243-R(2)(ii), Article 243-R(2)(iii)
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Madhya Pradesh High Court judgments
47,638 judgments · page 683 of 2,382
High Courts09 Feb 2017
Birendra & Another Vs State of M.P
Madhya Pradesh High Court · (2017) 02 MP CK 0202
Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalCode of Criminal Procedure, 1973, Section 200 - Examination of complainant
High Courts09 Feb 2017
Madhvi Shakya Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0199
Madhya Pradesh Civil Services (Pension) Rules, 1976, Rule 14, Rule 12(2), Rule 3(p)
High Courts09 Feb 2017
Ideal Carpets Ltd. Vs Union of India & others
Madhya Pradesh High Court · (2017) 02 MP CK 0198
High Courts09 Feb 2017Dismissed
JAGDISH Vs STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 02 MP CK 0148
Code of Criminal Procedure, 1973, Section 468, Section 200, Section 468(2), Section 466, Section 472, Section 46
High Courts09 Feb 2017Disposed Of
Baladeen Kushwaha and another Vs The State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0138
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsIndian Penal Code, 1860, Section 498A, Section 49
High Courts09 Feb 2017Dismissed
Ballu s/o Lalchand Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0137
Code of Criminal Procedure, 1973, Section 401, Section 125, Section 397(2) - High Courts powers of revision - Order for maintenance of wives, children and parents - Callin
High Courts09 Feb 2017
Suresh Jogi S/o Bherulal Jogi Vs State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0120
Constitution of India, Article 226 -Madhya Pradesh Civil Services (Pension) Rules, 1976, Rule 44
High Courts09 Feb 2017Allowed
Neknarayan and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0078
Constitution of India, Article 141 - Law declared by Supreme Court to be binding on all courtsCode of Criminal Procedure, 1973, Section 320(1) - Compounding of offence
High Courts09 Feb 2017Disposed Of
Pradeep Kumar Shrivastava Vs M.P. State Electricity Board and others
Madhya Pradesh High Court · (2017) 02 MP CK 0077
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
High Courts09 Feb 2017Allowed
R.D. Tiwari Vs The Jiwaji University Gwalior
Madhya Pradesh High Court · (2017) 2 MPLJ 112 : (2017) 1 MPWN 197
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 3(p), 12(2), 14
High Courts09 Feb 2017Disposed Off
Chief General Manager Vs Rajnoo
Madhya Pradesh High Court · (2017) LabLR 641 : (2017) 2 MPLJ 149
Constitution Of India, 1950 — Article 136, 226, 227Industrial Disputes Act, 1947 — Section 10, 10(1), 11(A), 17(B)
High Courts09 Feb 2017Dismissed
Geeta Bai Vs Union of India
Madhya Pradesh High Court · (2017) 153 FLR 493 : (2017) LabIC 2805 : (2017) 4 MPLJ 231
Pension Regulations For Army, 1961 — Regulation 9(a), 97, 98, 216, 219Constitution Of India, 1950 — Section 226Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 44
High Courts08 Feb 2017Dismissed
NITIN AND ANOTHER Vs STATE OF M P
Madhya Pradesh High Court · (2017) 02 MP CK 0252
Central Excise Act, 1944, Section 14, Section 35G - Power to summon persons to give evidence and produce documents in inquiries under this Act - Appeal to High CourtIndian
High Courts08 Feb 2017
Pradhuman Verma Vs State of M.P. & Ors.
Madhya Pradesh High Court · (2017) 02 MP CK 0210
Indian Penal Code, 1860, Section 376, Section 506 - Punishment for rape - Punishment for criminal ,intimidation
High Courts08 Feb 2017
Satish Dongre Vs State of M.P. and others
Madhya Pradesh High Court · (2017) 02 MP CK 0190
Land Acquisition Act, 1894, Section 18, Section 18, Section 28, Section 28, Section 4(1), Section 4(1),
High Courts08 Feb 2017
Sabu Lal Gond Vs State of Madhya Pradesh and Ors.
Madhya Pradesh High Court · (2017) 02 MP CK 0185
High Courts08 Feb 2017
Company Registrar of M.P. & Chhatisgarh Vs M/s. National Board of Trade Ltd. & Anr.
Madhya Pradesh High Court · (2017) 02 MP CK 0173
Evidence Act, 1872, Section 106 - Burden of proving fact especially within knowledgePrevention of Corruption Act, 1988, Section 13, Section 5,
High Courts08 Feb 2017
Bandhavgarh Hotel Association and another Vs Gypsy Association Bandhavgarh Tigar Reserve and others
Madhya Pradesh High Court · (2017) 02 MP CK 0136
Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeLand Acquisition Act, 1894, Section 18, Section 28, Section 54
High Courts08 Feb 2017
Mohd. Shakeel Vs Smt. Husna Bano & Others
Madhya Pradesh High Court · (2017) 02 MP CK 0114
Code of Civil Procedure, 1908, Section 96, Section 96 - Appeal from original decree - Appeal from original decreeLand Acquisition Act, 1894, Section 18