High Courts08 Feb 2017
Mukesh Mishra Vs Pusauram Patel & Others
Madhya Pradesh High Court · (2017) 02 MP CK 0106
Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, Section 2(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 684 of 2,382
High Courts08 Feb 2017Allowed
Anil Vs Smt.Veena
Madhya Pradesh High Court · (2017) 02 MP CK 0099
Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionProtection of Women From Do
High Courts08 Feb 2017Disposed
Jahendra Singh Vs State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0075
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 311 - Calling for records to exercise powers of revision - High Courts powers of revision - Power to su
High Courts08 Feb 2017Dismissed
State of Madhya Pradesh and others Vs Dev Vrat Mishra others
Madhya Pradesh High Court · (2017) 02 MP CK 0073
Central Civil Services (Conduct) Rules, 1955, Rule 3(i)
High Courts08 Feb 2017Disposed Off
Sweta Maheshwari Vs Smt. Pooja Maheshwari
Madhya Pradesh High Court · (2017) CJ 25 (MP) : (2017) 2 CCC 313 : (2017) 2 Crimes(MP) 330 : (2017) 2 DMC 246 MP : (2017) 3 MPLJ 353
Code Of Criminal Procedure, 1973 (CrPC) — Section 482Constitution Of India, 1950 — Article 14Protection Of Women From Domestic Violence Act, 2005 — Section 2(q), 12
High Courts08 Feb 2017Dismissed
Chandra Shekhar Kushwaha Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) LIC 1457
High Courts08 Feb 2017Disposed Off
Suresh Upadhyay Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 MPWN 323
Code Of Criminal Procedure, 1973 (CrPC) — Section 482Madhya Pradesh Excise Act, 1915 — Section 32, 34, 42Evidence Act, 1872 — Section 27
High Courts07 Feb 2017
Vinay Kukreja @ Ors. Vs State of M.P. & Anr.
Madhya Pradesh High Court · (2017) 02 MP CK 0230
Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable case
High Courts07 Feb 2017
NAND KISHORE CHOUKSE Vs BALRAM CHOUKSE
Madhya Pradesh High Court · (2017) 02 MP CK 0225
High Courts07 Feb 2017Allowed
Smt. Kamlesh Vs Santoshi
Madhya Pradesh High Court · (2017) 02 MP CK 0215
High Courts07 Feb 2017
Makkhan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0209
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 125 - Calling for records to exercise powers of revision - High Courts powers of revision - Order for m
High Courts07 Feb 2017Allowed
KHUMAN SINGH RAJPUT Vs SUPERINTENDENT OF POLICE, DATIA & ANR
Madhya Pradesh High Court · (2017) 02 MP CK 0207
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 39Rule 1,
High Courts07 Feb 2017
Sakharam alias Bagad S/o Shivcharan Govara Vs State of M.P.
Madhya Pradesh High Court · (2017) 02 MP CK 0183
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 39Rule 1,
High Courts07 Feb 2017Disposed Of
Sheshmani S/o Baijnath Sahu Vs Ramlal S/o Dhavan Sahu & Ors
Madhya Pradesh High Court · (2017) 02 MP CK 0175
Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable case
High Courts07 Feb 2017
Sohail Khan s/o Iqbal Ahmed Vs Union of India
Madhya Pradesh High Court · (2017) 02 MP CK 0154
Code of Civil Procedure, 1908, Section 151, Order 7Rule 14(3) - Saving of Inherent powers of CourtEvidence Act, 1872, Section 65-B
High Courts07 Feb 2017Dismissed
Avinash Kumar Rai Vs Sushree Chhaya Rai and others
Madhya Pradesh High Court · (2017) 02 MP CK 0141
Code of Criminal Procedure, 1973, Section 482, Section 311 - Saving of inherent powers of High Court - Power to summon material witness, or examine person presentIndian Pe
High Courts07 Feb 2017
THE DALY COLLEGE INDORE BOARD OF GOVERNORS Vs UNION OF INDIA ORS.
Madhya Pradesh High Court · (2017) 02 MP CK 0133
Constitution of India, Article 14, Article 226, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomou
High Courts07 Feb 2017
Abdul Aziz Khan Vs Smt.Khurshid Begam
Madhya Pradesh High Court · (2017) 02 MP CK 0126
The Payment of Gratuity Act, 1972, Section 4, Section 6
High Courts07 Feb 2017
Dashrath Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 02 MP CK 0076
Indian Penal Code, 1860, Section 397, Section 324, Section 307, Section 323, Section 395, Section 398 - Robb
High Courts07 Feb 2017Disposed Of
Paresh Singh Sikarwar Vs State of M.P. & others
Madhya Pradesh High Court · (2017) 02 MP CK 0074
Constitution of India, Article 226 - Power of High Courts to Issue certain writs