COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 685 of 2,382

High Courts07 Feb 2017Allowed

Sanjay @ Kaalu @ Sanju Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0059

Code of Criminal Procedure, 1973, Section 162, Section 374 - Statements to police not to be signed-use of statements in evidence - Appeals from convictionsIndian Penal Cod

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High Courts07 Feb 2017Disposed Off

Rajendra Singh Yadav Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 MPWN 210

Criminal Procedure Code, 1973 (CrPC) - Section 156(3)

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High Courts06 Feb 2017

Chirangilal Vs The State of M.P.

Madhya Pradesh High Court · (2017) 02 MP CK 0242

Constitution of India, Article 226, Article 226, Article 227, Article 227 - Power of High Courts to Issue certain writs - Power of High Courts to Issu

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High Courts06 Feb 2017

Jagdish Prasad Bairagi Vs State of M.P.

Madhya Pradesh High Court · (2017) 02 MP CK 0229

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 498A, Section 506 - Husba

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High Courts06 Feb 2017

PURSHOTTAM RAJAK Vs DAYARAM RAJAK

Madhya Pradesh High Court · (2017) 02 MP CK 0204

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 147, Section 323,

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High Courts06 Feb 2017

Shivco L.P.G. Bottling Company and another Vs M.P. Electricity Board and others

Madhya Pradesh High Court · (2017) 02 MP CK 0189

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedNarcotic Drugs and Psychotropic Substances Act, 1985, Section 57, Section 8

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High Courts06 Feb 2017

Deepak Asai Vs The State of M.P. and others

Madhya Pradesh High Court · (2017) 02 MP CK 0172

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts06 Feb 2017

Sunil Kumar Jain Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0171

Code of Civil Procedure, 1908, Section 100, Order 41 Rule 22, Order 41 Rule 33 - Second appealTransfer of Property Act, 1882

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High Courts06 Feb 2017

Mahadev Yadav Vs Brajlal Yadav & ANR.

Madhya Pradesh High Court · (2017) 02 MP CK 0160

Extra Departmental Agent (Conduct and Service) Rules, 1964, Rule 17

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High Courts06 Feb 2017Allowed

Shri Shantanu Singh Thakur, Director, C/o Elite Fitness & Entertainment P.Ltd. and another Vs Union of India through Income Tax Officer, Indore

Madhya Pradesh High Court · (2017) 02 MP CK 0147

Code of Criminal Procedure, 1973, Section 482, Section 161 - Saving of inherent powers of High Court - Examination of witnesses by policeIndian Penal Code, 1860,

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High Courts06 Feb 2017Dismissed

JYOTI KUMARI Vs LAND ACQUISITION OFFICER UNIT I & ORS.

Madhya Pradesh High Court · (2017) 02 MP CK 0144

Code of Criminal Procedure, 1973, Section 482, Section 125 - Saving of inherent powers of High Court - Order for maintenance of wives, children and parentsIndian Penal Cod

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High Courts06 Feb 2017Dismissed

M/S B D Sharma Vs Western Coalfields Ltd

Madhya Pradesh High Court · (2017) 02 MP CK 0140

Code of Criminal Procedure, 1973, Section 205, Section 482, Section 420, Section 197, Section 200 - Corresponding old law.-Sectio

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High Courts06 Feb 2017Dismissed

Rajmal and Another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0109

Constitution of India, Article 226, Article 227, Article 32 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High Court - Rem

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High Courts06 Feb 2017

D. K. Construction Vs State of Madhya Pradesh.

Madhya Pradesh High Court · (2017) 02 MP CK 0100

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High Courts06 Feb 2017Allowed

Ravindra Brahman Vs State of M.P. and others

Madhya Pradesh High Court · (2017) 02 MP CK 0071

Constitution of India, Article 226 - Power of High Courts to Issue certain writs

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High Courts06 Feb 2017Dismissed

Smt. Sushila Bai and others. Vs Lachhiram and another

Madhya Pradesh High Court · (2017) 02 MP CK 0070

Code of Civil Procedure, 1908, Section 9, Order 7Rule 11, Order 43Rule 1(u) - Courts to try all civil suits unless barredMadhya P

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High Courts06 Feb 2017Allowed

Smt. Swaraj and another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0069

Code of Criminal Procedure, 1973, Section 173(2), Section 164 - Report of police officer on completion of Investigation - Recording of confessions and statementsIndian Pen

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High Courts06 Feb 2017Dismissed

Vijendra Tyagi Vs Smt. Rekha Sharma

Madhya Pradesh High Court · (2017) 2 Crimes 333 : (2017) 1 MPWN 204

Code Of Criminal Procedure, 1973 (CrPC) — Section 125, 482Indian Penal Code, 1860 — Section 498(A)

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High Courts06 Feb 2017Disposed Off

Prashant Sharma Vs State of M.P

Madhya Pradesh High Court · (2017) CriLJ 2015 : (2017) 2 JabLJ 160

Criminal Procedure Code, 1973 (CrPC) - Section 482Dowry Prohibition Act, 1961 - Section 3, Section 4Penal Code, 1860 (IPC) - Section 498A, Section 506

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High Courts06 Feb 2017Dismissed

Ku. Shakuntala Guha Vs Jasmit Kaur Narula

Madhya Pradesh High Court · (2017) 173 AIC 368 : (2017) 1 JabLJ 420 : (2017) 1 RCRRent 355

Civil Procedure Code, 1908 (CPC) - Order 41 Rule 33Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12(1)(a), Section 12(c)

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