COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 686 of 2,382

High Courts03 Feb 2017Disposed Of

The New India Assurance Company Limited Vs Kiran & Others

Madhya Pradesh High Court · (2017) 02 MP CK 0251

Code of Criminal Procedure, 1973, Section 482, Section 161 - Saving of inherent powers of High Court - Examination of witnesses by policeImmoral Traffic (Prevention) Act,

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High Courts03 Feb 2017

Sher Singh @ Mullu Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0182

Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalFamily Courts Act, 1984, Section 13 - Right to legal representation

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High Courts03 Feb 2017

ROHIT JAGWANI Vs UNION OF INDIA AND ORS

Madhya Pradesh High Court · (2017) 02 MP CK 0156

Indian Penal Code, 1860, Section 141, Section 302, Section 201, Section 147, Section 323, Section 148,

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High Courts03 Feb 2017

Vijay Kumar Agnihotri Vs State of Madhya Pradesh and others

Madhya Pradesh High Court · (2017) 02 MP CK 0152

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High Courts03 Feb 2017

Smt. Deepti Chatterjee Vs S.K.Chaterjee

Madhya Pradesh High Court · (2017) 02 MP CK 0132

Code of Criminal Procedure, 1973, Section 24, Section 24(4), Section 24(5) - Public Prosecutors - Public Prosecutors - Public Prosecutors

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High Courts03 Feb 2017

Dwarka Prasad S/o Kanwarlal Vs Mamtabai W/o Dwarka Prasad & Ors.

Madhya Pradesh High Court · (2017) 02 MP CK 0130

Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 39Rule 1,

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High Courts03 Feb 2017Allowed

Badri Prasad Raghuwanshi Vs State of M.P. and others

Madhya Pradesh High Court · (2017) 02 MP CK 0096

Constitution of India, Article 226 - Power of High Courts to Issue certain writsLimitation Act, 1963, Section 5 - Extension of prescribed period in certain cases

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High Courts03 Feb 2017

Kallu @ Kalicharan & Another Vs Rajendra Singh & Others

Madhya Pradesh High Court · (2017) 02 MP CK 0068

Code of Criminal Procedure, 1973, Order 41Rule 27, Order 41Rule 24, Order 41Rule 23

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High Courts03 Feb 2017Allowed

Ram Nagina Singh Vs State of Madhya Pradesh & Others

Madhya Pradesh High Court · (2017) 02 MP CK 0066

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High Courts03 Feb 2017Dismissed

Smt. Ramvati Vs State of M.P. & others

Madhya Pradesh High Court · (2017) 02 MP CK 0065

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High Courts03 Feb 2017Disposed Off

Indar Singh Vs Sitabai

Madhya Pradesh High Court · (2017) AIRCC 1069

Constitution of India, 1950 - Article 227

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High Courts03 Feb 2017Disposed Off

Pankaj Gupta Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 1 MPWN 166

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High Courts03 Feb 2017Allowed

Ram Nagina Singh Vs State of M.P.

Madhya Pradesh High Court · (2017) 152 FLR 1091

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High Courts03 Feb 2017Disposed Off

The State of M.P. Vs Suresh

Madhya Pradesh High Court · (2017) 1 MPWN 201

Code Of Criminal Procedure, 1973 (Crpc) — Section 378(3)Indian Penal Code, 1860 (IPC) — Section 354Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8

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High Courts02 Feb 2017Dismissed

Nikita Mishra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 1 MPLJ 194 : (2017) 1 MPWN 272

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High Courts02 Feb 2017

Kashiram, S/o Munna Lal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 02 MP CK 0244

Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeLand Acquisition Act, 1894, Section 23, Section 18, Section 54

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High Courts02 Feb 2017

Sanjay Baichen Vs M/s Navbharat Press (Bhopal) Pvt. Ltd.

Madhya Pradesh High Court · (2017) 02 MP CK 0196

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High Courts02 Feb 2017Allowed

Smt. Sheela Shukla Vs State of Madhya Pradesh & others

Madhya Pradesh High Court · (2017) 02 MP CK 0176

Code of Criminal Procedure, 1973, Section 482, Section 482, Section 482, Section 173, Section 173, Section 173

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High Courts02 Feb 2017

Mahabeer Singh Vs Union of India & Ors.

Madhya Pradesh High Court · (2017) 02 MP CK 0161

Indian Penal Code, 1860, Section 498-A -Protection of Women From Domestic Violence Act, 2005, Section 23, Section 26, Section 12

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High Courts02 Feb 2017Dismissed

M/S. IDEA CELLULAR LTD., INDORE Vs THE ASSTT. COMMISSIONER OF COMMERCIAL TAX, LTU, INDORE AND FIVE OTHERS

Madhya Pradesh High Court · (2017) 02 MP CK 0143

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

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