High Courts23 Jan 2017Dismissed
Govind Sirvi Vs Ranjana Baghel
Madhya Pradesh High Court · (2017) 2 JLJ 106 : (2017) 4 MPLJ 474
Representation Of The People Act, 1951 — Section 76, 80, 81, 100(1)(b), 103, 123(1), 123(1)(A)(b), 123(2), 123(7)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 690 of 2,382
High Courts23 Jan 2017
Vinesh Singh Vs Neha Singh & Another.
Madhya Pradesh High Court · (2017) 01 MP CK 0298
Code of Criminal Procedure, 1973, Section 482, Section 397, Section 156(3) - Saving of inherent powers of High Court - Calling for records to exercise powers of revision -
High Courts23 Jan 2017
Rohini Prasad & others Vs Gangotri Prasad Mishra & others.
Madhya Pradesh High Court · (2017) 01 MP CK 0262
Code of Criminal Procedure, 1973, Section 133 - Conditional order for removal of nuisance
High Courts23 Jan 2017
Technofab, Amlai through Narendra Baid (dead) by LRs Vs State of M.P. and others
Madhya Pradesh High Court · (2017) 01 MP CK 0240
Transfer of Property Act, 1882, Section 52 - Transfer of property pending suit relating theretoIndian Penal Code, 1860, Section 353 - Assault or criminal force to deter
High Courts23 Jan 2017Dismissed
Sumatchand S/o late Moolchand Vs Smt. Kunti Bai W/o Lakhmichand
Madhya Pradesh High Court · (2017) 01 MP CK 0212
Code of Criminal Procedure, 1973, Section 482, Section 227 - Saving of inherent powers of High Court - DischargeIndian Penal Code, 1860, Section 302
High Courts23 Jan 2017Dismissed
MAHENDRA CHOUREY & ORS Vs STATE OF MP & ANR
Madhya Pradesh High Court · (2017) 01 MP CK 0107
Evidence Act, 1872, Section 76 - Certified copies of public documentsRepresentation of the People Act, 1951, Section 80, Section 81,
High Courts23 Jan 2017Dismissed
Govind Sirvi Rhukhdu Ji Sirvi Vs Ranjana Baghel
Madhya Pradesh High Court · (2017) AIR(MP) 41 : (2017) 2 JabLJ 106
Evidence Act, 1872 - Section 3, Section 3Representation of the People Act, 1951 - Section 123
High Courts23 Jan 2017Dismissed
Harimohan Pawaiya Vs State of M.P.
Madhya Pradesh High Court · (2017) 2 RCRCriminal 738
Criminal Procedure Code, 1973 (CrPC) - Section 169, Section 482
High Courts23 Jan 2017Dismissed
Lakhvindar Kaur Vs Gurudwara Prabandhak Committee
Madhya Pradesh High Court · (2017) CJ 1035 (MP) : (2017) 2 MPLJ 172
Code Of Civil Procedure, 1908 (CPC) — Section 96, 100, 100(5), 109, 110Constitution Of India, 1950 — Article 133(1)(a)
High Courts20 Jan 2017
Rajkumar Halbi & Another Vs State of Madhya Pradesh & Another
Madhya Pradesh High Court · (2017) 01 MP CK 0296
Constitution of India, Article 227, Article 142 - Power of superintendence over all courts by the High Court - Enforcement of decrees and orders of Supreme Court and orders as to discovery, et
High Courts20 Jan 2017
In the matter of Petition for Winding up of M/s. Laxmi Pipes & Fitting P.Ltd(Punjab National Bank) Vs M/s. Laxmi Pipes & Fittings P.Ltd
Madhya Pradesh High Court · (2017) 01 MP CK 0255
Indian Penal Code, 1860, Section 418, Section 120-B - Cheating with knowledge that wrongful loss may ensue to person whose interest offender is bound to protectPreventio
High Courts20 Jan 2017Allowed
Jagdish Ahirwar Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2017) 01 MP CK 0252
Code of Criminal Procedure, 1973, Section 482, Section 174 - Saving of inherent powers of High Court - Police to enquire and report on suicide, etcIndian Penal Code, 1860<
High Courts20 Jan 2017Allowed
Smt. Kalpana Soni & Ors. Vs State of M.P. & Anr.
Madhya Pradesh High Court · (2017) 01 MP CK 0250
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B - Punishment of criminal conspiracy(C
High Courts20 Jan 2017
Mewalal S/o Mangru Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 01 MP CK 0208
Code of Civil Procedure, 1908, Order 22Rule 3, Order 6Rule 17
High Courts20 Jan 2017
Bhupendra Singh Yadav Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 01 MP CK 0190
High Courts20 Jan 2017
Chhunna alias Rajjan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 01 MP CK 0189
Constitution of India, Article 19 (1)(g), Article 19 (6) - Protection of certain rights regarding freedom of speech, etc - Protection of certain rights regarding freedom of speech, etc
High Courts20 Jan 2017Allowed
M/s R.K. Rai Vs Smt. Seema Dubey & Ors.
Madhya Pradesh High Court · (2017) 01 MP CK 0179
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 468 - Cheatin
High Courts20 Jan 2017
Rajkumar and others Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2017) 01 MP CK 0175
Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeLand Acquisition Act, 1894, Section 18, Section 54, Section 17
High Courts20 Jan 2017
Dalla S/o Kada Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 01 MP CK 0142
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts20 Jan 2017
Bajaj Allianz General Insurance Co. Vs Nitesh @ Riten s/o Vishnu Sharma and another
Madhya Pradesh High Court · (2017) 01 MP CK 0092
Code of Civil Procedure, 1908, Order 41Rule 27