High Courts20 Jan 2017Allowed
Vijay Kumar S/o Hemraj Tegar & others Vs Siddhnath Singh S/o Dulesingh & others
Madhya Pradesh High Court · (2017) 01 MP CK 0084
Code of Civil Procedure, 1908, Order 22Rule 3, Order 6Rule 17
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 691 of 2,382
High Courts20 Jan 2017Disposed Off
Smt. Sudha Gupta Vs Ramesh Kumar Sachdeva
Madhya Pradesh High Court · (2017) 1 JabLJ 432 : (2017) 3 MPLJ 425
Code Of Civil Procedure, 1908 (CPC) — Order 1 Rule 10Constitution Of India, 1950 — Article 142, 227Madhya Pradesh Accommodation Control Act, 1961 — Section 3(j), 23
High Courts20 Jan 2017Allowed
Mohammad Abbas Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 173 AIC 376 : (2017) 2 RCRCriminal 742
Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 120B
High Courts19 Jan 2017Dismissed
Jai Singh Sisodiya Vs Life Insurance Corporation Of India And Ors
Madhya Pradesh High Court · (2017) CJ 1036 (MP) : (2017) 2 MPLJ 452
Life Insurance Corporation Act, 1956 — Section 49
High Courts19 Jan 2017
Nehru Yuva Kendra Sangathan and anr. Vs Vikas Gangwal
Madhya Pradesh High Court · (2017) 01 MP CK 0263
Limitation Act, 1963, Section 5 - Extension of prescribed period in certain casesRailways Act, 1989, Section 78-B -Railway Claims Tribunal Act, 1
High Courts19 Jan 2017Dismissed
State of M.P. and others Vs Dr. (Mrs.) Kavita N. Singh & others
Madhya Pradesh High Court · (2017) 01 MP CK 0222
Code of Criminal Procedure, 1973, Section 482, Section 177, Section 178, Section 178(c) - Saving of inherent powers of High Court - Ordinary place of
High Courts19 Jan 2017
Smt. Omwati Singh Vs Bharat Heavy Electricals Limited and another
Madhya Pradesh High Court · (2017) 01 MP CK 0219
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,
High Courts19 Jan 2017
Smt. Reeta Singh Vs Indian Oil Corporation Ltd.
Madhya Pradesh High Court · (2017) 01 MP CK 0200
Madhya Pradesh Land Revenue Code, 1959, Section 50 -Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, Section 2(1)
High Courts19 Jan 2017
Shivvam Awasthi And Ors Vs Vice Chancellor, Jiwaji University And Ors
Madhya Pradesh High Court · (2017) 2 MPLJ 328 : (2017) CJ 586 (MP)
Constitution Of India, 1950 — Article 226
High Courts19 Jan 2017
Madhav Singh Vs The State of M.P.
Madhya Pradesh High Court · (2017) 01 MP CK 0196
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCentral Civil Services (Classification, Control and Appeal) Rules, 1965, Rule 16,
High Courts19 Jan 2017
RAJENDRA PRASAD Vs HITENDRA KUMAR JAIN
Madhya Pradesh High Court · (2017) 01 MP CK 0176
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts19 Jan 2017
KUMARI RAJNI PARIHAR Vs STATE OF M P & ANR
Madhya Pradesh High Court · (2017) 01 MP CK 0169
Indian Penal Code, 1860, Section 34, Section 365, Section 331, Section 348 - Acts done by several persons in furtherance of common intention - Kidnappi
High Courts19 Jan 2017
Deepak Tiwari & Anr. Vs State of Madhya Pradesh.
Madhya Pradesh High Court · (2017) 01 MP CK 0152
High Courts19 Jan 2017
Laxman Prasad Soni Vs M.P. Road Transport Corporation
Madhya Pradesh High Court · (2017) 01 MP CK 0117
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtEssential Commodities Act, 1955, Section 3, Section 7,
High Courts19 Jan 2017Disposed Of
Ramlakhan Vs State of M. P. & Ors.
Madhya Pradesh High Court · (2017) 01 MP CK 0089
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 302, Section 34,
High Courts19 Jan 2017Dismissed
Balbeer Singh Dandotiya & Ors. Vs State of M. P. & Ano.
Madhya Pradesh High Court · (2017) 01 MP CK 0083
Code of Criminal Procedure, 1973, Section 482, Section 244, Section 200, Section 210, Section 202, Section 226
High Courts19 Jan 2017Allowed
Kallu @ Kammod Rawat @ Kalyan Vs State of M.P.
Madhya Pradesh High Court · (2017) 1 JabLJ 334
Penal Code, 1860 (IPC) - Section 302, Section 34
High Courts19 Jan 2017Dismissed
Union of India Vs National Fertilizers Ltd.
Madhya Pradesh High Court · (2017) 3 MPLJ 557 : (2017) 1 ACC 678
Limitation Act, 1963 — Section 5Railway Claims Tribunal Act, 1987 — Section 13, 13(1)(a)(i), 13(1)(A), 13(1)(B), 16, 17, 17(1), 17(1)(a), 17(1)(a)(b), 17(2), 18, 23Railways Act, 1989 — Section 106
High Courts18 Jan 2017
Ramkaran Vs Mangibai
Madhya Pradesh High Court · (2017) 01 MP CK 0297
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtNegotiable Instruments Act, 1881, Section 138, Section 142 (b)<
High Courts18 Jan 2017
Mangal Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 01 MP CK 0261
Code of Criminal Procedure, 1973, Section 482, Section 156(3) - Saving of inherent powers of High Court - Police officers power to Investigate cognizable case