COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 699 of 2,382

High Courts04 Jan 2017Dismissed

JAWAHARLAL NEHRU KRISHI VISHWAVIDYALAYA Vs CHHIDAMILAL

Madhya Pradesh High Court · (2017) 01 MP CK 0138

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,

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High Courts04 Jan 2017Dismissed

Smt. Deepika Jain Vs Akhil Jain

Madhya Pradesh High Court · (2017) 01 MP CK 0120

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

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High Courts04 Jan 2017Dismissed

Anesh Kumar Arya & Ors. Vs State of MP & Anr.

Madhya Pradesh High Court · (2017) 01 MP CK 0100

Code of Criminal Procedure, 1973, Section 482, Section 125, Section 13(1), Section 12 - Saving of inherent powers of High Court - Order for maintenance

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High Courts04 Jan 2017Dismissed

Prathvi Raj Singh Vs Krishan Gopal

Madhya Pradesh High Court · (2017) 1 MPLJ 690

Code Of Civil Procedure, 1908 (CPC) — Section 115, Order 17 Rule 2, Order 17 Rule 3, Order 17 Rule 3(a), Order 17 Rule 3(b), Order 9 Rule 9

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High Courts04 Jan 2017Dismissed

Vidya Bhushan Shukla Vs State of M.P.

Madhya Pradesh High Court · (2017) 1 MPWN 264

Constitution of India, 1950 - Article 14, Article 16

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High Courts03 Jan 2017

Mangal S/o Bhagwant, & Ors. Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0286

Indian Penal Code, 1860, Section 498-A

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High Courts03 Jan 2017

Jay Kumar Dwivedi & Ors. Vs State of Madhya Pradesh & Anr.

Madhya Pradesh High Court · (2017) 01 MP CK 0280

Indian Penal Code, 1860, Section 34, Section 324, Section 323, Section 326, Section 148, Section 325,

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High Courts03 Jan 2017Dismissed

Chandra Prakash Vs Anandi Lal & Anr.

Madhya Pradesh High Court · (2017) 01 MP CK 0271

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 207 - Calling for records to exercise powers of revision - High Courts powers of revision - Supply to t

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High Courts03 Jan 2017Allowed

RISHIRAJ Vs STATE OF MP AND OTHERS

Madhya Pradesh High Court · (2017) 01 MP CK 0264

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 161, Section 164, Section 164(5) - Calling for records to exe

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High Courts03 Jan 2017

Mahesh Kumar s/o Kanhaiyalalji Vyas Vs Smt. Krishna w/o Anokhilal Chourasiya

Madhya Pradesh High Court · (2017) 01 MP CK 0258

Indian Penal Code, 1860, Section 498-A

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High Courts03 Jan 2017Dismissed

Jatan Kumar Garg s/o Late Laduram Vs Satayanarayan Tiwari and others

Madhya Pradesh High Court · (2017) 01 MP CK 0251

Code of Criminal Procedure, 1973, Section 174 - Police to enquire and report on suicide, etcIndian Penal Code, 1860, Section 120B, Section 376, <

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High Courts03 Jan 2017Dismissed

M/s Raza Metal Industries Vs State of M.P. and others.

Madhya Pradesh High Court · (2017) 01 MP CK 0246

Code of Criminal Procedure, 1973, Section 216 - Court may alter chargeIndian Penal Code, 1860, Section 120B, Section 468, Sectio

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High Courts03 Jan 2017

NARMADA PRASAD RAJPUT Vs THE STATE OF MADHYA PRADESH

Madhya Pradesh High Court · (2017) 01 MP CK 0238

Constitution of India, Rule 16, Article 226 - Power of High Courts to Issue certain writs

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High Courts03 Jan 2017

Piyush Jain s/o Sudarshan Jain Vs The State of Madhya Pradesh & two others

Madhya Pradesh High Court · (2017) 01 MP CK 0233

Code of Criminal Procedure, 1973, Section 91, Section 397, Section 401, Section 311, Section 207 - Summons to produce document or

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High Courts03 Jan 2017

Sagar Jila Khad Beej Krishi Aushadhi Vikreta Kalyan Samiti Vs Union of India and another

Madhya Pradesh High Court · (2017) 01 MP CK 0223

Constitution of India, Article 311, Article 31, Article 19(1)(f) - Dismissal, removal or reduction in rank of persons employed in civil capacities under the Union or a State

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High Courts03 Jan 2017

National Insurance Co. Ltd. Vs Munna Lal & Ors.

Madhya Pradesh High Court · (2017) 01 MP CK 0221

Employees Pension Scheme, 1995, Rule 17-A, Rule 17-A

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High Courts03 Jan 2017

State of M.P. & another Vs M/s Jain Automobiles Dealer

Madhya Pradesh High Court · (2017) 01 MP CK 0220

Motor Vehicles Act, 1988, Section 173, Section 173 - Appeals

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High Courts03 Jan 2017

Sapna Tomar D/o Rajendra Singh Tomar Vs State of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0215

Indian Penal Code, 1860, Section 498-A

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High Courts03 Jan 2017Allowed

M/s. Trishul Construction Vs State of M.P., & Ors.

Madhya Pradesh High Court · (2017) 01 MP CK 0214

Code of Criminal Procedure, 1973, Section 127 - Alteration In allowance

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High Courts03 Jan 2017

Smt. Sapna Bhasin and Another Vs Smt. Chanchal Bhasin and Others

Madhya Pradesh High Court · (2017) 01 MP CK 0205

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374, Section 313(5) - Examination of witnesses by police - Power to examine the ac

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