Home
लॉगिन
सामान्य प्रश्नोतरी
स्क्रीन रीडर एक्सेस
English
हिन्दी
उच्च न्यायालय मध्य प्रदेश
Download App
-
A
A
+
A
केस की जानकारी के लिए यहाँ क्लिक करें
मुख्य पृष्ट
निर्णय / आदेश
प्रकरणो की स्थिति
वाद-सूची
ई–प्रतिलिपि
केवियट
रोस्टर
जिला न्यायालय
जिला न्यायालय
कुटुंब न्यायालय
ई-सेवाएं
ई फाइलिंग
ऑनलाइन-डिस्प्ले-बोर्ड
इआरपी
(MP 04471/2019) - Final Order Dt. 15-05-2024
(FA 00690/2009) - Final Order Dt. 08-04-2024
(MA 01706/2018) - Final Order Dt. 04-03-2024
(SA 00616/1994) - Judgement Dt. 29-02-2024
(CRA 05189/2020) - Order Dt. 22-04-2021
(CRR 02919/2019) - Order Dt. 04-02-2021
(WP 09650/2020) - Order Dt. 22-07-2020
Petition PIL seeking deferment of elections for three vacant seats of Rajya Sabha from M P State dismissed (WP 08411/2020) - Final Order Dt. 17-06-2020
at the time of filing the case if default is pointed out by the Registry its presentation cannot be stopped by general order of the Court (MCRC 27272/2019) - Order Dt. 19-09-2019
It is a mandatory requirement to file original or certified copy of the agreement alongwith the application under Section 8 of the A and C Act 1996 (CR 00547/2017) - Order Dt. 22-06-2018
ORDER RELATING TO STATE BAR COUNCIL MATTER (WP 08078/2018) - Order Dt. 10-04-2018
(WP 08989/2017) - Order Dt. 27-01-2018
(WP 10948/2017) - Order Dt. 27-01-2018
(WP 01404/2017) - Order Dt. 27-01-2018
(WP 01379/2017) - Order Dt. 27-01-2018
