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High Court of Madhya Pradesh, Principal Seat Jabalpur

High Court of Madhya Pradesh, Principal Seat Jabalpur

High Court of Madhya Pradesh, Bench at Indore

High Court of Madhya Pradesh, Bench at Gwalior

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Notice seeking information and documents on prescribed proforma/form through online link, to ascertain the eligibility in terms of The Madhya Pradesh Judicial Service (Recruitment and Conditions of Service) Rules, 1994, in compliance of order dated 13.06.2024 passed by Hon'ble High Court of Madhya Pradesh in Review Petition No. 620/2024. new

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20-07-2024 - Special Benches Programme for 22-07-2024 at Principal Seat, Jabalpur
16-07-2024 - AS DIRECTED, CASES LISTED FROM 22/07/2024 TO 26/07/2024 BEFORE THE BENCH(ES) COMPRISING HON’BLE SHRI JUSTICE VIJAY KUMAR SHUKLA AT INDORE BENCH WILL BE HEARD BY HIS LORDSHIP THROUGH VIDEO CONFERENCING FROM PRINCIPAL SEAT JABALPUR.
12-07-2024 - AS DIRECTED, CASES LISTED ON 15/07/2024 & 16/07/2024 BEFORE THE SINGLE BENCH OF HON’BLE SHRI JUSTICE DWARKA DHISH BANSAL AT PRINCIPAL SEAT JABALPUR WILL BE HEARD BY HIS LORDSHIP THROUGH VIDEO CONFERENCING FROM GWALIOR.
09-07-2024 - Division Bench-I will function in Court Hall No.1 w.e.f. 10/07/2024 at Principal Seat Jabalpur.
05-07-2024 - Regarding the training on "ERP Software Modules" scheduled on 06.07.2024.
05-07-2024 - Mention Memo shall be presented before Division Bench-II at Principal Seat Jabalpur on 05.07.2024 (Friday).
04-07-2024 - Farewell programme of Honourable Shri Justice Sheel Nagu, Acting Chief Justice, High Court of Madhya Pradesh on 05.07.2024 at 3:30 P.M.
04-07-2024 - Postponement of reference on the sad demise of Honourable Mr. Justice U.L. Bhat, former Chief Justice of the High Court of Madhya Pradesh.
02-07-2024 - THIS IS FOR GENERAL INFORMATION TO ALL CONCERNED THAT, AS DIRECTED, THE DROP BOX FOR MENTION MEMOS WILL BE MADE AVAILABLE IN FRONT OF THE OFFICE OF REGISTRAR (JUDICIAL-II) FROM 10:30 A.M. TO 11:30 A.M. FOR THE ADVOCATES / PARTIES IN PERSON / OTHER STAKEHOLDERS w.e.f. 03/07/2024 IN THE HIGH COURT OF MADHYA PRADESH AT PRINCIPAL SEAT JABALPUR.
01-07-2024 - NOTICE IN RESPECT OF COUNSELS CANNOT APPEAR IN CRIMINAL APPEALS ON THE BASIS OF MEMO OF APPEARANCE AND THEY WILL HAVE TO NECESSARILY FILE VAKALATNAMA. COURT ORDER DATED 28/05/2024 PASSED IN CRA NO.10947/2019 (RAM SINGH VS STATE OF MP).
29-06-2024 - ORDER NO.19/PR(J)/2024 DATED 29/06/2024 - IN LIGHT OF THE ENACTMENT OF NEW LAWS viz. ‘THE BHARATIYA NYAYA SANHITA, 2023’, ‘THE BHARATIYA NAGARIK SURAKSHA SANHITA, 2023’ AND ‘THE BHARATIYA SAKSHYA ADHINIYAM, 2023’, ALL THE PROVISIONS OF THE INDIAN PENAL CODE, 1860, CODE OF CRIMINAL PROCEDURE, 1973 AND INDIAN EVIDENCE ACT, 1872 AS MENTIONED IN THE ROSTER NO.Q/PRJ/16 DATED 29/06/2024, ROSTER NO.Q/PRJ/17 DATED 29/06/2024 AND ROSTER NO.Q/PRJ/18 DATED 29/06/2024 ISSUED FOR PRINCIPAL SEAT JABALPUR AND BENCHES AT INDORE & GWALIOR RESPECTIVELY, MAY BE CONSTRUED AS CORRESPONDING PROVISIONS AS MENTIONED IN THE AFORESAID NEW LAWS, WHICH SHALL COME INTO FORCE W.E.F. 01/07/2024.
26-06-2024 - ORDER NO.18/PR(J)/2024 DATED 26/06/2024 - THIS IS FOR GENERAL INFORMATION TO ALL THAT, IN LIGHT OF THE ENACTMENT OF NEW LAWS i.e. ‘THE BHARATIYA NYAYA SANHITA, 2023’, ‘THE BHARATIYA NAGARIK SURAKSHA SANHITA, 2023’ AND ‘THE BHARATIYA SAKSHYA ADHINIYAM, 2023’ (WHICH SHALL COME INTO FORCE W.E.F. 01/07/2024), FRESH CASES / APPLICATIONS MAY BE FILED AT PRINCIPAL SEAT JABALPUR AND BENCHES AT INDORE & GWALIOR W.E.F. 01/07/2024 EITHER UNDER THE PROVISIONS OF NEWLY ENACTED LAWS OR REPEALED LAWS (i.e. INDIAN PENAL CODE, 1860, CODE OF CRIMINAL PROCEDURE, 1973 AND INDIAN EVIDENCE ACT, 1872). NO DEFAULT IN THIS REGARD SHALL BE POINTED OUT BY THE REGISTRY.

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