High Courts06 Nov 2012
Laxman Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0140
Criminal Procedure Code, 1973 (CrPC) — Section 401Penal Code, 1860 (IPC) — Section 279, 304A, 337
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2012
1,943 judgments · page 11 of 98
High Courts06 Nov 2012
Biran @ Virendra Singh Thakur Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0138
Penal Code, 1860 (IPC) — Section 148, 149, 300, 307, 320(8)
High Courts06 Nov 2012
Baijnath Kurmi and Laxman Kurmi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0137
Criminal Procedure Code, 1973 (CrPC) — Section 357, 374(2)Penal Code, 1860 (IPC) — Section 324, 325, 34, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts06 Nov 2012
Ballu alias Baldev Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0133
Criminal Procedure Code, 1973 (CrPC) — Section 357, 374(2)Penal Code, 1860 (IPC) — Section 307, 325
High Courts06 Nov 2012
Sameer Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0132
Criminal Procedure Code, 1973 (CrPC) — Section 357, 374(2)Penal Code, 1860 (IPC) — Section 147, 149, 294, 307, 324
High Courts06 Nov 2012
Shrilal Khairwar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0131
Criminal Procedure Code, 1973 (CrPC) — Section 357, 374(2)Penal Code, 1860 (IPC) — Section 307, 324
High Courts06 Nov 2012
Sanju @ Sanjeev Barmaiya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0130
Penal Code, 1860 (IPC) — Section 294, 307, 324, 34
High Courts06 Nov 2012
Roopji @ Krishna Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0129
Penal Code, 1860 (IPC) — Section 354
High Courts06 Nov 2012
Geeta Saket Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0128
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20(b)(ii)(B), 8
High Courts06 Nov 2012
Ishwar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0127
Penal Code, 1860 (IPC) — Section 320, 320(1), 320(7), 320(8), 324
High Courts06 Nov 2012
Manoj Kumar Tripathi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0126
Penal Code, 1860 (IPC) — Section 302, 304B, 306, 498A
High Courts06 Nov 2012
Ashok @ Sonna Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0125
Penal Code, 1860 (IPC) — Section 307
High Courts06 Nov 2012Allowed
State of MP Vs Jagdish Prasad
Madhya Pradesh High Court · (2012) 11 MP CK 0122
High Courts06 Nov 2012
Israk Khan @ Israr Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0121
Penal Code, 1860 (IPC) — Section 392, 411
High Courts06 Nov 2012
Prahlad Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0120
Criminal Procedure Code, 1973 (CrPC) — Section 357, 374(2)Penal Code, 1860 (IPC) — Section 307, 325, 34
High Courts06 Nov 2012Dismissed
State of Madhya Pradesh Vs Bhagwandas alias Kanwale and 3 others
Madhya Pradesh High Court · (2012) 11 MP CK 0119
Penal Code, 1860 (IPC) — Section 323, 325, 34
High Courts06 Nov 2012Dismissed
Bhondu Lohar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0118
Penal Code, 1860 (IPC) — Section 294, 327, 341, 506Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts06 Nov 2012
Shailendra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0113
Penal Code, 1860 (IPC) — Section 294, 325, 506
High Courts06 Nov 2012
Anil Singh and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0112
Penal Code, 1860 (IPC) — Section 307, 323, 325
High Courts06 Nov 2012Allowed
Vikas Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 11 MP CK 0111
Arms Act, 1959 — Section 25(1b)(a), 3, 39Criminal Procedure Code, 1973 (CrPC) — Section 161, 397