High Courts16 Dec 2014
Pappu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 12 MP CK 0082
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2014
1,987 judgments · page 2 of 100
High Courts16 Dec 2014
Yashoda Devi Vs State of M.P.
Madhya Pradesh High Court · (2015) 2 MPHT 207 : (2015) 2 MPLJ 686
Code Of Civil Procedure, 1908 — Section 96Waqf Act, 1995 — Section 3(r), 4, 4(4), 5, 5(4), 6, 7, 40, 83, 83(1), 85
High Courts16 Dec 2014
Shaila Rajput Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 12 MP CK 0013
High Courts16 Dec 2014
Nanak Chand Makhijani Vs UCO Bank
Madhya Pradesh High Court · (2014) 12 MP CK 0012
Penal Code, 1860 (IPC) — Section 409, 420Prevention of Corruption Act, 1988 — Section 13(1)(d)
High Courts16 Dec 2014
Purshottam Tiwari Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 12 MP CK 0011
Criminal Procedure Code, 1973 (CrPC) - Section 438 438(2) 82Explosive Substances Act, 1908 - Section 5
High Courts15 Dec 2014
Harinarayan Vs Kusum Gupta
Madhya Pradesh High Court · (2014) 12 MP CK 0080
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145
High Courts15 Dec 2014
Ashok Prajapati Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) CriLJ 945 : (2015) 1 MPHT 305
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313Penal Code, 1860 (IPC) — Section 302, 304B, 498A
High Courts15 Dec 2014
Sohanlal Singhal Vs Sunil Jain
Madhya Pradesh High Court · (2015) 2 BC 122 : (2015) 1 Crimes 671 : (2015) 1 MPHT 207 : (2015) 1 MPLJ 622 : (2015) 4 RCR(Criminal) 45
Criminal Procedure Code, 1973 (CrPC) — Section 243, 243(2), 313, 482Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 138, 20
High Courts13 Dec 2014Allowed
CMC Ltd. Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 2 MPLJ 328
Constitution of India, 1950 - Article 14 — Contract Act, 1872 - Section 2(a)
High Courts12 Dec 2014Disposed off
Chentomani Singh Vs State of M.P. and Others
Madhya Pradesh High Court · (2015) 2 MPLJ 650
Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 - Section 17, 25, 43, 91, 91(1)
High Courts12 Dec 2014
Devendra Singh Vs The State of M.P.
Madhya Pradesh High Court · (2015) 1 Crimes 685
Criminal Procedure Code, 1973 (CrPC) - Section 397 401Dowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 304-B 498-A
High Courts12 Dec 2014
Ram Khelawan Patel Vs Rajendra Kumar Singh
Madhya Pradesh High Court · (2014) 12 MP CK 0081
Civil Procedure Code, 1908 (CPC) - Order 7 Rule 11Representation of the People Act, 1951 - Section 101 117 67 79(f) 81
High Courts12 Dec 2014
Jitendra Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 12 MP CK 0079
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 294, 323, 324, 326, 34
High Courts12 Dec 2014
State of Madhya Pradesh Vs Yogendra Yogendra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2015) 2 MPHT 102 : (2015) 2 MPJR 104
Criminal Procedure Code, 1973 (CrPC) — Section 161, 313, 366Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 302, 307, 324, 326(k), 450
High Courts12 Dec 2014
State of M.P. Vs Randheer Singh Bhadoria
Madhya Pradesh High Court · (2014) 12 MP CK 0054
High Courts12 Dec 2014
Ram Kushal Singh Vs Daldal Bali
Madhya Pradesh High Court · (2014) 12 MP CK 0053
Madhya Pradesh Land Revenue Code, 1959 — Section 242, 242(2), 242(3), 242(5)
High Courts12 Dec 2014
Amit Soni Vs Central Bureaau of Investigation
Madhya Pradesh High Court · (2014) 12 MP CK 0010
Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 439Information Technology Act, 2000 — Section 65, 66A, 66D, 71, 74Penal Code, 1860 (IPC) — Section 120B, 34, 409, 420, 467
High Courts12 Dec 2014
Triveni Prasad Vs Uttam Prasad
Madhya Pradesh High Court · (2014) 12 MP CK 0009
High Courts12 Dec 2014
Charal Singh Vs Sanjay Goyal
Madhya Pradesh High Court · (2015) 1 MPHT 45
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 23, 30
High Courts11 Dec 2014
Laxmi Narayan Sharma Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 12 MP CK 0097