High Courts05 Dec 2014
Rakesh Gurjar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 12 MP CK 0014
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Penal Code, 1860 (IPC) — Section 294, 320, 322, 325, 326
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2014
1,987 judgments · page 5 of 100
High Courts05 Dec 2014
Gopal Prasad Vs Ashok Kumar
Madhya Pradesh High Court · (2014) 12 MP CK 0004
Transfer of Property Act, 1882 — Section 122, 123
High Courts04 Dec 2014
Ahesan Vs Home Department
Madhya Pradesh High Court · (2015) CriLJ 1058
Constitution of India, 1950 — Article 226, 227National Security Act, 1980 — Section 3, 3(2)Penal Code, 1860 (IPC) — Section 302, 34, 436, 506
High Courts04 Dec 2014
Sayed Akhtar Ali and Others Vs General Manager, Western Railway and Others
Madhya Pradesh High Court · (2015) 1 JLJ 88 : (2015) 1 MPHT 149 : (2015) 1 MPLJ 304
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)
High Courts04 Dec 2014
Vijay Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0093
Civil Procedure Code, 1908 (CPC) — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts04 Dec 2014
Devendra Singh Dangi Vs State of MP
Madhya Pradesh High Court · (2014) 12 MP CK 0071
Constitution of India, 1950 — Article 14
High Courts04 Dec 2014
Kamal Singh Sisodia Vs Rama Sisodia
Madhya Pradesh High Court · (2015) 1 MPHT 231 : (2015) 1 MPLJ 630
Hindu Marriage Act, 1955 — Section 13(b)
High Courts04 Dec 2014
Ashish Vs State of M.P.
Madhya Pradesh High Court · (2015) 4 Crimes 50 : (2015) 1 DMC 761
Constitution of India, 1950 — Article 20(2)Criminal Procedure Code, 1973 (CrPC) — Section 221, 300, 300(1), 482Dowry Prohibition Act, 1961 — Section 4
High Courts04 Dec 2014
Association of Dhanvantari Graduate and Post Graduate Ayurved Colleges Samiti Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0042
Indian Medicine Central Council Act, 1970 — Section 2, 2(e)Madhya Pradesh Niji Vishwa Vidyalaya (Sthapana Avam Sanchalan) Adhiniyam, 2007 — Section 2(b)
High Courts04 Dec 2014
Badri Prasad Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0007
Criminal Procedure Code, 1973 (CrPC) - Section 161Penal Code, 1860 (IPC) - Section 302 34
High Courts04 Dec 2014
Nidhi Upadhyay Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 12 MP CK 0006
Criminal Law (Amendment) Act, 2013 — Section 1, 30Criminal Procedure Code, 1973 (CrPC) — Section 228(1)(a), 397, 401Penal Code, 1860 (IPC) — Section 354, 375, 375(e), 376, 376(1)
High Courts04 Dec 2014
Achint Kumar Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0005
Civil Procedure Code, 1908 (CPC) — Section 100
High Courts03 Dec 2014Allowed
Bano Bai Vs Shubh Ware Housing Com.
Madhya Pradesh High Court · (2014) 12 MP CK 0119
Civil Procedure Code, 1908 (CPC) - Section 10, 151 — Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12(1)
High Courts03 Dec 2014
The State of Madhya Pradesh Vs Hemant
Madhya Pradesh High Court · (2014) 12 MP CK 0092
Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 201, 302, 34
High Courts03 Dec 2014
Harnam Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 12 MP CK 0060
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 120B, 167, 201, 420, 467
High Courts03 Dec 2014
Madhya Pradesh Madhya Kshetra Vidyut Vitran Company Ltd. Vs Kalyan Singh Chauhan
Madhya Pradesh High Court · (2015) 1 JLJ 118 : (2015) 1 MPHT 165 : (2015) 1 MPJR 237 : (2015) 1 MPLJ 589 : (2015) 3 RCR(Criminal) 446
Criminal Procedure Code, 1973 (CrPC) — Section 151, 173, 2, 2(c), 482
High Courts03 Dec 2014
The State of Madhya Pradesh Vs Jaguir
Madhya Pradesh High Court · (2014) 12 MP CK 0057
Criminal Procedure Code, 1973 (CrPC) — Section 378(iii)Penal Code, 1860 (IPC) — Section 294, 323, 34, 436, 506(ii)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(2)(v)
High Courts03 Dec 2014
Gopal Singh Chouhan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 12 MP CK 0055
Criminal Procedure Code, 1973 (CrPC) — Section 144, 155, 195, 195(1), 482Penal Code, 1860 (IPC) — Section 171B, 171E, 172, 173, 174
High Courts03 Dec 2014
Kamlesh Baghel Vs Shrikrishna Yadav
Madhya Pradesh High Court · (2014) 12 MP CK 0050
Civil Procedure Code, 1908 (CPC) — Section 10, 115, 24