High Courts28 Dec 2017
AMIT CHATURVEDI & ORS Vs STATE OF M P & ANR
Madhya Pradesh High Court · (2017) 12 MP CK 0030
Indian Penal Code, 1860, Section 302, Section 304, Section 34, Section 147, Section 307, Section 323
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 1 of 63
High Courts28 Dec 2017
Assistant General Manager Vs Shri Jagjiwan Lal Patel
Madhya Pradesh High Court · (2017) 12 MP CK 0024
Indian Penal Code, 1860, Section 302, Section 147, Section 324, Section 307, Section 323, Section 148
High Courts26 Dec 2017
Ram Singh Vs State of M.P.
Madhya Pradesh High Court · (2017) 12 MP CK 0029
Code of Criminal Procedure, 1973, Section 438, Section 437(3) - Direction for grant of bail to person apprehending arrest - When bail may be taken in case of non-bailable offence
High Courts21 Dec 2017
OMPRAKASH PANDEY & OTHERS Vs SANDHYA & OTHERS
Madhya Pradesh High Court · (2017) 12 MP CK 0028
Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtSecuritisation an
High Courts21 Dec 2017Allowed
PRATIBHA PARIHAR (GANGWAL) Vs SPECIAL POLICE ESTABLISHMENT ECONOMIC OFFENCE WING
Madhya Pradesh High Court · (2017) 12 MP CK 0027
Indian Penal Code, 1860, Section 34, Section 300, Section 323, Section 436 - Acts done by several persons in furtherance of common intention - Murder -
High Courts21 Dec 2017Dismissed
RAHUL GUPTA Vs STATE OF M P AND ANOTHER
Madhya Pradesh High Court · (2017) 12 MP CK 0026
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302 - Punishment for murderArms Act, 19
High Courts21 Dec 2017
Nannulal and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 12 MP CK 0025
Code of Criminal Procedure, 1973, Section 357 - Order to pay compensationIndian Penal Code, 1860, Section 302, Section 300, Secti
High Courts20 Dec 2017Allowed
Harimohan Pawaiya Vs State of M.P. & Anr.
Madhya Pradesh High Court · (2017) 12 MP CK 0023
High Courts20 Dec 2017
Komal Prasad, S/o Mittanlal & Another. Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 12 MP CK 0022
Madhya Pradesh Technical Education Polytechnic College (Teaching Cadre) Service (Recruitment) Rules, 2004, Rule 56(1-g), Rule 56(1-h), Rule 56(1-i)
High Courts20 Dec 2017
Mana @ Ashok and others Vs Budabai and others
Madhya Pradesh High Court · (2017) 12 MP CK 0021
Code of Criminal Procedure, 1973, Section 157, Section 374(2) - Procedure for Investigation - Appeals from convictionsIndian Penal Code, 1860, Section
High Courts19 Dec 2017Dismissed
Narbada Prasad, S/o Harilal & 2 others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 12 MP CK 0020
Code of Criminal Procedure, 1973, Section 161, Section 157, Section 366(1) - Examination of witnesses by police - Procedure for Investigation - Sentence of death to be sub
High Courts19 Dec 2017
Nandu @ Nandlal S/o Prabhu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 12 MP CK 0019
Indian Penal Code, 1860, Section 302, Section 201, Section 34 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen o
High Courts15 Dec 2017Allowed
Venkateshwar Dwivedi Vs Smt. Ruchi Dwivedi
Madhya Pradesh High Court · (2017) 12 MP CK 0018
Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973, Section 16, Section 29, Section 16(2)
High Courts14 Dec 2017Allowed
PRITMA JOSHI AND ANOTHER Vs BARKATULLAH VISHWAVIDYALAYA
Madhya Pradesh High Court · (2017) 12 MP CK 0017
Indian Penal Code, 1860, Section 302, Section 300, Section 323, Section 299 - Punishment for murder - Murder - Punishment for voluntarily causing hurt
High Courts14 Dec 2017Dismissed
Smt. Vani Bhai Sobhani since that through Smt. Asha Hironi and Others Vs State of M.P. and Others
Madhya Pradesh High Court · (2017) 12 MP CK 0016
Code of Civil Procedure, 1908, Section 144, Section 115 - Application for restitution - RevisionLimitation Act, 1963, Article 136
High Courts14 Dec 2017Dismissed
Smt. Kamal Dixit Vs Dharmendra
Madhya Pradesh High Court · (2017) 12 MP CK 0015
Indian Penal Code, 1860, Section 302, Section 34, Section 300, Section 342 - Punishment for murder - Acts done by several persons in furtherance of com
High Courts13 Dec 2017
SUDHA GUPTA AND OTHERS Vs RAMESH KUMAR SACHDEVA
Madhya Pradesh High Court · (2017) 12 MP CK 0014
Code of Criminal Procedure, 1973, Section 313, Section 174 - Power to examine the accused - Police to enquire and report on suicide, etcIndian Penal Code, 1860,
High Courts13 Dec 2017Dismissed
Parties Name Smt. Surabhi Trivedi Vs Pushkar Trivedi
Madhya Pradesh High Court · (2017) 12 MP CK 0013
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts13 Dec 2017
Smt. Vidhyabai & Ors. Vs Mohammad Salim Khan & Ors.
Madhya Pradesh High Court · (2017) 12 MP CK 0012
Code of Criminal Procedure, 1973, Section 409, Section 408, Section 409(2) - Withdrawal of cases and appeals by Sessions judges - Power of Sessions Judge to transfer cases
High Courts12 Dec 2017Dismissed
V R LOHIYA CHAIRMAN Vs ASHOK GOSWAMI INTUC
Madhya Pradesh High Court · (2017) 12 MP CK 0011