High Courts01 Nov 2017Dismissed
Ravishankar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 11 MP CK 0006
Code of Criminal Procedure, 1973, Section 378(1) - Appeal in case of acquittalIndian Penal Code, 1860, Section 147, Section 324,
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2017
1,251 judgments · page 4 of 63
High Courts01 Nov 2017
United India Insurance Company Ltd. Vs Sanny alias Sanjay and others.
Madhya Pradesh High Court · (2017) 11 MP CK 0002
Code of Criminal Procedure, 1973, Section 378 - Appeal in case of acquittalIndian Penal Code, 1860, Section 302, Section 377 - Punishment for murd
High Courts31 Oct 2017Dismissed
SHANTI DEVI Vs STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 10 MP CK 0034
Code of Criminal Procedure, 1973, Section 385, Section 386 - Procedure for hearing appeals not dismissed summarily - Power of the Appellate CourtIndian Penal Code, 1860
High Courts27 Oct 2017Allowed
Indu Batni & Anr. Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 10 MP CK 0033
Code of Criminal Procedure, 1973, Section 315 - Accused person to be competent witnessIndian Penal Code, 1860, Section 302 - Punishment for murder
High Courts27 Oct 2017Allowed
Iqbal Vs State of M.P.
Madhya Pradesh High Court · (2017) 10 MP CK 0032
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts27 Oct 2017Allowed
Jakir Khan Vs State of M.P.
Madhya Pradesh High Court · (2017) 10 MP CK 0031
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts26 Oct 2017Dismissed
Ramswaroop Kumhar Vs State of M.P. & Ors
Madhya Pradesh High Court · (2017) 10 MP CK 0030
Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, Section 2(1)
High Courts25 Oct 2017Allowed
Sunil Kumar Baghel Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 10 MP CK 0029
Code of Criminal Procedure, 1973, Section 482, Section 197 - Saving of inherent powers of High Court - Prosecution of Judges and public servantsIndian Penal Code, 1860
High Courts25 Oct 2017Disposed Of
Dilip Bunkar, son of Assru Bunkar Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 10 MP CK 0028
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 420, Section 471,
High Courts25 Oct 2017Disposed Of
Murarilal Sharma & others Vs Master Tishir & others
Madhya Pradesh High Court · (2017) 10 MP CK 0027
Prevention of Food Adulteration Act, 1954, Section 16, Section 7, Section 13(2) - Penalties - Prohibition of manufacture, sale, etc. of certain articles of food - Report of pu
High Courts25 Oct 2017Dismissed
Ram Bahor Loniya S/o Shyamlal Loniya and four others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 10 MP CK 0026
Indian Penal Code, 1860, Section 376 - Punishment for rape
High Courts23 Oct 2017
State of M.P. Vs Ujiar Singh Lodhi
Madhya Pradesh High Court · (2017) 10 MP CK 0025
Code of Civil Procedure, 1908, Section 100 - Second appeal
High Courts23 Oct 2017Dismissed
Suryabhan Choudhary Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 10 MP CK 0024
Motor Vehicle Act, 1988, Section 166, Section 173(1)
High Courts13 Oct 2017Dismissed
Chairman M.S. Banga Hindustan Lever Limited Bekway, Reclamation, Bombay and others. Vs M/s Heera Agencies
Madhya Pradesh High Court · (2017) 10 MP CK 0023
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 376(2)(f), Section 376(f) - Punishmen
High Courts13 Oct 2017Dismissed
MOHAN Vs THE STATE OF M.P.
Madhya Pradesh High Court · (2017) 10 MP CK 0022
Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeEvidence Act, 1872, Section 91, Section 92 - Evidence of terms of contracts, g
High Courts13 Oct 2017Dismissed
Prem Bhuwan Singh Vs The State of M.P.
Madhya Pradesh High Court · (2017) 10 MP CK 0021
Indian Penal Code, 1860, Section 302, Section 304, Section 148, Section 149 - Punishment for murder - Punishment for culpable homicide not amounting t
High Courts13 Oct 2017Dismissed
RAGHUBIR SINGH MEENA Vs THE STATE OF MADHYA PRADESH
Madhya Pradesh High Court · (2017) 10 MP CK 0020
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 498A, Section 306 - Husband or relat
High Courts13 Oct 2017
Sadan Gond Vs The State of M.P.
Madhya Pradesh High Court · (2017) 10 MP CK 0019
Indian Penal Code, 1860, Section 302, Section 324, Section 294 - Punishment for murder - Voluntarily causing hurt by dangerous weapons or means - Obscene acts and song.-Wh
High Courts10 Oct 2017Allowed
Baliram Vs State Of M.P.
Madhya Pradesh High Court · (2017) 10 MP CK 0018
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 304, Section 324, Sec
High Courts10 Oct 2017
Ubed Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2017) 10 MP CK 0016
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