High Courts24 Aug 2018Disposed Off
Subhash Bhadane Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 08 MP CK 0206
Motor Vehicle Rules, 1989 — Rule 80Constitution of India, 1950 — Article 19
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 10 of 88
High Courts24 Aug 2018Allowed
Sadakat Ali Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 08 MP CK 0204
High Courts24 Aug 2018Allowed
Vinod Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 08 MP CK 0203
Indian Penal Code, 1860 — Section 307, 376, 376(1), 506
High Courts24 Aug 2018
Suraj Sagar Yadav Vs The State Of Madhya Pradesh Thr
Madhya Pradesh High Court · (2018) 08 MP CK 0202
Code of Criminal Procedure, 1898 — Section 164, 438Indian Penal Code, 1860 — Section 376, 506
High Courts24 Aug 2018
Trupti Agrawal Vs Anup Agrawal
Madhya Pradesh High Court · (2018) 08 MP CK 0201
Constitution of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 115
High Courts24 Aug 2018Dismissed
Rakesh Shrivastava Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2018) 08 MP CK 0200
Madhya Pradesh Civil Services (Medical Attendance) Rules, 1958 — Rule 2(d)(ii)Code of Criminal Procedure, 1898 — Section 488Constitution of India, 1950 — Article 16
High Courts24 Aug 2018Dismissed
Sukhram Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 08 MP CK 0199
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 228A, 363, 366, 366A, 376(2)(f), 376(2)(H)
High Courts24 Aug 2018Dismissed
Working Journalist Union, Bhopal & Another Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2018) 08 MP CK 0198
Madhya Pradesh Land Revenue Code, 1959 — Section 182Madhya Pradesh Society Registrikaran Adhiniyam, 1973 — Section 33, 40Transfer of Property Act, 1882 — Section 111(f)
High Courts24 Aug 2018Allowed
Chhotu Samal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 08 MP CK 0197
Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 27
High Courts24 Aug 2018Allowed
Jagram Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 08 MP CK 0196
Code Of Criminal Procedure, 1973 — Section161, 374Indian Penal Code, 1860 — Section 120B, 364A, 365Madhya Pradesh Dacoity Vihavran Prabhavit Kshetra Act, 1981 — Section 13
High Courts24 Aug 2018Dismissed
Shankarlal Gupta Vs Madhya Pradesh State Civil Supplies Corp.Ltd And Ors
Madhya Pradesh High Court · (2018) 08 MP CK 0195
High Courts24 Aug 2018Allowed
Rambabu Prajapati Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 08 MP CK 0194
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 361, 362, 363, 366, 375, 376
High Courts24 Aug 2018Partly Allowed
Surendra Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 08 MP CK 0193
Code Of Criminal Procedure, 1973 — Section 161, 374(2)Indian Penal Code, 1860 — Section 304B, 498, 498AEvidence Act, 1872 — Section 113B
High Courts24 Aug 2018Allowed
Jagdish Chanda Sharma (Dead) Through L.Rs.Smt. Sukhwanti Sharma & Others Vs Smt. Dropadi Bai (Dead) Through L.R.Ku.Usha Bai
Madhya Pradesh High Court · (2018) 08 MP CK 0192
Transfer of Property Act, 1882 — Section 58(c), 83Evidence Act, 1872 — Section 91, 92Code Of Civil Procedure, 1908 — Order 13 Rule 4
High Courts24 Aug 2018Dismissed
Govind Prasad Agrawal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2018) 08 MP CK 0191
Constitution of India, 1950 — Article 226
High Courts23 Aug 2018Dismissed
Ritesh Kumar Rai Vs Vinit Mahajan
Madhya Pradesh High Court · (2018) 08 MP CK 0190
Negotiable Instrument Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 243(2), 482
High Courts23 Aug 2018Dismissed
Rajesh & Ors Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 08 MP CK 0189
Indian Penal Code, 1860 — Section 149, 294, 307, 323, 341, 364, 506, 506IIArms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 164, 482
High Courts23 Aug 2018Allowed
Deepankar Bhattacharya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 1 MPWN 38
Code Of Criminal Procedure, 1973 — Section 91, 482Evidence Act, 1872 — Section 45(A), 59, 63, 65, 65(2), 65(A), 65(B), 65(B)(2), 65B(2)(a), 65B(2)(b), 65(B)(4)Police And Criminal Evidence Act, 1984 — Section 69
High Courts23 Aug 2018Allowed
Pradeep Kumar Sharma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2018) 08 MP CK 0187
Constitution of India, 1950 — Article 14
High Courts23 Aug 2018Dismissed
Vinod Dutt & Anr Vs State Of Madhya Pradesh & Anr
Madhya Pradesh High Court · (2018) 08 MP CK 0186
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 419, 420, 467, 468