High Courts27 Jul 2018Partly Allowed

Nitin Upadhyay Vs State Of M.P. & Ors

Madhya Pradesh High Court · (2018) 07 MP CK 0264

Constitution of India, 1950 — Section 226, 227Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471Madhya Pradesh Manyta Prapt Pariksha Adhiniyam, 1937 — Section 3dh(1)(9)4
High Courts27 Jul 2018

Prathvi Alias Prati Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 07 MP CK 0262

Indian Penal Code, 1860 — Section 342, 379, 450, 454Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xii)Code Of Criminal Procedure, 1973 — Section 313
High Courts27 Jul 2018Dismissed

Vinay Tiwari Vs State Of M.P

Madhya Pradesh High Court · (2018) 07 MP CK 0259

Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 2(33), 12, 12(1), 15(1), 18(3), 101, 102Code Of Criminal Procedure, 1973 — Section 161, 164Indian Penal Code, 1860 — Section 34, 147, 307, 347, 354(2), 363, 366, 368, 376(2)(n)
High Courts26 Jul 2018Dismissed

Ajeet Singh Bhadoria Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2018) 07 MP CK 0257

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 294, 323, 327, 506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, — Section 3(1)(x)
High Courts26 Jul 2018Dismissed

Atul Choure Vs Aparna Choure & Another

Madhya Pradesh High Court · (2018) 07 MP CK 0256

Code Of Criminal Procedure, 1973 — Section 125Indian Penal Code, 1860 — Section 409, 498AHindu Marriage Act, 1955 — Section 9
High Courts26 Jul 2018Allowed

Dr.(Smt.) Anita Sahu Vs Dhannalal And Others

Madhya Pradesh High Court · (2018) 07 MP CK 0248

Code Of Criminal Procedure, 1973 — Section 197, 200, 482Indian Penal Code, 1860 — Section 304AScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)