High Courts13 Jul 2018Disposed Off
Mohammad Farhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0124
Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 25(1B)Constitution of India, 1950 — Article 21
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 29 of 88
High Courts13 Jul 2018Dismissed
Raman Kumar More Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2018) 07 MP CK 0123
High Courts13 Jul 2018Dismissed
Lakhpat Singh Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 07 MP CK 0122
Code Of Criminal Procedure, 1973 — Section 156(3), 202, 202(1), 482Indian Penal Code, 1860 — Section 409, 420, 468, 471
High Courts13 Jul 2018Dismissed
Sanny S/O Amarsingh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0121
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 363, 366, 376Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(12), 3(2)(5)
High Courts13 Jul 2018
Gyanendra Singh Jadon Vs. State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2018) 07 MP CK 0120
Municipal Corporation Act, 1956 — Section 58(5), 58(6)
High Courts13 Jul 2018Dismissed
DeVsingh @ Udaysingh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0119
Indian Penal Code, 1860 — Section 363, 376, 376(2), 506Juvenile Justice (Care andd Protection of Childran) Act, 2000 — Section 68(1)Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3), 19
High Courts13 Jul 2018Dismissed
Dattatreay Kapdeo Vs Dileep Ganpat Rao Kapdeo
Madhya Pradesh High Court · (2018) 07 MP CK 0118
Code of Civil Procedure, 1908 — Order 41 Rule 27, Section 151Hindu Succession Act, 1956 — Section 6B, 63(c)
High Courts13 Jul 2018Allowed
Govind Prasad Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0117
Indian Penal Code, 1860 — Section 302, 307Code Of Criminal Procedure, 1973 — Section 313
High Courts13 Jul 2018Dismissed
Chandrakala Upadhayay & Ors Vs Indore Municipal Corporation & Anr
Madhya Pradesh High Court · (2018) 07 MP CK 0116
Municipal Corporation Act, 1956 — Section 305Madhya Pradesh Municipal Corporation Act, 1956 — Section 305, 306, 387, 387(5)Constitution of India, 1950 — Article 226, 300A
High Courts13 Jul 2018Allowed
Paru S/O Khuma Bhil Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0115
Indian Penal Code, 1860 — Section 302, 498ACode Of Criminal Procedure, 1973 — Section 174Indian Evidence Act, 1872 — Section 32, 32(1), 32(2), 32(3), 32(4), 32(5), 32(6), 32(7), 32(8)
High Courts13 Jul 2018Allowed
Chhotelal Khare Vs State Of Madhya Pradesh And Anr
Madhya Pradesh High Court · (2018) 07 MP CK 0114
Madhya Pradesh Swantrata Sangram Sainik Samman Nidhi Niyam, 1972 — Rule 3(1)
High Courts13 Jul 2018Dismissed
Ramgopal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0113
Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 34, 302
High Courts13 Jul 2018Allowed
Aditya Birla Finance Limited Vs Carnet Elias Fernandes Vemalayam
Madhya Pradesh High Court · (2018) 07 MP CK 0112
Code of Civil Procedure, 1908 — Order 40 Rule 1, Order 40 Rule 3Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13, 13(2), 13(4), 14, 35Companies Act, 1956 Section 4A
High Courts13 Jul 2018Dismissed
Nikita Verma Vs State Of Madhya Pradesh And Anr
Madhya Pradesh High Court · (2018) 07 MP CK 0111
Constitution of India, 1950 — Article 14, 226Code of Civil Procedure, 1908 — Order 26 Rule 10A
High Courts13 Jul 2018
Hakim Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0110
Code Of Criminal Procedure, 1973 — Section 157, 162, 313, 374Indian Penal Code, 1860 — Section 148, 149, 302, 325Arms Act, 1959 — Section 25, 25(1)(a)
High Courts13 Jul 2018Disposed Off
Sachin Bhilware Vs General Administration Department
Madhya Pradesh High Court · (2018) 07 MP CK 0109
Code of Civil Procedure, 1908 — Order 26 Rule 10AHuman Rights Protection Act, 1993 — Section 2(1)(m)
High Courts12 Jul 2018Disposed Off
Manjri Choudhary Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0108
Indian Penal Code, 1860 — Section 120B, 420, 468, 471Code Of Criminal Procedure, 1973 — Section 82, 85
High Courts12 Jul 2018Single Bench
Devkaran S/O Kashiram Khati Vs Vishnuprasad
Madhya Pradesh High Court · (2018) 07 MP CK 0107
Indian Penal Code, 1860 — Section 494
High Courts12 Jul 2018Dismissed
Girdharilal Sugar & Allied Industries Ltd Vs Union Of India And Others
Madhya Pradesh High Court · (2018) 07 MP CK 0106
Sick Industrial Companies (Special Provisions) Act, 1985 — Section 18(12)Insolvency and Bankruptcy Code, 2016 — Section 31(1)
High Courts12 Jul 2018Allowed
Nihal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 3 MPWN 61
Indian Penal Code, 1860 — Section 34, 294, 323, 324, 442, 443, 452, 458Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)Code Of Criminal Procedure, 1973 — Section 161