High Courts09 Jul 2018Partly Allowed
Chhohe Lal @ Chhotelal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0063
Indian Penal Code, 1860 — Section 300, 302, 304IArms Act, 1959 — Section 25(1)(b)(a), 27
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 32 of 88
High Courts09 Jul 2018
Ravi Singh Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 07 MP CK 0062
High Courts09 Jul 2018Dismissed
Abhash Anand Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 07 MP CK 0061
High Courts09 Jul 2018Dismissed
Hitendra Kumar Upadhyay Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 07 MP CK 0060
High Courts09 Jul 2018Allowed
Akhtar Musalman & Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0059
Indian Penal Code, 1860 — Section 34, 306, 429Code Of Criminal Procedure, 1973 — Section 161, 482
High Courts09 Jul 2018Dismissed
Sandeep Kumar Saini Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0058
Madhya Pradesh Junior Administrative Service, (Recruitment and Service Conditions of Service) Rules, 2011 — Rule 5, 13, 13(1)Constitution of India, 1950 — Article 226
High Courts09 Jul 2018Dismissed
Hri Jain Shwetamber Ajeetnath Ji Mandir Trust Vs Registrar, Public Trust & Others
Madhya Pradesh High Court · (2018) 07 MP CK 0057
Madhya Pradesh Public Trust Rules, 1962 — Rule 3Madhya Pradesh Public Trusts Act, 1951 — Section 4, 5, 6, 7, 8, 8(2), 8(3), 9, 9(2)
High Courts09 Jul 2018Disposed Off
Vinod Kumar Gupta Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0056
Constitution of India, 1950 — Article 14
High Courts09 Jul 2018Disposed Off
Suraj Nath Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0055
Constitution of India, 1950 — Article 226, 227Indian Evidence Act, 1872 — Section 27
High Courts06 Jul 2018Disposed Off
Chakresh Kumar Jain Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2018) 07 MP CK 0054
Constitution of India, 1950 — Article 226, 227
High Courts06 Jul 2018Dismissed
Devesh Tripathi Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 07 MP CK 0053
Constitution of India, 1950 — Article 14, 16, 309
High Courts06 Jul 2018Dismissed
Grasim Industries Ltd. Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 07 MP CK 0052
Indian Contract Act, 1872 — Section 23Madhya Pradesh Irrigation Act, 1931 — Section 40, 41
High Courts06 Jul 2018Allowed
Durga @ Raja & Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 3 MPWN 207
Indian Evidence Act, 1872 — Section 9, 27Code Of Criminal Procedure, 1973 — Section 161, 162, 374Indian Penal Code, 1860 — Section 364A
High Courts06 Jul 2018
Raju Pachvarya Meena Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0050
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 363, 366, 376, 420B, 468, 471Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts06 Jul 2018Dismissed
Arpit Pandey Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0049
High Courts06 Jul 2018Dismissed
Smt. Satyaprakashi Parsedia Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 07 MP CK 0048
Constitution of India, 1950 — Article 21Municipalities Act, 1961 — Section 35, 35A, 37(2), 41A, 51, 69, 92, 323
High Courts06 Jul 2018
Bhajju @ Bhagwandas Kori Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 07 MP CK 0047
Code Of Criminal Procedure, 1973 — Section 173(8), 313, 374Indian Penal Code, 1860 — Section 34, 294, 302, 336, 341, 507
High Courts06 Jul 2018Dismissed
Shanti Bai & Others Vs Ratna Bai & Others
Madhya Pradesh High Court · (2018) 07 MP CK 0046
Constitution of India, 1950 — Article 226, 227Registration Act, 1908 — Section 17(i)(b), 49Indian Stamp Act, 1899 — Section 2(15)
High Courts05 Jul 2018
Jawaharlal Soni Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 07 MP CK 0045
Constitution of India, 1950 — Article 32, 226
High Courts05 Jul 2018Disposed Off
Arun Sharma Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2018) 07 MP CK 0044
Constitution of India, 1950 — Article 226Indian Penal Code, 1860 — Section 294, 323, 506IIScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)