CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 38 of 88

High Courts25 Jun 2018Dismissed

Shishupal Singh Vs State Of Madhya Pradesh Through Police

Madhya Pradesh High Court · (2018) 06 MP CK 0106

Code Of Criminal Procedure, 1973 — Section 313, 315, 374(2)Indian Penal Code, 1860 — Section 34, 294, 300I, 302, 304II, 323, 325, 506BScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(2)(v)
Read judgment
High Courts25 Jun 2018Dismissed

Sardar Singh & Ors Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 06 MP CK 0104

Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 148, 149, 294, 323, 325, 341, 427Indian Evidence Act, 1872 — Section 145, 155, 157
Read judgment
High Courts25 Jun 2018Allowed

Thakur Surendra Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 06 MP CK 0103

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 147, 148, 149, 336Prevention of Damage to Public Property Act, 1984 — Section 3
Read judgment
High Courts22 Jun 2018Partly Allowed

Roosa Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 06 MP CK 0098

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 34, 300, 302, 304I, 304II
Read judgment
High Courts22 Jun 2018Dismissed

Vijay Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 06 MP CK 0096

Madhya Pradesh Uchcha Nyalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Indian Penal Code, 1860 — Section 120B, 364AMadhya Pradesh Dakaity Avam Vyapaharan Prabhavit Kshetra Ahdiniyam, 1981 — Section 11, 13
Read judgment
High Courts22 Jun 2018Partly Allowed

Hukum Singh & Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 06 MP CK 0095

Indian Penal Code, 1860 — Section 34, 294, 302, 307, 352, 364(A)Madhya Pradesh Dakaity Avam Vyapaharan Prabhavit Kshetra Ahdiniyam, 1981 — Section 11, 13
Read judgment