High Courts18 Jun 2018
Smt. Radha Vs State Of Madhya Pradesh And Another
Madhya Pradesh High Court · (2018) 06 MP CK 0048
Indian Penal Code, 1860 — Section 34, 107, 306, 309
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 41 of 88
High Courts18 Jun 2018Allowed
Ramkumar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 2 MPWN 100
Indian Penal Code, 1860 — Section 300, 302, 303, 304Code Of Criminal Procedure, 1973 — Section 428
High Courts18 Jun 2018Dismissed
State Of Madhya Pradesh & Others Vs Sitaram Vishwakarma
Madhya Pradesh High Court · (2018) 06 MP CK 0046
High Courts18 Jun 2018Dismissed
Ramsingh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0045
Indian Penal Code, 1860 — Section 34, 302, 307, 323Code Of Criminal Procedure, 1973 — Section 313
High Courts18 Jun 2018
Shantabai & Others Vs Dilipsingh & Another
Madhya Pradesh High Court · (2018) 06 MP CK 0044
Code of Civil Procedure, 1908 — Order 43 Rule 1(u), Order 41 Rule 27, Order 18 Rule 4, Order 41 Rule 23, Order 41 Rule 23A, Order 1 Rule 10, Order 20 Rule 3, Section 104, 151
High Courts18 Jun 2018
Tahir Ali Vs Rameshchandra Agrawal
Madhya Pradesh High Court · (2018) 06 MP CK 0043
Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c), 12(1)(e), 13(1)Code of Civil Procedure, 1908 — Section 100, Order 41 Rule 27, Order 8 Rule 1
High Courts18 Jun 2018
Sanatan Realcon Pvt Ltd Vs. Anwar & Ors
Madhya Pradesh High Court · (2018) 06 MP CK 0042
Code of Civil Procedure, 1908 — Section 113, 114, Order 47 Rule 1, Order 2 Rule 2, Order 7 Rule 7, Order 41 Rule 33, Order 41 Rule 1
High Courts18 Jun 2018Allowed
Anurag Pratap Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0041
Arms Act, 1959 — Section 3, 4, 5, 6, 10, 13, 14, 14(1), 14(2)
High Courts18 Jun 2018Allowed
Ashok Kumar Chouhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0040
Indian Penal Code, 1860 — Section 161, 165, 415, 420, 463, 464, 467, 468Prevention of Corruption Act, 1988 — Section 5(2), 13(1)(d), 13(2)Code Of Criminal Procedure, 1973 — Section 156(1), 155(2), 161, 482
High Courts18 Jun 2018Allowed
Himanchal Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0039
Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 170, 171, 415, 420, 463, 464, 465, 467, 468Indian Evidence Act, 1872 — Section 27
High Courts18 Jun 2018Dismissed
Kailash Meena And Ors. Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0038
Indian Penal Code, 1860 — Section 147, 149, 302, 304II, 307, 323Code Of Criminal Procedure, 1973 — Section 313, 378
High Courts18 Jun 2018Allowed
State Of Madhya Pradesh And Others Vs Geetabai (Deceased) Through L.Rs. Girdhar Kabra And Others
Madhya Pradesh High Court · (2018) 06 MP CK 0037
Madhya Pradesh Land Revenue Code, 1959 — Section 147(A)Madhya Pradesh General Sales Tax Act, 1958 — Section 18, 18(2)(d), 34(3)(b), 34(4)(b)Companies Act, 1956 — Section 34
High Courts18 Jun 2018Dismissed
Century 21 Town Planners Pvt. Ltd. Vs J.M. Finance Assets Reconstruction Co. & Others
Madhya Pradesh High Court · (2018) 06 MP CK 0036
Code of Civil Procedure, 1908 — Order 21 rule 85, Order 23 Rule 1(1)Constitution of India, 1950 — Article 226Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 3, 9(4), 13(2), 13(4), 14, 17, 17(1)
High Courts18 Jun 2018
Amar Bajaj S/O Dwarka Das Bajaj Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0035
Constitution of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 5, 155(2), 156(1), 482Indian Penal Code, 1860 — Section 120B, 161, 165, 201, 406, 409, 420, 467, 468, 471, 506
High Courts18 Jun 2018Dismissed
M/S Venkatesh Industries & Anr Vs Department Of Commerce, Industry & Employment & Ors
Madhya Pradesh High Court · (2018) 06 MP CK 0034
Constitution of India, 1950 — Article 226Kerala Buildings Tax Act, 1975 — Section 3ARajasthan Sales Tax Act, 1994 — Section 15
High Courts18 Jun 2018Dismissed
Santosh S/O Rumal Adiwasi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0033
Code Of Criminal Procedure, 1973 — Section 161, 374Indian Penal Code, 1860 — Section 34, 302, 307Indian Evidence Act, 1872 — Section 32, 32(1), 113B
High Courts18 Jun 2018Allowed
M/S. Cott Beverages Inc. (Royal Crown Cola International Division) Usa And Three Others Vs M/S. Tristar Beverages Pvt. Ltd.
Madhya Pradesh High Court · (2018) 06 MP CK 0032
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 397, 401, 482Indian Penal Code, 1860 — Section 34, 402, 405, 406, 420Employees’ Provident Funds and Miscellaneous Provisions Act, 1952 — Section 17
High Courts14 Jun 2018Dismissed
Bablu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0030
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376A, 376D
High Courts14 Jun 2018Disposed Off
Kuldeep Singh Dohare Vs Central Board Of Secondary Education & Ors
Madhya Pradesh High Court · (2018) 06 MP CK 0029
Constitution of India, 1950 — Article 14, 19, 21
High Courts14 Jun 2018
Education Society Satna Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0028