High Courts28 May 2018Allowed
Manish Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0178
Indian Penal Code, 1860 — Section 107, 306Code Of Criminal Procedure, 1973 — Section 174
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 44 of 88
High Courts28 May 2018
Vinod And Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0177
Code Of Criminal Procedure, 1973 — Section 482Arms Act, 1959 — Section 25, 25(1B)(A), 27
High Courts28 May 2018Dismissed
Smt. Bittibai Alias Vidya & Ors Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0176
Code Of Criminal Procedure, 1973 — Section 161, 374, 482Indian Penal Code, 1860 — Section 34, 300, 302, 304B, 498A
High Courts28 May 2018Dismissed
Smt. Preeti Singh Vs Smt. Ramkali And Ors
Madhya Pradesh High Court · (2018) 05 MP CK 0175
Code of Civil Procedure, 1908 — Order 6 Rule 17Limitation Act, 1963 — Article 54Constitution of India, 1950 — Article 227
High Courts28 May 2018
Smt. Geeta Raghuvanshi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0174
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 376(2)(k), 419, 420
High Courts28 May 2018
Ritesh Arya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0173
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 409, 420, 467, 468, 471
High Courts28 May 2018Dismissed
Pappu Aharwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0172
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 228A, 342, 376, 376(2)(f), 376(2)(g), 506, 506B
High Courts28 May 2018Allowed
Ramsiya S/O Bhagirath Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0171
Indian Penal Code, 1860 — Section 34, 149, 302Code Of Criminal Procedure, 1973 — Section 161, 313Arms Act, 1959 — Section 25(1B)(A)
High Courts28 May 2018Disposed Off
M/S Screen Palace & Ashok Kariya Vs Bharat Singh
Madhya Pradesh High Court · (2018) 05 MP CK 0170
Negotiable Instruments Act, 1881 — Section 138, 139Code Of Criminal Procedure, 1973 — Section 357, 391
High Courts28 May 2018Dismissed
Lallu Alias Dashrath Baghel Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0169
Code Of Criminal Procedure, 1973 — Section 161, 374(2)Indian Penal Code, 1860 — Section 34, 302, 307Arms Act, 1959 — Section 25(1B)(A)
High Courts28 May 2018
Indore Development Authority, Indore Vs Kalyan Toll Infrastructure Ltd., Indore
Madhya Pradesh High Court · (2018) 05 MP CK 0168
Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 2(d), 3, 5, 7Arbitration and Conciliation Act, 1996 — Section 12, 13, 14(2), 16, 34, 37
High Courts28 May 2018Dismissed
Prakash Narayan Mishra Vs Sobhana Kadam & Ors
Madhya Pradesh High Court · (2018) 05 MP CK 0167
Limitation Act, 1963 — Article 54Code of Civil Procedure, 1908 — Order 6 Rule 17Indian Evidence Act, 1872 — Section 114
High Courts28 May 2018Dismissed
Satish & Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0166
High Courts28 May 2018
State Of Madhya Pradesh Vs Latoori Vs. Ors
Madhya Pradesh High Court · (2018) 05 MP CK 0165
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 324, 326Code Of Criminal Procedure, 1973 — Section 161
High Courts25 May 2018Partly Allowed
Param And Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0164
Indian Penal Code, 1860 — Section 34, 302, 304II, 450
High Courts25 May 2018Dismissed
Ramesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0163
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 374(2)
High Courts25 May 2018Dismissed
Nirandar @ Narendra Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0162
Indian Penal Code, 1860 — Section 201, 302Indian Evidence Act, 1872 — Section 106, 114Code Of Criminal Procedure, 1973 — Section 313
High Courts25 May 2018Partly Allowed
Pradeep And Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0161
Indian Penal Code, 1860 — Section 34, 302, 304, 304I, 307
High Courts25 May 2018Dismissed
Baiju Alias Vijay Singh Baghel Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 2 MPWN 89
Indian Penal Code, 1860 — Section 120(B), 359, 362, 364, 364(A), 365Madhya Pradesh Dakaity Avam Vyapaharan Prabhavit Kshetra Ahdiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 313
High Courts25 May 2018Dismissed
Mukesh Sharma & Mithlesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0159
Code Of Criminal Procedure, 1973 — Section 161, 164, 374(2)Indian Penal Code, 1860 — Section 34, 302, 307, 457