COURT ARCHIVE

Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 45 of 88

High Courts25 May 2018Allowed

Mahendra Adiwasi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0158

Code Of Criminal Procedure, 1973 — Section 161, 374Indian Penal Code, 1860 — Section 364AMadhya Pradesh Dakaity Avam Vyapaharan Prabhavit Kshetra Ahdiniyam, 1981 — Section 11, 13

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High Courts25 May 2018Partly Allowed

Santosh Alias Raju Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0157

Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 34, 300, 302, 304I, 323, 352

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High Courts25 May 2018Dismissed

Dilip Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0153

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 302, 303Arms Act, 1959 — Section 25, 27

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High Courts24 May 2018Allowed

Dipesh through Legal Guardian Father Joginder Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0155

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 53Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 2(33), 12, 15(1), 18(3)Indian Penal Code, 1860 — Section 342, 363, 376(2)(d), 506

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High Courts24 May 2018Dismissed

Naresh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0154

Indian Penal Code, 1860 — Section 307

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High Courts24 May 2018Dismissed

Ramnivas Lodhi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 2 MPWN 255

Code Of Criminal Procedure, 1973 — Section 161, 374Indian Penal Code, 1860 — Section 84, 300, 302, 304

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High Courts24 May 2018Dismissed

Nand Kishore Meena Vs Nand Kishore Meena & Ors

Madhya Pradesh High Court · (2018) 05 MP CK 0151

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High Courts24 May 2018Allowed

Rajendra And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0150

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 302Indian Evidence Act, 1872 — Section 27

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High Courts24 May 2018Allowed

Bhagwan Singh Nath Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0149

Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 299, 300, 302, 307, 325, 326

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High Courts24 May 2018

Ramshankar Vs Smt. Urmila & Anr

Madhya Pradesh High Court · (2018) 05 MP CK 0148

Code Of Criminal Procedure, 1973 — Section 200, 202, 311, 313(4), 313(1)(b), 329, 374Indian Penal Code, 1860 — Section 34, 120B, 212, 221, 302, 506B

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High Courts24 May 2018Allowed

Santosh Kumar Dohare (Dead), Bhure And Another Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0147

Constitution of India 1950 — Article 21, 32Code Of Criminal Procedure, 1973 — Section 374(2), 482Indian Penal Code, 1860 — Section 364, 364A

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High Courts24 May 2018Allowed

State Of Madhya Pradesh Vs Rajendra Kumar Jain & Ors

Madhya Pradesh High Court · (2018) 05 MP CK 0146

Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 21Industrial Disputes Act, 1947 — Section 2(r)(a), 25F

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High Courts23 May 2018Dismissed

Sunil S/O Balram Vs. State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0145

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 302, 307, 363, 364, 366Indian Evidence Act, 1872 — Section 27

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High Courts23 May 2018Dismissed

Ballu @ Balram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0144

Code Of Criminal Procedure, 1973 — Section 161, 374Indian Penal Code, 1860 — Section 302Indian Evidence Act, 1872 — Section 27

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High Courts23 May 2018Dismissed

Munshilal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0143

Code Of Criminal Procedure, 1973 — Section 162, 374Indian Penal Code, 1860 — Section 34, 120B, 302, 304I, 304II, 347, 364AIndian Evidence Act, 1872 — Section 8, 27

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High Courts22 May 2018Dismissed

Makhan And Another Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 2 MPWN 230

Indian Penal Code, 1860 — Section 34, 148, 149, 294, 302, 323, 451, 506(B)Arms Act, 1959 — Section 25, 25(a), 25(A), 27, 30

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High Courts22 May 2018Dismissed

Mukesh S/O Kanhaiyalal & Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0141

Code Of Criminal Procedure, 1973 — Section 161, 374Indian Evidence Act, 1872 — Section 27Indian Penal Code — Section 148, 149, 302

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High Courts21 May 2018Dismissed

Ravi @ Ravindra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0140

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20

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High Courts21 May 2018Allowed

Narayan Singh Vs State Of M.P

Madhya Pradesh High Court · (2018) 05 MP CK 0139

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 498A

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High Courts21 May 2018Allowed

Sunder Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 05 MP CK 0138

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 376, 376(i), 506Protection of Children from Sexual Offences Act, 2012 — Section 3, 4

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