High Courts11 May 2018Dismissed
Rakesh Mehtara & Anr Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0078
Code Of Criminal Procedure, 1973 — Section 174, 233, 374Indian Penal Code, 1860 — Section 34, 302
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 49 of 88
High Courts11 May 2018Dismissed
Anil Kumar Jharkhadiya Vs R.K. Khare @ Pappi Khare
Madhya Pradesh High Court · (2018) 05 MP CK 0077
Constitution of India — Article 356Code Of Criminal Procedure, 1973 — Section 197, 482Indian Penal Code, 1860 — Section 166A, 166B, 354, 354A, 354B, 354C, 354D, 370, 375, 376, 376A, 376C, 376D, 500, 509
High Courts11 May 2018Dismissed
Vijay Kumar Vs State Of Mp. & Ors
Madhya Pradesh High Court · (2018) 05 MP CK 0076
Constitution of India — Article 226, 227Indian Penal Code, 1860 — Section 34, 43, 120A, 120B, 467Code Of Criminal Procedure, 1973 — Section 482
High Courts10 May 2018Dismissed
Chief Municipal Officer Vs Hindustan Copper Limited And Others
Madhya Pradesh High Court · (2018) 3 MPLJ 588 : (2018) 2 JLJ 210
Constitution Of India, 1950 — Article 213, 343, 345, 346, 347, 348, 348(1), 348(1)(b), 348(3), 349Himachal Pradesh Official Language Act, 1975 — Section 5Madhya Pradesh Municipalities Act, 1961 — Section 2, 4, 5(1)(c), 9, 36, 126, 127, 127(A), 129, 202, 355, 356
High Courts10 May 2018Disposed Of
Sachin Vs State Of M.P
Madhya Pradesh High Court · (2018) 05 MP CK 0074
Code Of Criminal Procedure, 1973 — Section 451, 482Madhay Pradesh Gau Vansh Vadh Pratishodh Adhiniyam, 2004 — Section 4, 5, 6, 9, 11, 17Prevention of Cruelty to Animals Act, 1960 — Section 11(d)
High Courts10 May 2018Disposed Of
Dharmesh Dubey Vs State Of Madhya pradesh And Others
Madhya Pradesh High Court · (2018) 05 MP CK 0073
Constitution of India — Article 226
High Courts10 May 2018Dismissed
Kallu And Others Vs State Of M.P
Madhya Pradesh High Court · (2018) 05 MP CK 0072
Indian Penal Code, 1860 — Section 148, 364A, 365Code Of Criminal Procedure, 1973 — Section 161
High Courts10 May 2018Dismissed
M/S Tapi Prestressed Products Ltd. & Another Vs Mprdc Through The Managing Director
Madhya Pradesh High Court · (2018) 05 MP CK 0071
Arbitration and Conciliation Act, 1996 — Section 11(6)Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 2, 2(1)(d), 2(d)Arbitration Act, 1940 — Section 46
High Courts10 May 2018Disposed Of
Bank Of Maharastra & Another Vs District Magistrate & Others
Madhya Pradesh High Court · (2018) 05 MP CK 0070
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 14, 17Transfer of Property Act, 1882 — Section 54, 55(4)(b)Transfer of Property (Amendment) Act, 1929 — Section 19
High Courts10 May 2018Dismissed
Ashok Rana Vs Special Police Establishment And Others
Madhya Pradesh High Court · (2018) 05 MP CK 0069
Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 19(1), 19(2), 19(3), 19(4), 19(1)(b)(c)Code Of Criminal Procedure, 1973 — Section 397, 482
High Courts10 May 2018Partly Allowed
Santosh Sharma Vs State Of Mp.
Madhya Pradesh High Court · (2018) 05 MP CK 0068
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 148, 149, 201, 302, 304B, 307, 498AIndian Evidence Act, 1872 — Section 113B
High Courts10 May 2018Dismissed
Smt. Indu Chourasiya Vs Trilok Chourasiya
Madhya Pradesh High Court · (2018) 3 MPWN 3
Hindu Marriage Act, 1955 — Section 9Indian Penal Code — Section 34, 406, 498A, 506BCode Of Criminal Procedure, 1973 — Section 125
High Courts10 May 2018Dismissed
Nandram And Others Vs Mahila Ramkali Devi And Others
Madhya Pradesh High Court · (2018) 05 MP CK 0066
Constitution of India — Article 254, 254(2)Code Of Civil Procedure, 1908 — Section 100, 151, Order 1 Rule 10Madhya Pradesh Land Revenue Code, 1959 — Section 164, 165, 168(4), 169, 257
High Courts10 May 2018Dismissed
Shabbir Sheikh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0065
Indian Penal Code, 1860 — Section 120B, 353, 395, 397, 489A, 489B, 489C, 489EIndian Evidence Act, 1872 — Section 8, 27, 65B(4), 106, 114(h)Code Of Criminal Procedure, 1973 — Section 293, 313
High Courts10 May 2018Dismissed
M/S Crest Steel And Power Private Limited And Others Vs Punjab National Bank & Others
Madhya Pradesh High Court · (2018) 05 MP CK 0064
Recovery of Debts and Bankruptcy Act, 1993 — Section 17, 18, 19, 19(4), 19(5), 19(25), 20Transfer of Property Act, 1882 — Section 65ARepresentation of the People Act, 1951 — Section 80, 87Consumer Protection Act, 1986 — Section 13(2)(a)
High Courts09 May 2018Allowed
Shankarlal Patidar Vs State Govt. Through Deptt. Of Narcotics
Madhya Pradesh High Court · (2018) 05 MP CK 0062
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 18, 42, 50
High Courts09 May 2018Partly Allowed
Vijay Bahadur Kurmi & Others Vs State Of Mp
Madhya Pradesh High Court · (2018) 05 MP CK 0061
Code Of Criminal Procedure, 1973 — Section 320, 374Indian Penal Code — Section 34, 307, 323, 325, 326, 343, 355, 365
High Courts09 May 2018Dismissed
Shiva Chaturvedi Vs. State Of Mp And Anr
Madhya Pradesh High Court · (2018) 05 MP CK 0060
Code Of Criminal Procedure, 1973 — Section 161, 173(2), 177, 178, 228, 239, 482Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts09 May 2018Dismissed
In Reference Vs Bhagwani
Madhya Pradesh High Court · (2018) 05 MP CK 0059
Code Of Criminal Procedure, 1973 — Section 161, 304, 313Indian Penal Code — Section 201, 302, 346, 363, 364, 366A, 376A, 376D, 377Protection of Children from Sexual Offences Act,2012 — Section 5(m)(g), 6
High Courts09 May 2018Allowed
Suraj Singh & Ors Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0058
Code Of Criminal Procedure, 1973 — Section 161, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20, 20(a)(b)(ii), 20(b)(ii)(A), 42, 50, 57