High Courts27 Mar 2018Dismissed
Gulrez Qureshi Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 03 MP CK 0178
Constitution of India — Article 32, 226Code Of Civil Procedure, 1908 — Rule Order 2 Rule 2, Order 9, Rule 9
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 62 of 88
High Courts27 Mar 2018Dismissed
Ramvaran, S/O Shri Chandan Singh Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 03 MP CK 0177
Indian Penal Code, 1860 — Section 364ACode Of Criminal Procedure, 1973 — Section 232, 374
High Courts27 Mar 2018Disposed Of
Chattrapal Singh Parihar Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2018) 03 MP CK 0174
Constitution of India — Article 20
High Courts27 Mar 2018Disposed Of
Kailash S/O Bhurji Parmar (Bheel) Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0173
Indian Penal Code, 1860 — Section 302Indian Evidence Act, 1872 — Section 27
High Courts27 Mar 2018Dismissed
Ramvaran, S/O Shri Chandan Singh Vs State Of Madhya pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0172
Code Of Criminal Procedure, 1973 — Section 232, 374Indian Penal Code, 1860 — Section 364A
High Courts27 Mar 2018Disposed Of
Jitendra And Pradeep Vs. Mp State Electronic Development Co. Ltd
Madhya Pradesh High Court · (2018) 03 MP CK 0171
Prevention of Corruption Act, 1988 — Section 7, 10, 11, 13, 13(1)(D), 19, 19(1)Indian Penal Code, 1860 — Section 34, 120B, 420, 467, 468, 471
High Courts27 Mar 2018Allowed
Manoj Singh Vs. State Of M.P
Madhya Pradesh High Court · (2018) 03 MP CK 0168
Code Of Criminal Procedure, 1973 — Section 227, 306, 401Indian Penal Code 1860 — Section 34, 107, 294, 306, 323, 506
High Courts27 Mar 2018Dismissed
Nanhelal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0167
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 313Indian Evidence Act, 1872 — Section 27
High Courts27 Mar 2018Disposed Of
Mukesh Parashar Vs Smt. Ragini Pandey And Another
Madhya Pradesh High Court · (2018) 03 MP CK 0166
Indian Penal Code, 1860 — Section 34, 120B, 420, 465, 466, 468, 294, 307, 323, 324, 326, 341, 506Indian Evidence Act, 1872 — Section 65B
High Courts27 Mar 2018Allowed
Anurag @ Govinda Vs. State Of M.P
Madhya Pradesh High Court · (2018) 03 MP CK 0165
Code Of Criminal Procedure, 1973 — Section 174, 227, 401Indian Penal Code, 1860 — Section 34, 107, 306, 307, 397
High Courts27 Mar 2018Allowed
Pratap Singh And Anr. Vs. State Of Mp And Another
Madhya Pradesh High Court · (2018) 03 MP CK 0164
Code Of Criminal Procedure, 1973 — Section 228, 482Indian Penal Code, 1860 — Section 34, 107, 109, 306, 323
High Courts27 Mar 2018Dismissed
State Of Madhya Pradesh Vs. Manoj Jatav
Madhya Pradesh High Court · (2018) 03 MP CK 0163
Code Of Criminal Procedure, 1973 — Section 362, 439(2), 482, 561A
High Courts27 Mar 2018Disposed Of
Nag Singh S/O Umrao Singh Rajput And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0162
Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Arms Act, 1959 — Section 4, 25, 27
High Courts27 Mar 2018Disposed Of
Kamribai W/O Kanya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0161
Indian Penal Code, 1860 — Section 302, 304I, 304II
High Courts27 Mar 2018Partly Allowed
Anand Sharma @ Banti Sharma And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0160
Code Of Criminal Procedure, 1973 — Section 31, 161, 162Indian Penal Code, 1860 — Section 34, 302Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts27 Mar 2018Disposed Of
Jogi S/O Gangu Damar Bhil & Anr Vs State Of Madhya pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0157
Indian Penal Code, 1860 — Section 34, 294, 300, 302, 304II, 323, 325, 506Indian Evidence Act, 1872 — Section 27
High Courts26 Mar 2018Dismissed
State Of Madhya pradesh Vs Dalu @ Ramkumar Patel
Madhya Pradesh High Court · (2018) 03 MP CK 0155
Code Of Criminal Procedure, 1973 — Section 378(III)Indian Penal Code, 1860 — Section 363, 366A, 376(2)(n)Protection of Children from Sexual Offences Act, 2012 — Section 5, 6
High Courts26 Mar 2018Disposed Of
Omprakash Sharma Vs. State Of Madhya pradesh And Others
Madhya Pradesh High Court · (2018) 03 MP CK 0154
Constitution of India — Article 12, 14
High Courts26 Mar 2018Disposed Of
Hakimuddin & Ors Vs Madhya Pradesh Waqf Board Through The Chief Executive Officer. & Ors
Madhya Pradesh High Court · (2018) 03 MP CK 0153
M.P Waqf Act, 1995 — Section 83, 83(9)Constitution of India — Article 226
High Courts26 Mar 2018Dismissed
Shivko Lpc Bottling Co.Pvt.Ltd. And Ors Vs M.P.Madhya Kshetra Vidyut Vitran Co.Ltd. & Ors
Madhya Pradesh High Court · (2018) 03 MP CK 0152
Electricity Act, 2003 — Section 62(3)Bombay Electricity Duty Act, 1958 — Section 2(bb)