High Courts06 Mar 2018Partly Allowed
Kalam Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0091
Indian Penal Code, 1860 — Section 148, 149, 302, 304, 304(I), 324
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 70 of 88
High Courts06 Mar 2018Allowed
State Of M.P. Vs Bharat Prasad Pathak @ Pappu Pathak
Madhya Pradesh High Court · (2018) 1 MPWN 114
Code Of Criminal Procedure, 1973 — Section 161, 378(i)Indian Penal Code, 1860 — Section 113(B), 304(B), 498(A)
High Courts06 Mar 2018Dismissed
Smt. Shashi Kala Jeattalvar Vs. The Divisional Railway Manager
Madhya Pradesh High Court · (2018) 03 MP CK 0048
High Courts06 Mar 2018Disposed Of
Brajesh Rai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0047
Code Of Criminal Procedure, 1973 — Section 34, 407, 420, 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts06 Mar 2018Dismissed
Hindustan Cocacola Beverages Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0046
Code Of Criminal Procedure, 1973 — Section 482Prevention of Food Adulteration Act, 1954 — Section 2(m)(ix), 2(ix)(k), 7(ii), 13(2), 14APrevention of Food Adulteration Rules, 1955 — Rule 32
High Courts06 Mar 2018Partly Allowed
Sohrab Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0045
Indian Penal Code, 1860 — Section 302, 304I
High Courts06 Mar 2018Allowed
Moolchand Kushwaha Vs State Of M.P. And Others
Madhya Pradesh High Court · (2018) 03 MP CK 0044
Constitution of India, 1950 — Article 227, 309
High Courts06 Mar 2018Disposed Of
Pawan Kumar Jain Vs Smt. Sunita Jain
Madhya Pradesh High Court · (2018) 03 MP CK 0043
Code Of Criminal Procedure, 1973 — Section 125, 126, 482Code of Civil Procedure, 1908 — Order 6 Rule 17
High Courts06 Mar 2018Dismissed
Rajendra Prasad Sharma Vs Gyan Singh
Madhya Pradesh High Court · (2018) 03 MP CK 0042
Code of Civil Procedure, 1908 — Order 1 Rule 10, Order 10 Rule 2Constitution of India 1950 — Article 227
High Courts05 Mar 2018Allowed
Sanju Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0198
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302 - Punishment for murderEvidence Ac
High Courts05 Mar 2018Allowed
Kailashchandra Vs Vikram & Anr.
Madhya Pradesh High Court · (2018) 03 MP CK 0197
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 200 - Savin
High Courts05 Mar 2018Disposed off
State of M.P. Vs Sunil Dwivedi
Madhya Pradesh High Court · (2018) 03 MP CK 0196
Industrial Disputes Act, 1947, Section 25 - Prohibition of financial aid to illegal strikes and lock-outs
High Courts05 Mar 2018Dismissed
Rajaram @ Rajju Vs State of M.P.
Madhya Pradesh High Court · (2018) 03 MP CK 0195
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302 - Punishment for murder
High Courts05 Mar 2018Dismissed
Makhan S/o Babusingh Sisodiya and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 1 MPWN 124
Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 120(B), 420, 467, 468, 471
High Courts05 Mar 2018Dismissed
Mohan S/o Shyamlal Ahirwar Vs State of M.P.
Madhya Pradesh High Court · (2018) 03 MP CK 0193
Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intention
High Courts05 Mar 2018Allowed
Nitin Kumar S/o Ghanshyamdas Atal Vs GajendraSingh Dabar and another
Madhya Pradesh High Court · (2018) 03 MP CK 0192
Code of Criminal Procedure, 1973, Section 173, Section 197, Section 164, Section 156(3), Section 210, Section 2(g)
High Courts05 Mar 2018Dismissed
Brijlal Chhiroliya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0191
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 227 - Calling for records to exercise powers of revision - High Courts powers of revision - Discharge
High Courts05 Mar 2018Dismissed
State of Madhya Pradesh & Ors. Vs Mangal Singh Nanda & another
Madhya Pradesh High Court · (2018) 03 MP CK 0183
High Courts01 Mar 2018Partly Allowed
TEJKARAN & ANOTHER Vs THE STATE OF MADHYA PRADESH & OTHERS
Madhya Pradesh High Court · (2018) 03 MP CK 0200
Land Acquisition Act, 1894, Section 54 - Appeals in proceedings before Court
High Courts01 Mar 2018Dismissed
Premlal & Anr. Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0199
Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intention