High Courts26 Feb 2018Dismissed
Rampratap Kumhar, Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0253
Indian Penal Code, 1860, Section 302 - Punishment for murder
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 72 of 88
High Courts26 Feb 2018
Tejlal and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0252
Indian Penal Code, 1860, Section 302, Section 304-II - Punishment for murder
High Courts26 Feb 2018Dismissed
Rakesh Tiwari and another Vs State of M.P.
Madhya Pradesh High Court · (2018) 02 MP CK 0251
High Courts26 Feb 2018
Kamal Singh Vs State of M.P.
Madhya Pradesh High Court · (2018) 02 MP CK 0250
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murderEvidence A
High Courts24 Feb 2018Dismissed
Moolchand @ Deepchand Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0280
Indian Penal Code, 1860, Section 376(1) - Punishment for rape
High Courts24 Feb 2018Dismissed
Ram Charan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0276
Indian Penal Code, 1860, Section 376, Section 506, Section 450, Section 506-B - Punishment for rape - Punishment for criminal ,intimidation - House-
High Courts24 Feb 2018Dismissed
Mansu Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0273
Indian Penal Code, 1860, Section 376(1) - Punishment for rape
High Courts24 Feb 2018Dismissed
Sheikh Ameen Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0270
Indian Penal Code, 1860, Section 376, Section 363, Section 366(a) - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her
High Courts24 Feb 2018Dismissed
Barati Lal Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0267
Indian Penal Code, 1860, Section 376 - Punishment for rape
High Courts24 Feb 2018Dismissed
Narendra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0264
Indian Penal Code, 1860, Section 304(II) - Punishment for culpable homicide not amounting to murder
High Courts24 Feb 2018
Phool Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0259
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictions
High Courts24 Feb 2018Dismissed
Amar Singh s/o Vanshilal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0257
Indian Penal Code, 1860, Section 376 - Punishment for rape
High Courts24 Feb 2018Dismissed
Bhaulal Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0256
Indian Penal Code, 1860, Section 302, Section 307, Section 304-II - Punishment for murder - Attempt to murder
High Courts23 Feb 2018
State of MP through Police Station Vs Udham, S/o Buddu
Madhya Pradesh High Court · (2018) 02 MP CK 0249
Code of Criminal Procedure, 1973, Section 157, Section 378 - Procedure for Investigation - Appeal in case of acquittalIndian Penal Code, 1860, Section
High Courts23 Feb 2018
State of Madhya Pradesh Vs Raju @ Bhagwandas
Madhya Pradesh High Court · (2018) 02 MP CK 0248
Indian Penal Code, 1860, Section 324, Section 450 - Voluntarily causing hurt by dangerous weapons or means - House-trespass in order to commit offence punishable with imprisonment for life
High Courts23 Feb 2018Allowed
Manoj Kumar & Anr Vs State of Madhya Pradesh & Another
Madhya Pradesh High Court · (2018) 02 MP CK 0247
Constitution of India, Article 309, Article 223 -Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961, Rule 3(c), Rule 6(6) -Madhya Pradesh Higher Judi
High Courts23 Feb 2018
Shri Rajendra Kumar Shrivas and another Vs State of M.P. and others
Madhya Pradesh High Court · (2018) 02 MP CK 0246
Madhya Pradesh Higher Judicial Service (Recruitment and Conditions of Service) Rules, 1994, Rule 5(1)(b)
High Courts23 Feb 2018Disposed off
District Cooperative Central Bank Employees and Officers Federation, Chhindwara Vs State of Madhya Pradesh & others
Madhya Pradesh High Court · (2018) 02 MP CK 0245
Constitution of India, Article 14, Article 12, Article 15, Article 16 -Madhya Pradesh Cooperative Societies Act, 1960, Section 55
High Courts23 Feb 2018Dismissed
Ramkesh Garg & others Vs Shivdas Garg & others
Madhya Pradesh High Court · (2018) 02 MP CK 0244
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 6 Rule17
High Courts22 Feb 2018Dismissed
Jagdeesh Vs Narayan and another
Madhya Pradesh High Court · (2018) 02 MP CK 0243
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151, Section 96