High Courts09 Feb 2018
Nagga @ Bhuralal S/o Mangilal Nayak Vs State of M.P.
Madhya Pradesh High Court · (2018) 02 MP CK 0293
Indian Penal Code, 1860, Section 302, Section 304-II - Punishment for murder
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 76 of 88
High Courts09 Feb 2018Dismissed
Jagdish S/o Madho Bheel & Ors. Vs State of M.P.
Madhya Pradesh High Court · (2018) 02 MP CK 0292
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
High Courts09 Feb 2018Allowed
Gaya Prasad Sen Vs State of M.P.
Madhya Pradesh High Court · (2018) 02 MP CK 0291
Indian Penal Code, 1860, Section 302, Section 364 - Punishment for murder - Kidnapping or abducting in order to inurderEvidence Act, 1872, Section 27
High Courts08 Feb 2018
Rajesh Gandhi & another Vs Smt. Usha Jain & others
Madhya Pradesh High Court · (2018) 02 MP CK 0290
Arbitration and Conciliation Act, 1996, Section 8, Section 11 - Power to refer parties to arbitration where there is an arbitration agreement - Appointment of arbitrators
High Courts08 Feb 2018
Vimal Kumar Mishra Vs State of M.P
Madhya Pradesh High Court · (2018) 02 MP CK 0289
Indian Penal Code, 1860, Section 34, Section 498A, Section 107, Section 306, Section 304B - Acts done by several persons in furt
High Courts08 Feb 2018Disposed off
Usman S/o Shekh Mohammad Yusuf & Ors Vs Vikram S/o Jagdish & Ors
Madhya Pradesh High Court · (2018) 02 MP CK 0288
Code of Civil Procedure, 1908, Order 7Rule 11, Section 115, Order 21Rule 101, Order 21Rule 103,
High Courts08 Feb 2018Allowed
Smt. Santoshi Belwanshi Vs Kop Singh
Madhya Pradesh High Court · (2018) 02 MP CK 0287
Code of Criminal Procedure, 1973, Section 125, Section 163 - Order for maintenance of wives, children and parents - No inducement to be offeredIndian Penal Code, 1860,
High Courts08 Feb 2018Allowed
Vindheshwari Patel Vs State of M.P. & others
Madhya Pradesh High Court · (2018) 02 MP CK 0286
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 151 - Arrest to prevent the commission of cog
High Courts08 Feb 2018Allowed
Shankar @ Maniram Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0285
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts08 Feb 2018Dismissed
Sattar Khan and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0284
Indian Penal Code, 1860, Section 302, Section 147, Section 324, Section 307, Section 323, Section 326,
High Courts08 Feb 2018Allowed
Moti lal Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0283
Indian Penal Code, 1860, Section 302, Section 304, Section 300, Section 307 - Punishment for murder - Punishment for culpable homicide not amounting t
High Courts08 Feb 2018Allowed
Rakesh Kumar Tiwari Vs Union of India & Others
Madhya Pradesh High Court · (2018) 02 MP CK 0282
Industrial Disputes Act, 1947, Section 10 - Reference of disputes to Boards, Courts or Tribunals
High Courts08 Feb 2018Dismissed
Rajendra Kumar Dubey Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0281
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 161, Section 227 - Calling for records to exercise powers of revision - High Court
High Courts08 Feb 2018Dismissed
Prakash Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0269
Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 34, Section
High Courts08 Feb 2018Allowed
Dr. Satish Bhaya & others Vs State of M.P. & others
Madhya Pradesh High Court · (2018) 02 MP CK 0268
Constitution of India, Article 226 - Power of High Courts to Issue certain writsMadhya Pradesh Land Revenue Code, 1959, Section 248
High Courts08 Feb 2018Allowed
Rajendra Vir Arya Vs State of M.P and others
Madhya Pradesh High Court · (2018) 02 MP CK 0258
Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts
High Courts07 Feb 2018Allowed
Smt. Maltidevi Goyal & another Vs Smt. Anjana Agrawal
Madhya Pradesh High Court · (2018) 02 MP CK 0275
Transfer of Property Act, 1882, Section 55 - Rights and liabilities of buyer and sellerContract Act, 1872, Section 5 - Revocation of proposals and acceptances.
High Courts05 Feb 2018Dismissed
Chunnilal Vs Murti Shri Chintamani Parashvanath Bhagwan
Madhya Pradesh High Court · (2018) 1 MPWN 72
Code Of Civil Procedure, 1908 — Section 100Madhya Pradesh Accommodation Control Act, 1961 — Section 3(2), 3(3)
High Courts05 Feb 2018Partly Allowed
Shanker Vs The State of M.P.
Madhya Pradesh High Court · (2018) 02 MP CK 0266
Indian Penal Code, 1860, Section 302, Section 304 - Punishment for murder - Punishment for culpable homicide not amounting to murder
High Courts05 Feb 2018Dismissed
Mela Singh Gond Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0265
Indian Penal Code, 1860, Section 302, Section 300, Section 304-I - Punishment for murder - Murder