High Courts20 Jan 2018Disposed off
Shakeel Khan @ Pappu & another Vs The State of M.P.
Madhya Pradesh High Court · (2018) 01 MP CK 0124
Indian Penal Code, 1860, Section 489B - Using as genuine, forged or counterfeit currency-notes or bank- notes
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 81 of 88
High Courts20 Jan 2018Dismissed
Ronu Uladi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0122
Indian Penal Code, 1860, Section 306, Section 506-II - Abetment of Suidde
High Courts20 Jan 2018Disposed off
Sanjay Balai @ Sanju @ Kaalu Vs The State of M.P.
Madhya Pradesh High Court · (2018) 01 MP CK 0118
Indian Penal Code, 1860, Section 392 - Punishment for robbery
High Courts20 Jan 2018Dismissed
Ajay alias Guddu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0113
Indian Penal Code, 1860, Section 323, Section 344, Section 366, Section 376(1) - Punishment for voluntarily causing hurt - Wrongful confinement for te
High Courts20 Jan 2018
Buddh Singh Kushwaha Vs Umed Singh
Madhya Pradesh High Court · (2018) 01 MP CK 0112
Code of Criminal Procedure, 1973, Section 4, Section 482, Section 202, Section 2(g), Section 203, Section 204, <
High Courts20 Jan 2018Dismissed
Udal & Another Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0111
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 34, Secti
High Courts19 Jan 2018Partly Allowed
Kamal S/o Kailash Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0097
Indian Penal Code, 1860, Section 302, Section 304, Section 34, Section 109 - Punishment for murder - Punishment for culpable homicide not amounting to
High Courts19 Jan 2018Disposed off
Shubhash Sona Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0096
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,
High Courts19 Jan 2018Dismissed
Satish Prajapati Vs State of Madhya Pradesh and others
Madhya Pradesh High Court · (2018) 1 MPWN 51
Constitution Of India, 1950 — Article 12, 14Madhya Pradesh Industrial Relations Act, 1960 — Section 31, 61, 65
High Courts19 Jan 2018Dismissed
Rajaram & Ors. Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0094
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
High Courts18 Jan 2018Dismissed
Ku. Neelima Shukla Vs Dalchand @ Deepanshu Shukla
Madhya Pradesh High Court · (2018) 01 MP CK 0093
Indian Penal Code, 1860, Section 302 - Punishment for murderHindu Adoptions and Maintenance Act, 1956, Section 21, Section 20 - Dependants defined -
High Courts18 Jan 2018Dismissed
Balaiya @ Barelal S/o Chhotelal & Anr Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0092
Code of Criminal Procedure, 1973, Section 157, Section 313, Section 167, Section 311, Section 374 - Procedure for Investigation -
High Courts18 Jan 2018Dismissed
Khemchand Kachhi Patel s/o Dalchand Patel Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0084
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts18 Jan 2018Allowed
Kaushal Prasad & Ors. Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0083
Code of Criminal Procedure, 1973, Section 428, Section 374(2) - Period of detention undergone by the accused to be set off against the sentence of imprisonment - Appeals from convictions(
High Courts18 Jan 2018
M/s. Aneja Constructions (India) Ltd., and others Vs Padam Kumar Singhania
Madhya Pradesh High Court · (2018) 01 MP CK 0082
Indian Penal Code, 1860, Section 420 - Cheating and dishonestly inducing delivery of propertyNegotiable Instruments Act, 1881, Section 138 - Dishonour of cheque for in
High Courts18 Jan 2018Allowed
Yogeshra Pandey & others Vs State of M.P & another
Madhya Pradesh High Court · (2018) 01 MP CK 0081
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 34 - Acts done by several persons in furtherance
High Courts18 Jan 2018Dismissed
Virendra Kumar Vs State of M.P. and Others
Madhya Pradesh High Court · (2018) 01 MP CK 0080
Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 345 - Procedure in certain cases of contempt<
High Courts18 Jan 2018Allowed
Damma S/o Chimma Ahirwar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0079
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302 - Punishment for murder
High Courts18 Jan 2018Disposed off
Virendra Kumar Vs State of M.P. and Another
Madhya Pradesh High Court · (2018) 01 MP CK 0078
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts18 Jan 2018Dismissed
Smt. Simmi Dhillo Vs Jagdish Prasad Dubey and another
Madhya Pradesh High Court · (2018) 01 MP CK 0077
Code of Criminal Procedure, 1973, Section 397, Section 401 - Calling for records to exercise powers of revision - High Courts powers of revisionNegotiable Instruments Act,