High Courts02 Jan 2018
Smt. Jyoti Bai Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0109
Indian Penal Code, 1860, Section 376, Section 34, Section 506, Section 363, Section 366 - Punishment for rape - Acts done by sever
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2018
1,754 judgments · page 88 of 88
High Courts02 Jan 2018
Santosh Prajapati Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0108
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High Court
High Courts02 Jan 2018
Ramnivas Vs State of M.P.
Madhya Pradesh High Court · (2018) 01 MP CK 0107
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 201, Sect
High Courts02 Jan 2018
D.K. Bhate Vs State of M.P.
Madhya Pradesh High Court · (2018) 01 MP CK 0106
Constitution of India, Article 154 - Executive power of StateCode of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsPrevention
High Courts02 Jan 2018
Jitendra s/o Lekhraj Patidar and another Vs State of Madhya Pradesh and another
Madhya Pradesh High Court · (2018) 01 MP CK 0105
Code of Criminal Procedure, 1973, Section 482, Section 174 - Saving of inherent powers of High Court - Police to enquire and report on suicide, etcIndian Penal Code, 1860<
High Courts02 Jan 2018
Gubra @ Ram Singh Vs State of M.P.
Madhya Pradesh High Court · (2018) 01 MP CK 0104
Indian Penal Code, 1860, Section 302, Section 304-I - Punishment for murder
High Courts02 Jan 2018
Adiwasi Sehkari Machua Samiti Narguwan Vs The State of Madhya Pradesh and Others
Madhya Pradesh High Court · (2018) 01 MP CK 0103
Indian Penal Code, 1860, Section 376 - Punishment for rape
High Courts02 Jan 2018
Madho Singh & others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0102
Indian Penal Code, 1860, Section 302, Section 147, Section 307, Section 323, Section 148, Section 149,
High Courts02 Jan 2018
Laxminarayan Vishwakarma Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 1 MPWN 52
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtPrevention of Corruption Act, 1988, Section 19 - Previous sanction necessary for
High Courts02 Jan 2018
Munna @ Imrat S/o Phool Singh Gond Vs State of M.P.
Madhya Pradesh High Court · (2018) 01 MP CK 0100
Indian Penal Code, 1860, Section 302, Section 449 - Punishment for murder - House-trespass in order to commit offence punishable with deathEvidence Act, 1872,
High Courts02 Jan 2018
KAMAL S/O RAMESHCHANDRAJI Vs STATE OF MADHYA PRADESH AND OTHERS
Madhya Pradesh High Court · (2018) 01 MP CK 0099
Code of Criminal Procedure, 1973, Section 161, Seciton 374 - Examination of witnesses by policeIndian Penal Code, 1860, Section 364A -(
High Courts02 Jan 2018
Bhagchandra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0098
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 100, Section 96, Sectio
High Courts02 Jan 2018
State of Madhya Pradesh and others Vs Jham Singh Pandre
Madhya Pradesh High Court · (2018) 1 MPWN 43
High Courts01 Jan 2018
Ambaram and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0032
Indian Penal Code, 1860, Section 307 - Attempt to murder