High Courts31 Jan 2019Dismissed
Shrikrishna Bedekar Vs Anil Kumar
Madhya Pradesh High Court · (2019) 01 MP CK 0056
Code Of Criminal Procedure, 1973 — Section 245(2), 362, 468(2)(c), 482Indian Penal Code, 1860 — Section 499, 500
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2019
1,441 judgments · page 70 of 73
High Courts31 Jan 2019Partly Allowed
Rajju @ Rajkumar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 01 MP CK 0055
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 307
High Courts31 Jan 2019Disposed Off
Divanchand Valecha Vs Indore Municipal Corporation
Madhya Pradesh High Court · (2019) 01 MP CK 0054
Code Of Criminal Procedure, 1973 — Section 482Food Safety And Standard Act, 2006 — Section 3(zz)(xi), 26(1), 26(2)(I), 26(2)(v), 27(2)(c), 27(2)(e), 27(2)(f), 46(4), 58, 59
High Courts31 Jan 2019
Ashok Agrawal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 01 MP CK 0053
Code Of Criminal Procedure, 1973 — Section 161, 164, 482Indian Penal Code, 1860 — Section 193, 323, 376, 506
High Courts31 Jan 2019Partly Allowed
Irfana @ Hira Vs State Of M.P. through P.S. Barwaha, District Khargone
Madhya Pradesh High Court · (2019) 01 MP CK 0052
Arms Act, 1959 — Section 25, 25(1)(b), 27Indian Penal Code, 1860 — Section 34, 300, 302, 304I, 304II
High Courts30 Jan 2019Dismissed
Vinay @ Vedprakas (Avasyak) Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 01 MP CK 0051
Evidence Act, 1872 — Section 60, 64, 91Indian Penal Code, 1860 — Section 307, 376DJuvenile Justice (Care And Protection Of Children) Act, 2015 — Section 101
High Courts30 Jan 2019Allowed
Kunal Bagdi and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2019) 01 MP CK 0050
Indian Penal Code, 1860 — Section 34, 498A, 506Code of Criminal Procedure, 1973 — Section 438, 438(2)
High Courts30 Jan 2019Allowed
Hajrat Shah Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2019) 01 MP CK 0049
Scheduled Caste & Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(va), 14A(1)Indian Penal Code, 1860 — Section 34, 366, 368, 376, 506Protection of Children from Sexual Offences Act, 2012 — Section 3, 4
High Courts29 Jan 2019Dismissed
Ashish Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2019) 01 MP CK 0048
Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 8, 20, 21(b), 42, 57, 50
High Courts29 Jan 2019
Rameshwar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2019) 01 MP CK 0047
Code of Criminal Procedure, 1973 — Section 437(3), 438Indian Penal Code, 1860 — Section 420, 467, 468, 471
High Courts28 Jan 2019
Chandraveer Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 01 MP CK 0046
Indian Penal Code, 1860 — Section 395Evidence Act, 1872 — Section 27Code of Criminal Procedure, 1973 — Section 439
High Courts25 Jan 2019Disposed Off
Ayub Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 01 MP CK 0045
Constitution Of India, 1950 — Article 19, 226Motor Vehicles Rules, 1989 — Rule 80
High Courts25 Jan 2019Disposed Off
Kuldeep Upadhyay Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 01 MP CK 0044
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 147, 148, 149, 307, 394M.P. Excise Act, 1915 — Section 34(2), 47A(3)(a), 47D
High Courts25 Jan 2019Dismissed
Mahendra Singh Gond Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 01 MP CK 0043
Code Of Criminal Procedure, 1973 — Section 354(5), 366(1)Indian Penal Code, 1860 — Section 376(a)(b), 363Protection Of Children from Sexual Offences Act, 2012 — Section 5(j)(n)
High Courts25 Jan 2019Dismissed
Santosh Kumar Shrivastava Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2019) 1 JLJ 597 : (2019) 2 MPLJ 503
Constitution Of India, 1950 — Article 14, 16, 226, 227Right Of Children to Free And Compulsory Education Act, 2009 — Section 23
High Courts25 Jan 2019
Banti Vs State of Madhya Pradesh & anr
Madhya Pradesh High Court · (2019) 01 MP CK 0041
Code of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 147, 148, 149, 307, 394
High Courts24 Jan 2019Allowed
Savita Bai@Manak Bai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 01 MP CK 0040
Code of Civil Procedure, 1908 — Order 21 Rule 11Arbitration and Conciliation Act, 1996 — Section 23(1), 31, 34, 36National Highway Act, 1956 — Section 3G, 3G(5), 3H(1), 3H(2)
High Courts24 Jan 2019Dismissed
Chandar Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 01 MP CK 0039
High Courts23 Jan 2019
Umesh Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 01 MP CK 0038
Code of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 394, 395Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts22 Jan 2019Dismissed
J. C. Gupta Vs Rajgarh – Sehore Kshetriya Gramin Bank
Madhya Pradesh High Court · (2019) 4 MPLJ 350
Indian Penal Code, 1860 — Section 201, 380, 409, 420, 457, 467, 477, 477(B)