High Courts05 Oct 2012
Vinod Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0026
Penal Code, 1860 (IPC) — Section 307, 320(8), 323, 326, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,031 of 2,383
High Courts05 Oct 2012
Makhanlal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0025
Evidence Act, 1872 — Section 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 42, 50, 8
High Courts04 Oct 2012Dismissed
Manoj Kushwah Vs State of M.P.
Madhya Pradesh High Court · (2012) 10 MP CK 0161
Criminal Procedure Code, 1973 (CrPC) — Section 164(5), 328, 439
High Courts04 Oct 2012Allowed
Smt. Deepa @ Muskan Bhatia Vs Amit Kumar Bhatia and three Others
Madhya Pradesh High Court · (2013) CriLJ 632
Criminal Procedure Code, 1973 (CrPC) — Section 177, 178, 178(b)(c), 200, 202Penal Code, 1860 (IPC) — Section 406, 498A
High Courts04 Oct 2012
Veena Vadini Samaj Kalyan Vkash Samiti Vs M.P. Board of Secondary Education and Another
Madhya Pradesh High Court · (2012) 10 MP CK 0140
High Courts04 Oct 2012
Man Singh and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0130
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 306
High Courts04 Oct 2012
Pavan Kumar and 2 Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 1 DMC 346
Dowry Prohibition Act, 1961 — Section 4Penal Code, 1860 (IPC) — Section 201, 304B, 498A
High Courts04 Oct 2012
Harvind Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0123
Penal Code, 1860 (IPC) — Section 308, 325, 329
High Courts04 Oct 2012Allowed
Ghanshyam Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0122
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Penal Code, 1860 (IPC) — Section 344, 363, 366, 376, 506
High Courts04 Oct 2012Allowed
Ramjan Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0116
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Income Tax Act, 1961 — Section 66(DA), 67(K)Indecent Representation of Women (Prohibition) Act, 1986 — Section 4
High Courts04 Oct 2012Allowed
Sangeeta and Another Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0115
Criminal Procedure Code, 1973 (CrPC) — Section 438, 438(2)Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 506
High Courts04 Oct 2012Allowed
Seeta Devi Soni Vs Sharad Kant Soni
Madhya Pradesh High Court · (2012) ILR (MP) 2789 : (2013) 1 MPHT 45
Civil Procedure Code, 1908 (CPC) — Section 100Specific Relief Act, 1963 — Section 16
High Courts04 Oct 2012
Kallu and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0103
Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 300
High Courts04 Oct 2012Dismissed
Tribhuvan Meshram and Others Vs Union of India and Others
Madhya Pradesh High Court · (2012) 10 MP CK 0102
Constitution of India, 1950 — Article 227
High Courts04 Oct 2012
Atul Agrawal Vs Smt. Ashima Syal and Others
Madhya Pradesh High Court · (2012) 10 MP CK 0073
Arbitration and Conciliation Act, 1996 — Section 11, 11(4)
High Courts04 Oct 2012Allowed
Abrar Khan @ Bablu Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Income Tax Act, 1961 — Section 66Penal Code, 1860 (IPC) — Section 420
High Courts04 Oct 2012Allowed
Tulsiram and Others Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0060
Criminal Procedure Code, 1973 (CrPC) — Section 482Penal Code, 1860 (IPC) — Section 324
High Courts04 Oct 2012Dismissed
Mehar Singh Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 10 MP CK 0058
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307
High Courts04 Oct 2012Allowed
Divya Marble Vs State of M.P. and others
Madhya Pradesh High Court · (2012) ILR (MP) 2718 : (2013) 1 MPLJ 123
Partnership Act, 1932 — Section 58, 58(1)(b), 59, 60
High Courts04 Oct 2012Allowed
Pappu @ Pushpraj Singh Vs State of M.P.
Madhya Pradesh High Court · (2013) 1 MPHT 342
Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 342, 376