High Courts06 Aug 2012Allowed
Hussain and One Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0022
Explosive Substances Act, 1908 — Section 3, 5, 7Penal Code, 1860 (IPC) — Section 324, 326
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,062 of 2,383
High Courts06 Aug 2012
Jardar @ Jordar Vs State of M.P
Madhya Pradesh High Court · (2012) 4 MPHT 539
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 2(iii), 2(iii)(a), 20, 8
High Courts03 Aug 2012Allowed
Shivram Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0273
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376, 506
High Courts03 Aug 2012
Mukesh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0272
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 376
High Courts03 Aug 2012Allowed
Gobarilal Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0236
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts03 Aug 2012Allowed
Badri Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0235
Criminal Procedure Code, 1973 (CrPC) — Section 437(3), 439Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 302Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x)
High Courts03 Aug 2012Allowed
Sanjeev Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0232
Criminal Procedure Code, 1973 (CrPC) — Section 320(2), 482
High Courts03 Aug 2012
Dr. Prasanna Patkar Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0231
High Courts03 Aug 2012
Vishwanath Singh Raghuvanshi Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0229
High Courts03 Aug 2012
Chirkut and Another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0223
Penal Code, 1860 (IPC) — Section 307, 324, 34
High Courts03 Aug 2012Allowed
Ramprasad Kalota and Hira Singh Kalota Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0206
Penal Code, 1860 (IPC) — Section 103, 147, 149, 302, 304I
High Courts03 Aug 2012
Ram Sevak Kushwah Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0204
High Courts03 Aug 2012
Jagdish and Laxman Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0187
Penal Code, 1860 (IPC) — Section 148, 149, 302, 304, 307
High Courts03 Aug 2012
Kalyan Singh Gurjar Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0173
High Courts03 Aug 2012
Girwar Lal Jatam Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0172
High Courts03 Aug 2012Allowed
Dr. Vijaya Laxmi Choubey and Others Vs Municipal Corporation, Jabalpur and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0082
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Municipal Corporation Act, 1956 — Section 307, 307(3)
High Courts03 Aug 2012Allowed
Ramsahay Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0081
Penal Code, 1860 (IPC) — Section 354, 376, 511
High Courts03 Aug 2012Allowed
Roopchand Kharol Bherulal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0062
Criminal Procedure Code, 1973 (CrPC) — Section 374Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50(1), 57, 8