High Courts03 Aug 2012Allowed
Bhagat Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 294, 307, 323, 34
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,657 judgments · page 1,063 of 2,383
High Courts03 Aug 2012
Hukum and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0054
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 307, 324, 326, 34, 341
High Courts03 Aug 2012Allowed
Vesta and Another Vs Poona and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0053
Motor Vehicles Act, 1988 — Section 145(g)
High Courts03 Aug 2012Dismissed
Shri Om Prakash Shiksha Prasar Samiti and Another Vs National Council for Teachers Education and Others
Madhya Pradesh High Court · (2013) 1 MPLJ 146
Constitution of India, 1950 — Article 226National Council for Teacher Education Act, 1993 — Section 14, 15, 15(1), 15(3), 15(3)(a)
High Courts01 Aug 2012Allowed
Sohanlal Vs State of M.P. and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0283
High Courts01 Aug 2012
Pavan @ Pankaj Gupta Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0256
Arms Act, 1959 — Section 25(1B)(a), 27, 30, 5Criminal Procedure Code, 1973 (CrPC) — Section 222Evidence Act, 1872 — Section 27
High Courts01 Aug 2012Allowed
Baijnath Singh Ghuraiya Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0246
Criminal Procedure Code, 1973 (CrPC) — Section 161, 174, 482, 91
High Courts01 Aug 2012Allowed
Rajesh Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0243
Penal Code, 1860 (IPC) — Section 376Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts01 Aug 2012
Savita Shrivastava Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0242
High Courts01 Aug 2012
Motiram Malviya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0211
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 20, 8
High Courts01 Aug 2012
Rameshchandra and Others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0210
Penal Code, 1860 (IPC) — Section 148, 149, 307, 323, 324
High Courts01 Aug 2012
Shubhendra Gaud Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0197
Penal Code, 1860 (IPC) — Section 294, 307, 323, 34, 506
High Courts01 Aug 2012
Brajlal Kushwaha Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0196
Penal Code, 1860 (IPC) — Section 302
High Courts01 Aug 2012Dismissed
Shyam Lal Nagar Vs High Court of M.P. and Another
Madhya Pradesh High Court · (2012) 08 MP CK 0184
Constitution of India, 1950 — Article 235
High Courts01 Aug 2012
Mannu Bhil and Others Vs The New India Insurance Co. Ltd. and Others
Madhya Pradesh High Court · (2012) 08 MP CK 0174
Motor Vehicles Act, 1988 — Section 2(13)
High Courts01 Aug 2012Dismissed
Jitendra Gaur Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0158
High Courts01 Aug 2012
Bavlesh Kaurav Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0157
High Courts01 Aug 2012
Nirmala Sharma Vs State of M.P.
Madhya Pradesh High Court · (2012) 08 MP CK 0154
High Courts01 Aug 2012Allowed
Prabhulal Nayak Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0111
Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 18, 50, 52, 55, 57Penal Code, 1860 (IPC) — Section 366
High Courts01 Aug 2012Allowed
Toran Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2012) 08 MP CK 0083
Penal Code, 1860 (IPC) — Section 366, 376, 506