CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,168 of 2,383

High Courts18 Nov 2010Dismissed

O.P. Shukla Vs State of M.P.

Madhya Pradesh High Court · (2011) ILR (MP) 555 : (2011) 2 MPHT 15

Criminal Procedure Code, 1973 (CrPC) — Section 197Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 20Penal Code, 1860 (IPC) — Section 120B, 21, 409, 420, 468
Read judgment
High Courts11 Nov 2010

In reference

Madhya Pradesh High Court · (2010) 11 MP CK 0042

Criminal Procedure Code, 1973 (CrPC) — Section 377Penal Code, 1860 (IPC) — Section 120B, 364A, 368, 386
Read judgment
High Courts11 Nov 2010Dismissed

Sunil @ Sonu Vs State of M.P.

Madhya Pradesh High Court · (2011) 2 Crimes 183

Criminal Procedure Code, 1973 (CrPC) — Section 374(2)Penal Code, 1860 (IPC) — Section 299, 300, 302, 304, 307
Read judgment
High Courts10 Nov 2010Allowed

Suresh Kumar Sharma Vs Durgalal Vijay and Others

Madhya Pradesh High Court · (2011) ILR (MP) 628

Civil Procedure Code, 1908 (CPC) — Section 80Constitution of India, 1950 — Article 19(1), 22, 226Criminal Procedure Code, 1973 (CrPC) — Section 106, 107, 108, 109, 110
Read judgment
High Courts09 Nov 2010Allowed

Dr. Akhilesh Saraf Vs Smt. Usha Tiwari

Madhya Pradesh High Court · (2011) ILR (MP) 572 : (2011) 1 MPHT 264 : (2011) 1 MPJR 250 : (2011) 1 MPLJ 644 : (2011) 7 RCR(Criminal) 837

Negotiable Instruments Act, 1881 (NI) — Section 138Penal Code, 1860 (IPC) — Section 420
Read judgment