CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,657 judgments · page 1,409 of 2,383

High Courts18 Aug 2005Allowed

Janardhan Vs State of M.P.

Madhya Pradesh High Court · (2005) ILR (MP) 1199 : (2005) 4 MPHT 157

Criminal Procedure Code, 1973 (CrPC) — Section 299, 374(2)Evidence Act, 1872 — Section 27Penal Code, 1860 (IPC) — Section 395, 397
Read judgment
High Courts17 Aug 2005Allowed

Jagdish Singh Vs State of M.P.

Madhya Pradesh High Court · (2006) CriLJ 996 : (2006) 1 MPHT 188 : (2006) 1 MPJR 282 : (2005) 4 MPLJ 411

Criminal Procedure Code, 1973 (CrPC) — Section 161, 190, 193, 209, 225Penal Code, 1860 (IPC) — Section 307
Read judgment
High Courts17 Aug 2005Dismissed

Orient Paper Mills Vs Regional Provident Fund Commissioner and Another

Madhya Pradesh High Court · (2006) 109 FLR 255 : (2005) ILR (MP) 1041 : (2006) 1 LLJ 1136 : (2006) 2 MPJR 53 : (2006) 1 MPLJ 209

Constitution of India, 1950 — Article 226, 227Employees Provident Funds and Miscellaneous Provisions Act, 1952 — Section 1(3), 16, 2Madhya Pradesh Industrial Relations Act, 1960 — Section 2(13)
Read judgment
High Courts16 Aug 2005Dismissed

Anand Pratap Singh Vs State of M.P.

Madhya Pradesh High Court · (2006) 1 MPHT 49 : (2006) 2 MPJR 326

Criminal Procedure Code, 1973 (CrPC) — Section 389(1)Penal Code, 1860 (IPC) — Section 304(II), 330, 34
Read judgment
High Courts16 Aug 2005

Arun Vs State

Madhya Pradesh High Court · (2005) 4 MPHT 365

Constitution of India, 1950 — Article 141, 226, 323A
Read judgment
High Courts12 Aug 2005

Bramha Kumar Vs Ramratan

Madhya Pradesh High Court · (2005) 4 MPLJ 222

Civil Procedure Code, 1908 (CPC) — Order 9 Rule 13Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 12
Read judgment