High Courts18 Apr 1950
Mohammad Raffique Vs The State
Madhya Pradesh High Court · AIR 1952 MP 155 : (1952) CriLJ 1631
Penal Code, 1860 (IPC) — Section 302
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,478 of 2,481
High Courts18 Apr 1950Allowed
Mt. Ram Kunwar Vs Ochha Dhanpal
Madhya Pradesh High Court · (1950) 04 MP CK 0002
Guardians and Wards Act, 1890 — Section 44
High Courts14 Mar 1950
Ratanlal Hiralal Vs State
Madhya Pradesh High Court · AIR 1951 MP 33
Indore Prevention of Gambling Act, 1909 — Section 6, 8
High Courts11 Mar 1950
Dhannalal and another Vs State
Madhya Pradesh High Court · AIR 1951 MP 42
Penal Code, 1860 (IPC) — Section 351, 353
High Courts02 Mar 1950Dismissed
Harendranath Sharma Vs State of Madhya Bharat and Others
Madhya Pradesh High Court · (1950) 03 MP CK 0003
Constitution of India, 1950 — Article 139, 189, 226, 226(1), 245Indore City Municipal Act, 1909 — Section 10(1), 3
High Courts19 Jan 1950
Raj Kumar Singh Vs State
Madhya Pradesh High Court · AIR 1951 MP 28 : (1951) CriLJ 73
Criminal Procedure Code, 1898 (CrPC) — Section 205, 561A
High Courts16 Jan 1950
Krishnaji Shankar Mehrunkar Vs Madhya Bharat State
Madhya Pradesh High Court · (1950) 01 MP CK 0005
Government of India Act, 1918 — Section 72Public Safety Order (Indore), 1947 — Section 5Special Criminal Courts Ordinance, 1942 — Section 1(3)
High Courts16 Jan 1950
Manjur Vs State
Madhya Pradesh High Court · (1950) 01 MP CK 0001
Criminal Procedure Code, 1898 (CrPC) — Section 237, 268, 309, 537Madhya Bharat High Court Act, 1949 — Section 25Penal Code, 1860 (IPC) — Section 148, 149, 302
High Courts13 Jan 1950
Vasant Vinayak Bhagwat Vs State
Madhya Pradesh High Court · (1950) 01 MP CK 0006
Criminal Procedure Code, 1898 (CrPC) — Section 497, 498
High Courts12 Jan 1950
Kaluram and another Vs Madhya Bharat State
Madhya Pradesh High Court · (1950) 01 MP CK 0003
Criminal Procedure Code, 1898 (CrPC) — Section 514
High Courts09 Jan 1950Allowed
Sarwan and others Vs Kunji lal
Madhya Pradesh High Court · (1950) 01 MP CK 0004
High Courts05 Dec 1949
Hari Narayan Vs Mt. Rani Devi
Madhya Pradesh High Court · (1952) CriLJ 574
Criminal Procedure Code, 1898 (CrPC) — Section 488(3), 488(5)
High Courts14 Nov 1949
M.R. Deo Vs State
Madhya Pradesh High Court · AIR 1950 MP 28 : (1950) CriLJ 813
Civil Procedure Code, 1908 (CPC) — Section 115, 24Government of India Act, 1935 — Section 224
High Courts31 Oct 1949
State Vs Chogalal Narayan
Madhya Pradesh High Court · AIR 1951 MP 112 : (1951) CriLJ 637
Explosive Substances Act, 1908 — Section 5
High Courts24 Oct 1949
Hidayat Begam Vs State
Madhya Pradesh High Court · AIR 1951 MP 70 : (1951) CriLJ 233
Criminal Procedure Code, 1898 (CrPC) — Section 167, 167(3)
High Courts17 Oct 1949
Prabhulal Vs Parwatibai
Madhya Pradesh High Court · AIR 1952 MP 96 : (1952) CriLJ 868
Criminal Procedure Code, 1898 (CrPC) — Section 488
High Courts07 Oct 1949
State Vs Hiralal Gangaram
Madhya Pradesh High Court · AIR 1952 MP 103 : (1952) CriLJ 872
High Courts31 Aug 1949
Bhagwangir Mukundgir and Another Vs State
Madhya Pradesh High Court · AIR 1950 MP 58 : (1950) CriLJ 1345
District Municipalities Act — Section 71, 74Penal Code, 1860 (IPC) — Section 18, 188