High Courts25 Aug 1949
Jeetmal Vs State
Madhya Pradesh High Court · AIR 1950 MP 21 : (1950) CriLJ 745
Penal Code, 1860 (IPC) — Section 307, 324
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,602 judgments · page 2,479 of 2,481
High Courts13 Aug 1949
Waman Sadashiv Kulkarni Vs State
Madhya Pradesh High Court · AIR 1950 MP 23 : (1950) CriLJ 742
Constitution of India, 1950 — Article 10Penal Code, 1860 (IPC) — Section 188
High Courts27 Jun 1949
State Vs Balwant Singh Onkar Singh
Madhya Pradesh High Court · AIR 1950 MP 43 : (1950) CriLJ 1131
Penal Code, 1860 (IPC) — Section 302
High Courts20 Jun 1949
Mohammad Amir Abbasi Vs Nasuruddin Ahmad and Another
Madhya Pradesh High Court · (1952) CriLJ 578
Criminal Procedure Code, 1898 (CrPC) — Section 491
High Courts09 Apr 1949
Shreedhar Mahadeo Paranjape Vs State
Madhya Pradesh High Court · AIR 1950 MP 9 : (1950) CriLJ 655
High Courts05 Apr 1949
Shaligram Khemraj and Others Vs State
Madhya Pradesh High Court · AIR 1950 MP 11 : (1950) CriLJ 660
Madhya Bharat Maintenance of Public Order Act, 3005 — Section 5, 8(1)(a)
High Courts03 Mar 1949
Hukumchand Mishrilal Mehta and Others Vs Chandmal Bhagwan Mehta
Madhya Pradesh High Court · AIR 1950 MP 25 : (1950) CriLJ 764
Penal Code, 1860 (IPC) — Section 109, 323, 352, 500, 504
High Courts15 Jan 1949
Lateef Ahamad Vs State
Madhya Pradesh High Court · AIR 1950 MP 34 : (1950) CriLJ 902
Government of India Act, 1935 — Section 49, 50, 69
High Courts08 Jan 1949
Mohammad Zahural Huque Vs State
Madhya Pradesh High Court · AIR 1950 MP 17 : (1950) CriLJ 731
Government of India Act, 1935 — Section 42, 5, 6
High Courts13 Dec 1906Allowed
Lalta Prashad Vs Shyam Mohan
Madhya Pradesh High Court · (1961) JLJ 150
Limitation Act, 1963 — Section 12
High Courts01 Jan 1900
Sunil Solanki S/o Shri Ganeshram Solanki & Ors Vs State of M.P.
Madhya Pradesh High Court · (1900) 01 MP CK 0034
Transfer of Property Act, 1882, Section 122, Section 123 - "Gift" defined - Transfer how effectedSuccession Act, 1925, Section 332,
High Courts01 Jan 1900Dismissed
Smt. Sumitra W/o Kailash Bhuriya Vs Kailash Bhuriya S/o Bhondu Bhuriya
Madhya Pradesh High Court · (1900) 01 MP CK 0031
Code of Criminal Procedure, 1973, Section 482, Section 91, Section 244, Section 200, Section 202, Section 245(2)<
High Courts01 Jan 1900
Sugra Begum and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (1900) 01 MP CK 0030
Code of Criminal Procedure, 1973, Section 169 - Release of accused when evidence deficientIndian Penal Code, 1860, Section 420, Section 468,
High Courts01 Jan 1900
Manmurat S/o Belhari Kol Vs The State of M.P.
Madhya Pradesh High Court · (1900) 01 MP CK 0029
Code of Civil Procedure, 1908, Section 100 - Second appealMadhya Pradesh Accommodation Control Act, 1961, Section 13, Section 13(1),
High Courts01 Jan 1900Allowed
Bhagvan Deen Singh & Anr. Vs Bihari Prajapati & Anr.
Madhya Pradesh High Court · (1900) 01 MP CK 0028
Code of Criminal Procedure, 1973, Section 397, Section 401, Section 174 - Calling for records to exercise powers of revision - High Courts powers of revision - Police to e
High Courts01 Jan 1900Dismissed
THE ORIENTAL INSURANCE COMPANY LTD. Vs SMT. MONIKA
Madhya Pradesh High Court · (1900) 01 MP CK 0027
Indian Penal Code, 1860, Section 120B, Section 420, Section 468, Section 471, Section 467 - Punishment of criminal conspiracy -
High Courts01 Jan 1900
Santosh Kumari and others Vs Vinayak Prasad Gupta & others
Madhya Pradesh High Court · (1900) 01 MP CK 0026
Code of Civil Procedure, 1908, Order 7Rule 14, Order 7Rule 14(3) -Evidence Act, 1872, Section 65B, Sectio
High Courts01 Jan 1900
Jaikumar Meena Vs Smt. Radha Meena
Madhya Pradesh High Court · (1900) 01 MP CK 0025
High Courts01 Jan 1900Disposed Of
State of M.P. through SHO P.S. Chichli, District Narsinghpur. Vs Manju @ Komal Kaurav S/o Moolchand Ka
Madhya Pradesh High Court · (1900) 01 MP CK 0024
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,
High Courts01 Jan 1900
Vinod S/o Mathura Vs State of M.P. through P.S.
Madhya Pradesh High Court · (1900) 01 MP CK 0023
Code of Civil Procedure, 1908, Section 100 - Second appealMadhya Pradesh Accommodation Control Act, 1961, Section 12(1)(a), Section 12(1)(f),