High Courts19 Aug 2019Disposed Of
Shrikant Mishra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 08 MP CK 0086
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 515 of 2,382
High Courts19 Aug 2019Disposed Of
Bineeta Sahu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 08 MP CK 0085
High Courts19 Aug 2019Disposed Of
Sandeep Kumar Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 08 MP CK 0084
High Courts19 Aug 2019Disposed Of
Sunil Kumar Tripathi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 08 MP CK 0083
High Courts19 Aug 2019Disposed Of
Motilal Tiwari Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 08 MP CK 0082
High Courts19 Aug 2019Disposed Of
Raveendra Pandey Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 08 MP CK 0081
High Courts19 Aug 2019Dismissed
Ptps Tubing And Products Pvt. Ltd. Vs Kailash Bise And Another
Madhya Pradesh High Court · (2019) 08 MP CK 0078
Constitution Of India, 1950 — Article 226, 227
High Courts19 Aug 2019Allowed
Madhusudan Chouhan Vs Sangeeta Mathur
Madhya Pradesh High Court · (2019) 08 MP CK 0075
Code Of Criminal Procedure, 1973 — Section 200, 203, 203(4), 482Indian Penal Code, 1860 — Section 34, 120B, 406, 408, 417, 420, 467, 468, 471, 487, 488
High Courts19 Aug 2019Dismissed
Anil Das Bairagi And Ors Vs Nidhi Jain And Two Others And Ors
Madhya Pradesh High Court · (2019) 08 MP CK 0074
Negotiable Instruments Act, 1881 — Section 7, 9, 53, 78, 138, 138(a), 138(b), 142, 142(a), 142(1), 142(1)(b)
High Courts19 Aug 2019Disposed Of
Dinesh Shukla Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 08 MP CK 0073
Code Of Criminal Procedure, 1973 — Section 451, 457, 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20(b)(ii), 29, 52A, 52A(1), 52A(2), 52A(3), 53, 60, 60(3), 61, 62, 63Narcotic-Drugs And Psychotropic Substances Rules, 1985 — Rule 9(5)
High Courts19 Aug 2019Disposed Of
Innayat Khan Vs State Of Mp
Madhya Pradesh High Court · (2019) 08 MP CK 0072
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 306
High Courts19 Aug 2019Allowed
Chironji And Ors. Vs State Of Madhya Pradesh And Anr.
Madhya Pradesh High Court · (2019) 08 MP CK 0071
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Order 41 Rule 3A(1)
High Courts19 Aug 2019Disposed Off
Ajay Pratap Singh Tomar Vs State Of M.P
Madhya Pradesh High Court · (2019) 08 MP CK 0015
Constitution Of India, 1950 — Article 14
High Courts19 Aug 2019Disposed Off
Devendra Shakya Vs State Of M.P.
Madhya Pradesh High Court · (2019) 08 MP CK 0014
Code Of Criminal Procedure, 1973 — Section 161, 438Indian Penal Code, 1860 — Section 302, 304B
High Courts19 Aug 2019Disposed Off
Arvind Rawat And Ors Vs State Of M.P.
Madhya Pradesh High Court · (2019) 08 MP CK 0013
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 452
High Courts19 Aug 2019Allowed
Brajmohan Shrivastav @ Monu Vs State Of M.P
Madhya Pradesh High Court · (2019) 08 MP CK 0012
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 341
High Courts19 Aug 2019Allowed
Raju Khan Vs State Of M.P
Madhya Pradesh High Court · (2019) 08 MP CK 0011
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 395, 397, 392Madhya Pradesh Dacoity Vihavran Prabhavit Kshetra Act, 1981 — Section 11, 13
High Courts19 Aug 2019Allowed
Kamal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 08 MP CK 0010
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 392Madhya Pradesh Dacoity Vihavran Prabhavit Kshetra Act, 1981 — Section 11, 13
High Courts19 Aug 2019Allowed
Satish Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 08 MP CK 0009
Code Of Criminal Procedure, 1973 — Section 439Wildlife Protection Act, 1972 — Section 2(5), 12(B), 15, 18, 29, 39, 35(D), 50, 51Wildlife (Protection) Amendment Act, 2006 — Section 2(5), 12(B), 15, 18, 29, 39, 35(D), 50, 51
High Courts19 Aug 2019Allowed
Santosh Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 08 MP CK 0008
Code Of Criminal Procedure, 1973 — Section 439Wildlife Protection Act, 1972 — Section 2(5), 12(B), 15, 18, 29, 39, 35(D), 50, 51Wildlife (Protection) Amendment Act, 2006 — Section 2(5), 12(B), 15, 18, 29, 39, 35(D), 50, 51