High Courts04 Apr 2019Allowed
Ramniwas Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 04 MP CK 0065
Code Of Criminal Procedure, 1973 — Section 482Evidence Act, 1872 — Section 3, 25, 27, 30
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 534 of 2,382
High Courts04 Apr 2019Dismissed
Suresh N. Vijay Vs R.C. Agrawal & Ors
Madhya Pradesh High Court · (2019) 04 MP CK 0064
Code Of Civil Procedure, 1908 — Section 24
High Courts04 Apr 2019Dismissed
Mahendra Kori Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2019) 04 MP CK 0063
Code Of Criminal Procedure, 1973 — Section 200
High Courts04 Apr 2019Dismissed
Durgesh Kumar Bamne Vs Indian Oil Corporation Limited Through Its General Manager And Others
Madhya Pradesh High Court · (2019) 04 MP CK 0062
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 294, 323, 332, 506B
High Courts04 Apr 2019Dismissed
Harjeet Arora Vs Smt. Firdous And Ors
Madhya Pradesh High Court · (2019) 04 MP CK 0061
Limitation Act, 1963 — Article 59, 113Code Of Civil Procedure, 1908 — Section 115, Order 7 Rule 11
High Courts04 Apr 2019Allowed
Mahila Budha Devi Vs Dinesh Singh
Madhya Pradesh High Court · (2019) 04 MP CK 0060
Code Of Civil Procedure, 1908 — Order 41 Rule 22Motor Vehicles (Amendment) Act, 1994 — Section 147
High Courts04 Apr 2019Dismissed
Nirmendra Singh Rathore Vs Vipendra Singh Baghel And Others
Madhya Pradesh High Court · (2019) 04 MP CK 0059
Code Of Criminal Procedure, 1973 — Section 91, 482Indian Penal Code, 1860 — Section 500
High Courts04 Apr 2019Disposed Off
Anguri & Others Vs Laxman Singh
Madhya Pradesh High Court · (2019) 04 MP CK 0058
Code Of Criminal Procedure, 1973 — Section 125, 397, 401Hindu Marriage Act, 1955 — Section 9
High Courts04 Apr 2019Allowed
Brajesh @ Gabbar & Another Vs State Of Madhya Pradesh Through P.S. Barotha, District Dewas
Madhya Pradesh High Court · (2019) 04 MP CK 0057
Indian Penal Code, 1860 — Section 392, 394, 397, 411
High Courts04 Apr 2019Dismissed
Pramod Vs Vimla Devi
Madhya Pradesh High Court · (2019) 04 MP CK 0056
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 7 Rule 11
High Courts04 Apr 2019Disposed Off
Hargovind Shakya Vs State Of Madhya Pradesh & Anr
Madhya Pradesh High Court · (2019) 04 MP CK 0055
High Courts04 Apr 2019Allowed
New Meenakshi Krishi Kendra & Others Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2019) 04 MP CK 0054
High Courts04 Apr 2019Partly Allowed
Pintu @ Gurubachan Singh S/O Mastram Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 04 MP CK 0053
Indian Penal Code, 1860 — Section 307, 323Arms Act, 1959 — Section 27, 39
High Courts04 Apr 2019Allowed
Shailendra Kumar Vs Narendra Singh And Others
Madhya Pradesh High Court · (2019) 04 MP CK 0052
Motor Vehicles Act, 1988 — Section 173(1)
High Courts04 Apr 2019
Vinod Kumar Vs Bhagwanti Bai
Madhya Pradesh High Court · (2019) 04 MP CK 0051
Code Of Civil Procedure, 1908 — Section 115, Order 18 Rule 4Madhya Pradesh Accommodation Control Act, 1961 — Section 23A, 23E, 23J
High Courts04 Apr 2019
Ghanshyam & Anr Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 04 MP CK 0050
Indian Penal Code, 1860 — Section 34, 149, 302, 304IIEvidence Act, 1872 — Section 27
High Courts04 Apr 2019Dismissed
Sambhar Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 04 MP CK 0049
Indian Penal Code, 1860 — Section 148, 149, 302Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts04 Apr 2019Dismissed
Sambhar Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 04 MP CK 0047
Indian Penal Code, 1860 — Section 34, 302, 364A, 365Code Of Criminal Procedure, 1973 — Section 162, 374Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts04 Apr 2019Allowed
Akhilesh Gupta Vs Late Babulal Through Lr
Madhya Pradesh High Court · (2019) 04 MP CK 0046
Code Of Civil Procedure, 1908 — Order 22 Rule 3, Order 22 Rule 9Limitation Act, 1963 — Section 5
High Courts04 Apr 2019Partly Allowed
Rohit & Anr Vs State Of Mp
Madhya Pradesh High Court · (2019) 04 MP CK 0045
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 392, 394, 397, 458