CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 559 of 2,382

High Courts25 Sept 2018Dismissed

Santosh Barar @ Raju Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0048

Code of Criminal Procedure, 1973 — Section 309, 309(1), 309(2), 397, 401Indian Penal Code, 1860 — Section 354, 376, 376A, 376B, 376C, 376DProtection of Children from Sexual Offences (POCSO) Act, 2012 — Section 7, 8, 33(5), 35
Read judgment
High Courts25 Sept 2018Allowed

Aatamdas Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 09 MP CK 0047

Code of Criminal Procedure, 1973 — Section 397, 401Limiation Act, 1963 — Section 5Indian Penal Code, 1860 — Section 34, 294, 323, 327, 506II
Read judgment
High Courts25 Sept 2018Dismissed

Smt. Saraswati Manjhi Vs Smt. Manju Kol

Madhya Pradesh High Court · (2018) 09 MP CK 0038

Constitution of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 20, 22, 22(1), 22(1)(d)(I), 22(2), 41AIndian Penal Code, 1860 — Section 420, 467, 468, 471
Read judgment
High Courts20 Sept 2018Dismissed

Manoj Shrivastava Vs State Of Madhya Pradesh & Anr

Madhya Pradesh High Court · (2018) 09 MP CK 0050

Code of Criminal Procedure, 1973 — Section 177, 178, 179, 482Indian Penal Code, 1860 — Section 120B, 409, 420, 467Companies Act, 1956 — Section 166, 188B, 430, 436(1)(2), 439(1)(2), 441, 442, 435, 445
Read judgment
High Courts20 Sept 2018

Nitesh Rathore & Another Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2018) 09 MP CK 0033

Madhya Pradesh Land Revenue Code, 1959 — Section 247, 247(7)Mines and Minerals (Regulation and Development) Amendment Act, 1999 — Section 15, 21, 23CPublic Premises (Eviction of Unauthorized Occupants) Act, 1971 — Section 2(e)
Read judgment
High Courts12 Sept 2018Allowed

Hemlal Kol And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 09 MP CK 0040

Madhya Pradesh Municipalities Act, 1961 — Section 323Madhya Pradesh Lokseva (Anusuchit Jait, Anusuchit Janjatiyon aur Anya Pichda Wargo Ke Liye Arakshan) Niyam, 1994 — Section 4(2), 4(3)(b), 8, 13Municipal Corporation Act, 1956 — Section 421
Read judgment
High Courts06 Sept 2018Disposed Off

Shamsuddin Khan Vs Sudhir Kumar

Madhya Pradesh High Court · (2018) 09 MP CK 0030

Registration Act, 1908 — Section 49Code Of Civil Procedure, 1908 — Section 151Indian Stamp Act, 1899 — Section 47
Read judgment