COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 563 of 2,382

High Courts24 Aug 2018Allowed

Nitin Sharma Devmurari Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 3 MPWN 107

Code Of Criminal Procedure, 1973 — Section 397, 401, 482Indian Penal Code, 1860 — Section 34, 107, 306Madhya Pradesh Riniyon Ka Sanrakshan Adhiniyam, 1937 — Section 4

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High Courts24 Aug 2018

Asha Bhandari Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 08 MP CK 0209

Madhya Pradesh Municipalities Act, 1961 — Section 87

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High Courts24 Aug 2018Disposed Off

Kamlesh Raghuvanshi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0208

Motor Vehicle Rules, 1989 — Rule 80Constitution of India, 1950 — Article 19

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High Courts24 Aug 2018Disposed Off

Kanchan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0207

Constitution of India, 1950 — Article 21Indian Penal Code, 1860 — Section 363, 366

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High Courts24 Aug 2018Disposed Off

Subhash Bhadane Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0206

Motor Vehicle Rules, 1989 — Rule 80Constitution of India, 1950 — Article 19

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High Courts24 Aug 2018Allowed

Sadakat Ali Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0204

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High Courts24 Aug 2018Allowed

Vinod Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0203

Indian Penal Code, 1860 — Section 307, 376, 376(1), 506

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High Courts24 Aug 2018

Suraj Sagar Yadav Vs The State Of Madhya Pradesh Thr

Madhya Pradesh High Court · (2018) 08 MP CK 0202

Code of Criminal Procedure, 1898 — Section 164, 438Indian Penal Code, 1860 — Section 376, 506

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High Courts24 Aug 2018

Trupti Agrawal Vs Anup Agrawal

Madhya Pradesh High Court · (2018) 08 MP CK 0201

Constitution of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 115

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High Courts24 Aug 2018Dismissed

Rakesh Shrivastava Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 08 MP CK 0200

Madhya Pradesh Civil Services (Medical Attendance) Rules, 1958 — Rule 2(d)(ii)Code of Criminal Procedure, 1898 — Section 488Constitution of India, 1950 — Article 16

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High Courts24 Aug 2018Dismissed

Sukhram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0199

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 228A, 363, 366, 366A, 376(2)(f), 376(2)(H)

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High Courts24 Aug 2018Dismissed

Working Journalist Union, Bhopal & Another Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 08 MP CK 0198

Madhya Pradesh Land Revenue Code, 1959 — Section 182Madhya Pradesh Society Registrikaran Adhiniyam, 1973 — Section 33, 40Transfer of Property Act, 1882 — Section 111(f)

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High Courts24 Aug 2018Allowed

Chhotu Samal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0197

Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 27

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High Courts24 Aug 2018Allowed

Jagram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0196

Code Of Criminal Procedure, 1973 — Section161, 374Indian Penal Code, 1860 — Section 120B, 364A, 365Madhya Pradesh Dacoity Vihavran Prabhavit Kshetra Act, 1981 — Section 13

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High Courts24 Aug 2018Dismissed