High Courts25 May 2018Partly Allowed
Santosh Alias Raju Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0157
Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 34, 300, 302, 304I, 323, 352
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Madhya Pradesh High Court judgments
47,637 judgments · page 598 of 2,382
High Courts25 May 2018Dismissed
Dilip Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0153
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 302, 303Arms Act, 1959 — Section 25, 27
High Courts24 May 2018Allowed
Dipesh through Legal Guardian Father Joginder Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0155
Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 53Juvenile Justice (Care and Protection of Children) Act, 2015 — Section 2(33), 12, 15(1), 18(3)Indian Penal Code, 1860 — Section 342, 363, 376(2)(d), 506
High Courts24 May 2018Dismissed
Naresh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0154
Indian Penal Code, 1860 — Section 307
High Courts24 May 2018Dismissed
Ramnivas Lodhi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 2 MPWN 255
Code Of Criminal Procedure, 1973 — Section 161, 374Indian Penal Code, 1860 — Section 84, 300, 302, 304
High Courts24 May 2018Dismissed
Nand Kishore Meena Vs Nand Kishore Meena & Ors
Madhya Pradesh High Court · (2018) 05 MP CK 0151
High Courts24 May 2018Allowed
Rajendra And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0150
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 302Indian Evidence Act, 1872 — Section 27
High Courts24 May 2018Allowed
Bhagwan Singh Nath Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0149
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 299, 300, 302, 307, 325, 326
High Courts24 May 2018
Ramshankar Vs Smt. Urmila & Anr
Madhya Pradesh High Court · (2018) 05 MP CK 0148
Code Of Criminal Procedure, 1973 — Section 200, 202, 311, 313(4), 313(1)(b), 329, 374Indian Penal Code, 1860 — Section 34, 120B, 212, 221, 302, 506B
High Courts24 May 2018Allowed
Santosh Kumar Dohare (Dead), Bhure And Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0147
Constitution of India 1950 — Article 21, 32Code Of Criminal Procedure, 1973 — Section 374(2), 482Indian Penal Code, 1860 — Section 364, 364A
High Courts24 May 2018Allowed
State Of Madhya Pradesh Vs Rajendra Kumar Jain & Ors
Madhya Pradesh High Court · (2018) 05 MP CK 0146
Madhya Pradesh Industrial Employment (Standing Orders) Act, 1961 — Section 21Industrial Disputes Act, 1947 — Section 2(r)(a), 25F
High Courts23 May 2018Dismissed
Sunil S/O Balram Vs. State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0145
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 302, 307, 363, 364, 366Indian Evidence Act, 1872 — Section 27
High Courts23 May 2018Dismissed
Ballu @ Balram Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0144
Code Of Criminal Procedure, 1973 — Section 161, 374Indian Penal Code, 1860 — Section 302Indian Evidence Act, 1872 — Section 27
High Courts23 May 2018Dismissed
Munshilal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0143
Code Of Criminal Procedure, 1973 — Section 162, 374Indian Penal Code, 1860 — Section 34, 120B, 302, 304I, 304II, 347, 364AIndian Evidence Act, 1872 — Section 8, 27
High Courts22 May 2018Dismissed
Makhan And Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 2 MPWN 230
Indian Penal Code, 1860 — Section 34, 148, 149, 294, 302, 323, 451, 506(B)Arms Act, 1959 — Section 25, 25(a), 25(A), 27, 30
High Courts22 May 2018Dismissed
Mukesh S/O Kanhaiyalal & Anr Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0141
Code Of Criminal Procedure, 1973 — Section 161, 374Indian Evidence Act, 1872 — Section 27Indian Penal Code — Section 148, 149, 302
High Courts21 May 2018Dismissed
Ravi @ Ravindra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0140
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20
High Courts21 May 2018Allowed
Narayan Singh Vs State Of M.P
Madhya Pradesh High Court · (2018) 05 MP CK 0139
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 498A
High Courts21 May 2018Allowed
Sunder Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0138
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 376, 376(i), 506Protection of Children from Sexual Offences Act, 2012 — Section 3, 4
High Courts21 May 2018
Shivam @ Shyam Sundar Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0137
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 323, 325