High Courts02 May 2018Disposed Of
Madan Labana Vs Mohseen Bi And Others
Madhya Pradesh High Court · (2018) 05 MP CK 0016
Specific Relief Act, 1963 — Section 19Code Of Civil Procedure, 1908 — Rule Order 1 Rule 10
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 605 of 2,382
High Courts02 May 2018Allowed
Malkhan & Ors Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0015
Indian Penal Code, 1860 — Section 34, 302
High Courts02 May 2018Disposed Of
Rajendra Kumar Sutar & Others Vs State Of M.P & Others
Madhya Pradesh High Court · (2018) 05 MP CK 0014
Constitution of India — Article 21, 309
High Courts02 May 2018Dismissed
Gajendra Kumar Panth Vs Smt. Rupali Singh Mourya
Madhya Pradesh High Court · (2018) 05 MP CK 0013
Family Court Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9, 13(1)(ia), 23, 28Code Of Criminal Procedure, 1973 — Section 125
High Courts02 May 2018Dismissed
Bholu Shah Alias Jameel Shah S/O Shuvrati Shah Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0012
High Courts02 May 2018Dismissed
Narendra S/O Ramavtar Kushwaha Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0011
Indian Penal Code, 1860 — Section 34, 302Indian Evidence Act, 1872 — Section 27, 33Code Of Criminal Procedure, 1973 — Section 299
High Courts02 May 2018Disposed Of
Ramprasad S/O Mangilal Harizan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0009
Indian Penal Code, 1860 — Section 302, 304I, 304II, 323
High Courts02 May 2018Dismissed
Ramniwas And Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0008
Indian Penal Code, 1860 — Section 34, 302, 304BIndian Evidence Act, 1872 — Section 113B
High Courts01 May 2018Allowed
Bholaram Vs Smt. Sukala Bai
Madhya Pradesh High Court · (2018) 05 MP CK 0006
Guardian and Wards Act, 1890 — Section 7, 10, 25
High Courts01 May 2018Disposed Of
Sardar Lakhbir Singh Vs Union Of India
Madhya Pradesh High Court · (2018) 05 MP CK 0005
Companies Act, 2013 — Section 164(2)(a), 248(2), 248(5), 252
High Courts01 May 2018Dismissed
Harish Sharma Vs Special Police Establishment (Lokayukt) And Another
Madhya Pradesh High Court · (2018) 05 MP CK 0004
Prevention of Corruption Act, 1988 — Section 13(1)(e), 13(2), 19, 19(3)Code Of Criminal Procedure, 1973 — Section 313, 482
High Courts01 May 2018Allowed
Subhash & Ors Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0003
Code Of Criminal Procedure, 1973 — Section 145, 342, 374Indian Penal Code, 1860 — Section 147, 148, 149, 307, 447Arms Act, 1959 — Section 25, 27
High Courts01 May 2018Dismissed
Chhitu & Ors Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 05 MP CK 0002
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 294, 304(II), 323, 324, 506
High Courts28 Apr 2018Disposed Of
Smt. Annu Bai And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0175
Code Of Criminal Procedure, 1973 — Section 161, 374(2)Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts27 Apr 2018Dismissed
Beerendra Kumar Tiwari Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0174
Code Of Criminal Procedure, 1973 — Section 161, 164, 482Indian Penal Code, 1860 — Section 376(2)(f), 376(2)(n), 307
High Courts27 Apr 2018Dismissed
Suresh Soni And Anr Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 04 MP CK 0173
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
High Courts27 Apr 2018Dismissed
Chief Conservator Of Foreset,Forest Circle Gwalior & Ors Vs Jitendra Kumar Pathak
Madhya Pradesh High Court · (2018) 04 MP CK 0172
Industrial Disputes Act, 1947 — Section 11A, 25F
High Courts27 Apr 2018Dismissed
Anusuchit Jati Shiksha Prasar Samiti & Anr. Versus The State Of Madhya pradesh & Others
Madhya Pradesh High Court · (2018) 04 MP CK 0171
Madhya Pradesh Uchcha Nyayalay (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts27 Apr 2018Allowed
Smt. Kamla Yadav And Others Vs State Of Mp And Another
Madhya Pradesh High Court · (2018) 04 MP CK 0170
Constitution of India — Article 227Code Of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 120B, 420, 463, 464, 465, 467, 468, 471
High Courts27 Apr 2018Allowed
Sudhanshu Tripathi Vs Bank Of India & Others
Madhya Pradesh High Court · (2018) 04 MP CK 0169
Right of Persons with Disabilities Act, 2016 — Section 2(1), 2(s)