High Courts06 Mar 2018Partly Allowed
Devendra Singh Tomar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0101
Indian Penal Code, 1860 — Section 300, 302, 304 part I, 307Arms Act, 1959 — Section 30
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Madhya Pradesh High Court judgments
47,638 judgments · page 622 of 2,382
High Courts06 Mar 2018Partly Allowed
Smt. Mangobai & Ors. Vs Lal Singh & Ors
Madhya Pradesh High Court · (2018) 03 MP CK 0100
Motor Vehicles Act, 1998 — Section 173
High Courts06 Mar 2018Partly Allowed
Navin @ Uday Namdeo Vs State Of Madhya Prades
Madhya Pradesh High Court · (2018) 03 MP CK 0099
Code Of Criminal Procedure, 1973 — Section 173, 313, 374(2)Narcotic Drugs and Psychotropic substances Act, 1985 — Section 7, 8, 20(B)(ii)(b), 42(1)(2), 43, 50
High Courts06 Mar 2018Dismissed
Smt. Renu Khandelwal Vs. Gujarati Mandal
Madhya Pradesh High Court · (2018) 03 MP CK 0098
Code of Civil Procedure, 1908 — Section 100, Order 41 Rule 27Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(b), 12(1)(m)Madhya Pradesh Society Registrikaran Adhiniyam, 1973 — Section 22
High Courts06 Mar 2018Disposed Of
Sohbat Parte Vs State Of M.P.
Madhya Pradesh High Court · (2018) 03 MP CK 0097
Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 84, 302Indian Evidence Act, 1872 — Section 105
High Courts06 Mar 2018Dismissed
Manoj & Anr. Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0096
Code Of Criminal Procedure, 1973 — Section 315, 374Indian Penal Code, 1860 — Section 34, 300, 302
High Courts06 Mar 2018Allowed
Munna Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0095
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 21(b), 42, 50
High Courts06 Mar 2018Dismissed
Jagdish Vs State Of M.P.
Madhya Pradesh High Court · (2018) 03 MP CK 0094
Indian Penal Code, 1860 — Section 147, 148, 149, 294, 300, 302, 324Code Of Criminal Procedure, 1973 — Section 313
High Courts06 Mar 2018Allowed
Parvez Khan Vs. State Of M.P. And Others
Madhya Pradesh High Court · (2018) 03 MP CK 0093
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 307, 323, 324, 325, 341, 336, 383, 294, 452, 506, 427, 451, 452, 506(I)Code Of Criminal Procedure, 1973 — Section 41 (2), 110, 151, 107, 116(3)Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 3, 5(a), 5(b)
High Courts06 Mar 2018Allowed
Mubashir Masood Khan Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0092
Code Of Criminal Procedure, 1973 — Section 195, 482Waqf Act, 1995 — Section 3(i), 89Code Of Civil Procedure, 1908 — Section 94, 151
High Courts06 Mar 2018Partly Allowed
Kalam Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0091
Indian Penal Code, 1860 — Section 148, 149, 302, 304, 304(I), 324
High Courts06 Mar 2018Allowed
State Of M.P. Vs Bharat Prasad Pathak @ Pappu Pathak
Madhya Pradesh High Court · (2018) 1 MPWN 114
Code Of Criminal Procedure, 1973 — Section 161, 378(i)Indian Penal Code, 1860 — Section 113(B), 304(B), 498(A)
High Courts06 Mar 2018Dismissed
Smt. Shashi Kala Jeattalvar Vs. The Divisional Railway Manager
Madhya Pradesh High Court · (2018) 03 MP CK 0048
High Courts06 Mar 2018Disposed Of
Brajesh Rai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0047
Code Of Criminal Procedure, 1973 — Section 34, 407, 420, 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts06 Mar 2018Dismissed
Hindustan Cocacola Beverages Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0046
Code Of Criminal Procedure, 1973 — Section 482Prevention of Food Adulteration Act, 1954 — Section 2(m)(ix), 2(ix)(k), 7(ii), 13(2), 14APrevention of Food Adulteration Rules, 1955 — Rule 32
High Courts06 Mar 2018Partly Allowed
Sohrab Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0045
Indian Penal Code, 1860 — Section 302, 304I
High Courts06 Mar 2018Allowed
Moolchand Kushwaha Vs State Of M.P. And Others
Madhya Pradesh High Court · (2018) 03 MP CK 0044
Constitution of India, 1950 — Article 227, 309
High Courts06 Mar 2018Disposed Of
Pawan Kumar Jain Vs Smt. Sunita Jain
Madhya Pradesh High Court · (2018) 03 MP CK 0043
Code Of Criminal Procedure, 1973 — Section 125, 126, 482Code of Civil Procedure, 1908 — Order 6 Rule 17
High Courts06 Mar 2018Dismissed
Rajendra Prasad Sharma Vs Gyan Singh
Madhya Pradesh High Court · (2018) 03 MP CK 0042
Code of Civil Procedure, 1908 — Order 1 Rule 10, Order 10 Rule 2Constitution of India 1950 — Article 227
High Courts05 Mar 2018Allowed
Sanju Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 03 MP CK 0198
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302 - Punishment for murderEvidence Ac