CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 623 of 2,382

High Courts05 Mar 2018Allowed

Kailashchandra Vs Vikram & Anr.

Madhya Pradesh High Court · (2018) 03 MP CK 0197

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 482, Section 200 - Savin
Read judgment
High Courts05 Mar 2018Disposed off

State of M.P. Vs Sunil Dwivedi

Madhya Pradesh High Court · (2018) 03 MP CK 0196

Industrial Disputes Act, 1947, Section 25 - Prohibition of financial aid to illegal strikes and lock-outs
Read judgment
High Courts05 Mar 2018Dismissed

Rajaram @ Rajju Vs State of M.P.

Madhya Pradesh High Court · (2018) 03 MP CK 0195

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302 - Punishment for murder
Read judgment
High Courts05 Mar 2018Dismissed

Brijlal Chhiroliya Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0191

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 227 - Calling for records to exercise powers of revision - High Courts powers of revision - Discharge
Read judgment
High Courts01 Mar 2018Dismissed

Pavan Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 03 MP CK 0189

Code of Criminal Procedure, 1973, Section 16, Section 107 - Courts of Metropolitan Magistrates - Security for keeping the peace in other casesIndian Penal Code, 1860, <
Read judgment
High Courts28 Feb 2018

Ram Lal Yadav Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0279

Indian Penal Code, 1860, Section 302, Section 201, Section 194, Section 182 - Punishment for murder - Causing disappearance of evidence of offence or
Read judgment