High Courts28 Feb 2018Allowed
Madan Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0271
Indian Penal Code, 1860, Section 300, Section 304(i) - Murder - Punishment for culpable homicide not amounting to murder
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 624 of 2,382
High Courts28 Feb 2018Dismissed
Badrilal (decd) Thr. L.Rs. Bherulal and others Vs Gita Bai wd/o Mathuralal and others
Madhya Pradesh High Court · (2018) 02 MP CK 0261
Transfer of Property Act, 1882, Section 6(a) - What may be transferred
High Courts28 Feb 2018Dismissed
The Sub Area Manager Vs Vice President
Madhya Pradesh High Court · (2018) 02 MP CK 0260
Constitution of India, Article 227 - Power of superintendence over all courts by the High Court
High Courts28 Feb 2018
Kishore Jadiya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0169
Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intention
High Courts27 Feb 2018Dismissed
Rajendra @ Amar Singh Vs Bittam @ Usha Lodhi
Madhya Pradesh High Court · (2018) 1 MPWN 105
Hindu Marriage Act, 1955 — Section 12, 12(2)(a)(i), 12(2)(b), 12(2)(b)(ii), 12(2)(b)(iii), 12(d), 13Code Of Civil Procedure, 1908 — Order 7 Rule 11Limitation Act, 1963 — Section 5, 17
High Courts27 Feb 2018Allowed
Ramnath Pav Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0168
Indian Penal Code, 1860, Section 302
High Courts27 Feb 2018
Lotan & Anr. Vs State of M.P.
Madhya Pradesh High Court · (2018) 02 MP CK 0167
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 397,
High Courts27 Feb 2018
Bhurelal and another Vs Smt. Munni Bai and others
Madhya Pradesh High Court · (2018) 02 MP CK 0166
Motor Vehicles Act, 1988, Section 173(1), Section 173(1) - Appeals
High Courts26 Feb 2018Dismissed
Gaurishankar and another Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0255
Indian Penal Code, 1860, Section 302, Section 34 - Punishment for murder - Acts done by several persons in furtherance of common intention
High Courts26 Feb 2018
Sahab Singh S/o Maharaj Singh Lodhi and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0254
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 148, Se
High Courts26 Feb 2018Dismissed
Rampratap Kumhar, Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0253
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts26 Feb 2018
Tejlal and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0252
Indian Penal Code, 1860, Section 302, Section 304-II - Punishment for murder
High Courts26 Feb 2018Dismissed
Rakesh Tiwari and another Vs State of M.P.
Madhya Pradesh High Court · (2018) 02 MP CK 0251
High Courts26 Feb 2018
Kamal Singh Vs State of M.P.
Madhya Pradesh High Court · (2018) 02 MP CK 0250
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murderEvidence A
High Courts24 Feb 2018Dismissed
Moolchand @ Deepchand Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0280
Indian Penal Code, 1860, Section 376(1) - Punishment for rape
High Courts24 Feb 2018Dismissed
Ram Charan Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0276
Indian Penal Code, 1860, Section 376, Section 506, Section 450, Section 506-B - Punishment for rape - Punishment for criminal ,intimidation - House-
High Courts24 Feb 2018Dismissed
Mansu Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0273
Indian Penal Code, 1860, Section 376(1) - Punishment for rape
High Courts24 Feb 2018Dismissed
Sheikh Ameen Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0270
Indian Penal Code, 1860, Section 376, Section 363, Section 366(a) - Punishment for rape - Punishment for kidnapping - Kidnapping, abducting or inducing woman to compel her
High Courts24 Feb 2018Dismissed
Barati Lal Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0267
Indian Penal Code, 1860, Section 376 - Punishment for rape
High Courts24 Feb 2018Dismissed
Narendra Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0264
Indian Penal Code, 1860, Section 304(II) - Punishment for culpable homicide not amounting to murder