High Courts24 Feb 2018
Phool Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0259
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictions
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 625 of 2,382
High Courts24 Feb 2018Dismissed
Amar Singh s/o Vanshilal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0257
Indian Penal Code, 1860, Section 376 - Punishment for rape
High Courts24 Feb 2018Dismissed
Bhaulal Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0256
Indian Penal Code, 1860, Section 302, Section 307, Section 304-II - Punishment for murder - Attempt to murder
High Courts23 Feb 2018
State of MP through Police Station Vs Udham, S/o Buddu
Madhya Pradesh High Court · (2018) 02 MP CK 0249
Code of Criminal Procedure, 1973, Section 157, Section 378 - Procedure for Investigation - Appeal in case of acquittalIndian Penal Code, 1860, Section
High Courts23 Feb 2018
State of Madhya Pradesh Vs Raju @ Bhagwandas
Madhya Pradesh High Court · (2018) 02 MP CK 0248
Indian Penal Code, 1860, Section 324, Section 450 - Voluntarily causing hurt by dangerous weapons or means - House-trespass in order to commit offence punishable with imprisonment for life
High Courts23 Feb 2018Allowed
Manoj Kumar & Anr Vs State of Madhya Pradesh & Another
Madhya Pradesh High Court · (2018) 02 MP CK 0247
Constitution of India, Article 309, Article 223 -Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961, Rule 3(c), Rule 6(6) -Madhya Pradesh Higher Judi
High Courts23 Feb 2018
Shri Rajendra Kumar Shrivas and another Vs State of M.P. and others
Madhya Pradesh High Court · (2018) 02 MP CK 0246
Madhya Pradesh Higher Judicial Service (Recruitment and Conditions of Service) Rules, 1994, Rule 5(1)(b)
High Courts23 Feb 2018Disposed off
District Cooperative Central Bank Employees and Officers Federation, Chhindwara Vs State of Madhya Pradesh & others
Madhya Pradesh High Court · (2018) 02 MP CK 0245
Constitution of India, Article 14, Article 12, Article 15, Article 16 -Madhya Pradesh Cooperative Societies Act, 1960, Section 55
High Courts23 Feb 2018Dismissed
Ramkesh Garg & others Vs Shivdas Garg & others
Madhya Pradesh High Court · (2018) 02 MP CK 0244
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Order 6 Rule17
High Courts22 Feb 2018Dismissed
Jagdeesh Vs Narayan and another
Madhya Pradesh High Court · (2018) 02 MP CK 0243
Constitution of India, Article 227 - Power of superintendence over all courts by the High CourtCode of Civil Procedure, 1908, Section 151, Section 96
High Courts22 Feb 2018Allowed
Kadori and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0242
Indian Penal Code, 1860, Section 302, Section 201, Section 148, Section 149 - Punishment for murder - Causing disappearance of evidence of offence or
High Courts22 Feb 2018Partly Allowed
Haseeb @ Guddu Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0241
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 397, Section 392 - Robbery or dacoity,
High Courts22 Feb 2018Allowed
Bhopal Medical College Trust Vs State of M.P. and Others
Madhya Pradesh High Court · (2018) 02 MP CK 0240
Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973, Section 23A
High Courts22 Feb 2018Dismissed
Bhiliya Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0239
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 148,
High Courts22 Feb 2018
Narayan Singh Vs The State of M.P.
Madhya Pradesh High Court · (2018) 02 MP CK 0238
Indian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 106 - Burden of proving fact especially within knowledge
High Courts22 Feb 2018Allowed
Babu Singh and others Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0237
Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 141, Section 302,
High Courts22 Feb 2018Allowed
Jyoti Rane Vs State of M.P. and others
Madhya Pradesh High Court · (2018) 02 MP CK 0236
Constitution of India, Article 309 - Recruitment and conditions of service of persons serving the Union or a State
High Courts22 Feb 2018Disposed off
Heera Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0235
Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio
High Courts22 Feb 2018
Manish Kumar Tripathi Vs Laxmi Kant Shukla and another
Madhya Pradesh High Court · (2018) 02 MP CK 0234
Guardians and Wards Act, 1890, Section 10, Section 10, Section 7, Section 7 - Form of application - Power of the Court to make order as to guardianship
High Courts22 Feb 2018
Umaria @ Umrao and another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0233
Indian Penal Code, 1860, Section 34, Section 147, Section 324, Section 307, Section 323, Section 148,