High Courts19 Feb 2018Dismissed
Bhaiyalal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0208
Indian Penal Code, 1860, Section 302, Section 300, Section 304-I - Punishment for murder - Murder
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 627 of 2,382
High Courts19 Feb 2018Dismissed
Smt. Swati Patel Vs Bank of India and others
Madhya Pradesh High Court · (2018) 02 MP CK 0207
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, Section 14, Section 13(2), Section 13(4), Section 13(3A)
High Courts19 Feb 2018Allowed
Amar Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0170
High Courts16 Feb 2018Allowed
Praveen Maben Vs Mrs. Nalini Maben
Madhya Pradesh High Court · (2018) 02 MP CK 0206
Divorce Act, 1869, Section 10, Section 10(1)(x), Section 10(1)(ix) - Grounds for dissolution of marriage. - Grounds for dissolution of marriage. - Grounds for dissolution of
High Courts16 Feb 2018Allowed
Rohani Prasad Kushwaha and others Vs High Court of M.P.
Madhya Pradesh High Court · (2018) 02 MP CK 0205
High Court of Madhya Pradesh (Officers and Employees Recruitment and Conditions of Services, Classification, Control, Appeal and Conduct) Rules, 1996, - Rule 13, Rule 8, Rule 8(ii)(b)
High Courts16 Feb 2018Allowed
Smt. Anjana Singh Vs Shyam Singh
Madhya Pradesh High Court · (2018) 1 MPWN 94
Hindu Marriage Act, 1955 — Section 9, 13, 13(1)(ia), 28Constitution Of India, 1950 — Section 142
High Courts16 Feb 2018Dismissed
Akhilesh Singh Vs State of M.P.
Madhya Pradesh High Court · (2018) 02 MP CK 0203
Indian Penal Code, 1860, Section 302, Section 300 - Punishment for murder - MurderArms Act, 1959, Section 25 - Punishment for certain offences
High Courts16 Feb 2018Allowed
Prabhu Shankar Shukla & Ors Vs State of M.P. And Ors.
Madhya Pradesh High Court · (2018) 02 MP CK 0197
High Courts16 Feb 2018
Smt. Rakhi Khare Vs State of M.P. and others
Madhya Pradesh High Court · (2018) 02 MP CK 0196
High Courts16 Feb 2018
Lokendra Singh Baghel & Anr Vs State of M.P. and others
Madhya Pradesh High Court · (2018) 02 MP CK 0165
High Courts15 Feb 2018Dismissed
Bawan Vs State of M.P.
Madhya Pradesh High Court · (2018) 02 MP CK 0202
Indian Penal Code, 1860, Section 302 - Punishment for murder
High Courts15 Feb 2018Dismissed
Rajesh @ Pappu & another Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 02 MP CK 0201
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 34, Sect
High Courts15 Feb 2018Dismissed
Dr. Rashid Jamil Siddiqui Vs Dr. Smt. Sadiya Hussain & others
Madhya Pradesh High Court · (2018) 02 MP CK 0200
Indian Penal Code, 1860, Section 498A - Husband or relative of husband of a woman subjecting her to crueltyGuardians and Wards Act, 1890, Section 25,
High Courts15 Feb 2018Allowed
Praveen Malpani & another Vs Mahendra Singh Gadwal & another
Madhya Pradesh High Court · (2018) 02 MP CK 0199
Madhya Public Trust Act, 1951, Section 2(6), Section 3, Section 14, Section 24(4), Section 23(2), Section 34A
High Courts15 Feb 2018Dismissed
Nigam Das S/o Vishesherdas Vs State of M.P.
Madhya Pradesh High Court · (2018) 02 MP CK 0198
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 201 - Punishment for mur
High Courts15 Feb 2018Allowed
Damodar Prasad Rajoria and others Vs State of M.P.
Madhya Pradesh High Court · (2018) 02 MP CK 0195
Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 420, Section 34, Section
High Courts15 Feb 2018Dismissed
Dinesh Tripathi Vs Smt. Vandana Tripathi
Madhya Pradesh High Court · (2018) 2 MPWN 30
Indian Penal Code, 1860 — Section 34, 323, 498(A)Constitution Of India, 1950 — Section 142Family Court Act, 1984 — Section 19
High Courts15 Feb 2018Partly Allowed
Shiv Kumar Gupta Vs State of M.P.
Madhya Pradesh High Court · (2018) 02 MP CK 0193
Code of Criminal Procedure, 1973, Section 324, Section 307, Section 374, Section 308 - Trial of persons previously convicted of offences against coina
High Courts15 Feb 2018Dismissed
Surendra Singh & Ors. Vs Atar Singh & Ors.
Madhya Pradesh High Court · (2018) 02 MP CK 0192
Code of Civil Procedure, 1908, Order 22Rule 3, Section 151, Order 11Rule 15, Order 6Rule 1,
High Courts15 Feb 2018Dismissed
Kamta (dead), Sukhdeo and others Vs State of M.P.
Madhya Pradesh High Court · (2018) 02 MP CK 0191
Indian Penal Code, 1860, Section 323, Section 149, Section 374, Section 304-II - Punishment for voluntarily causing hurt - Every member of unlawful