COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 628 of 2,382

High Courts14 Feb 2018Allowed

Vijay Vathvi Vs Smt. Chhaya Vathvi

Madhya Pradesh High Court · (2018) 02 MP CK 0190

Hindu Marriage Act, 1955, Section 24, Section 9 - Maintenance pendente lite and expenses of proceedings - Restitution of conjugal rights

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High Courts14 Feb 2018Allowed

Jamal Ali and others Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0189

Indian Penal Code, 1860, Section 302, Section 34, Section 148, Section 149 - Punishment for murder - Acts done by several persons in furtherance of com

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High Courts14 Feb 2018Allowed

Suresh Kumar Shrivas Vs State of M.P.

Madhya Pradesh High Court · (2018) 02 MP CK 0188

Indian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts12 Feb 2018Dismissed

Jagdish Prasad Jaiswal. Vs Board of Revenue & others.

Madhya Pradesh High Court · (2018) 02 MP CK 0187

Code of Civil Procedure, 1908, Order 1Rule 10, Order 23Rule 1, Order 26Rule 9, Order 26Rule 4 -<

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High Courts12 Feb 2018Dismissed

Chhotku @ Satyanarayan Gupta Vs State of M.P.

Madhya Pradesh High Court · (2018) 02 MP CK 0186

Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts12 Feb 2018Dismissed

Gubra and others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0185

Indian Penal Code, 1860, Section 302, Section 34, Section 307, Section 323 - Punishment for murder - Acts done by several persons in furtherance of com

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High Courts12 Feb 2018Dismissed

Nagendra Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0184

Indian Penal Code, 1860, Section 302, Section 300 - Punishment for murder - Murder

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High Courts12 Feb 2018Allowed

Sachin S/o Late Doulatrao Wankhede Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0183

Code of Criminal Procedure, 1973, Section 161, Section 313 - Examination of witnesses by police - Power to examine the accusedIndian Penal Code, 1860,

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High Courts12 Feb 2018Allowed

State of Madhya Pradesh Vs Hanuman Prasad Verma & others

Madhya Pradesh High Court · (2018) 02 MP CK 0162

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High Courts09 Feb 2018Disposed off

Ram Babu & ANR. Vs State of M.P.

Madhya Pradesh High Court · (2018) 02 MP CK 0294

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 34,

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High Courts09 Feb 2018

Nagga @ Bhuralal S/o Mangilal Nayak Vs State of M.P.

Madhya Pradesh High Court · (2018) 02 MP CK 0293

Indian Penal Code, 1860, Section 302, Section 304-II - Punishment for murder

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High Courts09 Feb 2018Dismissed

Jagdish S/o Madho Bheel & Ors. Vs State of M.P.

Madhya Pradesh High Court · (2018) 02 MP CK 0292

Code of Criminal Procedure, 1973, Section 313, Section 374(2) - Power to examine the accused - Appeals from convictionsIndian Penal Code, 1860, Sectio

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High Courts09 Feb 2018Allowed

Gaya Prasad Sen Vs State of M.P.

Madhya Pradesh High Court · (2018) 02 MP CK 0291

Indian Penal Code, 1860, Section 302, Section 364 - Punishment for murder - Kidnapping or abducting in order to inurderEvidence Act, 1872, Section 27

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High Courts08 Feb 2018

Rajesh Gandhi & another Vs Smt. Usha Jain & others

Madhya Pradesh High Court · (2018) 02 MP CK 0290

Arbitration and Conciliation Act, 1996, Section 8, Section 11 - Power to refer parties to arbitration where there is an arbitration agreement - Appointment of arbitrators

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High Courts08 Feb 2018

Vimal Kumar Mishra Vs State of M.P

Madhya Pradesh High Court · (2018) 02 MP CK 0289

Indian Penal Code, 1860, Section 34, Section 498A, Section 107, Section 306, Section 304B - Acts done by several persons in furt

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High Courts08 Feb 2018Disposed off

Usman S/o Shekh Mohammad Yusuf & Ors Vs Vikram S/o Jagdish & Ors

Madhya Pradesh High Court · (2018) 02 MP CK 0288

Code of Civil Procedure, 1908, Order 7Rule 11, Section 115, Order 21Rule 101, Order 21Rule 103,

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High Courts08 Feb 2018Allowed

Smt. Santoshi Belwanshi Vs Kop Singh

Madhya Pradesh High Court · (2018) 02 MP CK 0287

Code of Criminal Procedure, 1973, Section 125, Section 163 - Order for maintenance of wives, children and parents - No inducement to be offeredIndian Penal Code, 1860,

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High Courts08 Feb 2018Allowed

Vindheshwari Patel Vs State of M.P. & others

Madhya Pradesh High Court · (2018) 02 MP CK 0286

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 151 - Arrest to prevent the commission of cog

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High Courts08 Feb 2018Allowed

Shankar @ Maniram Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0285

Indian Penal Code, 1860, Section 302 - Punishment for murder

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High Courts08 Feb 2018Dismissed

Sattar Khan and another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0284

Indian Penal Code, 1860, Section 302, Section 147, Section 324, Section 307, Section 323, Section 326,

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