COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 629 of 2,382

High Courts08 Feb 2018Allowed

Moti lal Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0283

Indian Penal Code, 1860, Section 302, Section 304, Section 300, Section 307 - Punishment for murder - Punishment for culpable homicide not amounting t

Read judgment

High Courts08 Feb 2018Allowed

Rakesh Kumar Tiwari Vs Union of India & Others

Madhya Pradesh High Court · (2018) 02 MP CK 0282

Industrial Disputes Act, 1947, Section 10 - Reference of disputes to Boards, Courts or Tribunals

Read judgment

High Courts08 Feb 2018Dismissed

Rajendra Kumar Dubey Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0281

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 161, Section 227 - Calling for records to exercise powers of revision - High Court

Read judgment

High Courts08 Feb 2018Dismissed

Prakash Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0269

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 34, Section

Read judgment

High Courts08 Feb 2018Allowed

Dr. Satish Bhaya & others Vs State of M.P. & others

Madhya Pradesh High Court · (2018) 02 MP CK 0268

Constitution of India, Article 226 - Power of High Courts to Issue certain writsMadhya Pradesh Land Revenue Code, 1959, Section 248

Read judgment

High Courts08 Feb 2018Allowed

Rajendra Vir Arya Vs State of M.P and others

Madhya Pradesh High Court · (2018) 02 MP CK 0258

Constitution of India, Article 14, Article 226 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Power of High Courts

Read judgment

High Courts07 Feb 2018Allowed

Smt. Maltidevi Goyal & another Vs Smt. Anjana Agrawal

Madhya Pradesh High Court · (2018) 02 MP CK 0275

Transfer of Property Act, 1882, Section 55 - Rights and liabilities of buyer and sellerContract Act, 1872, Section 5 - Revocation of proposals and acceptances.

Read judgment

High Courts05 Feb 2018Dismissed

Chunnilal Vs Murti Shri Chintamani Parashvanath Bhagwan

Madhya Pradesh High Court · (2018) 1 MPWN 72

Code Of Civil Procedure, 1908 — Section 100Madhya Pradesh Accommodation Control Act, 1961 — Section 3(2), 3(3)

Read judgment

High Courts05 Feb 2018Partly Allowed

Shanker Vs The State of M.P.

Madhya Pradesh High Court · (2018) 02 MP CK 0266

Indian Penal Code, 1860, Section 302, Section 304 - Punishment for murder - Punishment for culpable homicide not amounting to murder

Read judgment

High Courts05 Feb 2018Dismissed

Mela Singh Gond Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0265

Indian Penal Code, 1860, Section 302, Section 300, Section 304-I - Punishment for murder - Murder

Read judgment

High Courts03 Feb 2018Allowed

Vijayh Singh @ Vijay Kumar Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0263

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 307 - Punishment f

Read judgment

High Courts03 Feb 2018Allowed

Rakesh @ Gote Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0262

Indian Penal Code, 1860, Section 300, Section 304-I - Murder

Read judgment

High Courts02 Feb 2018Dismissed

Mukesh Rawat Vs State of M.P. & Ors.

Madhya Pradesh High Court · (2018) 02 MP CK 0219

National Rural Employment Guarantee Act, 2005, Section 14, Section 2(e) - Definitions

Read judgment

High Courts02 Feb 2018Dismissed

Akshar School of Nursing, Indore Vs The State of M.P. & Others

Madhya Pradesh High Court · (2018) 02 MP CK 0218

Constitution of India, Article 14, Article 16 - Appointment of Commission to inquire into and report on the administration of autonomous districts and autonomous regions - Dissolution of a Distr

Read judgment

High Courts02 Feb 2018Disposed off

S.K. Sharma Vs State of M.P. & others

Madhya Pradesh High Court · (2018) 02 MP CK 0216

Read judgment

High Courts02 Feb 2018Partly Allowed

Ramesh & Others Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0215

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 147,

Read judgment

High Courts02 Feb 2018Dismissed

Ranjeet Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0214

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 323, Section 342, Sec

Read judgment

High Courts02 Feb 2018Dismissed

Dhirendra Pandey @ Dhiraj Pandey @ Dhiru Pandey S/o Shri Rohini Prasad Pandey Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0213

Code of Criminal Procedure, 1973, Section 482, Section 313, Section 311, Section 2G - Saving of inherent powers of High Court - Power to examine the ac

Read judgment

High Courts01 Feb 2018Allowed

Rajesh Patel Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0182

Code of Criminal Procedure, 1973, Section 374(2), Section 357A - Appeals from convictionsIndian Penal Code, 1860, Section 201, S

Read judgment

High Courts01 Feb 2018Allowed

Ramchandra Gupta and another Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 02 MP CK 0181

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 201,

Read judgment