CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 633 of 2,382

High Courts23 Jan 2018Allowed

Sangeeta Grover Vs Ranjan Grover

Madhya Pradesh High Court · (2018) 01 MP CK 0121

Code of Civil Procedure, 1908, Section 24 - General power of transfer and withdrawalHindu Marriage Act, 1955, Section 9 - Restitution of conjugal rights
Read judgment
High Courts23 Jan 2018Dismissed

Dileep & Anr. Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0120

Code of Criminal Procedure, 1973, Section 161, Section 161 - Examination of witnesses by police - Examination of witnesses by policeIndian Penal Code, 1860,
Read judgment
High Courts22 Jan 2018

Vikram Singh Paur Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0117

Code of Criminal Procedure, 1973, Section 161, Section 311 - Examination of witnesses by police - Power to summon material witness, or examine person presentIndian Penal C
Read judgment
High Courts20 Jan 2018Dismissed

Ajay alias Guddu Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0113

Indian Penal Code, 1860, Section 323, Section 344, Section 366, Section 376(1) - Punishment for voluntarily causing hurt - Wrongful confinement for te
Read judgment
High Courts19 Jan 2018Partly Allowed

Kamal S/o Kailash Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0097

Indian Penal Code, 1860, Section 302, Section 304, Section 34, Section 109 - Punishment for murder - Punishment for culpable homicide not amounting to
Read judgment
High Courts19 Jan 2018Disposed off

Shubhash Sona Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0096

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 120B, Section 420,
Read judgment
High Courts19 Jan 2018Dismissed

Rajaram & Ors. Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0094

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