COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 636 of 2,382

High Courts16 Jan 2018Dismissed

VIJAY MADANLAL CHOUDHARY Vs UNION OF INDIA, Thru. CBI.

Madhya Pradesh High Court · (2018) 01 MP CK 0021

Indian Penal Code, 1860, Section 120B, Section 468, Section 471, Seciton 420 - Punishment of criminal conspiracy - Forgery for purpose of cheati

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High Courts16 Jan 2018

Anitabai W/o Suresh Harijan Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0019

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

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High Courts16 Jan 2018Allowed

M/s Control Systems Vs M.P. Micro and Small Enterprises Facilitation Council & Ors.

Madhya Pradesh High Court · (2018) 2 MPLJ 160

Micro, Small And Medium Enterprises Development Act, 2006 — Section 15, 16, 17, 18, 18(1), 18(3), 18(4), 19, 20, 21, 22, 23, 24Arbitration Act, 1940 — Section 5, 12, 12(5)Arbitration And Conciliation Act, 1996 — 1, 11, 11(6), 11(8), 12(5), 14

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High Courts15 Jan 2018Dismissed

Rajendra Prasad Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0041

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

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High Courts15 Jan 2018Dismissed

Shrawan S/o Prahlad Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0027

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 32, Section 302,

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High Courts15 Jan 2018Partly Allowed

Suresh Chaurey Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0026

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

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High Courts15 Jan 2018Dismissed

Rajendra Prasad s/o Ramgopal Pyasi Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0009

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

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High Courts13 Jan 2018

Barka Vs State of M.P.

Madhya Pradesh High Court · (2018) 01 MP CK 0057

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

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High Courts12 Jan 2018Dismissed

Deepak Kumar Diwan Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2018) 1 MPWN 44

Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)

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High Courts12 Jan 2018

Ashutosh Pawar Vs High Court of Madhya Pradesh & Another

Madhya Pradesh High Court · (2018) 01 MP CK 0054

Constitution of India, Article 226 - Power of High Courts to Issue certain writsIndian Penal Code, 1860, Section 420, Section 34,

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High Courts12 Jan 2018

Manoj @ Bablu S/o Jankiprasad Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0053

Code of Criminal Procedure, 1973, Section 313, Section 357(3), Section 374(2) - Power to examine the accused - Order to pay compensation - Appeals from convictions

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High Courts12 Jan 2018Allowed

Mukesh Vishwakarma and others Vs State of M.P and others.

Madhya Pradesh High Court · (2018) 2 MPWN 3

Constitution Of India, 1950 — Article 14

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High Courts12 Jan 2018Dismissed

Jaswinder Singh & Anr. Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0008

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 164, Section 374(2) - Examination of witnesses by police - Power to examine the ac

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High Courts12 Jan 2018

Mohammad Arif S/o Mohammad Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2018) 01 MP CK 0007

Indian Penal Code, 1860, Section 302 - Punishment for murderEvidence Act, 1872, Section 27 - How much of information received from accused may be proved

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High Courts11 Jan 2018Allowed