High Courts11 Jan 2018Dismissed
Bhagwan Singh Vs State of M.P.
Madhya Pradesh High Court · (2018) 1 MPWN 297
Indian Penal Code, 1860 — Section 395, 397Evidence Act, 1872 — Section 27
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,638 judgments · page 637 of 2,382
High Courts11 Jan 2018Dismissed
Ku. Shruti Suman Vs The State of M.P. & others
Madhya Pradesh High Court · (2018) 01 MP CK 0062
Constitution of India, Article 226 - Power of High Courts to Issue certain writs
High Courts11 Jan 2018Dismissed
Bank of India & another Vs Akhil Chandra Gawkwad & others
Madhya Pradesh High Court · (2018) 01 MP CK 0061
High Courts11 Jan 2018Dismissed
Brijlal & Anr Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0060
Code of Criminal Procedure, 1973, Section 307, Section 374 - Power to direct tender of pardon - Appeals from convictionsIndian Penal Code, 1860, Secti
High Courts11 Jan 2018Dismissed
Gaya Singh & Others Vs Ram Sahay & Others
Madhya Pradesh High Court · (2018) 01 MP CK 0059
Code of Civil Procedure, 1908, Order 7Rule 11 -Madhya Pradesh Land Revenue Code, 1959, Section 257
High Courts11 Jan 2018Dismissed
State of Madhya Pradesh Vs Mulayam Singh & others
Madhya Pradesh High Court · (2018) 01 MP CK 0058
Code of Criminal Procedure, 1973, Section 378 - Appeal in case of acquittalIndian Penal Code, 1860, Section 307, Section 148, Sec
High Courts11 Jan 2018Dismissed
Ku. Kritika Chourasiya Vs State of M.P. and Others
Madhya Pradesh High Court · (2018) 01 MP CK 0056
High Courts11 Jan 2018Disposed off
Smt. Kiran Pasi Vs Shri Subhashchandra Pasi
Madhya Pradesh High Court · (2018) 01 MP CK 0051
Constitution of India, Article 142 - Enforcement of decrees and orders of Supreme Court and orders as to discovery, etcHindu Marriage Act, 1955, Section 13,
High Courts11 Jan 2018
M/s Uttarakhand Purv Sainik Kalyan Nigam Limited Vs Northern Coal Field Limited
Madhya Pradesh High Court · (2018) 01 MP CK 0050
Arbitration Act, 1940, Section 20, Section 8, Section 11, Section 11(4), Section 11(6) - Application to file in Court arbitration agreement -
High Courts11 Jan 2018Dismissed
Rama Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0049
Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 34, Secti
High Courts11 Jan 2018Allowed
Hemant Kumar Chakradhar Vs Vinita Chakradhar
Madhya Pradesh High Court · (2018) 1 MPWN 49
Code Of Criminal Procedure, 1973 — Section 125, 397, 401Indian Penal Code, 1860 — Section 498(A)Hindu Marriage Act, 1955 — Section 9
High Courts11 Jan 2018
Prabhu Lal & Ors. Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0046
Code of Criminal Procedure, 1973, Section 428, Section 374(2) - Period of detention undergone by the accused to be set off against the sentence of imprisonment - Appeals from convictions(
High Courts11 Jan 2018Allowed
Shokeen and others Vs State of M.P.
Madhya Pradesh High Court · (2018) 01 MP CK 0045
Code of Criminal Procedure, 1973, Section 320, Section 374 - Compounding of offences - Appeals from convictionsIndian Penal Code, 1860, Section 147
High Courts11 Jan 2018Dismissed
Bhojraj (since dead) through his lrs Vs Narmada Prasad Sahu
Madhya Pradesh High Court · (2018) 01 MP CK 0044
Code of Civil Procedure, 1908, Section 100, Order 41Rule 27 - Second appealMadhya Pradesh Accommodation Control Act, 1961, Section 12(1)<
High Courts11 Jan 2018
Smt.Jaita Bai Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 01 MP CK 0043
Indian Penal Code, 1860, Section 302, Section 201, Section 34 - Punishment for murder - Causing disappearance of evidence of offence or giving false information to screen o
High Courts11 Jan 2018Allowed
Narendra Kumar Jain & Anr. Vs State of M.P. & Anr.
Madhya Pradesh High Court · (2018) 01 MP CK 0006
Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtIndian Penal Code, 1860, Section 306 - Abetment of Suidde
High Courts11 Jan 2018Dismissed
Rammani @ Bhura Choubey Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 1 MPWN 83
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302 - Punishment for murder
High Courts11 Jan 2018Dismissed
Gudda @ Hemraj Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 1 MPWN 92
Code of Criminal Procedure, 1973, Section 313 - Power to examine the accusedIndian Penal Code, 1860, Section 302, Section 307 - Punishment for mur
High Courts11 Jan 2018Dismissed
Vijay Kumar Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2018) 1 MPWN 48
Code Of Criminal Procedure, 1973 — Section 164, 313Indian Penal Code, 1860 — Section 302, 307
High Courts11 Jan 2018Dismissed
Gyarsi Vs Savitri Bai
Madhya Pradesh High Court · (2018) 01 MP CK 0002
Code of Criminal Procedure, 1973, Section 125 - Order for maintenance of wives, children and parentsHindu Marriage Act, 1955, Section 28, Section 13(1)(