CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 645 of 2,382

High Courts13 Oct 2017

Sadan Gond Vs The State of M.P.

Madhya Pradesh High Court · (2017) 10 MP CK 0019

Indian Penal Code, 1860, Section 302, Section 324, Section 294 - Punishment for murder - Voluntarily causing hurt by dangerous weapons or means - Obscene acts and song.-Wh
Read judgment
High Courts10 Oct 2017Allowed

Baliram Vs State Of M.P.

Madhya Pradesh High Court · (2017) 10 MP CK 0018

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 304, Section 324, Sec
Read judgment
High Courts10 Oct 2017

Ubed Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 10 MP CK 0016

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
Read judgment
High Courts09 Oct 2017

Gokuldas Vs Atal Bihari & Anr.

Madhya Pradesh High Court · (2017) 10 MP CK 0015

Code of Criminal Procedure, 1973, Section 161 - Examination of witnesses by policeIndian Penal Code, 1860, Section 302, Section 323,
Read judgment
High Courts06 Oct 2017

Indrabhan, & Ors. Vs Maanwati, & Ors.

Madhya Pradesh High Court · (2017) 10 MP CK 0005

Constitution of India, Article 226, Article 227 - Power of High Courts to Issue certain writs - Power of superintendence over all courts by the High CourtMadhya Pradesh L
Read judgment
High Courts05 Oct 2017

VISHAL GUPTA Vs ARTI GUPTA

Madhya Pradesh High Court · (2017) 10 MP CK 0007

Code of Criminal Procedure, 1973, Section 454 - Appeal against order under Section 452 or Section 453Indian Penal Code, 1860, Section 302, Section 34
Read judgment
High Courts03 Oct 2017Allowed

Satyaprakash Aasure Vs Smt. Kalpana Asure

Madhya Pradesh High Court · (2017) 10 MP CK 0002

Code of Criminal Procedure, 1973, Section 482, Section 300 - Saving of inherent powers of High Court - Person once convicted or acquitted not to be tried for same offenceI
Read judgment
High Courts03 Oct 2017Disposed Of

Kamal Singh Vs Savitri Bai

Madhya Pradesh High Court · (2017) 10 MP CK 0001

Constitution of India, Article 226 - Power of High Courts to Issue certain writsCode of Criminal Procedure, 1973, Section 174, Section 176 - Polic
Read judgment