COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 653 of 2,382

High Courts19 Jun 2017

Siya Dulari Kol & Ors. Vs State of MP & Ors.

Madhya Pradesh High Court · (2017) 06 MP CK 0011

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

Read judgment

High Courts19 Jun 2017Dismissed

Shail Modi Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 06 MP CK 0009

Code of Criminal Procedure, 1973, Section 161, Section 313, Section 374(2) - Examination of witnesses by police - Power to examine the accused - Appeals from convictions

Read judgment

High Courts08 Jun 2017

Brijbhan Prasad and others Vs Shivwati Patel & others

Madhya Pradesh High Court · (2017) 06 MP CK 0004

Code of Criminal Procedure, 1973, Section 397, Section 161 - Calling for records to exercise powers of revision - Examination of witnesses by policeIndian Penal Code, 1860

Read judgment

High Courts05 Jun 2017Disposed Of

Ram Kumar Shrivastava Vs State of M.P. & others

Madhya Pradesh High Court · (2017) 06 MP CK 0003

Read judgment

High Courts01 Jun 2017

State of Madhya Pradesh Vs Kusum Bai

Madhya Pradesh High Court · (2017) 06 MP CK 0002

Indian Penal Code, 1860, Section 34, Section 324, Section 307, Section 323 - Acts done by several persons in furtherance of common intention - Voluntar

Read judgment

High Courts01 Jun 2017

Mrs. Priyanka Gujarkar Shrivastava Vs Registrar General & another

Madhya Pradesh High Court · (2017) 06 MP CK 0001

Indian Penal Code, 1860, Section 324, Section 307, Section 341, Section 294, Section 506B - Voluntarily causing hurt by dangerou

Read judgment

High Courts29 May 2017

Dr. Ramavtar Goyal Vs State of Madhya Pradesh and another

Madhya Pradesh High Court · (2017) 05 MP CK 0071

Code of Criminal Procedure, 1973, Section 397, Section 401, Section 313, Section 222(2) - Calling for records to exercise powers of revision - High Co

Read judgment

High Courts29 May 2017Allowed

Suresh Kumar Patel Vs State of Madhya Pradesh & another

Madhya Pradesh High Court · (2017) 05 MP CK 0048

Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeContract Act, 1872, Section 145, Section 139, Section 140

Read judgment

High Courts27 May 2017

The National Insurance Company Ltd. Vs Ajudhya Bai & others

Madhya Pradesh High Court · (2017) 05 MP CK 0111

Constitution of India, Article 37 - Application of the principles contained In this PartFactories Act, 1948, Section 6, Section 2(k), Se

Read judgment

High Courts26 May 2017

Arya Samaj, Naya Bazar, Lashkar, Gwalior Vs State of MP & Ors.

Madhya Pradesh High Court · (2017) 05 MP CK 0053

Narcotic Drugs and Psychotropic Substances Act, 1985, Section 57, Section 41, Section 42, Section 43, Section 50, Sect

Read judgment

High Courts26 May 2017

NAVAL SINGH Vs STATE OF MADHYA PRADESH

Madhya Pradesh High Court · (2017) 05 MP CK 0047

Indian Penal Code, 1860, Section 302, Section 34, Section 307, Section 323 - Punishment for murder - Acts done by several persons in furtherance of com

Read judgment

High Courts26 May 2017Allowed

PRABHULAL Vs MOHOMMAD VASHEER KHAN AND OTHERS

Madhya Pradesh High Court · (2017) 05 MP CK 0046

Code of Criminal Procedure, 1973, Section 374(2) - Appeals from convictionsIndian Penal Code, 1860, Section 302, Section 394, Sec

Read judgment

High Courts26 May 2017Allowed

PREM CHANDRA & ANOTHER Vs STATE OF MADHYA PRADESH AND ANOTHER

Madhya Pradesh High Court · (2017) 05 MP CK 0045

Code of Civil Procedure, 1908, Section 96 - Appeal from original decreeSpecific Relief Act, 1963, Section 14(2) - Contracts not specifically enforceable

Read judgment

High Courts25 May 2017Allowed

SANTOSH SINGH & OTHERS Vs STATE OF MADHYA PRADESH

Madhya Pradesh High Court · (2017) 05 MP CK 0044

Constitution of India, Article 16(4), Article 16(1) -All India Institute of Medical Science Act, 1956, Section 25

Read judgment

High Courts25 May 2017

SANJAY Vs STATE OF M P

Madhya Pradesh High Court · (2017) 05 MP CK 0043

Read judgment

High Courts25 May 2017Dismissed

SHER SINGH & OTHERS Vs STATE OF MADHYA PRADESH & ANOTHER

Madhya Pradesh High Court · (2017) 05 MP CK 0042

Madhya Pradesh Land Revenue Code, 1954, Section 25, Section 250

Read judgment

High Courts25 May 2017Disposed Of

SHIV KUMAR SAVITA & ORS Vs AMITA VERMA & ORS

Madhya Pradesh High Court · (2017) 05 MP CK 0041

Read judgment

High Courts25 May 2017Disposed

Rajkumar Singh and others Vs Pushpendra Singh and others

Madhya Pradesh High Court · (2017) 05 MP CK 0040

Indian Penal Code, 1860, Section 376, Section 323, Section 511, Section 354, Section 341 - Punishment for rape - Punishment for v

Read judgment

High Courts25 May 2017Disposed

Raju Khan @ Sadik Khan Vs Hasina Bano & Another

Madhya Pradesh High Court · (2017) 05 MP CK 0039

Code of Criminal Procedure, 1973, Section 374 - Appeals from convictionsIndian Penal Code, 1860, Section 376, Section 313 - Punishment for rape -

Read judgment

High Courts25 May 2017Allowed

Rajput Road Lines & Anr. Vs Devendra Kumar Pranami.

Madhya Pradesh High Court · (2017) 05 MP CK 0038

Transfer of Property Act, 1882, Section 117 - Exemption of leases for agricultural purposesRegistration Act, 1908, Section 17(1)(d) - Documents of which registration is

Read judgment