CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 696 of 2,382

High Courts10 Jan 2017Allowed

Akhilesh Jain Vs Vinod Kumar Chadhar

Madhya Pradesh High Court · (2017) 01 MP CK 0281

Code of Criminal Procedure, 1973, Section 482 - Saving of inherent powers of High CourtEvidence Act, 1872, Section 27 - How much of information received from accused ma
Read judgment
High Courts10 Jan 2017

Ram Dulare Vs The State of M.P.

Madhya Pradesh High Court · (2017) 01 MP CK 0165

Code of Criminal Procedure, 1973, Section 193 - Cognizance of offences by Courts of SessionDrugs and Cosmetics Act, 1940, Section 32, Section 28,
Read judgment
High Courts10 Jan 2017

B.L. Dhuvkariya Vs State of M.P. & Ors.

Madhya Pradesh High Court · (2017) 01 MP CK 0151

Constitution of India, Article 21, Article 300A - Amendment of the Schedule - Persons not to be deprived of property save by authority of lawLand Acquisition Act, 1894
Read judgment
High Courts10 Jan 2017Dismissed

Jasram Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0079

Indian Penal Code, 1860, Section 364A, Section 364A -Madhya Pradesh Daketi Avam Vyapharan Prabhavit Kshetra Adhiniyam, 1981, Section 13, Section 13
Read judgment
High Courts10 Jan 2017Dismissed

Munne Khan Vs Mohammed Rashid & Another

Madhya Pradesh High Court · (2017) 1 MPWN 119

Code Of Civil Procedure, 1908 — Section 100 , Order 1 Rule 10Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(c), 12(1)(h)
Read judgment
High Courts10 Jan 2017Dismissed

Vinod Tyagi Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2017) 01 MP CK 0077

Code of Criminal Procedure, 1973, Section 157 - Procedure for InvestigationIndian Penal Code, 1860, Section 302, Section 201, Sect
Read judgment
High Courts10 Jan 2017Allowed

Prabhulal Vs Mohommad Vasheer Khan

Madhya Pradesh High Court · (2017) 1 MPWN 228

Code Of Criminal Procedure, 1973 (CrPC) — Section 200, 227, 228, 323, 397, 401Indian Penal Code, 1860 (IPC) — Section 34, 384, 392
Read judgment
High Courts10 Jan 2017Dismissed

Munne Khan Vs Mohammed Rashid

Madhya Pradesh High Court · (2017) 1 MPWN 119

Civil Procedure Code, 1908 (CPC) - Section 100Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 - Section 12(1)(a)
Read judgment