CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,638 judgments · page 738 of 2,382

High Courts03 Sept 2015Allowed

Mukesh Rani Yadav Vs State of M.P.

Madhya Pradesh High Court · (2015) 09 MP CK 0045

Criminal Procedure Code, 1973 (CrPC) - Section 438Penal Code, 1860 (IPC) - Section 306Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 - Section 3(2)(5)
Read judgment
High Courts03 Sept 2015Disposed off

Kadir Ali Vs State of M.P.

Madhya Pradesh High Court · (2015) 09 MP CK 0043

Civil Procedure Code, 1908 (CPC) - Section 100Madhya Pradesh Land Revenue Code, 1959 - Section 162, 248
Read judgment
High Courts03 Sept 2015Disposed off

Munni Bai Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 09 MP CK 0042

Civil Procedure Code, 1908 (CPC) - Order 39 Rule 1, Order 39 Rule 2Criminal Procedure Code, 1973 (CrPC) - Section 154, 482
Read judgment
High Courts03 Sept 2015Disposed off

Shankarlal Vs State of M.P.

Madhya Pradesh High Court · (2016) 1 JLJ 276

Criminal Procedure Code, 1973 (CrPC) - Section 374Penal Code, 1860 (IPC) - Section 148, 149, 300, 302, 304
Read judgment
High Courts02 Sept 2015Disposed off

Savita Devi Vs State of M.P.

Madhya Pradesh High Court · (2015) 3 JLJ 202

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 173(2), 215, 216, 397, 401Essential Commodities Act, 1955 - Section 10, 10(1), 10(2), 3, 7
Read judgment
High Courts01 Sept 2015Allowed

Bhaskar Jha Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2016) 1 CCR 353

Criminal Procedure Code, 1973 (CrPC) - Section 161Evidence Act, 1872 - Section 113-APenal Code, 1860 (IPC) - Section 107, 109, 306, 376
Read judgment
High Courts31 Aug 2015Allowed

A.K. Sharma Vs State of M.P.

Madhya Pradesh High Court · (2015) 3 JLJ 213

Constitution of India, 1950 - Article 226Criminal Procedure Code, 1973 (CrPC) - Section 482Penal Code, 1860 (IPC) - Section 294, 323, 325, 326, 341
Read judgment
High Courts28 Aug 2015Dismissed

Gulba Vs Isna

Madhya Pradesh High Court · (2015) 08 MP CK 0088

Civil Procedure Code, 1908 (CPC) - Order 7 Rule 14
Read judgment
High Courts28 Aug 2015Dismissed

Bacchan Singh Vs State of M.P.

Madhya Pradesh High Court · (2016) 1 JLJ 189

Civil Procedure Code, 1908 (CPC) - Order 9 Rule 13Criminal Procedure Code, 1973 (CrPC) - Section 195, 195(1)(b), 195(1)(b)(ii), 195(b)(ii), 340Penal Code, 1860 (IPC) - Section 114, 172, 173, 174, 175
Read judgment