CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,648 judgments · page 787 of 2,383

High Courts15 Dec 2014

Harinarayan Vs Kusum Gupta

Madhya Pradesh High Court · (2014) 12 MP CK 0080

Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1(r)Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 145
Read judgment
High Courts15 Dec 2014

Sohanlal Singhal Vs Sunil Jain

Madhya Pradesh High Court · (2015) 2 BC 122 : (2015) 1 Crimes 671 : (2015) 1 MPHT 207 : (2015) 1 MPLJ 622 : (2015) 4 RCR(Criminal) 45

Criminal Procedure Code, 1973 (CrPC) — Section 243, 243(2), 313, 482Evidence Act, 1872 — Section 45Negotiable Instruments Act, 1881 (NI) — Section 138, 20
Read judgment
High Courts12 Dec 2014

Devendra Singh Vs The State of M.P.

Madhya Pradesh High Court · (2015) 1 Crimes 685

Criminal Procedure Code, 1973 (CrPC) - Section 397 401Dowry Prohibition Act, 1961 - Section 4Penal Code, 1860 (IPC) - Section 304-B 498-A
Read judgment
High Courts12 Dec 2014

Amit Soni Vs Central Bureaau of Investigation

Madhya Pradesh High Court · (2014) 12 MP CK 0010

Criminal Procedure Code, 1973 (CrPC) — Section 173(8), 439Information Technology Act, 2000 — Section 65, 66A, 66D, 71, 74Penal Code, 1860 (IPC) — Section 120B, 34, 409, 420, 467
Read judgment
High Courts12 Dec 2014

Charal Singh Vs Sanjay Goyal

Madhya Pradesh High Court · (2015) 1 MPHT 45

Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482Pre-conception and Pre-natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 — Section 23, 30
Read judgment
High Courts11 Dec 2014

Parmanand Gupta Vs Bhagwati Devi

Madhya Pradesh High Court · (2014) 12 MP CK 0077

Civil Procedure Code, 1908 (CPC) — Order 18 Rule 17, 151Constitution of India, 1950 — Article 227Criminal Procedure Code, 1973 (CrPC) — Section 161, 2(g), 2(h)
Read judgment
High Courts11 Dec 2014

Babu Billod Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 12 MP CK 0066

Arms Act, 1959 — Section 25, 27Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 15, 8Penal Code, 1860 (IPC) — Section 120B, 147, 148, 149, 294
Read judgment
High Courts11 Dec 2014

Hemant Choubey Vs State of M.P.

Madhya Pradesh High Court · (2015) 1 Crimes 681 : (2015) 2 MPJR 62

Criminal Procedure Code, 1973 (CrPC) — Section 161, 164(5), 397, 401, 482Penal Code, 1860 (IPC) — Section 328, 354, 375, 376, 376(1)
Read judgment