CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,648 judgments · page 793 of 2,383

High Courts24 Nov 2014

Jogendra Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2015) 1 Crimes 675

Arms Act, 1959 — Section 25, 27Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 53Penal Code, 1860 (IPC) — Section 380, 395, 398, 458
Read judgment
High Courts21 Nov 2014

Surendra Kaur Vs Satinder Singh Chhabra

Madhya Pradesh High Court · (2015) 1 MPLJ 290

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, Order 45 Rule 45, Order 7 Rule 11, 110, 115Court Fees Act, 1870 — Section 8Land Acquisition Act, 1894 — Section 11, 17, 18, 19, 20
Read judgment
High Courts21 Nov 2014

Saurabh Goyal Vs Ashok Kumar Jain

Madhya Pradesh High Court · (2014) 11 MP CK 0092

Criminal Procedure Code, 1973 (CrPC) — Section 195, 340, 340(3)(B), 341Penal Code, 1860 (IPC) — Section 120(A), 166, 167, 197, 198
Read judgment
High Courts21 Nov 2014

Indar Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 11 MP CK 0091

Juvenile Justice (Care and Protection of Children) Act, 2000 — Section 12, 53Penal Code, 1860 (IPC) — Section 341, 363, 366, 376Protection of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6
Read judgment
High Courts20 Nov 2014

Ramit Kumar Pathak Vs Pawan Kumar Pathak

Madhya Pradesh High Court · (2015) 2 CGLJ 23 : (2015) 1 JLJ 145 : (2015) 1 MPHT 259 : (2015) 1 MPJR 247 : (2014) 53 MPLJ 624

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 10, Order 1 Rule 10(2), Order 6 Rule 17, 151Constitution of India, 1950 — Article 227
Read judgment