CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,648 judgments · page 810 of 2,383

High Courts04 Sept 2014Allowed

Uttam Sahu Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 09 MP CK 0056

Criminal Procedure Code, 1973 (CrPC) — Section 167(2), 437(3), 439Narcotic Drugs and Psychotropic Substances Act, 1985 (NDPS) — Section 21, 8
Read judgment
High Courts04 Sept 2014Allowed

Jeevan Singh Vs State of M.P.

Madhya Pradesh High Court · (2014) 09 MP CK 0054

Criminal Procedure Code, 1973 (CrPC) — Section 323, 482Penal Code, 1860 (IPC) — Section 323, 34, 394
Read judgment
High Courts03 Sept 2014

Savita Bai Vs Munnalal

Madhya Pradesh High Court · (2015) 1 JLJ 153

Criminal Procedure Code, 1973 (CrPC) — Section 386, 397, 401Evidence Act, 1872 — Section 108Penal Code, 1860 (IPC) — Section 376(2)(G)
Read judgment
High Courts03 Sept 2014

Ramdas Vs State of M.P.

Madhya Pradesh High Court · (2014) 09 MP CK 0060

Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 401Penal Code, 1860 (IPC) — Section 120B, 420, 467, 468, 471
Read judgment
High Courts03 Sept 2014Dismissed

Anees Singh Tomar Vs Pramod Verma

Madhya Pradesh High Court · (2014) 09 MP CK 0035

Constitution of India, 1950 — Article 215Contempt of Courts Act, 1971 — Section 12Criminal Procedure Code, 1973 (CrPC) — Section 151, 154(1), 154(3), 482
Read judgment
High Courts03 Sept 2014Dismissed

State of Madhya Pradesh Vs Pappu

Madhya Pradesh High Court · (2014) 09 MP CK 0005

Criminal Procedure Code, 1973 (CrPC) — Section 313, 378Penal Code, 1860 (IPC) — Section 376, 376(2)(g)
Read judgment