High Courts14 Aug 2014
Rajeev Lochan Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 3 JLJ 130
Criminal Procedure Code, 1973 (CrPC) — Section 157, 161, 319Penal Code, 1860 (IPC) — Section 148, 149, 302, 34
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Madhya Pradesh High Court judgments
47,648 judgments · page 815 of 2,383
High Courts14 Aug 2014
Lal Gulal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 08 MP CK 0113
Criminal Procedure Code, 1973 (CrPC) — Section 161Penal Code, 1860 (IPC) — Section 149, 302, 304
High Courts14 Aug 2014Partly Allowed
Jhumka Bai Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 08 MP CK 0041
Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 23, 302, 302, 303, 304
High Courts13 Aug 2014
Rakesh Mishra Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 08 MP CK 0136
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts13 Aug 2014
Santosh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 3 JLJ 184
Evidence Act, 1872 — Section 24, 3Penal Code, 1860 (IPC) — Section 302, 304
High Courts13 Aug 2014
Regional Commissioner, Coal Mines Provident Fund Vs Bhuria Bai
Madhya Pradesh High Court · (2014) 08 MP CK 0119
Coal Mines Provident Fund and Miscellaneous Provisions Act, 1948 — Section 3Hindu Succession Act, 1956 — Section 8Insurance Act, 1938 — Section 39
High Courts13 Aug 2014
Mukhtar Khan Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 08 MP CK 0118
Arms Act, 1959 — Section 25Penal Code, 1860 (IPC) — Section 392
High Courts13 Aug 2014
Asha Rani Yadav Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 08 MP CK 0099
Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 14
High Courts13 Aug 2014
Indian Oil Corporation Ltd. Vs Rahul Sahu
Madhya Pradesh High Court · AIR 2014 MP 180
High Courts13 Aug 2014Allowed
Damayanti Devi Vs Munna Shah
Madhya Pradesh High Court · (2014) 3 JLJ 145 : (2014) 5 MPHT 300 : (2014) 4 MPLJ 342
Civil Procedure Code, 1908 (CPC) — Order 22 Rule 2, Order 22 Rule 4, Order 22 Rule 5, Order 22 Rule 6
High Courts13 Aug 2014
Satish Kumar Jain Vs Usha Jain
Madhya Pradesh High Court · (2015) 1 DMC 635 : (2014) 5 MPHT 328 : (2014) 4 MPLJ 597
Hindu Marriage Act, 1955 — Section 13, 13(1)(1A), 13(1)(1B), 28Penal Code, 1860 (IPC) — Section 498A
High Courts12 Aug 2014Allowed
Jagmohan Vs State of M.P.
Madhya Pradesh High Court · (2014) 4 MPHT 165
Criminal Procedure Code, 1973 (CrPC) — Section 397, 401Madhya Pradesh Excise Act, 1915 — Section 34(1)(a), 34(2), 36
High Courts12 Aug 2014Allowed
Govind Singh Vs State of M.P.
Madhya Pradesh High Court · (2014) 08 MP CK 0061
Criminal Procedure Code, 1973 (CrPC) — Section 439(2)Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307
High Courts11 Aug 2014Dismissed
Vinod Bhandari Vs State of M.P.
Madhya Pradesh High Court · (2014) 4 MPHT 103
Criminal Procedure Code, 1973 (CrPC) — Section 164Evidence Act, 1872 — Section 27Income Tax Act, 1961 — Section 65, 66
High Courts11 Aug 2014Disposed Off
Natthu Singh Chauhan Vs State of MP
Madhya Pradesh High Court · (2014) 08 MP CK 0140
Constitution of India, 1950 — Article 226
High Courts11 Aug 2014
Namrita Choudhary Vs Commissioner of Income Tax
Madhya Pradesh High Court · (2015) 372 ITR 418
Income Tax Act, 1961 — Section 143(1)(a), 147, 87, 88Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts11 Aug 2014
Ramashankar Mishra Vs State of M.P.
Madhya Pradesh High Court · (2014) 08 MP CK 0116
High Courts11 Aug 2014
Shailendra Kumar Bundela Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2014) 08 MP CK 0075
High Courts11 Aug 2014Dismissed
Kadir Khan Vs Rajesh
Madhya Pradesh High Court · (2014) 08 MP CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 317, 372Penal Code, 1860 (IPC) — Section 147, 148, 149, 294, 307
High Courts11 Aug 2014Allowed
Anuj Kumar Shrivastava Vs Mamta Shrivastava
Madhya Pradesh High Court · (2014) 08 MP CK 0070
Civil Procedure Code, 1908 (CPC) — Order 18 Rule 4Hindu Marriage Act, 1955 — Section 13, 13(1)(1-b), 13(1)(A), 28