High Courts25 Sept 2013Dismissed
John Raphael Vs Mr. M.A. Joy
Madhya Pradesh High Court · (2013) 09 MP CK 0155
Criminal Procedure Code, 1973 (CrPC) — Section 205, 446A, 482Penal Code, 1860 (IPC) — Section 500
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Madhya Pradesh High Court judgments
47,651 judgments · page 917 of 2,383
High Courts25 Sept 2013Allowed
Dev Singh Thakur Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0154
Criminal Procedure Code, 1973 (CrPC) — Section 451, 457, 482Penal Code, 1860 (IPC) — Section 392
High Courts25 Sept 2013Allowed
Rajni Sharma Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0153
Criminal Procedure Code, 1973 (CrPC) — Section 482Evidence Act, 1872 — Section 113APenal Code, 1860 (IPC) — Section 107, 302, 306, 307, 309
High Courts25 Sept 2013Dismissed
Smt. Sharad Kumari Jain Vs Board of Revenue
Madhya Pradesh High Court · (2013) 09 MP CK 0152
Constitution of India, 1950 — Article 227
High Courts25 Sept 2013Disposed Off
Maharaj Singh Dhakad Vs Smt. Punita Jadon and Others Narendra Singh Jadon Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 09 MP CK 0078
Madhya Pradesh Co-operative Societies Act, 1960 — Section 64, 77(14), 80(A), 80AMadhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(i)
High Courts25 Sept 2013Allowed
M/s. Techno Expert Constructions Vs State of M.P. and Another
Madhya Pradesh High Court · (2013) 09 MP CK 0072
High Courts25 Sept 2013Dismissed
Jagdish Vs Tularam and Another
Madhya Pradesh High Court · (2013) 09 MP CK 0071
Criminal Procedure Code, 1973 (CrPC) — Section 154(3), 200, 202, 203, 397Penal Code, 1860 (IPC) — Section 323, 392, 506
High Courts25 Sept 2013Allowed
Karu Suryawanshi Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0065
Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 375, 376, 376(1), 376(i)Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts25 Sept 2013Disposed Off
Shyamrao Jharbade Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0064
High Courts25 Sept 2013Disposed Off
Dr. Iqbal Ahmed Qureshi Vs The State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0041
High Courts25 Sept 2013
Manju Tripathi Vs Sect, State of M.P. and Others
Madhya Pradesh High Court · (2013) 09 MP CK 0040
High Courts25 Sept 2013Partly Allowed
Jagdish Prasad Bharadwaj Vs State of M.P. and Others
Madhya Pradesh High Court · (2013) 09 MP CK 0039
High Courts25 Sept 2013Allowed
D.D. Rampure (Devi Dayal Rampure) Vs State of M.P. and Others
Madhya Pradesh High Court · (2014) 2 MPJR 155 : (2014) 1 MPLJ 271
Constitution of India, 1950 — Article 226
High Courts25 Sept 2013
Omprakash Alias Dhakkadi alias Davikni Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2013) 09 MP CK 0037
Arms Act, 1959 — Section 25, 27Criminal Procedure Code, 1973 (CrPC) — Section 313, 374Penal Code, 1860 (IPC) — Section 120B, 149, 34, 395, 397
High Courts25 Sept 2013Dismissed
State of M.P. and Other Vs Harendra Pal Singh and Others
Madhya Pradesh High Court · (2013) 09 MP CK 0036
Limitation Act, 1963 — Section 5Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts25 Sept 2013Dismissed
Bhanupratap Singh Vs Dr. Narottam Mishra and Another
Madhya Pradesh High Court · (2013) 09 MP CK 0035
Constitution of India, 1950 — Article 226Criminal Procedure Code, 1973 (CrPC) — Section 200, 256, 256(1), 378, 378(4)Representation of the People Act, 1951 — Section 125
High Courts25 Sept 2013Dismissed
Diwakar Gautam Vs State of M.P.
Madhya Pradesh High Court · (2013) 09 MP CK 0034
Criminal Procedure Code, 1973 (CrPC) — Section 227, 228, 482, 91
High Courts25 Sept 2013Allowed
Rakesh Sharma and Another Vs State of M.P.
Madhya Pradesh High Court · (2013) 09 MP CK 0033
Child Marriage Restraint Act, 1929 — Section 6Criminal Procedure Code, 1973 (CrPC) — Section 344, 407, 408Penal Code, 1860 (IPC) — Section 120B, 366A, 372, 373
High Courts25 Sept 2013Dismissed
Matadin Shivhare Vs K.N. Thapak
Madhya Pradesh High Court · (2013) 09 MP CK 0032
Criminal Procedure Code, 1973 (CrPC) — Section 154(1), 154(3), 200, 202, 203Penal Code, 1860 (IPC) — Section 294, 323, 327, 342
High Courts25 Sept 2013Dismissed
Subodh Jain Vs State of M.P.
Madhya Pradesh High Court · (2013) 09 MP CK 0031
Criminal Procedure Code, 1973 (CrPC) — Section 161, 397, 401Evidence Act, 1872 — Section 145, 32Penal Code, 1860 (IPC) — Section 307, 34