CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,651 judgments · page 926 of 2,383

High Courts10 Sept 2013Dismissed

Rajendra Syal Vs Mukesh Garg

Madhya Pradesh High Court · (2013) 09 MP CK 0131

Civil Procedure Code, 1908 (CPC) — Order 1 Rule 1, Order 1 Rule 7, Order 39 Rule 1, Order 39 Rule 2, Order 7 Rule 1Constitution of India, 1950 — Article 227
Read judgment
High Courts10 Sept 2013Partly Allowed

Ramswaroop and Ors Vs State of M.P.

Madhya Pradesh High Court · (2013) 09 MP CK 0128

Criminal Procedure Code, 1973 (CrPC) — Section 161, 227, 228, 397, 401Penal Code, 1860 (IPC) — Section 147, 148, 149, 307, 323
Read judgment
High Courts10 Sept 2013Allowed

Arvind Singh Jadon Vs State of M.P.

Madhya Pradesh High Court · (2013) 09 MP CK 0127

Criminal Procedure Code, 1973 (CrPC) — Section 233, 397, 401Dowry Prohibition Act, 1961 — Section 3, 4Penal Code, 1860 (IPC) — Section 304B, 34, 498A
Read judgment
High Courts10 Sept 2013Dismissed

Smt. Madhvi Sharma Vs Pushpendra Sharma

Madhya Pradesh High Court · (2013) ILR (MP) 2823 : (2014) 1 MPLJ 346

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 17, Order 7 Rule 14, 151Constitution of India, 1950 — Article 227Evidence Act, 1872 — Section 63, 65
Read judgment
High Courts10 Sept 2013Allowed

Rajesh Baghel Vs State of M.P.

Madhya Pradesh High Court · (2014) 1 JLJ 82

Criminal Procedure Code, 1973 (CrPC) — Section 313, 374(2)Evidence Act, 1872 — Section 114Penal Code, 1860 (IPC) — Section 375, 376
Read judgment
High Courts10 Sept 2013Allowed

Krishna Gopal Vs Ashok Kumar

Madhya Pradesh High Court · (2013) 09 MP CK 0062

Criminal Procedure Code, 1973 (CrPC) — Section 195, 482Penal Code, 1860 (IPC) — Section 172, 173, 174, 175, 176
Read judgment