COURT ARCHIVE

Madhya Pradesh High Court judgments

47,651 judgments · page 927 of 2,383

High Courts10 Sept 2013

Lav Vs State of M.P.

Madhya Pradesh High Court · (2014) 1 MPHT 55

High Courts06 Sept 2013

Suresh Chand Pathak and Others Vs State of M.P.

Madhya Pradesh High Court · (2014) 2 MPHT 64

High Courts06 Sept 2013Allowed

M/s. Shivhare Roadlines Vs M/s. Gammon India Ltd. and Another

Madhya Pradesh High Court · (2014) 1 ARBLR 408 : (2013) 5 MPHT 123 : (2013) 4 MPLJ 704

High Courts06 Sept 2013Dismissed

Chhotelal Shakyawar Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2013) 09 MP CK 0214

Constitution of India, 1950 — Article 226

High Courts06 Sept 2013Partly Allowed

Rum Singh Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2014) 1 MPHT 73

Criminal Procedure Code, 1973 (CrPC) — Section 374Penal Code, 1860 (IPC) — Section 302, 304

High Courts06 Sept 2013Disposed Off

Mannulal Vs Deendayal

Madhya Pradesh High Court · (2013) 09 MP CK 0207

Criminal Procedure Code, 1973 (CrPC) — Section 482Negotiable Instruments Act, 1881 (NI) — Section 138

High Courts06 Sept 2013Dismissed

The State of Madhya Pradesh Vs Vijay Singh

Madhya Pradesh High Court · (2013) 09 MP CK 0206

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 376(1), 458, 506

High Courts06 Sept 2013Dismissed

The State of Madhya Pradesh Vs Sonu @ Rajpal Lodhi

Madhya Pradesh High Court · (2013) 09 MP CK 0205

Penal Code, 1860 (IPC) — Section 201, 302, 376

High Courts06 Sept 2013Dismissed

The State of Madhya Pradesh Vs Atthilal Verman

Madhya Pradesh High Court · (2013) 09 MP CK 0204

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 302

High Courts06 Sept 2013Dismissed

Mahendra Nagpure Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2013) 09 MP CK 0203

Criminal Procedure Code, 1973 (CrPC) — Section 372Penal Code, 1860 (IPC) — Section 149, 201, 302

High Courts06 Sept 2013

Ramesh Saxena Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2013) 09 MP CK 0196

Criminal Procedure Code, 1973 (CrPC) — Section 311, 397, 401

High Courts06 Sept 2013Dismissed

The State of Madhya Pradesh Vs Rekha @ Kunwar

Madhya Pradesh High Court · (2013) 09 MP CK 0195

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 363, 366A, 372, 376(2)(g)

High Courts06 Sept 2013Dismissed

The State of Madhya Pradesh Vs Nand Kishore

Madhya Pradesh High Court · (2013) 09 MP CK 0194

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 363, 366, 376(2)(g)

High Courts06 Sept 2013Dismissed

The State of Madhya Pradesh Vs Sumit Soni

Madhya Pradesh High Court · (2013) 09 MP CK 0193

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 376(1), 450

High Courts06 Sept 2013Dismissed

The State of Madhya Pradesh Vs Dibbu @ Deva

Madhya Pradesh High Court · (2013) 09 MP CK 0192

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Penal Code, 1860 (IPC) — Section 148, 149, 201, 302

High Courts06 Sept 2013Dismissed

The State of Madhya Pradesh Vs Tarun

Madhya Pradesh High Court · (2013) 09 MP CK 0191

Criminal Procedure Code, 1973 (CrPC) — Section 378(3)Limitation Act, 1963 — Section 5Penal Code, 1860 (IPC) — Section 342, 363, 366, 376

High Courts06 Sept 2013Partly Allowed

Subalal Vs State of M.P.

Madhya Pradesh High Court · (2013) 09 MP CK 0132

Criminal Procedure Code, 1973 (CrPC) — Section 161Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Penal Code, 1860 (IPC) — Section 34, 364A, 365

High Courts06 Sept 2013Dismissed

Smt. Vinita Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2013) 09 MP CK 0120

Constitution of India, 1950 — Article 227

High Courts06 Sept 2013Dismissed

Ramendra Singh Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2013) 09 MP CK 0119

Constitution of India, 1950 — Article 21, 226

High Courts06 Sept 2013Dismissed

Smt. Seema Sharma Vs Smt. Shanti Devi

Madhya Pradesh High Court · (2013) 09 MP CK 0118

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 16, 151Constitution of India, 1950 — Article 227