COURT ARCHIVE

Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 102 of 117

High Courts28 Feb 2020

Adarsh Stone Company (Crusher) And Ors Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 02 MP CK 0186

Madhya Pradesh Uchch Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiyam, 2005 — Section 2(1)Madhya Pradesh Electricity Duty Act, 1949 — Section 3, 3(1)Mines Act, 1952 — Section 2(1)(j), 2(1)(jj), 2(1)(j)(x), 2(1)(j)(xi), 3, 7, 8, 9, 40, 45, 46

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High Courts28 Feb 2020Allowed

Pankaj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0185

Code Of Criminal Procedure, 1973 — Section 437(3), 438, 439Indian Penal Code, 1860 — Section 366, 376(2)(n), 506Hindu Marriage Act, 1955 — Section 9

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High Courts28 Feb 2020Dismissed

Aayush Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0184

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 376(3)Protection Of Children From Sexual Offence Act, 2012 — Section 5, 6

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High Courts27 Feb 2020Allowed

Pramod Baghel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0183

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 323, 509Protection Of Children From Sexual Offence Act, 2012 — Section 11, 12

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High Courts27 Feb 2020Allowed

Sanjay Singh Goud Vs M/S Firm Swariya Kisan Sewa Kendra Devgad Through And Anr

Madhya Pradesh High Court · (2020) 02 MP CK 0182

Code Of Criminal Procedure, 1973 — Section 357, 421, 482Negotiable Instruments Act, 1881 — Section 138, 143, 143(A)

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High Courts27 Feb 2020Allowed

Govind Singh Rajput Vs State Of Madhya Pradesh And Anr

Madhya Pradesh High Court · (2020) 02 MP CK 0180

Code Of Criminal Procedure, 1973 — Section 161, 164, 482Indian Penal Code, 1860 — Section 90, 376, 376(2)(n), 506, 509

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High Courts27 Feb 2020Partly Allowed

Gopal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0179

Indian Penal Code, 1860 — Section 34, 307, 324, 341Arms Act, 1959 — Section 25(1B)(b)

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High Courts27 Feb 2020Disposed Of

Ajay @ Ajju Soni Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2020) 02 MP CK 0178

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 307, 436, 294

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High Courts26 Feb 2020Allowed

Madhya Pradesh Road Development Corporation Vs Jagannath And Others

Madhya Pradesh High Court · (2020) 02 MP CK 0187

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 18, 20, 50, 50(2), 54Constitution Of India, 1950 — Article 226

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High Courts26 Feb 2020Allowed

Kapil Tomar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0177

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 427Arms Act, 1959 — Section 25, 27

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High Courts26 Feb 2020Disposed Of

Vinay Singh Bhadauriya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0176

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 102Indian Penal Code, 1860 — Section 34, 302, 363, 364(A)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

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High Courts26 Feb 2020Allowed

Makhan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0175

Indian Penal Code, 1860 — Section 386Arms Act, 1959 — Section 25, 27Evidence Act, 1872 — Section 27

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High Courts26 Feb 2020Allowed

Sachin Chauhan And Krishna @ Krashan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0174

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

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High Courts26 Feb 2020Disposed Of

Vikas Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0173

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High Courts25 Feb 2020Allowed

Goti Alias Maniram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0171

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 107, 306

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High Courts25 Feb 2020Allowed

Ramesh And Another Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0170

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 107, 306

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High Courts25 Feb 2020Allowed

Mukesh And Two Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0169

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 378(D), 506

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High Courts25 Feb 2020Allowed

Sonu Kushwaha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0168

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 363, 366, 376

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High Courts25 Feb 2020Allowed

Karan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0167

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34, 34(2), 49(A)Indian Penal Code, 1860 — Section 323, 394, 506

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High Courts25 Feb 2020Allowed

Kamlesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0166

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 409Essential Commodities Act, 1955 — Section 3, 7

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