CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 105 of 117

High Courts20 Feb 2020Dismissed

Mahesh Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0111

Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 397, 397(3), 482Indian Penal Code, 1860 — Section 323, 354, 354(A)(1)Evidence Act, 1872 — Section 65(B)
Read judgment
High Courts19 Feb 2020Dismissed

Jmfc Jaura, District Morena And Anr Vs Shyam Singh And Others

Madhya Pradesh High Court · (2020) 02 MP CK 0203

Madhya Pradesh Municipalities Act, 1961 — Section 70, 94, 94(3), 94(4), 94(v)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhya Pradesh Municipal Employees (Recruitment And Conditions Of Service) Rules, 1968 — Rule 2(e), 49, 51
Read judgment
High Courts19 Feb 2020Allowed

Jaanam Porwal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0107

Code Of Criminal Procedure, 1973 — Section 437(3), 439Information Technology Act, 2000 — Section 43, 66, 66(C), 67, 67(A)Indian Penal Code, 1860 — Section 500, 506, 509, 354(D)
Read judgment
High Courts19 Feb 2020Allowed

Rajkunvarbai And Ors Vs Anil Singh

Madhya Pradesh High Court · (2020) 02 MP CK 0106

Code Of Criminal Procedure, 1973 — Section 200, 438, 439Indian Penal Code, 1860 — Section 34, 120(B), 420, 467, 468, 471
Read judgment
High Courts19 Feb 2020Allowed

Nabab Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0104

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
Read judgment
High Courts19 Feb 2020Allowed

Narayan Malviya Vs State Of Madhya Pradesh And Anr

Madhya Pradesh High Court · (2020) 02 MP CK 0101

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 3, 4, 5, 6
Read judgment
High Courts19 Feb 2020Disposed Of

Doujiram Vs Anod Singh

Madhya Pradesh High Court · (2020) 02 MP CK 0098

Code Of Criminal Procedure, 1973 — Section 200, 202, 203, 401(2), 482Indian Penal Code, 1860 — Section 120(B), 420, 465, 476, 468, 471, 472, 506(B)
Read judgment
High Courts19 Feb 2020Allowed

Bheekam Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0097

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 325Arms Act, 1959 — Section 25, 27
Read judgment
High Courts19 Feb 2020Allowed

Suresh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0095

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376(ए, बी), 376(2)(च), 506Protection Of Children From Sexual Offence Act, 2012 — Section 3, 3(ख), 3(A), 4, 5, 5(म), 5(एन), 6
Read judgment
High Courts18 Feb 2020Allowed

Yunus Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0138

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376(D)Protection Of Children From Sexual Offence Act, 2012 — Section 3, 4
Read judgment