High Courts10 Jan 2020Disposed Of
Ku. Arti Swa Sahayta Samooh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 01 MP CK 0036
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2020
2,334 judgments · page 116 of 117
High Courts10 Jan 2020Allowed
Vinod Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 01 MP CK 0035
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs & Psychotropic Substances Act, 1985 Section 8, 15, 29Evidence Act, 1872 — Section 27
High Courts10 Jan 2020Allowed
Heeralal Dhanuk Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 01 MP CK 0032
High Courts10 Jan 2020Allowed
Jai Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 01 MP CK 0030
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376, 506Protection Of Children From Sexual Offence Act, 2012 — Section 3, 4
High Courts10 Jan 2020Allowed
Rijwan @ Rijju Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 01 MP CK 0028
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 188, 335, 353Damage Of Public Property Act, 1984 — Section 4
High Courts10 Jan 2020Disposed Of
Juwansingh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 01 MP CK 0027
Indian Penal Code, 1860 — Section 323, 354, 452
High Courts10 Jan 2020Dismissed
Baliram @ Balram Vs State Of Madhya Pradesh And Ors
Madhya Pradesh High Court · (2020) 01 MP CK 0026
Scheduled Caste And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 344, 370, 376, 506
High Courts10 Jan 2020Allowed
Krishna Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 01 MP CK 0024
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 323, 363, 366A, 376(3), 506Protection Of Children From Sexual Offence Act, 2012 — Section 5, 6
High Courts10 Jan 2020Allowed
Pappu @ Rafique Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 01 MP CK 0023
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs & Psychotropic Substances Act, 1985 — Section 8, 20Evidence Act, 1872 — Section 27
High Courts10 Jan 2020Allowed
Vicky Kundale Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 01 MP CK 0022
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 49(A)
High Courts09 Jan 2020Allowed
Avtec Limited Vs State Of Madhya Pradesh And Another
Madhya Pradesh High Court · (2020) 01 MP CK 0043
Industrial Disputes Act, 1947 — Section 10, 25MN, 25N, 33, 33AMadhya Pradesh Industrial Relations Act, 1960 — Section 1(4), 110Constitution Of India, 1950 — Article 227
High Courts09 Jan 2020Allowed
Jagdish Singh Meena And Another Vs Sagar Mogia And Another.
Madhya Pradesh High Court · (2020) 01 MP CK 0018
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 294, 323, 324, 325, 506
High Courts09 Jan 2020Disposed Of
Golu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 01 MP CK 0014
Limitation Act, 1963 — Section 5Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(b1), 3(2)(v), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 437(3), 439
High Courts09 Jan 2020Single Bench
Santosh Kumar Shah. Vs Insurance Regulatory And Development Authority And Others.
Madhya Pradesh High Court · (2020) 01 MP CK 0012
Constitution Of India, 1950 — Article 226
High Courts08 Jan 2020Allowed
Akhilesh Singh Vs Krishan Bahadur Singh And Ors
Madhya Pradesh High Court · (2020) 01 MP CK 0127
Evidence Act, 1872 — Section 137, 138Code Of Civil Procedure, 1908 — Order 18 Rule 17
High Courts07 Jan 2020Dismissed
Priyanka Rathore Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 01 MP CK 0021
Code Of Criminal Procedure, 1973 — Section 153(3), 156(3), 482Indian Penal Code, 1860 — Section 34, 294, 323, 498AConstitution Of India, 1950 — Article 226
High Courts07 Jan 2020Allowed
Rampal Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 01 MP CK 0020
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304
High Courts07 Jan 2020Allowed
Chhotu Bairagi Vs State Of Madhya Pradesh Another
Madhya Pradesh High Court · (2020) 01 MP CK 0019
Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 342, 366, 376(d)
High Courts07 Jan 2020Disposed Of
Vikram Singh And Ors. Vs Saurambai And Ors.
Madhya Pradesh High Court · (2020) 01 MP CK 0017
Code Of Criminal Procedure, 1973 — Section 200, 202, 313, 482Indian Penal Code, 1860 — Section 417, 419, 420, 466, 467
High Courts07 Jan 2020Allowed
Kallu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 01 MP CK 0013
Code Of Criminal Procedure, 1973 — Section 164, 374Indian Penal Code, 1860 — Section 363, 366, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6