CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 49 of 117

High Courts29 Aug 2020Dismissed

Ajay Kumar Vs State of M.P

Madhya Pradesh High Court · (2020) 08 MP CK 0291

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 419, 468, 471Information Technology (Amendment) Act 2008 — Section 66C, 66D
Read judgment
High Courts28 Aug 2020

Akhtar Vs State Of M.P.

Madhya Pradesh High Court · (2020) 08 MP CK 0299

Code Of Criminal Procedure, 1973 — Section 362, 374, 482Indian Penal Code, 1860 — Section 302, 460
Read judgment
High Courts28 Aug 2020Dismissed

Pramod Vishwakarma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 08 MP CK 0295

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 376(d), 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(x), 3(2)(v)
Read judgment
High Courts28 Aug 2020

Om Prakash Sahu Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2020) 08 MP CK 0165

Indian Penal Code, 1860 — Section 34, 294, 323, 506Code Of Criminal Procedure, 1973 — Section 438Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A
Read judgment
High Courts28 Aug 2020Dismissed

Jaspreet Singh Sachdeva @ Jassi Vs State Of M.P.

Madhya Pradesh High Court · (2020) 08 MP CK 0164

Indian Penal Code, 1860 — Section 120B, 419, 468, 471Code Of Criminal Procedure, 1973 — Section 439Information Technology (Amendment) Act, 2008 — Section 66C, 66D
Read judgment
High Courts28 Aug 2020Dismissed

Harbhajan Singh Vs State Of MP & Ors.

Madhya Pradesh High Court · (2020) 08 MP CK 0163

Madhya Pradesh (Classification, Control And Appeal) Rules, 1966 — Rule 9, 10, 18(i), 22, 23, 24, 24(1)(i)(b)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
Read judgment
High Courts28 Aug 2020Dismissed

Preetam Adiwasi Vs State Of MP

Madhya Pradesh High Court · (2020) 08 MP CK 0152

Constitution Of India, 1950 — Article 226, 311(2)Andhra Pradesh Public Employment (Recording And Alteration Of Date Of Birth) Rules, 1984 — Rule 4Orissa General Finance Rules, 2000 — Rule 65
Read judgment
High Courts28 Aug 2020Dismissed

Saksham Choudhary Vs Govt. Of India

Madhya Pradesh High Court · (2020) 08 MP CK 0151

Code Of Civil Procedure, 1908 — Section 22(3)(f), 113, 114, Order 2 Rule 2, Order 7 Rule 7, Order 41 Rule 1, Order 41 Rule 33, Order 47 Rule 1
Read judgment
High Courts28 Aug 2020

Rahul Vs State Of M.P

Madhya Pradesh High Court · (2020) 08 MP CK 0150

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 392, 397Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
Read judgment