High Courts28 Aug 2020Dismissed
Shamrez Alam @ Sheru Musalman Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0149
Indian Penal Code, 1860 — Section 394
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2020
2,334 judgments · page 50 of 117
High Courts28 Aug 2020Disposed Of
Seema (Divorcee) Vs State Of MP And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0148
Constitution Of India, 1950 — Article 226
High Courts28 Aug 2020Disposed Of
Mohan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0147
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 381, 411, 414
High Courts28 Aug 2020Allowed
Shivaji @ Rahbahadur Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0146
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 392, 397Arms Act, 1959 — Section 25(1b)a, 27
High Courts28 Aug 2020
Tusharkant Gupta Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0145
Indian Penal Code, 1860 — Section 307, 325, 326
High Courts28 Aug 2020Disposed Of
Ramesh Alias Kalu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0142
Code Of Criminal Procedure, 1973 — Section 389(1)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20
High Courts28 Aug 2020Dismissed
Kanhaiyalal Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0141
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 115, 120B, 201, 302Arms Act, 1959 — Section 25, 27
High Courts27 Aug 2020Allowed
Satish Mittal & Others Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2020) 08 MP CK 0302
Electricity Act, 2003 — Section 61, 62, 86, 86(1)(a)
High Courts27 Aug 2020Dismissed
Matadin Goyal Vs Yogendra Bansal
Madhya Pradesh High Court · (2020) 08 MP CK 0297
Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2Trademarks Act, 1999 — Section 28, 29(5), 35, 134
High Courts27 Aug 2020Dismissed
Natthu Kachhi Vs Durga Prasad And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0168
High Courts27 Aug 2020Dismissed
Ramavtar Kachwaha Vs Anil Kumar Agrawal
Madhya Pradesh High Court · (2020) 08 MP CK 0167
Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(d), 13(1)(f)Evidence Act, 1872 — Section 116
High Courts27 Aug 2020Partly Allowed
George Mangalapilly Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0144
Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 164, 196, 225, 226, 227, 228, 229, 230, 231, 232, 233, 234, 235, 482Indian Penal Code, 1860 — Section 147, 149, 153, 153A, 153B, 153B(1), 188, 295AMadhya Pradesh Dharma Swatantrya Adhiniyam, 1968 — Section 3, 4
High Courts27 Aug 2020Allowed
Dharmendra Mehara Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0143
Code Of Criminal Procedure, 1973 — Section 389(1)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20(b)(ii)(B)
High Courts27 Aug 2020Allowed
Nemchand Vishwakarma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0140
Indian Penal Code, 1860 — Section 323, 354Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
High Courts26 Aug 2020Allowed
Smt. Sheela Prajapati Vs State of M.P. & Ors.
Madhya Pradesh High Court · (2020) 08 MP CK 0189
High Courts26 Aug 2020Disposed Of
Munnalal Prajapati Vs State Of M.P. & Others
Madhya Pradesh High Court · (2020) 08 MP CK 0188
Constitution Of India, 1950 — Article 226, 227
High Courts26 Aug 2020Dismissed
Ramprasad Baiswar Vs State Of M.P. & Others
Madhya Pradesh High Court · (2020) 08 MP CK 0187
Constitution Of India, 1950 — Article 226National Highways Act, 1956 — 3G(5)Limitation Act, 1963 — Section 5, Article 137
High Courts26 Aug 2020
Surajbai and Others Vs Smt. Sitabai
Madhya Pradesh High Court · (2020) 08 MP CK 0173
Limitation Act, 1963 — Section 5Code Of Civil Procedure, 1908 — Section 115Constitution Of India, 1950 — Article 226, 227
High Courts26 Aug 2020Dismissed
Smt. Kanishka Matta Vs Union Of India And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0172
Central Goods and Services Tax (CGST) Rules, 2017 — Rule 8Central Goods and Services Tax (CGST) Act, 2017 — Section 2(17), 2(31), 2(75), 22, 37, 67(2), 129, 130
High Courts26 Aug 2020Allowed/ Disposed Of
Vishwanath Singh Sikarwar Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0171
Constitution Of India, 1950 — Article 351ACentral Civil Services (Pension ) Rules, 1972 — 9, 9(6)(b), 64