High Courts23 Aug 2020Dismissed
Dhanesh Prasad Tiwari Vs Ganesh Prasad & Anr.
Madhya Pradesh High Court · (2020) 08 MP CK 0305
Code Of Civil Procedure, 1908 — Section 100
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2020
2,334 judgments · page 53 of 117
High Courts23 Aug 2020
Dr.Y.C.Chou Vs Smt.Meena Honda & Ors.
Madhya Pradesh High Court · (2020) 08 MP CK 0304
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts21 Aug 2020
Naushad Khan Vs State of M.P
Madhya Pradesh High Court · (2020) 08 MP CK 0184
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Code Of Criminal Procedure, 1973 — Section 451, 457, 482
High Courts21 Aug 2020Dismissed
Dilip Singh Gound Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0183
High Courts21 Aug 2020Dismissed
Vandana Malviya Vs Lolli @ Jageshwar Kahar
Madhya Pradesh High Court · (2020) 08 MP CK 0181
Code Of Civil Procedure, 1908 — Section 100
High Courts21 Aug 2020Dismissed
Moinuddin @ Moin S/O Ahmed Hussain Vs State Of Madhya Pradesh Through Police Station Bhikangaon, District Khargone, MP
Madhya Pradesh High Court · (2020) 08 MP CK 0180
Indian Penal Code, 1860 — Section 323, 354
High Courts21 Aug 2020Allowed
Prakash Vs Thakurdas
Madhya Pradesh High Court · (2020) 08 MP CK 0139
Code Of Criminal Procedure, 1973 — Section 397, 401Negotiable Instruments Act, 1881 — Section 138
High Courts21 Aug 2020Disposed Of
Ramchitra Singh Gurjar Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2020) 08 MP CK 0138
Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482
High Courts21 Aug 2020Disposed Of
Naushad Khan Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0137
Code Of Criminal Procedure, 1973 — Section 451, 457Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts21 Aug 2020Disposed Of
Trust Mandir Shri Ram Janki Ji Vs State Of MP
Madhya Pradesh High Court · (2020) 08 MP CK 0135
Constitution Of India, 1950 — Article 226Madhya Pradesh Public Trusts Act, 1951 — Section 34A
High Courts21 Aug 2020Disposed Of
Smt. Monika Batham & Anr. Vs Mukhya Sachiv, Grih Vibhag, M.P. & Ors
Madhya Pradesh High Court · (2020) 08 MP CK 0134
Constitution Of India, 1950 — Article 226
High Courts21 Aug 2020Dismissed
Harnarayan Mishra And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0133
Code Of Criminal Procedure, 1973 — Section 389(1), 438Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts21 Aug 2020Disposed Of
Dr. Kailash Pawar And Others Vs State Of MP And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0132
Constitution Of India, 1950 — Article 226
High Courts21 Aug 2020Allowed
Kallu @ Mohammad Rafeeq & Anr Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0131
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 148, 149, 304(1)
High Courts21 Aug 2020Dismissed
Moinuddin @ Moin s/o Ahmed Hussain Vs State Of Madhya Pradesh Through Police Station Bhikangaon, District Khargone, MP
Madhya Pradesh High Court · (2020) 08 MP CK 0130
Indian Penal Code, 1860 — Section 323, 354
High Courts21 Aug 2020Disposed Of
Dr. Pratibha Choudhary Vs Higher Education Department
Madhya Pradesh High Court · (2020) 08 MP CK 0095
High Courts21 Aug 2020Dismissed
Faizal @ Faisal Mohd Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0093
Indian Penal Code, 1860 — Section 34, 201, 294, 302, 323, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts21 Aug 2020Dismissed
Nafees @ Bhandari Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0092
Indian Penal Code, 1860 — Section 392Code Of Criminal Procedure, 1973 — Section 389(1)
High Courts20 Aug 2020Disposed Of
Indrapal Singh Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0194
Code Of Criminal Procedure, 1973 — Section 313, 393, 397, 401Indian Penal Code, 1860 — Section 147, 148, 325
High Courts20 Aug 2020Dismissed
Virendra Jatav Vs State Of M.P. And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0193
Constitution Of India, 1950 — Article 226, 226(2)Indian Penal Code, 1860 — Section34, 363, 366, 376, 506