High Courts20 Aug 2020Disposed Of
Shahida Bee Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0192
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2020
2,334 judgments · page 54 of 117
High Courts20 Aug 2020Dismissed
Hariom and others Vs State of MP
Madhya Pradesh High Court · (2020) 08 MP CK 0191
Constitution Of India, 1950 — Article 14, 16, 32, 142, 226Madhya Pradesh Contractual Appointment Of Civil Post Rules, 2017 — Section 4, 11(1)
High Courts20 Aug 2020Dismissed
Nasir Khan @ Chhunu Lala S/O Saadik Khan & One Another Vs State Of M.P & Others
Madhya Pradesh High Court · (2020) 08 MP CK 0190
Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 156, 156(1), 156(3), 178(3), 190
High Courts20 Aug 2020Allowed/ Disposed Of
Rajendra Kumar Waikar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0085
Constitution Of India, 1950 — Article 14, 16, 19, 21
High Courts20 Aug 2020Dismissed
Achintya Deb Dasgupta Vs Iqbal Singh Bains & Ors
Madhya Pradesh High Court · (2020) 08 MP CK 0084
Constitution Of India, 1950 — Article 215
High Courts20 Aug 2020Dismissed
Pradeep Singh Bhadouria Vs Union Of India & Others
Madhya Pradesh High Court · (2020) 08 MP CK 0083
Army Act, 1950 — Section 164(2)Armed Forces Tribunal (Procedure) Rules, 2008 — Rule 6(2)Code Of Civill Procedure, 1908 — Order 47 Rule 1
High Courts20 Aug 2020Disposed Of
Manpyare Raikwar @ Kallu Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0082
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(dha), 3(2)(5ka), 14A(1)Indian Penal Code, 1860 — Section 294, 323, 452, 506
High Courts20 Aug 2020
Badshah Qureshi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0081
Indian Penal Code, 1860 — Section 148, 307
High Courts20 Aug 2020Allowed/ Disposed Of
Radhakant Tiwari And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0080
High Courts19 Aug 2020Disposed Of
Ashok Kumar Jatav Vs State of MP
Madhya Pradesh High Court · (2020) 08 MP CK 0199
Constitution Of India, 1950 — Article 226
High Courts19 Aug 2020Allowed/ Disposed Of
Jagdish Singh Kushwah Vs State Of M.P
Madhya Pradesh High Court · (2020) 08 MP CK 0198
Indian Penal Code, 1860 — 34, 120B, 323, 366, 376(2)(chha), 452Code Of Criminal Procedure, 1973 — Section 439
High Courts19 Aug 2020Dismissed
Anil S/o. Hari Patidar. Vs Shantilal S/o. Shivabhai Fogala (Patidar)
Madhya Pradesh High Court · (2020) 08 MP CK 0197
Limitation Act, 1963 — Section 5Negotiable Instruments Act, 1881 — Section 138
High Courts19 Aug 2020Allowed
Mahesh Verma Vs State of M.P. Through SPE Lokayukta, Indore
Madhya Pradesh High Court · (2020) 08 MP CK 0196
Indian Penal Code, 1860 — Section 120BPrevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Code Of Criminal Procedure, 1973 — Section 145, 313
High Courts19 Aug 2020Dismissed
Vijay Kumar Vaidh Vs State Of M.P. & Others
Madhya Pradesh High Court · (2020) 08 MP CK 0195
Constitution Of India, 1950 — Article 226
High Courts19 Aug 2020Allowed
Babalu Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0086
Indian Penal Code, 1860 — Section 34, 304IIJuvenile Justice (Care And Protection Of Children) Act, 2015 — Section 15(1)(Chh)
High Courts19 Aug 2020
Pappu Chadhar And Others @Hash State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0067
Code Of Criminal Procedure, 1973 — Section 389(1)Electricity Act, 2003 — Section 136(g)Prevention Of Damage To Public Property Act, 1984 — Section 3
High Courts19 Aug 2020Disposed Of
Sughar Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0066
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 147, 149, 302, 341
High Courts19 Aug 2020
Jaber Ali @ Javed Ali @ Jivar @ Kutkut Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0065
Indian Penal Code, 1860 — Section 392
High Courts19 Aug 2020Allowed
Balaji Transport Company Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0064
Code Of Criminal Procedure, 1973 — Section 397, 451, 457Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 60(3)Evidence Act, 1872 — Section 27
High Courts18 Aug 2020Dismissed
Surajbhan Singh Vaish Vs State of M.P. And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0208
Constitution Of India, 1950 — Article 226/li>