High Courts11 Aug 2020Disposed Of
Ravindra Singh Mehta Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0032
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2020
2,334 judgments · page 59 of 117
High Courts11 Aug 2020Allowed
Deepak Korku Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0030
Indian Forest Act, 1927 — Section 26(e), 26(f)M.P. Van Upaj Other Than Timber (Vyapar Viniyaman) Niyam, 1969 — Section 5, 16
High Courts11 Aug 2020Disposed Of
Chameli Bai Jain Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0029
High Courts10 Aug 2020Allowed
Ambaram S/o Karan Singh Rajput Vs State Of MP
Madhya Pradesh High Court · (2020) 08 MP CK 0250
Madhya Pradesh Excise Act, 1915 — Section 34(1)(a), 34(2), 42
High Courts10 Aug 2020Dismissed
Jagmohan Jadon Vs State Of MP
Madhya Pradesh High Court · (2020) 08 MP CK 0249
Constitution Of India, 1950 — Article 227
High Courts10 Aug 2020Dismissed
Engineer-In-Chief, Public Health Engineering Department And Others Vs Mohd. Salim And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0248
Industrial Dispute Act, 1947 — Section 10(1)
High Courts10 Aug 2020Allowed/Disposed Of
Surendra Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0247
Code Of Criminal Procedure, 1973 — Section 167(2), 437(3), 439Indian Penal Code, 1860 — Section 120B, 201, 302
High Courts10 Aug 2020Disposed Of
Sachin Leasing & Developers Pvt Ltd Vs Dr. Arun Waghmare And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0246
Constitution Of India, 1950 — Article 227Arbitration & Conciliation Act, 1996 — Section 11(6), 34Code Of Civil Procedure, 1908 — Section 151, Order 1 Rule 10
High Courts10 Aug 2020Partly Allowed
Ganpatlal Kumavat Vs State Of MP
Madhya Pradesh High Court · (2020) 08 MP CK 0245
Indian Penal Code, 1860 — Section 307
High Courts10 Aug 2020Dismissed
Jagmohan Jadon Vs State of MP
Madhya Pradesh High Court · (2020) 08 MP CK 0039
Constitution Of India, 1950 — Article 227Court Fees Act, 1870 — Section 25(d), 40
High Courts10 Aug 2020Disposed Of
Kamlesh Kumar Sharma Vs State Of M.P. & Others
Madhya Pradesh High Court · (2020) 08 MP CK 0038
Constitution Of India, 1950 — Article 226
High Courts10 Aug 2020Dismissed
Gopal Sharma Vs M/s Punjab Stores
Madhya Pradesh High Court · (2020) 08 MP CK 0037
Code Of Criminal Procedure, 1973 — Section 393National Instruments Act, 1881 — Section 138
High Courts10 Aug 2020Disposed Of
Arvind Prajapati Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0031
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 307
High Courts10 Aug 2020
Rammilan and others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0028
Indian Penal Code, 1860 — Section 306
High Courts10 Aug 2020Disposed Of
Smt. Reeta Babar Vs State Of M.P. & Others
Madhya Pradesh High Court · (2020) 08 MP CK 0027
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 154, 154(3), 156(1), 156(3), 178(3), 190, 482
High Courts10 Aug 2020Dismissed
Rakesh Jatav Vs State Of M.P. And Ors
Madhya Pradesh High Court · (2020) 08 MP CK 0026
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 154, 154(3), 156(3), 190, 200, 203
High Courts10 Aug 2020Disposed Of
Kamalesh Bai Vs State Of MP
Madhya Pradesh High Court · (2020) 08 MP CK 0025
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 306
High Courts10 Aug 2020Disposed Of
Vipin Singh Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0024
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 380, 457
High Courts07 Aug 2020Dismissed
Bhagwan Singh and Hemraj Vs State Of MP
Madhya Pradesh High Court · (2020) 08 MP CK 0254
High Courts07 Aug 2020Allowed
Duryodhan Bhavtekar Vs State Of M.P. & Ors.
Madhya Pradesh High Court · (2020) 08 MP CK 0253
Constitution Of India, 1950 — Article 226Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9(2)(a)