High Courts07 Jul 2020
Ritesh Ajmera Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2020) 07 MP CK 0183
Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2020
2,334 judgments · page 68 of 117
High Courts07 Jul 2020
Samrath S/O Amritram Bagri & One Another Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0107
Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 437(3), 439
High Courts07 Jul 2020
Ritesh Ajmera Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 07 MP CK 0106
Indian Penal Code, 1860 — Section 34, 120B, 420, 467, 468, 471
High Courts07 Jul 2020Dismissed
Sonu Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0105
Arms Act, 1959 — Section 25, 27Indian Penal Code, 1860 — Section 34, 307Code Of Criminal Procedure, 1973 — Section 439
High Courts07 Jul 2020Dismissed
Shaitanbai W/o Gangaram Kumhar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 07 MP CK 0104
Indian Penal Code, 1860 — Section 34, 300, 302, 304II, 450Code Of Criminal Procedure, 1973 — Section 374Evidence Act, 1872 — Section 7, 106
High Courts07 Jul 2020Disposed Of
Pooja Rawat And Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 07 MP CK 0102
High Courts06 Jul 2020
Smt. Ashadevi Vs State Of MP
Madhya Pradesh High Court · (2020) 07 MP CK 0182
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 420
High Courts06 Jul 2020Allowed
Natiraja Vs State Of MP
Madhya Pradesh High Court · (2020) 07 MP CK 0181
Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 147, 294, 427, 436, 456Constitution Of India, 1950 — Article 21
High Courts06 Jul 2020Dismissed
Vimal Kumar Yadav Vs State Of MP
Madhya Pradesh High Court · (2020) 07 MP CK 0180
Code Of Criminal Procedure, 1973 — Section 161, 202, 204, 482Indian Penal Code, 1860 — Section 34, 272, 273, 420Madhya Pradesh Cooperative Societies Act, of 1960 — Section 9
High Courts06 Jul 2020Dismissed
Lakhani Footcare Pvt Ltd Vs Seabright Landmark Projects
Madhya Pradesh High Court · (2020) 07 MP CK 0179
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
High Courts06 Jul 2020Dismissed
Jayant Rao Gurud Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2020) 07 MP CK 0178
Madhya Pradesh Shree Mahakaleshwar Mandir Adhiniyam, 1982 — Section 5
High Courts06 Jul 2020Dismissed
Ravi Shrivastava Vs. CBI
Madhya Pradesh High Court · (2020) 07 MP CK 0150
Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 5, 6Indian Penal Code, 1860 — Section 363, 366, 376, 504Code Of Criminal Procedure, 1973 — Section 161, 164, 438
High Courts06 Jul 2020Allowed
Sonu Meena Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0101
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(1)(v), 3(1)(va), 14A(2)Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 294, 323, 324, 325
High Courts06 Jul 2020Dismissed
Lakhani Footcare Pvt Ltd Vs S Seabright Landmark Projects
Madhya Pradesh High Court · (2020) 07 MP CK 0100
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
High Courts06 Jul 2020Dismissed
Jayant Rao Gurud Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 07 MP CK 0099
Madhya Pradesh Shree Mahakaleshwar Mandir Adhiniyam, 1982 — Section 5
High Courts06 Jul 2020Disposed Of
Shivraj Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 07 MP CK 0098
Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 5G, 6Indian Penal Code, 1860 — Section 344, 363, 366, 376DCode Of Criminal Procedure, 1973 — Section 439
High Courts03 Jul 2020Dismissed
Subhash Joshi & Another Vs. Director General of GST Intelligence (DGGI) & Ors.
Madhya Pradesh High Court · (2020) 07 MP CK 0097
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 67, 67(10), 100(4)
High Courts03 Jul 2020Allowed
Brajesh Baghel Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0095
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 307, 323, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts03 Jul 2020Disposed Of
Ramlakhan Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0094
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 294, 307Code Of Criminal Procedure, 1973 — Section 301, 439
High Courts03 Jul 2020Disposed Of
Pawan Kumar Seni And Another Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0093
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 419, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 374, 389