High Courts02 Jul 2020
Bharti Engineering. Vs Union Of India & Others
Madhya Pradesh High Court · (2020) 07 MP CK 0177
Constitution Of India, 1950 — Article 13(3), 14, 19, 21, 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2020
2,334 judgments · page 69 of 117
High Courts02 Jul 2020Disposed Of
Dr. Vishal Kadam Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 07 MP CK 0176
Constitution Of India, 1950 — Article 226
High Courts02 Jul 2020Partly Allowed/Disposed Of
Nandabai W/O. Mantu @ Mangilal Vs State Of MP
Madhya Pradesh High Court · (2020) 07 MP CK 0175
Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 302, 302II, 304I, 304II, 498A
High Courts02 Jul 2020Dismissed
M/s S.K. Samanta & Co. (P) Ltd. Vs Coal India Limited And Others
Madhya Pradesh High Court · (2020) 07 MP CK 0174
Constitution Of India, 1950 — Article 136, 226
High Courts02 Jul 2020Allowed
Bhairusingh Dangi @ Veer Kumar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 07 MP CK 0091
Indian Penal Code, 1860 — Section 307Code Of Criminal Procedure, 1973 — Section 389(1)
High Courts02 Jul 2020Partly Allowed/ Disposed Of
Nandabai W/o. Mantu @ Mangilal Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0090
Indian Penal Code, 1860 — Section 300, 300I, 300III, 304I, 302, 302II, 304IICode Of Criminal Procedure, 1973 — Section 161
High Courts02 Jul 2020Allowed
Rameshver Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0085
Indian Penal Code, 1860 — Section 326
High Courts02 Jul 2020Allowed
Bharti Engineering. Thr. Nehal Shah S/O Shri Kirti ShahVs Union Of India & Others
Madhya Pradesh High Court · (2020) 07 MP CK 0084
Constitution Of India, 1950 — Article 13(3)(a), 14, 19, 21, 114, 226
High Courts02 Jul 2020Dismissed
Lal Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 07 MP CK 0083
Indian Penal Code, 1860 — Section 332
High Courts02 Jul 2020
Amjad Khan & One Another Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0082
Indian Penal Code, 1860 — Section 364ACode Of Criminal Procedure, 1973 — Section 389
High Courts01 Jul 2020Dismissed
Rajendra Kumar Vs State Of MP
Madhya Pradesh High Court · (2020) 07 MP CK 0173
Constitution Of India, 1950 — Article 226
High Courts01 Jul 2020Dismissed
Arun Bharti Vs State Of MP
Madhya Pradesh High Court · (2020) 07 MP CK 0172
Essential Commodities Act, 1955 — Section 3, 7, 7(1)(a)(ii), 7(2)Essential Commodities (Special Provisions) Act, 1981 — Section 10A
High Courts01 Jul 2020Dismissed
Arun Sharma Vs State Of M.P. And others
Madhya Pradesh High Court · (2020) 07 MP CK 0171
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 21
High Courts01 Jul 2020Allowed
Smt. Sonu Bhati Vs Suraj Bhati
Madhya Pradesh High Court · (2020) 07 MP CK 0170
Constitution Of India, 1950 — Article 227Hindu Minority & Guardianship Act, 1956 — Section 6, 12Guardian & Ward Act, 1890 — Section 17(2)
High Courts01 Jul 2020Dismissed
Radha Krishna Sharma Vs State Of MP
Madhya Pradesh High Court · (2020) 07 MP CK 0169
Constitution Of India, 1950 — Article 226Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
High Courts01 Jul 2020Dismissed
Brajesh Singh Tomar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 07 MP CK 0168
Madhya Pradesh Land Revenue Code, 1959 — Section 22, 22(2), 24, 104, 104(2)Madhya Pradesh General Clauses Act, 1957 — Section 16
High Courts01 Jul 2020Disposed Of
Rakesh Kumar Mourya Vs State Of MP
Madhya Pradesh High Court · (2020) 07 MP CK 0167
Constitution Of India, 1950 — Article 226
High Courts01 Jul 2020Dismissed
Mandir Murti Shri Radha Vallabh Ji Through Its Pujari Bhawani Shankar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 07 MP CK 0166
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 92
High Courts01 Jul 2020Disposed Of
Rakesh Kumar Mourya Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0080
Constitution Of India, 1950 — Article 226
High Courts01 Jul 2020Dismissed
Radha Krishna Sharma Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0078
Constitution Of India, 1950 — Article 226Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)