High Courts23 Jun 2020Disposed Of
Chain Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0025
Indian Penal Code, 1860 — Section 304A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2020
2,334 judgments · page 73 of 117
High Courts23 Jun 2020Allowed / Disposed Of
Aslam Qureshi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0024
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8C, 20B(ii)(b)
High Courts23 Jun 2020
Komal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0023
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 148, 149, 302, 307
High Courts23 Jun 2020
Brajesh @ Bijju Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0022
Indian Penal Code, 1860 — Section 380, 457
High Courts23 Jun 2020
Chhote Kureshi And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0021
Indian Penal Code, 1860 — Section 148, 307
High Courts23 Jun 2020Dismissed
Mirja Mohsin Beg Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0020
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R), 3(1)(s), 3(2)(VA), 14A(2), 18Code Of Criminal Procedure, 1973 — Section 164Indian Penal Code, 1860 — Section 204, 341, 506
High Courts23 Jun 2020
Ramlal Malviya Vs Special Police Establishment
Madhya Pradesh High Court · (2020) 06 MP CK 0019
Code Of Criminal Procedure, 1973 — Section 389(1)Prevention Of Corruption Act, 1988 — Section 13(1)(D), 13(2)
High Courts22 Jun 2020Allowed/ Disposed Of
Rajesh Khati And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0033
Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(F), 3(1)(r), 3(1)(s), 3(2)(v)(A), 14A(2), 18, 18ACode Of Criminal Procedure, 1973 — Section 438(2)Indian Penal Code, 1860 — Section 147, 294, 323, 427, 506
High Courts22 Jun 2020Allowed / Disposed Of
Jagdish Agarwal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0032
Code Of Criminal Procedure, 1973 — Section 301(2), 438, 438(2)Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 468, 471Constitution Of India, 1950 — Article 21
High Courts22 Jun 2020Dismissed
Vivek Jain Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0031
Food Safety And Standards Act, 2006 — Section 26, 27, 31(1), 51, 52, 58, 59, 61, 63Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420, 467, 468
High Courts22 Jun 2020Dismissed
Kushtha Sewa Snastha Vs Union Of India
Madhya Pradesh High Court · (2020) 06 MP CK 0030
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 115, Order 6 Rule 17, Order 7 Rule 11
High Courts22 Jun 2020
Akbar Ali And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0029
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 304I, 324
High Courts22 Jun 2020Dismissed
Narendra @ Santosh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0028
Electricity Act, 2003 — Section 136
High Courts22 Jun 2020Dismissed
Ajay Mathur & Another Vs Union Of India
Madhya Pradesh High Court · (2020) 06 MP CK 0027
Constitution Of India, 1950 — Article 16, 226Administrative Tribunal Act, 1985 — Section 14(2)
High Courts19 Jun 2020Dismissed
Bhola Singh Vs Preetam Singh (Since Dead) Through L.Rs.
Madhya Pradesh High Court · (2020) 06 MP CK 0045
Code Of Civil Procedure, 1908 — Section 100Registration Act, 1908 — Section 17(1)(b), 49Evidence Act, 1872 — Section 91
High Courts19 Jun 2020Disposed Of
Brilliant Estates Limited, Indore Vs M.P. Pashchim Kshetra Vidyut Vitran Co. Ltd. And Others
Madhya Pradesh High Court · (2020) 06 MP CK 0044
Electricity Act, 2003 — Section 82, 86, 182, 186
High Courts19 Jun 2020
Abhishek Upadhyay Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 06 MP CK 0043
Constitution Of India, 1950 — Article 21Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(Va), 3(1)(w)(i), 14A (2)Code Of Criminal Procedure, 1973 — Section 164, 439
High Courts19 Jun 2020Allowed
Nilesh Pancholi And Another Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 06 MP CK 0042
Prevention of Corruption Act, 1988 — Section 19(1)(c)Madhya Pradesh Municipalities Act, 1961 — Section 70, 94(4)MP Municipal Employees Recruitment And Condition Of Service Rules, 1968 — Rule 49, 51
High Courts19 Jun 2020Allowed
Mohanlal Rathore S/o Radheshyamji Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0041
Indian Penal Code, 1860 — Section 107, 108, 306Evidence Act, 1872 — Section 113A
High Courts19 Jun 2020Dismissed
Mohanlal S/O Laxmanji Teli Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0040
Code Of Criminal Procedure, 1973 — Section 451, 457Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25