High Courts19 Jun 2020Allowed
Smt. Laxmi & Anr. Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0039
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 366
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2020
2,334 judgments · page 74 of 117
High Courts19 Jun 2020Dismissed
State Of Madhya Pradesh And Others Vs Deceased Tejumal @ Tejmal Through Lrs. Sapna And Others
Madhya Pradesh High Court · (2020) 06 MP CK 0038
Code Of Civil Procedure, 1908 — Section 151, Order 22 Rule 9
High Courts18 Jun 2020Disposed Of
Giriraj Singh Gurjar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 06 MP CK 0053
Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482Indian Penal Code, 1860 — Section 34, 294, 307, 452
High Courts18 Jun 2020Allowed
Rakesh Mishra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0052
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 392
High Courts18 Jun 2020
Smt. Savitri Devi Chauhan & Anr Vs Rameshchandra Dhakad & Ors
Madhya Pradesh High Court · (2020) 06 MP CK 0051
Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 5, Order 41 Rule 5(3)
High Courts18 Jun 2020Allowed/ Disposed Of
Rakesh Prasad Kewat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0050
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 450, 376(1)
High Courts18 Jun 2020Allowed
Triveni Prasad Mishra And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 06 MP CK 0049
Madhya Pradesh Civil Services (Classification, Control and Appeal), Rules 1966 — Rule 16Central Civil Services Conduct Rules 1964 &mdashl Rule 3
High Courts18 Jun 2020Disposed Of
Seetaram Rathore Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0048
Constitution Of India, 1950 — Article 226
High Courts18 Jun 2020Dismissed
Soumitra Jindal & Others Vs Government of India & Others
Madhya Pradesh High Court · (2020) 06 MP CK 0047
Code Of Civil Procedure, 1908 — Section 22(3)(f), 114, Order 2 Rule 2, Order 7 Rule 7, Order 41 Rule 1, Order 41 Rule 33, Order 47 Rule 1
High Courts18 Jun 2020
Ravindra Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0046
Code Of Criminal Procedure, 1973 — Section 389Constitution Of India, 1950 — Article 51A(d)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8C, 21B, 50
High Courts17 Jun 2020Dismissed
Vimal Kumar Yadav Vs State of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 06 MP CK 0064
Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 202, 204, 482Evidence Act, 1872 — Section 27
High Courts17 Jun 2020Dismissed
Aman Sharma Vs Chief Election Commissioner And Another
Madhya Pradesh High Court · (2020) 06 MP CK 0063
Constitution Of India, 1950 — Article 136, 226, 329, 324, 329(b)Representation Of The People Act, 1951 — Section 18, 100(1)(d)(iv)
High Courts17 Jun 2020Dismissed
Anil Vs Suresh
Madhya Pradesh High Court · (2020) 06 MP CK 0062
Negotiable Instruments Act, 1881 — Section 138, 139Code Of Criminal Procedure, 1973 — Section 251, 357(3), 401
High Courts17 Jun 2020Dismissed
Darshan Lal Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0061
Constitution Of India, 1950 — Article 226, 311(2)
High Courts17 Jun 2020Allowed/ Disposed Of
Rajni Puruswani & Ashok Puruswani Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0060
Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 82, 82(1), 82(4), 83, 84, 85, 86, 178(4), 204, 299, 438, 438(1), 439Indian Penal Code, 1860 — Section 34, 120B, 302, 306, 498A
High Courts17 Jun 2020Dismissed
Gulab Singh Mathur Vs State Of M.P. And others
Madhya Pradesh High Court · (2020) 06 MP CK 0059
Evidence Act, 1872 — Section 27Indian Penal Code, 1860 — Section 120B, 201, 419, 420, 467, 468, 471Madhya Pradesh Recognized Examination Act, 1937 — Section 3, 4
High Courts16 Jun 2020
Sheela Bharti Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0071
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471Dowry Prohibition Act, 1961 — Section 4
High Courts16 Jun 2020Allowed
Jitendra & Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0070
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 4
High Courts16 Jun 2020Disposed Of
Rajesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0069
Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 3, 5, 14Code Of Criminal Procedure, 1973 — Section 397, 401
High Courts16 Jun 2020
Omprakash Urf Deolodhi And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0068
Code Of Criminal Procedure, 1973 — Section 374(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 42, 37, 50