High Courts28 May 2020Disposed Of
Sharda Prasad Bundela Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 05 MP CK 0168
Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 438, 438(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2020
2,334 judgments · page 81 of 117
High Courts28 May 2020Partly Allowed/Disposed Of
Abhishek Vishwakarma And Others Vs State Of M.P. & Other
Madhya Pradesh High Court · (2020) 05 MP CK 0167
High Courts28 May 2020
Sujeet Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 05 MP CK 0166
Madhya Pradesh Ayurvigyan Parishad Adhiniyam, 1987 — Section 21Code Of Criminal Procedure, 1973 — Section 397(1)
High Courts28 May 2020Allowed
Raghuveer Vs State Of M.P.
Madhya Pradesh High Court · (2020) 05 MP CK 0153
Code Of Criminal Procedure, 1973 — Section 397(1)Indian Penal Code, 1860 — Section 419, 467, 468, 471
High Courts28 May 2020Allowed
Manvendra Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 05 MP CK 0152
Arms Act, 1959 — Section 25(1)(B)(A)Indian Penal Code, 1860 — Section 394Code Of Criminal Procedure, 1973 — Section 389(1)
High Courts28 May 2020Dismissed
Laxmi Thakur And Ors Vs Nirmala Bai And Ors.
Madhya Pradesh High Court · (2020) 05 MP CK 0151
High Courts28 May 2020Dismissed
Ganesha @ Ganesh Vs State Of M.P.
Madhya Pradesh High Court · (2020) 05 MP CK 0150
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(f), 14A(2)Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 120B, 420
High Courts27 May 2020Disposed Of
Sachin Agrawal and another Vs State Of M.P
Madhya Pradesh High Court · (2020) 05 MP CK 0165
Indian Penal Code, 1860 — Section 489(kha), 489(ga)Code Of Criminal Procedure, 1973 — Section 389(1)
High Courts27 May 2020Allowed
Govind Rawat S/O Somsingh Rawat Vs State Of M.P Through Special Police Establishment (Lokayukt), Indore
Madhya Pradesh High Court · (2020) 05 MP CK 0149
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 20
High Courts27 May 2020Disposed Of
Brajesh Kumar Gupta Vs State Of M.P. Through Special Police Establishment Lokayukta, Indore
Madhya Pradesh High Court · (2020) 05 MP CK 0148
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
High Courts27 May 2020Allowed
Krishna & Another Vs State Of M.P
Madhya Pradesh High Court · (2020) 05 MP CK 0147
Indian Penal Code, 1860 — Section 34, 323, 326
High Courts27 May 2020Allowed
Deepesh Agrawal And Another Vs State Of M.P
Madhya Pradesh High Court · (2020) 05 MP CK 0146
Indian Penal Code, 1860 — Section 489(B), 489(C)Code Of Criminal Procedure, 1973 — Section 389(1)
High Courts27 May 2020Dismissed
Jamnabai Vs Dhapubai
Madhya Pradesh High Court · (2020) 05 MP CK 0145
Evidence Act, 1872 — Section 90Code Of Civil Procedure, 1908 — Section 100, 109Constitution Of India, 1950 — Article 133(1)
High Courts27 May 2020Allowed
Ram Krishna Mahobia Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 05 MP CK 0144
Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 437(3), 439
High Courts27 May 2020Partly Allowed
Antar Singh Vs State Of M.P.
Madhya Pradesh High Court · (2020) 05 MP CK 0143
Code Of Criminal Procedure, 1973 — Section 360, 361Indian Penal Code, 1860 — Section 323, 498AJuvenile Justice (Care And Protection Of Children) Act, 2015 — Section 18, 18(1)(a), 18(1)(b), 18(1)(c), 18(2), 18g
High Courts27 May 2020Disposed Of
Devesh Kumar Khatarkar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 05 MP CK 0142
Constitution Of India, 1950 — Article 226
High Courts27 May 2020Allowed
Ratan Singh Vs Rajaram
Madhya Pradesh High Court · (2020) 05 MP CK 0141
Hindu Adoption and Maintenance Act,1956 — Section 2(a), 3(a), 4, 10, 10(i), 10(ii), 10(iii), 11, 12, 12(c), 13, 15, 16Hindu Succession Act, 1956 — Section 6, 7, 8,9 Evidence Act, 1872 — Section 57
High Courts27 May 2020Partly Allowed
Kailash S/O Raisingh & Another Vs State Of M.P
Madhya Pradesh High Court · (2020) 05 MP CK 0140
Code Of Criminal Procedure, 1973 — Section 397, 401Madhya Pradesh Govansh Vadh Adhiniyam, 2004 — Section 2(e), 4, 5, 6, 6A, 6B, 9, 9(1), 9(2), 10, 13AMotor Vehicles Act, 1988 — 66, 192, 192A
High Courts26 May 2020Disposed Of
Jitendra Dhakad Vs State Of M.P.
Madhya Pradesh High Court · (2020) 05 MP CK 0139
Constitution Of India, 1950 — Article 21Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — 3(1)(w)(ii), 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 161, 164, 439
High Courts26 May 2020
Rajkumar Adiwasi Vs State Of M.P.
Madhya Pradesh High Court · (2020) 05 MP CK 0138
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 376(1)