COURT ARCHIVE

Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 87 of 117

High Courts11 May 2020Disposed Of

Arjun Vs State Of MP

Madhya Pradesh High Court · (2020) 05 MP CK 0038

Code Of Criminal Procedure, 1973 — Section 173, 188, 190(1)(d), 220(1), 221(1), 221(2), 300, 482Indian Penal Code, 1860 — Section 114, 378, 379, 405, 409, 414Madhya Pradesh Minerals (Prevention Of Illegal Mining, Transportation And Storage) Rules, 2006 — Rule 18

High Courts11 May 2020Dismissed

Sanju @ Sanjay Vs State of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0037

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)Indian Penal Code, 1860 — Section 304, 304A, 304II, 420

High Courts11 May 2020Disposed Of

Ganesh Vs State Of M.P. & Another

Madhya Pradesh High Court · (2020) 05 MP CK 0036

Limitation Act, 1963 — Section 5Land Acquisition Act, 1894 — Section 54

High Courts11 May 2020Dismissed

Dilip Chaturvedi Vs M.P. Power Management Co. Ltd. & Anr

Madhya Pradesh High Court · (2020) 05 MP CK 0035

Constitution Of India, 1950 — Article 14, 16(1)Electricity Supply Act, 1948 — 79(c)

High Courts11 May 2020Dismissed

Vijay Laxmi College Of Nursing Vs Indian Nursing Council And Others

Madhya Pradesh High Court · (2020) 05 MP CK 0034

Madhya Pradesh Upcharika, Prasavika, Sahai Upcharika-Prasavika Swasthya Paridarshak Registration Adhiniyam, 1972 — Section 17(1), 24, 33(1)Madhya Pradesh Nursing Shikshan Sanstha Manyata Niyam, 2018 — Rule 5

High Courts11 May 2020Dismissed

Choudhary Rustam Singh Nursing College Vs State Of M.P. & Another

Madhya Pradesh High Court · (2020) 05 MP CK 0033

Madhya Pradesh Upcharika, Prasavika, Sahai Upcharika-Prasavika Swasthya Paridarshak Registration Adhiniyam, 1972 — Section 17(1), 24, 33(1)Madhya Pradesh Nursing Shikshan Sanstha Manyata Niyam, 2018 — Rule 5

High Courts11 May 2020Dismissed

Rakesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 05 MP CK 0032

Constitution Of India, 1950 — Article 136Code Of Criminal Procedure, 1973 — Section 313Evidence Act, 1872 — Section 27

High Courts08 May 2020Allowed / Dismissed

T.P.G. Pillay Vs Mohammad Jamir Khan & Another

Madhya Pradesh High Court · (2020) 05 MP CK 0007

Code Of Civil Procedure, 1908 — Section 96, Order 9 Rule 13Specific Relief Act, 1963 — Section 16(c), 20, 20(2)(c)

High Courts08 May 2020Dismissed

Manish Tiwari Vs Deepak Chotrani And Others

Madhya Pradesh High Court · (2020) 05 MP CK 0006

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 21 Rule 65, Order 21 Rule 66, Order 21 Rule 67, Order 21 Rule 68, Order 21 Rule 67(1), Order 21 Rule 69, Order 21 Rule 81(1), Order 21 Rule 82, Order 21 Rule 84, Order 21 Rule 90Contract Act, 1872 — Section 6

High Courts08 May 2020Dismissed

Smt. Meena Devi Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2020) 05 MP CK 0005

Constitution Of India, 1950 — Article 226

High Courts06 May 2020Dismissed

Vipendra Singh Vs Ratanchandra Jain & Another

Madhya Pradesh High Court · (2020) 05 MP CK 0016

Constitution Of India, 1950 — Article 227Madhya Pradesh Accommodation Control Act, 1961 — Section 12(6), 13, 13(3), 13(6)

High Courts06 May 2020Party Allowed

Gourav Singh Tomar Vs Lakkita Tomar

Madhya Pradesh High Court · (2020) 05 MP CK 0015

Hindu Marriage Act, 1955 — Section 9, 25, 25(1), 25(2)Family Courts Act, 1984 — Section 19(4)Code Of Criminal Procedure, 1973 — Section 125, 127, 397, 401

High Courts06 May 2020Allowed

Jagannath Prasad Kori Vs Shailendra Kumar Mishra & others

Madhya Pradesh High Court · (2020) 05 MP CK 0014

Constitution Of India, 1950 — Article 227

High Courts06 May 2020Dismissed

Ganesh Prasad Pathak And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 05 MP CK 0013

Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401Indian Penal Code, 1860 — Section 34, 304B, 498A

High Courts06 May 2020Allowed

Sitaram Rajak & Others Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0012

Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401Indian Penal Code, 1860 — Section 34, 107, 306

High Courts06 May 2020Dismissed

Jahani And Others Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 05 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 302(1), 320(2), 320(4b), 482Indian Penal Code, 1860 — Section 34, 294, 307, 323, 326, 341, 506, 506B, 506II

High Courts06 May 2020Dismissed

Man Singh Rajput Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 05 MP CK 0010

Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4

High Courts05 May 2020Disposed Of

Harishankar Chaturvedi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 05 MP CK 0030

Code Of Criminal Procedure, 1973 — Section 389Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Evidence Act, 1872 — Section 65B

High Courts05 May 2020Allowed/Disposed of

Krishna Morari Mishra & Ors Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 05 MP CK 0029

Code Of Criminal Procedure, 1973 — Section 161, 190, 200, 202, 313Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 324, 326, 336, 395, 397

High Courts05 May 2020

Gaurav Singh Chauhan Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0009

Code Of Criminal Procedure, 1973 — Section 53A, 161, 164, 313, 374(2)Indian Penal Code, 1860 — Section 363Protection Of Children From Sexual Offences Act, 2012 — Section 5(M), 6, 7, 8