COURT ARCHIVE

Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 88 of 117

High Courts05 May 2020Allowed/ Disposed Of

Banti alias Jitendra Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 05 MP CK 0008

Code Of Criminal Procedure, 1973 — Section 313, 397, 401Indian Penal Code, 1860 — Section 379Evidence Act, 1872 — Section 27

High Courts04 May 2020Dismissed

Amit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 05 MP CK 0031

Arms Act, 1959 — Section 25(1B)AIndian Penal Code, 1860 — Section 148, 149, 302

High Courts04 May 2020

Chhotelal Shukla And Others Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 05 MP CK 0028

High Courts01 May 2020Dismissed

Amit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 05 MP CK 0027

Arms Act, 1959 — Section 25A(1B)Indian Penal Code, 1860 — Section 148, 149, 302

High Courts01 May 2020Dismissed

Balkrishna Kushwaha Vs Madhya Pradesh Department Of Energy And Others

Madhya Pradesh High Court · (2020) 05 MP CK 0026

High Courts01 May 2020Partly Allowed/ Disposed Of

Rajendra Kumar Vs Shivram Singh

Madhya Pradesh High Court · (2020) 05 MP CK 0025

Code Of Civil Procedure, 1908 — Section 24, Order 9 Rule 13, Order 18 Rule 4

High Courts01 May 2020Partly Allowed

Municipal Council, Damoh Vs Munnalal Vishwakarma & Another

Madhya Pradesh High Court · (2020) 05 MP CK 0024

Payment of Gratuity Act, 1972 — Section 5, 14

High Courts01 May 2020Dismissed

Dr. C.V.Laghate Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2020) 05 MP CK 0023

High Courts01 May 2020Dismissed

Alok Philip Vs State Bank Of India Through Its Chairman And Others

Madhya Pradesh High Court · (2020) 05 MP CK 0022

High Courts01 May 2020Allowed

Municipal Council, Damoh Vs Smt.Sultana Tayar

Madhya Pradesh High Court · (2020) 05 MP CK 0021

Payment of Gratuity Act, 1972 — Section 5, 14

High Courts01 May 2020Allowed

Devendra Singh Gurjar Vs State Of M.P. & Others

Madhya Pradesh High Court · (2020) 05 MP CK 0020

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Code Of Criminal Procedure, 1973 — Section 161, 228, 229, 230, 231, 232, 233, 320, 360Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 324, 325, 341

High Courts01 May 2020Allowed

Ramnarayan And Another Vs Keerat And Another

Madhya Pradesh High Court · (2020) 05 MP CK 0019

High Courts01 May 2020Dismissed

Sheikh Soyeb Vs State Of Madhya Pradesh & Anothers

Madhya Pradesh High Court · (2020) 05 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 107, 116Indian Penal Code, 1860 — Section 506, 509Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5(b), 6(c), 8

High Courts01 May 2020Allowed

Municipal Council, Damoh Vs Poonam Chand Jain & Another

Madhya Pradesh High Court · (2020) 05 MP CK 0017

Payment of Gratuity Act, 1972 — Section 5, 14

High Courts30 Apr 2020Dismissed

Union Of India And Others Vs Santosh Kumar Chouksey

Madhya Pradesh High Court · (2020) 04 MP CK 0001

Constitution Of India, 1950 — Article 227

High Courts28 Apr 2020

Laxmandas & Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 04 MP CK 0006

Indian Penal Code, 1860 — Section 34, 307, 323, 324

High Courts28 Apr 2020Disposed Of

Dwarkadas Devnani Vs Umesh Singh Paadwa

Madhya Pradesh High Court · (2020) 04 MP CK 0005

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 357, 359

High Courts21 Apr 2020Partly Allowed

Saryu Prasad & Another Vs Keshri Prasad & Others

Madhya Pradesh High Court · (2020) 04 MP CK 0004

Code Of Civil Procedure, 1908 — Section 96Madhya Pradesh Land Revenue Code, 1959 — Section 251

High Courts21 Apr 2020Allowed/ Disposed Of

Ashish Sood & Ors. Vs State Of M.P.

Madhya Pradesh High Court · (2020) 04 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 406, 420

High Courts21 Apr 2020Dismissed

Uma Shankar Sharma Vs Home Department & Ors

Madhya Pradesh High Court · (2020) 04 MP CK 0002

Constitution Of India, 1950 — Article 226Arms Act, 1959 — Section 25, 27Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 302, 307