COURT ARCHIVE

Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 93 of 117

High Courts13 Mar 2020Allowed/Disposed Of

Ram Nihore Tiwari Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 03 MP CK 0160

Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 43Madhya Pradesh (Work Charged & Contingency Paid Employees) Pension Rules, 1979 — Rule 6(3)

Read judgment

High Courts13 Mar 2020Dismissed

Dharam Singh And Others Vs Pisu S/O Sher Singh Bhil(Decd.) Thr. Lrs Naru And Others

Madhya Pradesh High Court · (2020) 03 MP CK 0159

Code Of Civil Procedure, 1908 — Section 100

Read judgment

High Courts13 Mar 2020Disposed Of

Vinod Tiwari Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 03 MP CK 0158

Constitution Of India, 1950 — Article 226

Read judgment

High Courts13 Mar 2020Disposed Of

Rekhlal Sihore Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 03 MP CK 0157

Read judgment

High Courts13 Mar 2020Dismissed

Kranti Rathore Vs State Of M.P. And Another

Madhya Pradesh High Court · (2020) 03 MP CK 0156

Read judgment

High Courts13 Mar 2020Dismissed

Laxman Singh Vs Shri Shujabad Sabha (Regd.) Gwalior

Madhya Pradesh High Court · (2020) 03 MP CK 0155

Madhya Pradesh Accommodation Control Act, 1961 — Section 12(6)(b)(i)Code Of Civil Procedure, 1908 — Section 38

Read judgment

High Courts13 Mar 2020Allowed

Lokendra Singh Vs Smt. Shobha Kuwar

Madhya Pradesh High Court · (2020) 03 MP CK 0154

Hindu Marriage Act, 1955 — Section 24

Read judgment

High Courts13 Mar 2020Allowed/Disposed Of

Sheikh Jafar And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0153

Code Of Criminal Procedure, 1973 — Section 320(2), 320(5), 397, 401Indian Penal Code, 1860 — Section 34, 294, 323, 325

Read judgment

High Courts13 Mar 2020Allowed

M/s Agrawal Colour Advance Photo System Vs Commissioner Of Central Excise And Another

Madhya Pradesh High Court · (2020) 03 MP CK 0079

Central Excise Act, 1944 — Section 2(h), 35AFinance Act, 1994 — Section 65(63), 65(78), 65(79), 65(105)(zb), 65(121), 66, 67, 73(a), 75, 76, 78, 93Constitution Of India, 1950 — Article 14, 366, 286(3)(b), 366(29A)(b)

Read judgment

High Courts13 Mar 2020Allowed

Rinku Sikarwar Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0070

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 452Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5)

Read judgment

High Courts13 Mar 2020Allowed

Bapulal Bheel Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0069

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 201, 302, 307, 332, 336, 353, 395

Read judgment

High Courts13 Mar 2020Allowed

Sukhveer Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0068

Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302

Read judgment

High Courts13 Mar 2020Allowed

Surendra Rawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0067

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366A, 376D, 506Protection Of Children From Sexual Offence Act, 2012 — Section 5, 6

Read judgment

High Courts13 Mar 2020Allowed

Aashu @ Takla Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0066

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 393Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

Read judgment

High Courts13 Mar 2020Allowed

Madhav Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0065

Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 341Arms Act, 1959 — Section 25, 27

Read judgment

High Courts13 Mar 2020Dismissed

Special Police Establishment, Lokayut, Ujjain Vs Ghanshyam Keer

Madhya Pradesh High Court · (2020) 03 MP CK 0064

Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120(B)Code Of Criminal Procedure, 1973 — Section 161, 173, 378(3)

Read judgment

High Courts13 Mar 2020Dismissed

Hariprasad Mathur And Others Vs Kishore Kumar Mathur (Decd.

Madhya Pradesh High Court · (2020) 03 MP CK 0063

Qanoon Maal Gwalior Samvat 1983 — Section 253, 256Code Of Civil Procedure, 1908 — Section 100

Read judgment

High Courts13 Mar 2020Allowed

Ballu @ Bhup Singh And Another Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0062

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 326, 506

Read judgment

High Courts13 Mar 2020Allowed

Dr. Atmanand Shrivastava Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 03 MP CK 0061

Indian Penal Code, 1860 — Section 377, 506, 511

Read judgment

High Courts13 Mar 2020Disposed Off

Chunnibai Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2020) 03 MP CK 0060

Madhya Pradesh Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 — Section 40, 40(1), 40(1)(a), 92Madhya Pradesh Panchayats (Appeals And Revisions) Rules, 1995 — Rule 3Constitution Of India, 1950 — Article 226

Read judgment