High Courts12 Mar 2020Allowed/Disposed Of
Sahablal And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 03 MP CK 0182
Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 34, 325
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2020
2,334 judgments · page 94 of 117
High Courts12 Mar 2020Dismissed
Smt. Rajmanibai And Others Vs Prembai And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0181
High Courts12 Mar 2020Disposed Of
Mayank Vs Manju
Madhya Pradesh High Court · (2020) 03 MP CK 0180
Constitution Of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13AIndian Penal Code, 1860 — Section 498A
High Courts12 Mar 2020Disposed Of
Khajala Kharat Vs State Of M.P. Through Directorate Farmer Welfare And Agriculture Development And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0179
High Courts12 Mar 2020Partly Allowed
Gangoo Bai Kol Vs Milloo @ Ashok Garg & Others
Madhya Pradesh High Court · (2020) 03 MP CK 0178
Motor Vehicles Act, 1988 — Section 166, 168, 173
High Courts12 Mar 2020Dismissed
Chandrahas Singh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0177
Constitution Of India, 1950 — Article 19, 226
High Courts12 Mar 2020Dismissed
State Of Madhya Pradesh Vs Premnarayan
Madhya Pradesh High Court · (2020) 03 MP CK 0176
Code Of Criminal Procedure, 1973 — Section 378(3)Limitation Act, 1963 — Section 5Food Safety And Standards Act, 2006 — Section 2, 3, 4, 23, 26(1), 26(2)(i)ii)(v), 27(3)(c)(e), 51, 52(1), 58, 59, 77
High Courts12 Mar 2020
M.P. Industrial Development Corporation Vs Ms/ Nirvi Engineering & Consultancy Pvt. Ltd. & Another
Madhya Pradesh High Court · (2020) 03 MP CK 0175
Madhya Pradesh Industrial (Allotment Of Sheds, Plots And Land) Rules, 1974 — Rule 147, 148, 149Madhya Pradesh Rajya Audyogik Bhumi Evam Bhawan Prabandhan Niyam, 2015 — Rule 18(b)(iii)
High Courts12 Mar 2020Allowed
Gopal Vs Union Of India Through Central Bureau Of Narcotics
Madhya Pradesh High Court · (2020) 03 MP CK 0174
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 67
High Courts12 Mar 2020Dismissed
Smt. Asha Pal Vs State Of M.P. & Ors.
Madhya Pradesh High Court · (2020) 03 MP CK 0173
Code Of Criminal Procedure, 1973 — Section 156(3), 200Constitution Of India, 1950 — Article 226
High Courts12 Mar 2020
Santosh Kumar Shukla Vs Kiran Gupta Vishnoi
Madhya Pradesh High Court · (2020) 03 MP CK 0172
Code Of Civil Procedure, 1908 — Section 100, Order 41 Rule 5
High Courts12 Mar 2020Dismissed
Radheshyam Patidar Vs State Of M.P. And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0171
High Courts12 Mar 2020Dismissed
Ramsevak Sharma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0170
Constitution Of India, 1950 — Article 226
High Courts12 Mar 2020Dismissed
Ajju Alias Ajay Vs State Of M.P. And Another
Madhya Pradesh High Court · (2020) 03 MP CK 0169
Code Of Criminal Procedure, 1973 — Section 393, 482Indian Penal Code, 1860 — Section 34, 307, 324
High Courts12 Mar 2020Disposed Of
Mahendra Vs Kishore Kumar Shivhare
Madhya Pradesh High Court · (2020) 03 MP CK 0168
Code Of Criminal Procedure, 1973 — Section 320, 357(3), 397, 401Negotiable Instruments Act, 1881 — Section 138, 147
High Courts12 Mar 2020Allowed
M/S. Rathi Iron & Steel Industries Ltd. Vs Union Of India Through Minister Of Finance & Ors
Madhya Pradesh High Court · (2020) 03 MP CK 0167
Central Excise And Service Tax Act, 2017 — Section 140Constitution Of India, 1950 — Article 136
High Courts12 Mar 2020Disposed Of
Praveen Kunwar And Another Vs Vishwajeet Singh & Others
Madhya Pradesh High Court · (2020) 03 MP CK 0166
Constitution Of India, 1950 — Article 227Evidence Act, 1872 — Section 45, 67, 73Code Of Civil Procedure, 1908 — Section 151
High Courts12 Mar 2020Dismissed
Smt. Sunita Yadav Vs Kamaldas Bairagi
Madhya Pradesh High Court · (2020) 03 MP CK 0165
Evidence Act, 1872 — Section 58
High Courts12 Mar 2020Allowed
Shri Rekhanlal Shrivastava ( Dead) and Anr. Vs Union Of India Thr. General Manager West Central Railway JBP
Madhya Pradesh High Court · (2020) 03 MP CK 0164
Code Of Criminal Procedure, 1973 — Section 174Railway Claims Tribunal Act, 1987 — Section 23Railway Act, 1989 — Section 16 123(C)(2), 124A, 124A(a), 124A(b), 124A(c)
High Courts12 Mar 2020Dismissed
Ashok Mishra Vs Western Coalfields Ltd. And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0163
Constitution Of India, 1950 — Article 226