COURT ARCHIVE

Madhya Pradesh High Court judgments, 2022

1,355 judgments · page 5 of 68

High Courts16 Dec 2022Dismissed

Rakesh Jakhodiya Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0100

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14A(2), 15AIndian Penal Code, 1860 — Section 147, 302Arms Act, 1959 — Section 25, 27

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High Courts16 Dec 2022Allowed

Rakesh @ Chavanni Yadav Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0099

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302, 376(D)

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High Courts16 Dec 2022Disposed Of

Deepak Jain Vs Collector The Collector Bhind And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0098

Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 108

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High Courts16 Dec 2022Disposed Of

Deepak Jain Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0097

Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 108

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High Courts16 Dec 2022Disposed Of

Narendra Namdeo And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0096

Municipal Corporation Act, 1956 — Section 318

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High Courts15 Dec 2022Allowed

Jitendra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0107

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 306

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High Courts15 Dec 2022Allowed

Hemant Vs State Of M.P

Madhya Pradesh High Court · (2022) 12 MP CK 0106

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34, 49(A)

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High Courts15 Dec 2022Dismissed

Vijay Kumar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0105

Constitution Of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 109, 110

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High Courts15 Dec 2022Allowed

Golu @ Shubham Dhakad Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0104

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(wi), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 323, 377, 376, 376D, 498A

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High Courts15 Dec 2022Disposed Of

Mewaram Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0103

Code Of Criminal Procedure, 1973 — Section 438, 482

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High Courts15 Dec 2022Disposed Of

Amarjeet Singh Chhawda Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0102

Madhya Pradesh Municipalities Act, 1961 — Section 187(8a)

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High Courts14 Dec 2022Dismissed

Dinesh Narayan Pareek Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0084

Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 44, 250

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High Courts14 Dec 2022Allowed

Saddam Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0083

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(va), 3(1)(rs), 14A(2)Indian Penal Code, 1860 — Section 34, 294, 307, 323, 326, 342, 386, 506Code Of Criminal Procedure, 1973 — Section 437(3)

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High Courts14 Dec 2022Allowed

Adil Masuri Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0082

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High Courts14 Dec 2022Disposed Of

Sidhi Hospital Sidhic Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0081

Madhya Pradesh Upcharyagriha Tatha Rujopchar Sambandhi Sthapanaye (Registrikaran Tatha Anugyapan) Adhiniyam, 1973 — Section 6(3)

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High Courts14 Dec 2022Disposed Of

Geetanjli Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0080

Constitution Of India, 1950 — Article 226Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 64

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High Courts14 Dec 2022Disposed Of

Pradeep Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0079

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 64, 64(2)

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High Courts14 Dec 2022Dismissed

Guddi Bai Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0078

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 154, 154(3), 156, 156(3), 173(8), 190, 200, 482

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High Courts13 Dec 2022Allowed

Prem Singh Bhadotiya Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0095

Indian Penal Code, 1860 — Section 120B, 363, 365, 366A, 368, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6Code Of Criminal Procedure, 1973 — Section 161, 164, 439

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High Courts13 Dec 2022Allowed

Narvadi Bai Lodhi And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0094

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 304BDowry Prohibition Act, 1961 — Section 3, 4

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