High Courts31 Jan 2022Allowed
Sameer @ Balli Vs State Of M. P
Madhya Pradesh High Court · (2022) 01 MP CK 0162
Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 34, 124A, 153A, 188, 505(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2022
1,355 judgments · page 60 of 68
High Courts28 Jan 2022Dismissed
M/s Sumeet Agencies Vs Sonia Meena And Another
Madhya Pradesh High Court · (2022) 01 MP CK 0176
Arbitration And Conciliation Act, 1996 — Section 34, 37
High Courts28 Jan 2022Allowed
Deepak Kalosia And Another Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 01 MP CK 0175
Constitution Of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 50, 81, 94, 94(4), 94(5), 95, 323
High Courts28 Jan 2022Allowed
Ravindra Vs State Of M.P
Madhya Pradesh High Court · (2022) 01 MP CK 0161
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts28 Jan 2022Allowed
Saurav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0160
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 379Evidence Act, 1872 — Section 25, 26
High Courts28 Jan 2022Allowed
Betail Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0159
Code Of Criminal Procedure, 1973 — Section 317, 439Indian Penal Code, 1860 — Section 279, 304A, 337, 338
High Courts28 Jan 2022Dismissed
Arman Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0158
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 354, 366, 506
High Courts28 Jan 2022Allowed
Lakhan @ Lakhansingh Vs State Of M.P
Madhya Pradesh High Court · (2022) 01 MP CK 0156
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 403, 482, 483
High Courts28 Jan 2022Allowed
Mukesh S/O Bhagirath Mehar Vs State Of M. P
Madhya Pradesh High Court · (2022) 01 MP CK 0155
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376, 376(2)(n), 506Information Technology Act, 2000 — Section 67(A)
High Courts28 Jan 2022Dismissed
Sandeep Asalkar And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0154
Code Of Criminal Procedure, 1973 — Section 174, 439Indian Penal Code, 1860 — Section 34, 201, 302Arms Act, 1959 — Section 25, 27
High Courts28 Jan 2022Disposed Of
Ashok Chhari @ Kanjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0153
Code Of Criminal Procedure, 1973 — Section 482
High Courts28 Jan 2022Disposed Of
Ishu Kanjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0152
Code Of Criminal Procedure, 1973 — Section 482
High Courts27 Jan 2022Disposed Of
Ekkisvi Sadi Grih Nirman Sahkari Samiti And Others Vs State Of M.P. & Others
Madhya Pradesh High Court · (2022) 01 MP CK 0191
Constitution Of India, 1950 — Article 141, 226Madhya Pradesh Nagar Tatha Gram Nivesh Niyam, 2012 — Rule 20, 20(4)(a), 20(4)(b)Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 50, 50(7), 54, 56, 57, 59
High Courts27 Jan 2022Dismissed
Rajeev Khare Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 01 MP CK 0180
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 341, 384
High Courts27 Jan 2022Dismissed
Rakesh Kumar Mishra Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 01 MP CK 0179
Constitution Of India, 1950 — Article 226
High Courts27 Jan 2022Dismissed
Yogendra Shrivastav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 01 MP CK 0178
High Courts27 Jan 2022Allowed
Brilliant Institute Of Professional Studies Niwari Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 01 MP CK 0177
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 2, 13, 15(4), 34, 35, 36, 36(2)Central Universities Act, 2009 — Section 3, 3(3)
High Courts27 Jan 2022Dismissed
Indian Oil Corporation Ltd. And Others Vs M/S Tatpar Petroleum Centre
Madhya Pradesh High Court · (2022) 01 MP CK 0172
Arbitration And Conciliation Act, 1996 — Section 2, 7, 9, 9(1)(d), 37(1)(b)
High Courts27 Jan 2022Allowed
Sukhdev Singh Vs State Of M.P
Madhya Pradesh High Court · (2022) 01 MP CK 0151
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304, 304A
High Courts27 Jan 2022Allowed
Dinesh Jatav Vs State Of M.P
Madhya Pradesh High Court · (2022) 01 MP CK 0150
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 325, 326, 341, 506