High Courts11 Jan 2022Allowed
Deepak Patel Vs State Of MP
Madhya Pradesh High Court · (2022) 01 MP CK 0053
Code Of Criminal Procedure, 1973 — Section 397, 401, 457Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20B
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2022
1,355 judgments · page 66 of 68
High Courts11 Jan 2022
Ramsevak Halwai Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 01 MP CK 0051
Constitution Of India, 1950 — Article 226Madhya Pradesh State Municipal Service (Executive) Rules, 1973 — Rule2(b), 2(di), 2(f), 31, 36, 36(1)Madhya Pradesh Municipalities Act, 1961 — Section 89, 329
High Courts10 Jan 2022Allowed
Jayesh Gurnani S/O Mr. Ravi Gurnani & Another Vs Madhya Pradesh State Election Commission & Others
Madhya Pradesh High Court · (2022) 01 MP CK 0201
Constitution Of India, 1950 — Article 141, 226, 243, 243D, 243D(4), 243K, 243T, 243T(4), 243ZA, 334Madhya Pradesh Municipalities (Reservation Of Wards For Scheduled Castes Scheduled Tribes Other Backward Classes And Women) Rules, 1994 — Rule 2(3), 3, 4, 5, 6, 7Madhya Pradesh Municipal Corporation Act, 1956 — Section 10(1), 11, 11(1), 11(2), 29, 29(A)(1)
High Courts10 Jan 2022Allowed
Karan Mehra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0049
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 302, 307, 323, 327, 329, 506
High Courts10 Jan 2022Allowed
Yogesh Patel Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0048
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 327, 506
High Courts10 Jan 2022Allowed
Prakash Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0046
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 366, 376(2), 506
High Courts10 Jan 2022Allowed
Jagdish Kumawat Vs State Of M.P
Madhya Pradesh High Court · (2022) 01 MP CK 0045
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 326, 325, 506
High Courts10 Jan 2022Allowed
Abhishek Pandey Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0044
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts10 Jan 2022Allowed
Sabbeer @ Baseer Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0043
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 366, 376, 450, 506
High Courts10 Jan 2022Allowed
Lakhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0042
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 294, 302, 307, 323, 341, 506
High Courts10 Jan 2022
Management Committee Wakf Dargah Zinda Shah Wali Katangi Jabalpur Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 01 MP CK 0040
Wakf Act, 1995 — Section 67, 67(4)
High Courts07 Jan 2022Dismissed
M/S Gayatri Project Ltd Vs Madhya Pradesh Road Development Corporation Limited
Madhya Pradesh High Court · (2022) 01 MP CK 0203
Arbitration And Conciliation Act 1996 — Section 2(4), 16(2), 34, 34(2)(b)(i), 34(2)(b)(ii) 37Madhya Pradesh Madhyastham Adhikaran Adhiniyam, 1983 — Section 2(i), 3, 4, 7, 7(b), 19, 20Limitation Act, 1963 — Section 14
High Courts07 Jan 2022Allowed
Shyamlal Vyas (Dead) Through Legal Representatives Smt. Gopi Vyas & Ors Vs Inderchand (Dead) Through Legal Representatives Shri Om Praksh Jain & Ors
Madhya Pradesh High Court · (2022) 01 MP CK 0202
Code Of Civil Procedure, 1908 — Order 1 Rule 10Madhya Pradesh Accommodation Control Act, 1961 — Section 23A
High Courts07 Jan 2022Dismissed
Pradeep Vs State Of M.P. & Anr
Madhya Pradesh High Court · (2022) 01 MP CK 0039
Code Of Criminal Procedure, 1973 — Section 311, 482
High Courts07 Jan 2022Allowed
Vikram Singh Lodhi And Another Vs State Of M.P
Madhya Pradesh High Court · (2022) 01 MP CK 0038
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 325, 326, 341, 506Arms Act, 1959 — Section 25
High Courts07 Jan 2022Allowed
Shiva Kushwah Vs State Of M.P. & Anr
Madhya Pradesh High Court · (2022) 01 MP CK 0037
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 14A(2), 15AIndian Penal Code, 1860 — Section 34, 147, 149, 307, 294, 323, 324, 427, 451, 506Protection Of Children From Sexual Offences Act, 2012 — Section 7, 11
High Courts07 Jan 2022Allowed
Dr. Surendra Kumar Sharma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 01 MP CK 0036
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 14A(2)Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 469Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts07 Jan 2022Disposed Of
Radha Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0035
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 465, 466, 467, 468Information Technology Act, 2000 — Section 65,66(d), 70, 71, 72,74
High Courts07 Jan 2022Disposed Of
Kallu Khan Vs Nagar Parishad Tarana District Ujjain And Others
Madhya Pradesh High Court · (2022) 01 MP CK 0034
Motor Vehicles Act, 1988 — Section 187, 188
High Courts06 Jan 2022Allowed
Oriental College Amarwada, Main Road, Amarwada Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0206
Constitution Of India, 1950 — Article 14, 226Madhya Pradesh Ayur Vigyan Vishwavidyalaya Act, 2011 — Section 45