High Courts16 Feb 2023Disposed Of
M/S Shree Mangalam Buildcom Pvt. Ltd Vs Union Of India Through Secretary General Manager And Others
Madhya Pradesh High Court · (2023) 02 MP CK 0062
Arbitration And Conciliation Act, 1996 — Section 9, 37
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2023
1,425 judgments · page 64 of 72
High Courts16 Feb 2023Allowed/Disposed Of
Meena Rajak Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0051
High Courts16 Feb 2023Disposed Of
Pratik Color Industries Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 02 MP CK 0050
Madhya Pradesh Legal Metrology Rules, 2011 — Rule 23Code Of Criminal Procedure, 1973 — Section 482Legal Metrology Act, 2009 — Section 8(1), 36(1)
High Courts16 Feb 2023Allowed/Disposed Of
Narendra Kumar Sharma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 02 MP CK 0049
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(v), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 342, 376
High Courts15 Feb 2023Disposed Of
Chandrakanta Soni Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 02 MP CK 0046
Madhya Pradesh. Land Revenue Code, 1959 — Section 51(c)
High Courts14 Feb 2023Allowed
M/S Rajkumar Agrawal Vs Union Of India And Others
Madhya Pradesh High Court · (2023) 02 MP CK 0042
Code Of Civil Procedure, 1908 — Order 38 Rule 5Arbitration And Conciliation Act, 1996 — Section 9, 36, 37
High Courts14 Feb 2023Allowed
Sakul Hamid And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0041
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 41, 41A, 173(8), 482Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts13 Feb 2023Allowed
OMFR Pipes And Products And Others Vs Itarsi Pipe Sales And Others
Madhya Pradesh High Court · (2023) 02 MP CK 0044
Code Of Civil Procedure, 1908 — Order 7 Rule 1, Order 7 Rule 11, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3Commercial Courts Act, 2015 — Section 12(A), 13(1)
High Courts13 Feb 2023Disposed Of
Devendra Kumar Tiwri Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0043
Code Of Criminal Procedure, 1973 — Section 41(A), 170, 482Indian Penal Code, 1860 — Section 354, 354(A)Protection Of Children From Sexual Offences Act, 2012 — Section 9, 10
High Courts10 Feb 2023Allowed/Disposed Of
Durga Prasad Prajapati Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0030
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 411, 413
High Courts10 Feb 2023Allowed
Pawan Nagar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 02 MP CK 0027
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25, 27
High Courts09 Feb 2023Allowed
Pradeep Singh Sengar And Others Vs Dilip Budhani And Others
Madhya Pradesh High Court · (2023) 02 MP CK 0052
Code Of Civil Procedure, 1908 — Section 115, Order 7 Rule 11, Order 7 Rule 11(a), Order 7 Rule 11(d), Order 7 Rule 14
High Courts09 Feb 2023Dismissed
Anoop Mishra And Others Vs Akla Dubey And Others
Madhya Pradesh High Court · (2023) 02 MP CK 0045
Code Of Criminal Procedure, 1973 — Section 431Indian Penal Code, 1860 — Section 120B, 405, 415, 420, 463, 464, 467Madhya Pradesh Society Registrikaran Adhiniyam, 1973 — Section 18, 27, 28, 31, 32, 37, 37(1), 37(2)
High Courts09 Feb 2023Dismissed
Anoop And Others Vs Alka And Others
Madhya Pradesh High Court · (2023) 02 MP CK 0026
Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 120B, 405, 406, 420, 463, 464, 465, 467Madhya Pradesh. Societies Registrikaran Adhiniyam, 1973 — Section 32, 37
High Courts09 Feb 2023Allowed
Arun Kumar Mishra Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 02 MP CK 0025
Constitution Of India, 1950 — Article 226Madhya Pradesh Civil Services (Conduct) Rules, 1968 — Rule 3(1)(i), 3(1)(iii), 5(1)Income Tax Act, 1961 — Section 132, 153A, 153C
High Courts08 Feb 2023Disposed Of
Sunil Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0053
Code Of Criminal Procedure, 1973 — Section 161, 313, 313(1)(a), 313(4), 374(2)Indian Penal Code, 1860 — Section 201, 302Evidence Act, 1872 — Section 27
High Courts08 Feb 2023Allowed
Sudhir Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0040
Code Of Criminal Procedure, 1973 — Section 156(3), 437(3), 439Indian Penal Code, 1860 — Section 109, 294, 409, 427, 477a, 500, 506
High Courts08 Feb 2023Disposed Of
Laxman Prajapati Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 02 MP CK 0039
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
High Courts08 Feb 2023Allowed
Heesabuddin Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0038
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 120B, 420, 409, 467, 468, 471, 477(A)
High Courts08 Feb 2023Allowed
Omprakash Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0037
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376, 540, 506, 509