High Courts23 Dec 2024Dismissed
Krishna @ Kishna Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 12 MP CK 1246
Constitution of India 1950 - Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2024
822 judgments · page 1 of 42
High Courts23 Dec 2024Dismissed
Munshikha And Others Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 12 MP CK 1245
Code of Criminal Procedure, 1973 - Section 161, 164, 311, 482Indian Penal Code 1860 - Section 363, 366, 376(2) (n), 376, 376(3)Protection of Children from Sexual Offences Act, 2012 - Section 3, 4, 5, 6
High Courts23 Dec 2024Disposed Off
Sumit @APPELLANT@Hash The State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 12 MP CK 1244
Constitution of India 1950 - Article 227Madhya Pradesh Accommodation Control Act, 1961 - Section 12(1)(a) and 12(1)(f), 12(3), 13, 13(2), 13(6)
High Courts20 Dec 2024Dismissed
Pushpa Yadav & Others Vs Hariprasad And Others
Madhya Pradesh High Court · (2024) 12 MP CK 1243
High Courts19 Dec 2024Disposed Off
Ankit Grah Nirman Sahkari Sanstha Maryadit Vs The state of madhya pradesh & Ors.
Madhya Pradesh High Court · (2024) 12 MP CK 1242
High Courts18 Dec 2024Dismissed
Shambhoolal Khattar Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 12 MP CK 1241
Code of Criminal Procedure, 1973 - Section 200, 202, 203,204, 226, 227, 300, 398, 465, 482Indian Penal Code 1860 - Section 120-B, 417, 471Evidence Act, 1872 - Sections 40, 41, 42, 43
High Courts18 Dec 2024Dismissed
Rishi Pal Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 12 MP CK 1240
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaya Peeth Ko Appeal) Adhiniyam, 2005 - Section 2(1)Code of Criminal Procedure, 1973 - Section 438, 439, 482Indian Penal Code 1860 - Sections 34, 114, 120-B, 302, 397, 398, 450
High Courts18 Dec 2024Dismissed
Vishnu Gupta Through Arvind Kumar Gupta Vs The State Of Madhya Pradesh & Ors.
Madhya Pradesh High Court · (2024) 12 MP CK 1239
Code of Criminal Procedure 1973 - Section 155(2), 156(1), 161, 482The Bharatiya Nyaya Sanhita, 2023 &mdash, Sections 3(5), 115(2), 117(2), 296, 351(3)
High Courts17 Dec 2024Disposed Off
The State Of Madhya Pradesh And Others Vs Bheru And Others
Madhya Pradesh High Court · (2024) 12 MP CK 1238
Code of Criminal Procedure 1973 - Section 161, 173, 320, 374, 482Indian Penal Code 1860 - 34, 120B, 147, 148, 149, 307, 323, 406, 419, 420, 465, 467, 468, 469, 471, 472, 474, 506, 552
High Courts17 Dec 2024Dismissed
Shri Anand Kumar Kedia Vs Assistant Commissioner Of Income Tax And Others
Madhya Pradesh High Court · (2024) 12 MP CK 1237
Constitution of India 1950 - Article 227Code of Civil Procedure 1908 &mdash, Section 10, 151, Order 14 Rule 1 (2)(5), Order 18 Rule 4Evidence Act 1872 - Section 45, 67
High Courts16 Dec 2024Dismissed
Kerala Industrial Infrastructure Development Corporation (Kinfra) Through K.A. Santhosh Kumar Vs M/s Zoom Developers (Pvt.) Ltd. and Others
Madhya Pradesh High Court · (2024) 12 MP CK 1236
Constitution of India 1950 - Article 226Indian Penal Code 1860 - Section 304-II, 304A
High Courts16 Dec 2024Allowed
Somesh Agrawal And Others Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 12 MP CK 1235
Code of Criminal Procedure 1973 - Section 482Immoral Traffic (Prevention) Act, 1956 - Sections 3, 4, 5, 5(i)(a), 6, 7, 9, 15(2)Madhya Pradesh Excise Act 1915 - Section 34
High Courts13 Dec 2024Dismissed
Smt. Janki Bai Vs The State of Madhya Pradesh and others
Madhya Pradesh High Court · (2024) 12 MP CK 1234
Family Court Act 1984 - Section 12Constitution of India 1950 - Article 226
High Courts13 Dec 2024Disposed Off
Aditya Birla Real Estate Ltd Previously Known As Century Textiles and Industries Led. @ APPELLANT @Hash Shramik Janata Sangh And Others
Madhya Pradesh High Court · (2024) 12 MP CK 1233
Limitation Act, 1963 - Section 5Madhya Pradesh Uccha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 - Section 2, 2(1)Land Acquisition Act, 1894 - Section 4
High Courts13 Dec 2024Dismissed
Om Prakash Dhakad Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 12 MP CK 1232
Constitution of India 1950 - Article 226Income Tax Act, 1961 - Section 132, 142(1), 153A, 153B, 153CIncome Tax Rules, 1962 - Rule 12
High Courts12 Dec 2024Allowed
Deepak Neelkanth Vs Priyankaneelkanth And Others
Madhya Pradesh High Court · (2024) 12 MP CK 1231
Companies Act, 1956 - Section 433(3), 434, 446, 483, 537Kerala Industrial Infrastructure Development Act, 1993 - Section 22, 23
High Courts12 Dec 2024Disposed Off
Seema Bai Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 12 MP CK 1230
Constitution of India 1950 - Article 226, 227National Green Tribunal Act, 2010 - Section 14, 22
High Courts11 Dec 2024Disposed Off
Hindustan Commercial Corporation Pvt. Ltd. Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 12 MP CK 1229
Constitution of India 1950 - Article 226
High Courts10 Dec 2024Allowed
Gori Saxena Vs The State of Madhya Pradesh Directorate Ayush and Others
Madhya Pradesh High Court · (2024) 12 MP CK 1228
Industrial Disputes Act, 1947 - Section 2 (111), 10(2), 36(1), 36(2), 36(3), (4)Constitution of India 1950 - Article 226
High Courts09 Dec 2024
Muneshwar Prasad Vs Teerath Died Through Lrs Ram Ashray Chamar And Others
Madhya Pradesh High Court · (2024) 12 MP CK 1227
Family Courts Act, 1984 &mdash, Section 19(4)Code of Criminal Procedure, 1973 - Section 125, 397Hindu Marriage Act,1955 - Section 9