CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2024

822 judgments · page 2 of 42

High Courts06 Dec 2024Allowed

Pawan Kumar Dookia Vs Union Of India And Others

Madhya Pradesh High Court · (2024) 12 MP CK 1225

Constitution of India 1950 - Article 226 Coal Indian Executives Conduct, Discipline and Appeal Rules, 2021 - Rule 30Coal India Executives' Conduct, Discipline and Appeal Rules, 1978 - Rule 6.3
Read judgment
High Courts29 Nov 2024Dismissed

Manjubai And Others @APPELLANT@Hash Padamsingh

Madhya Pradesh High Court · (2024) 11 MP CK 1299

Family Court Act, 1984 - Section 19(4)Code of Criminal Procedure, 1973 - Section 125, 397, 401Protection of Women from Domestic Violence Act, 2005 &mdash Section 22
Read judgment
High Courts25 Nov 2024Allowed

Ashik Patel Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 11 MP CK 1294

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure 1973 - Section 306Indian Penal Code 1860 - Section 34, 120B, 201, 307, 336, 341, 419, 420
Read judgment
High Courts20 Nov 2024Dismissed

Bhagwan Vs Mani Bai

Madhya Pradesh High Court · (2024) 11 MP CK 0017

Code of Civil Procedure 1908 — Section 100Transfer of Property Act 1882 &mdash, Section 53A
Read judgment
High Courts19 Nov 2024Disposed Off

Rajesh Vs Neha

Madhya Pradesh High Court · (2024) 11 MP CK 0014

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9, 13, 13(1)(i-a), 13(1)(1-b)Code of Civil Procedure 1908 — Order 41, Rule 27
Read judgment
High Courts14 Nov 2024Allowed

Ramcharan Raghuvanshi Vs Smt. Ujala

Madhya Pradesh High Court · (2024) 11 MP CK 0013

Hindu Marriage Act, 1955 — Section 9, 13, 13(1)(i-a), 13(1)(1-b), 23(1)(b), 25Indian Penal Code 1860 — Section 323, 324, 498-A506Dowry Prohibition Act — Section 3/4
Read judgment