High Courts13 Nov 2024
Bunti Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 11 MP CK 0011
Indian Penal Code 1860 — Section 120B, 302, 498-A
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2024
822 judgments · page 3 of 42
High Courts13 Nov 2024Dismissed
Indrajeet Singh Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 11 MP CK 0010
Code of Criminal Procedure 1973 — Section 164, 227Indian Penal Code 1860 — Section 227, 366-A, 375, 376, 376(2)(n)Indian Evidence Act 1872 &mdash Section 90
High Courts12 Nov 2024 Dismissed
Om Shankar Soni Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 11 MP CK 0009
Constitution of India 1950 — Article 20(2), 226Indian Penal Code 1860 — Section304-A, 338
High Courts12 Nov 2024Dismissed
Ramkuwar Bai And Others Vs Nandkishore And Others
Madhya Pradesh High Court · (2024) 11 MP CK 0008
Code of Civil Procedure, 1908 — Section 100
High Courts12 Nov 2024Disposed Off
Shabbir Bhai Palanpurwala And Others Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 11 MP CK 0007
Code of Criminal Procedure 1973 — Section 200, 482Indian Penal Code 1860 — Section 34, 120(b), 294, 323, 420,403, 406, 467, 468, 471, 506
High Courts08 Nov 2024
Krishi Upaj Mandi Samiti Pichhore & Ors Vs Mukesh Kumar Bhatt
Madhya Pradesh High Court · (2024) 11 MP CK 0006
Constitution of India 1950 — Article 227the Industrial Disputes Act, 1947 — Section 17B, 25F, 25G, 25N
High Courts07 Nov 2024Allowed
Ajay Vikram Singh Vs The State Of Madhya Pradesh & Another
Madhya Pradesh High Court · (2024) 11 MP CK 0005
Code of Criminal Procedure 1973 — Section 155(2), 156(1), 156(3), 173, 482,Indian Penal Code 1860 — 34, 385, 405, 406, 415, 420Constitution of India 1950 — Article 226
High Courts06 Nov 2024Disposed Off
Shankarsingh Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 11 MP CK 0004
Indian Penal Code 1860 — Section 34, 307, 324Code of Criminal Procedure 1973 — Section 161, 313
High Courts06 Nov 2024Dismissed
LokeshVs The State Of Madhya Pradesh And Another
Madhya Pradesh High Court · (2024) 11 MP CK 0003
Code of Criminal Procedure 1973 — Section 53A, 207, 313, 374Indian Penal Code 1860 — Section 34, 363, 366, 376(2)(f)(g)Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
High Courts05 Nov 2024Allowed
Bakar Ali @APPELLANT@Hash The State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 11 MP CK 0002
Code of Criminal Procedure 1973 — Section 161, 313, 207, 374Indian Penal Code 1860 — Section 364-A, 397, 392, 440, 429, 458
High Courts05 Nov 2024Dismissed
Saroj Katariya And Others @APPELLANT@Hash The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 11 MP CK 0001
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaya Peeth Ko Appeal) Adhiniyam, 2005 — Section 2(1) Madhya Pradesh Municipalities Act, 1961 — Section 43A, 47
High Courts25 Oct 2024Disposed Off
Surendra Kumar Patwa Vs Dharmendra Vohra
Madhya Pradesh High Court · (2024) 10 MP CK 0026
Constitution of India 1950 — Article 13(3)(b), 141, 227, 254, 254(1), 254(2), 366(10), 372(3)Code of Criminal Procedure 1973 — Section 397, 399, 401Negotiable Instruments Act, 1881 — Section 138, 141, 141(1),141 (2)
High Courts24 Oct 2024Disposed Off
Divyansh Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 10 MP CK 0025
Code of Criminal Procedure 1973 — Section 320, 482Indian Penal Code 1860 — Section 34, 120-B, 307, 326, 419, 420, 465, 467, 468, 469, 471Evidence Act 1872 — Section 27
High Courts23 Oct 2024Allowed
Vijay Singh Yadav Vs Bhopal Development Authority And Another
Madhya Pradesh High Court · (2024) 10 MP CK 0024
Constitution of India 1950 — Article 12, 142, 226, 227, 311 (2)Indian Penal Code 1860 — Section 324
High Courts23 Oct 2024Dismissed
Milan And Others Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 10 MP CK 0023
Indian Penal Code 1860 — Section 34, 107, 306, 498A, 506Code of Criminal Procedure 1973 — Section 161
High Courts22 Oct 2024Allowed
Maihar Cement Pipe Industries Vs Union Of India & Others
Madhya Pradesh High Court · (2024) 10 MP CK 0022
Constitution of India 1950 — Article 14, 16, 226General Financial Rules, 2017 — rule 149, 150
High Courts18 Oct 2024Disposed off
Tanmansingh Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 10 MP CK 0020
Code of Criminal Procedure 1973 — Section 397, 401the Arms Act, 1959 — Section 3, 25 (1-B)(A)
High Courts18 Oct 2024Allowed
Raju Rajput And Another Vs The State Of Madhya Pradesh And Another
Madhya Pradesh High Court · (2024) 10 MP CK 0019
Indian Penal Code 1860 — Section 294, 506, 307, 147, 148Arms Act 1959 &mdash Section 25, 27Code of Criminal Procedure 1973 &mdash Section 2(g), 193, 207, 208, 209, 230, 319, 319(1)
High Courts18 Oct 2024Allowed
Akhilesh Pandey Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 10 MP CK 0018
Constitution of India 1950 — Article 14,21, 32, 226Code of Criminal Procedure 1973 — Section 41-AIndian Penal Code 1860 — Section 96, 106, 302, 304, 330,331, 324
High Courts18 Oct 2024Allowed
Punjab Nation Bank Vs Additional District Magistrate, Raisen And Others
Madhya Pradesh High Court · (2024) 10 MP CK 0017
Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 2(1)(d), 14, 17, 17(1), (2), (3)Constitution of India 1950 — Article 226Banking Regulation Act, 1949 — Section 5Transfer of Property Act. 1882 — Section 8, 65A