High Courts04 Mar 2024
Anil Vs Lalchand
Madhya Pradesh High Court · (2024) 03 MP CK 0086
Code Of Criminal Procedure, 1973 — Section 397(1)Negotiable Instruments Act, 1881 — Section 138
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2024
822 judgments · page 33 of 42
High Courts04 Mar 2024
Arvind Batham And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0085
Right To Information Act, 2005 — Section 8 (1)(j)
High Courts04 Mar 2024Dismissed
M/S Weldex India Vs M/S N.M. Trading Company And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0084
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138
High Courts04 Mar 2024Dismissed
Sita Devi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0083
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts04 Mar 2024Disposed Of
Gayaprasad @ Gayadeen @ Gayajeet Dandotiya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0082
Code Of Criminal Procedure, 1973 — Section 482
High Courts04 Mar 2024
Nitin Vs Sonali
Madhya Pradesh High Court · (2024) 03 MP CK 0081
Negotiable Instruments Act, 1881 — Section 138
High Courts04 Mar 2024
Vishal Chakravarti Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0080
Code Of Criminal Procedure, 1973 — Section 389(1)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21(B)
High Courts04 Mar 2024Disposed Of
Kusum Jain @ Kusuma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0079
Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 114, 115
High Courts04 Mar 2024Allowed
Ajab Singh Rawat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0078
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 148, 336, 427, 436, 506(II)
High Courts04 Mar 2024
Keshav Patel And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0077
Indian Penal Code, 1860 — Section 323, 324
High Courts01 Mar 2024Disposed Of
Anshul And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0012
Code Of Criminal Procedure, 1973 — Section 125, 482Indian Penal Code, 1860 — Section 34, 313, 323, 325, 498A, 506 Hindu Marriage Act, 1955 — Section 9, 13B
High Courts01 Mar 2024Allowed/Disposed Of
Madhuribai Vs Shakuntalabai And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0001
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 23 Rule 1(3)
High Courts28 Feb 2024Allowed/Disposed Of
Majid @ Bablu And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 02 MP CK 0068
Code Of Criminal Procedure, 1973 — Section 173(8), 319, 397, 401Indian Penal Code, 1860 — Section 148, 149, 307, 333, 394
High Courts26 Feb 2024Dismissed
Sandeep Rai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 02 MP CK 0071
Code Of Criminal Procedure, 1973 — Section 438Madhya Pradesh Excise Act, 1915 — Section 34(1)(a), 34(1)(b), 34(2), 49A, 59, 59(A)Evidence Act, 1872 — Section 27
High Courts26 Feb 2024
Peeru Singh Vs State Of M.P
Madhya Pradesh High Court · (2024) 02 MP CK 0070
Indian Penal Code, 1860 — Section 307, 320, 325, 326, 450
High Courts26 Feb 2024Dismissed
Controller Government Printing Press And Stationary Through Its Controller Maida Mill Road Vs Nafeesa Bano And Others
Madhya Pradesh High Court · (2024) 02 MP CK 0069
Payment Of Gratuity Act, 1972 — Section 2(a), 2(e), 2(f), 4
High Courts22 Feb 2024Allowed
M/S Vindhyachal Distilleries Pvt Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 02 MP CK 0072
Constitution Of India, 1950 — Article 14Madhya Pradesh Distillery Rules, 1995 — Rule 3, 3(1), 3(11)Uttar Pradesh Excise Manual, Volume I — Rule 785
High Courts21 Feb 2024Disposed Of
Suneel Kumar Vs Ghanshyam And Others
Madhya Pradesh High Court · (2024) 02 MP CK 0077
Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 23A, Order 41 Rule 24, Order 41 Rule 25, Order 41 Rule 27, Order 43 Rule 1(u)
High Courts21 Feb 2024Dismissed
Bahdursingh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 02 MP CK 0075
Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 141, 149, 302Arms Act, 1959 — Section 25, 27
High Courts21 Feb 2024Allowed/Disposed Of
Ayesha Ali Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 02 MP CK 0074
Constitution Of India, 1950 — Article 14, 16Madhya Pradesh Homeopathy Parishad Adhiniyam, 1976 — Section 19, 19(1)