High Courts05 Jan 2024Disposed Of
Haji Imam Khan Vs Nagar Parisad
Madhya Pradesh High Court · (2024) 01 MP CK 0044
Constitution Of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 187, 223
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2024
822 judgments · page 41 of 42
High Courts05 Jan 2024Disposed Of
Shehjadi BI Vs Nagar Parisad
Madhya Pradesh High Court · (2024) 01 MP CK 0045
Constitution Of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 187, 223
High Courts05 Jan 2024Disposed Of
Saeed Khan Vs Nagar Parisad Thikri
Madhya Pradesh High Court · (2024) 01 MP CK 0046
Constitution Of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 187, 223
High Courts05 Jan 2024Disposed Of
Shehnaj BI Vs Nagar Parisad Thikri
Madhya Pradesh High Court · (2024) 01 MP CK 0047
Constitution Of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 187, 223
High Courts05 Jan 2024Disposed Of
Narendra Singh Kushwah Vs Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 01 MP CK 0048
Indian Penal Code, 1860 — Section 294, 365, 506AScheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(X)Code Of Criminal Procedure, 1973 — Section 317, 320
High Courts04 Jan 2024
Karan @Kamal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 01 MP CK 0037
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 354(gha)
High Courts04 Jan 2024Disposed Of
Lalit Kumar Vs Ajay
Madhya Pradesh High Court · (2024) 01 MP CK 0038
Code Of Criminal Procedure, 1973 — Section 317
High Courts04 Jan 2024
Kailash Rajpoot Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 01 MP CK 0039
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 201, 324
High Courts04 Jan 2024
Parmanand Verma And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 01 MP CK 0040
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 34, 325
High Courts04 Jan 2024
Jhitra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 01 MP CK 0041
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 120B, 420
High Courts04 Jan 2024Disposed Of
Leelabai Vs Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 01 MP CK 0042
Madhya Pradesh Land Revenue Code, 1959 — Section 44(1), 248
High Courts03 Jan 2024
Bhagwan Das Parmar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 01 MP CK 0031
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 419, 420, 467, 468, 471Information Technology Act, 2000 — Section 66D
High Courts03 Jan 2024
Dashrath And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 01 MP CK 0032
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 323
High Courts03 Jan 2024
Jalam Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 01 MP CK 0033
Code Of Criminal Procedure, 1973 — Section 389
High Courts03 Jan 2024
Vineet Tiwari Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 01 MP CK 0034
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 120B, 193, 205, 419
High Courts03 Jan 2024
Devendra Kumar @ Rahul Sharma And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 01 MP CK 0035
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 34, 326, 458, 506IIArms Act, 1959 — Section 25(1B)B
High Courts03 Jan 2024
Lal Kumar Verma And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 01 MP CK 0036
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2Madhya Pradesh Land Revenue Code, 1959 — Section 250
High Courts02 Jan 2024Allowed
Rampratap Kewat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 01 MP CK 0026
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts02 Jan 2024Allowed
Munna Kha And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 01 MP CK 0027
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 120B, 409, 420, 467, 468, 471
High Courts02 Jan 2024Allowed
Veeru @ Jatin Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 01 MP CK 0028
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 324, 506