High Courts20 Aug 2024Dismissed
Jainarayan Kushwaha Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 08 MP CK 0007
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2024
822 judgments · page 6 of 42
High Courts17 Aug 2024Allowed
Ramkaran And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 08 MP CK 0006
Code of Criminal Procedure 1973 — Section 374, 157, 161Indian Penal Code, 1860 — Section 34, 302, 307Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — 3(2)(5)
High Courts16 Aug 2024Dismissed
Chhotu @ Vikas Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 08 MP CK 0005
Code of Criminal Procedure 1973 — Section 374Indian Penal Code, 1860 — Section 363, 366Protection of Children from Sexual Offence Act, 2012 — Section 3, 4, 5(L), 6
High Courts14 Aug 2024Dismissed
Desiya Bhuriya Vs Mahesh And Others
Madhya Pradesh High Court · (2024) 08 MP CK 0004
Juvenile Justice Act, 2015 — Section 15, 102Code of Criminal Procedure 1973 — Section 391Indian Penal Code 1860 — Section 107, 305, 306The Protection of Children from Sexual Offences Act, 2012 — Section 16, 17
High Courts14 Aug 2024Allowed
M/s Kanhaiyalal And Company (a Proprietorship Firm) Through its Proprietor Smt. Kiran Mundra Vs Indian Oil Corporation Limited And Others
Madhya Pradesh High Court · (2024) 08 MP CK 0003
Madhya Pradesh Uccha Nyayalaya (Khand Nyaya Peeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Legal Metrology Act, 2009 — Section 15Constitution of India 1950 — Article 14, 226
High Courts13 Aug 2024Disposed Off
Meherbaan Singh @ Mahendra Singh Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 08 MP CK 0002
Code of Criminal Procedure 1973 — Section 320(2), 482Indian Penal Code 1860 — Section 34, 120B307, 326, 409, 419, 420, 465, 467, 468, 469, 471, 472, 474
High Courts08 Aug 2024Disposed Off
Rambati Bai And Others @APPELLANT @ Hash Govind Narayan Sharma
Madhya Pradesh High Court · (2024) 08 MP CK 0033
Code of Civil Procedure 1908 — Order 9 Rule 9, Order 17 Rule 2, 3Madhya Pradesh Accommodation Control Act, 1961— Section 12(1)Limitation Act 1963 — Section 5
High Courts08 Aug 2024Disposed Off
Ajay @APPELLANT @ Hash The State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 08 MP CK 0032
Code of Criminal Procedure 1973 — Section 161, 397, 401 Arms Act, 1959 — Section 25 (1-B)(A)
High Courts08 Aug 2024Disposed Off
Vikas Yadav Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 08 MP CK 0031
Code of Criminal Procedure 1973 — Section 161, 227, 397, 401Indian Penal Code 1860 — Section 34, 107, 302, 304, 306, 323Motor Vehicles Act, 1988 — Section 3, 181
High Courts08 Aug 2024Disposed Off
Suresh Kumar Vs Jakir Hussain And Others
Madhya Pradesh High Court · (2024) 08 MP CK 0030
Constitution of India 1949 — Article 227Code of Civil Procedure 1908 — Section 151, Order 18 Rule 17Evidence Act 1872 — Section 137, 138
High Courts08 Aug 2024Allowed
Vijay Khatri and Others Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 08 MP CK 0029
Motor Vehicles Act 188 — Section 87(1)(c)Madhya Pradesh MotorVehicle Rules 1994 &mdash Rule 67
High Courts07 Aug 2024Dismissed
Jyoti Sharma @APPELLANT @ Hash Vishnu Goyaland Anr.
Madhya Pradesh High Court · (2024) 08 MP CK 0028
Code of Civil Procedure 1908 — Section 100, Order 41, Rule 27, Order 22 Rule 5Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(a)(c) & (f), 13(2), 13(3)Indian Evidence Act. 1872 — Section 68, 73, 101, 102, 116
High Courts07 Aug 2024
Deva @ Siddar @ Sardar Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 08 MP CK 0027
Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 9, 11, 13Indian Penal Code 1860 — Section 362, 363, 364, 364A
High Courts07 Aug 2024Dismissed
Amir Khan s/o Shri Mohd. Shahzad @APPELLANT @ Hash 1. State Of Madhya Pradesh Through Police Station Hoshangabad Kotwali District Narmadapuram (MP) & Anr.
Madhya Pradesh High Court · (2024) 08 MP CK 0026
Code of Criminal Procedure 1973 — Section 155(2), 156(1), 161, 320, 482Indian Penal Code 1860 — Section 34, 294, 299, 300, 302, 304, 304-A, 306, 320, 323, 376, 420, 452, 468, 471, 511, and 120-BProtection of Children from Sexual Offences Act (POCSO) — Section 8
High Courts06 Aug 2024
Jitendra Patwari Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 08 MP CK 0025
Indian Penal Code 1860 — Section 509Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r)Hyderabad District Municipalities Act, 1956 — 34
High Courts06 Aug 2024Dismissed
M/s Suman Infrastructure Private Limited Government Contractor Through its Partner Shri Arun Awasthi Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 08 MP CK 0024
Code of Civil Procedure 1908 — Section 151, Order 7 Rule 10, 10AConstitution of India 1950 — Article 227The Commercial Courts, Commercial Division and Commercial Appellate Division of High Courts (Amendment), Act, 2018 — Section 19
High Courts06 Aug 2024Dismissed
The State Of Madhya Pradesh Vs Prabhu
Madhya Pradesh High Court · (2024) 08 MP CK 0023
Indian Penal Code 1860 — Section 107, 306, 498A
High Courts06 Aug 2024
Abhyuday Singh Vs State of Madhya Pradesh & Others
Madhya Pradesh High Court · (2024) 08 MP CK 0022
Indian Penal Code 1860 — Section 107, 109, 306Code of Criminal Procedure 1973 — Section 161, 482Constitution of India 1950 — Article 226
High Courts06 Aug 2024Dismissed
Kedar Prasad Mishra Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 08 MP CK 0021
Administrative Tribunal Act, 1985 — Section 21Constitution of India 1950 — Article 14, 16, 226
High Courts05 Aug 2024Dismissed
Jitendra Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 08 MP CK 0020
Code of Criminal Procedure, 1973 — Section 374, 383Protection of Children from Sexual Offences, 2012 — Section 9(m), 10, 30(1)Indian Penal Code, 1860 — Section 354