COURT ARCHIVE

Madhya Pradesh High Court judgments, 2024

822 judgments · page 7 of 42

High Courts05 Aug 2024Disposed Of

Amra S/o shri limba sirvi (decd.) Thr. Lrs babulal Sirvi And Others Vs Collector Barwani And Others

Madhya Pradesh High Court · (2024) 08 MP CK 0019

Land Acquisition Act, 1894 — Section 4, 11, 18, 31, 34, 54Code of Civil Procedure 1908 — Section 96The Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 — Section 24(2), 24(1)(b)

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High Courts05 Aug 2024Disposed Off

Bindu Mishra And Others Vs Uday Yadav And Others

Madhya Pradesh High Court · (2024) 08 MP CK 0018

Motor Vehicles Act, 1988 — Section 173(1), 166

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High Courts02 Aug 2024Dismissed

Kushi & Associates Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 08 MP CK 0017

Constitution of India 1950 — Article 12, 19(6)(1), 226Income Tax Act (43 of 1961) — Section 2(13), 28, 2(36)Indian Evidence Act (1 of 1872)] — Section 150

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High Courts02 Aug 2024Dismissed

Santoshbai Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 08 MP CK 0016

Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 14A(2), 3(1)(r), 3(1)(f), 3(1) (s), 3(2)(v),3(2)(va), 18, 18AIndian Penal Code, 1860 — 420, 467, 468, 471, 120B, 406, 294, 506, 419Code of Criminal Procedure 1973 — 228

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High Courts02 Aug 2024Disposed Off

Dr. K.K. Kaul Vs The State Of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2024) 08 MP CK 0015

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High Courts31 Jul 2024Allowed

Sangita Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 07 MP CK 0047

Code of Criminal Procedure, 1973 — 397, 401Indian Penal Code, 1860 — Section 107, 109, 306Code of Criminal Procedure 1973 — 228

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High Courts31 Jul 2024Disposed Off

Ahshan Hussain And Others Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 07 MP CK 0046

Indian Stamp Act 1899 — Section 47(A)(4), 47(A)(5), 40(1)(e), 56, 40(1)(d)

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High Courts31 Jul 2024Disposed Off

Kusum Jagdishchandra Singh Vs LIC Housing Finance Limited And Other

Madhya Pradesh High Court · (2024) 07 MP CK 0045

Constitution of India 1950 — Article 226, 227Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 17, 13, 13(2), 13(4), 14, 18Code of Civil Procedure 1908 — Order 7 Rule 11

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High Courts31 Jul 2024Disposed Off

Gulab Singh And Others Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 07 MP CK 0044

Code of Criminal Procedure 1973 — Section 357(3), 374Indian Penal Code 1860 — Section 324/34, 325/34, 323/34, 427, 294, 506/34, 326/34Probation of Offenders Act, 1958 — Section 4, 5, 12, 15

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High Courts30 Jul 2024Dismissed

Chandrakant Yadav And Another Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2024) 07 MP CK 0043

Code of Criminal Procedure 1973 — Section 482, 53-AIndian Penal Code 1860 — Section 376(d), 376(2), 294, 506, 34Evidence Act 1872 — Section 11

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High Courts30 Jul 2024Disposed Off

Sunita Jatav Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 07 MP CK 0042

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 35, 38, 40, 122Constitution of India 1950 — Article 226, 243O(b)

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High Courts30 Jul 2024

Bhagatsingh And Others Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 07 MP CK 0041

Code of Criminal Procedure 1973 — Section 357(3), 374Indian Penal Code 1860 — Section 323, 307, 325, 326, 294, 323, 506, 506-II, 34

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High Courts30 Jul 2024Disposed Off

Subhash Pachori Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 07 MP CK 0040

General Clauses Act, 1897 — Section 10Madhya Pradesh Co-operative Societies Act, 1960 — Section 47 (A)

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High Courts30 Jul 2024Dismissed

The State Of Madhya Pradesh @APELLANT @ Hash Vahid Khan @RERSPONDENT

Madhya Pradesh High Court · (2024) 07 MP CK 0039

Excise Act 2009 — Section 47-D, 47 A(3)(a)Code of Criminal Procedure 1973 — Section 451, 457

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High Courts30 Jul 2024Dismissed

Gopal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2024) 07 MP CK 0038

Indian Penal Code 1860 — Section 300, 302,323, 34Code of Criminal Procedure 1973 — Section 313

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High Courts30 Jul 2024Dismissed

State of Madhya Pradesh Vs Jagdish And Others

Madhya Pradesh High Court · (2024) 07 MP CK 0037

Code of Civil Procedure 1908 — Section 157, 378Indian Penal Code 1860 — Section 147, 148, 302, 302,149, 294, 307

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High Courts29 Jul 2024Dismissed

Sojal Agrawal Vs The State of Madhya Pradesh & Ors.

Madhya Pradesh High Court · (2024) 07 MP CK 0036

Constitution of India 1950 — Article 226The Rights of Persons with Disabilities Act 2016 — Section 3, 32, 58, 200, 2(r), 2(s), 2 (zc)National Medical Commission Act, 2019 — Section 57, 60, 61

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High Courts26 Jul 2024Allowed

Dwarka Prasad And Others Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 07 MP CK 0035

Code of Civil Procedure 1908 — Order 23 Rule 1, Order 1 Rule 10, Order 23, Rule 1(3)

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High Courts25 Jul 2024Allowed

A Minor Through Her Grandmother G Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 07 MP CK 0034

Medical Termination of Pregnancy (MTP) Act, 1971 — Section 3, 3(3), 3(2)(a), 3(2-B), 5Indian Penal Code1860 — 376(2)(n), 366A, 506The Protection of Children from Sexual Offences Act, 2012 — Section 5, 6

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High Courts25 Jul 2024Disposed Off

Bhuwaneshwari Lodh Vs Omprakash Lodh

Madhya Pradesh High Court · (2024) 07 MP CK 0033

Family Courts Act, 1984 — Section 19(4)Criminal Procedure Code, 1973 — Section 125, 126, 127

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