COURT ARCHIVE

Madhya Pradesh High Court judgments

49,603 judgments · page 110 of 2,481

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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High Courts25 Jul 2024Disposed Off

Purushottam Gupta Vs Union Of India And Others

Madhya Pradesh High Court · (2024) 07 MP CK 0032

Constitution of India 1950 — Article 13(3)(a), 14,15,16(1), 19, 19 (6), 21, 162Central Civil Service (Conduct) Rules, 1964 — Rule 5, 12, 12A, 13

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High Courts25 Jul 2024Dismissed

Nirbhay Singh Suliya Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 07 MP CK 0031

The Madhya Pradesh Excise Act, 1915 — Section 34(2), 59-A, 49 (A), 49-BConstitution of India 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control & Appeal) Rules, 1966 — 14(4), Rule 14 (9)(5), Rule 10 (8), Rule 23

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High Courts23 Jul 2024Dismissed

Dr. Jyoti ChoubeyVs The State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2024) 07 MP CK 0030

Constitution of India 1950 — Article 14

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High Courts23 Jul 2024Dismissed

M/s Sanman Cold Storage And Others Vs The jammu kashmir bank & anr. And others

Madhya Pradesh High Court · (2024) 07 MP CK 0029

Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(i), 13(2), 31(i), 34Code of Civil Procedure 1908 — Order 7 Rule 11 (d)Constitution of India, 1950, &mdash Article 226

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High Courts22 Jul 2024Disposed Off

Ashish Kumar Mishra & Others @APPELLANT @ Hash State of Madhya Pradesh & Others

Madhya Pradesh High Court · (2024) 07 MP CK 0028

Code Of Criminal Procedure, 1973 — Section 174, 311,482Indian Penal Code 1860 &mdash, 304B, 306, 498-A, 34Dowry Prohibition Act, 1961 — Section 3, 4

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High Courts20 Jul 2024Disposed Off

Anjum Ansari And Others Vs R. Rajesh Rao And Others

Madhya Pradesh High Court · (2024) 07 MP CK 0027

Motor Vehicles Act, 1988 &mdash Section 173(1)

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High Courts19 Jul 2024Dismissed

Farukh Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 07 MP CK 0026

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code 1860 &mdash, 452, 376, 307

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High Courts19 Jul 2024Dismissed

Tanweer Seraj and Others Vs The State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2024) 07 MP CK 0025

Constitution of India, 1950 — Article 32, 226Code of Criminal Procedure 1973 — Section 154, 173(2), 173 (8), 202, 204, 482Indian Penal Code 1860 — 498-A, 354, 506, 34

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High Courts19 Jul 2024Dismissed

Tikaram And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 07 MP CK 0024

Indian Penal Code 1908 — Section 34, 148, 149, 302, 300, 452Code of Criminal Procedure 1973 — Section 374

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High Courts18 Jul 2024Dismissed

Anand Goyan and Another Vs State of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 07 MP CK 0023

Constitution of India, 1950 — Article 226Code of Criminal Procedure 1973 — Section 41, 164, 482

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High Courts18 Jul 2024Dismissed

Smt. Vimlabai Vs Sheetal And Others

Madhya Pradesh High Court · (2024) 07 MP CK 0022

Code of Criminal Procedure 1973 — Section 372 ,391Indian Penal Code 1860 — Section 294, 147, 452, 302, 323, 149, 427, 506(II)Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(dha), 3(1)(dh), 3(2)(va)

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