High Courts22 May 2024Disposed Of
Lalta Prasad Baghel Vs M.P. Road Transport Corporation And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0149
Constitution Of India, 1950 — Article 227Industrial Dispute Act, 1947 — Section 33C2
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 116 of 2,481
High Courts22 May 2024
Shyam Sunder Bediya Deceased Through Lrs. Smt. Ramabai And Others Vs State Of Madhya Pradesh Through Principal Secretary And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0148
Madhya Pradesh Land Revenue Code, 1959 — Section 170, 170A, 173B
High Courts22 May 2024
Virendra Gupta Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0147
Code Of Criminal Procedure, 1973 — Section 482
High Courts22 May 2024Disposed Of
Mahatma Devvan Sansthan Shiksha Prasar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0146
Madhya Pradesh Society Registrikaran Adhiniyam, 1973 — Section 40
High Courts22 May 2024Allowed
Wajid Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0144
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts22 May 2024
Mahesh Kahar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0143
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 354Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 7, 8, 11(iv), 12
High Courts21 May 2024Allowed
Nitendra @ Pintu Raja Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0117
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts21 May 2024Dismissed
Mohan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0116
Code Of Criminal Procedure, 1973 — Section 439
High Courts21 May 2024
Lucky @ Lavkush Shrivas And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0115
Code Of Criminal Procedure, 1973 — Section 374(2), 389(1)Indian Penal Code, 1860 — Section 411
High Courts21 May 2024Dismissed
Sanjay Vs Pragati
Madhya Pradesh High Court · (2024) 05 MP CK 0114
Code Of Criminal Procedure, 1973 — Section 125, 397, 401Family Court Act, 1984 — Section 19(4)
High Courts21 May 2024Dismissed
Amit Bhargava Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0113
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 188, 285Explosive Act, 1884 — Section 3, 4, 5, 9(B)
High Courts21 May 2024Dismissed
Revachand Takhtani Vs Bank Of Baroda And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0111
Constitution Of India, 1950 — Article 14, 226
High Courts21 May 2024Dismissed
Arjun Kapse Vs Raja Suryavanshi
Madhya Pradesh High Court · (2024) 05 MP CK 0110
Code Of Criminal Procedure, 1973 — Section 482Negotiable Instruments Act, 1881 — Section 138
High Courts21 May 2024Allowed
Yunus Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0109
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 354A, 509Protection Of Children From Sexual Offences Act, 2012 — Section 11, 12
High Courts21 May 2024Allowed
Jitendra .@ J. D Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0108
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 294, 302Arms Act, 1959 — Section 27
High Courts20 May 2024Allowed/Disposed Of
Mushtak Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0094
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(2)
High Courts20 May 2024Allowed/Disposed Of
Anand Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0093
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 307
High Courts20 May 2024Allowed
Shubham @ Pravesh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0092
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29
High Courts20 May 2024
Samrendra Singh And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0091
Constitution Of India, 1950 — Article 19(1)(a), 300ALand Acquisition Act, 1894 — Section 4, 5A, 5A(1), 6, 11, 11A, 16, 34Requisitioning And Acquisition Of Immovable Property Act, 1952 — Section 3(1), 4, 5, 6(1A), 7(1), 8, 9
High Courts20 May 2024Allowed
Sunil Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0090
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 36