COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 132 of 2,481

High Courts22 Mar 2024

Shyam Singh Rajput And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 03 MP CK 0071

Indian Penal Code, 1860 — Section 34, 323Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)

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High Courts22 Mar 2024Dismissed

Krashna Patel And Others Vs Wahab Khaan And Others

Madhya Pradesh High Court · (2024) 03 MP CK 0070

Code Of Civil Procedure, 1908 — Section 115, Order 7 Rule 11Registration Act, 1908 — Section 49

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High Courts22 Mar 2024Dismissed

Deepanjali Vaishnav Shiksha Samiti And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 03 MP CK 0069

Constitution Of India, 1950 — Article 12, 226Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14

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High Courts22 Mar 2024Dismissed

Madhulika Shukla Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 03 MP CK 0068

Representation Of The People Act, 1951 — Section 2BA

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High Courts22 Mar 2024

Mastram Ghoshi And Others Vs tate Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 03 MP CK 0067

Madhya Pradesh Municipal Corporation Act, 1956 — Section 403(4)

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High Courts22 Mar 2024Dismissed/Disposed Of

Dr. Jagram Verma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 03 MP CK 0066

Constitution Of India, 1950 — Article 226 Madhya Pradesh Civil Services (General Conditions Of Services), Rules 1961 — Section 12Judges (Inquiry) Act, 1968 — Section 3(2)

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High Courts21 Mar 2024

Anil Kumar Moorjani Vs Shekhar Jaiswani

Madhya Pradesh High Court · (2024) 03 MP CK 0060

Negotiable Instruments Act, 1881 — Section 138Code Of Criminal Procedure, 1973 — Section 357(3), 359

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High Courts21 Mar 2024Allowed

Chhatar Singh And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 03 MP CK 0059

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 295(A), 298, 506, 508Madhya Pradesh Freedom Of Religion Act, 2021 — Section 3, 5

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High Courts21 Mar 2024Allowed

Jasman @ Golu Ahirwar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 03 MP CK 0058

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 342, 363, 366, 376(D)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6

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High Courts21 Mar 2024Allowed