CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 203 of 2,481

High Courts14 Mar 2023Dismissed

Murtaza Malik And Others Vs LIC Housing Finance Limited

Madhya Pradesh High Court · (2023) 03 MP CK 0092

Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 9, 96, Order 7 Rule 11, Order 7 Rule 11(d)Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13, 13(4), 14, 17, 18, 34
Read judgment
High Courts14 Mar 2023Dismissed

Bajesingh And Others Vs Leelabai And Others

Madhya Pradesh High Court · (2023) 03 MP CK 0054

Limitation Act, 1963 — Article 65Code Of Civil Procedure, 1908 — Section 100, Order 14 Rule 5Code Of Criminal Procedure, 1973 — Section 143, 145
Read judgment
High Courts14 Mar 2023Dismissed

Yadvendra Singh �Jaggu Bhaiya Vs Rakesh Giri And Others

Madhya Pradesh High Court · (2023) 03 MP CK 0051

Conduct Of Election Rules, 1961 — Rule 15, 49S, 56, 56C(2)Representation Of Peoples Act, 1951 — Section 8A, 80, 81, 100(1)(b), 100(1)(d), 100(1)(d)(iv), 100(1)(d)(4), 123, 123(1)(A)(b), 123(3)Evidence Act, 1872 — Section 106
Read judgment
High Courts14 Mar 2023Disposed Of

Swapnil Bhatt And Others Vs Central Bureau And Others

Madhya Pradesh High Court · (2023) 03 MP CK 0050

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 41A, 155(2), 156(1), 482Information Technology Act, 2000 — Section 43(b), 65, 66A, 66D, 71, 74, 85
Read judgment
High Courts13 Mar 2023Partly Allowed

Madhav Paw And Others Vs Of Madhya Pradesh

Madhya Pradesh High Court ·

Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 34, 141, 142, 147, 148, 149, 302, 304I, 323, 324, 326 Evidence Act, 1872 — Section 27
Read judgment
High Courts03 Mar 2023Disposed Of

Dinesh Vs Kamlesh Dongre And Others

Madhya Pradesh High Court · (2023) 03 MP CK 0024

Code Of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 120B, 409, 467, 468, 471
Read judgment
High Courts03 Mar 2023Allowed

Deepak @ Deepu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 384, 506Madhya Pradesh Protection Of Debtors Act, 1937 — Section 3, 4
Read judgment