High Courts20 Jan 2023Disposed Of
Ram Sing And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 01 MP CK 0080
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 307, 341
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 212 of 2,481
High Courts20 Jan 2023Disposed Of
Rammilan Singh Yadav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0077
Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts20 Jan 2023Disposed Of
Shanti Jatav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0076
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 156
High Courts19 Jan 2023Allowed
Gendakali And Others Vs Union Of India Through General Manager And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0095
Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 124AMotor Vehicles Act, 1988 — Section 163A
High Courts19 Jan 2023Allowed
Narendra Prasad Awasthi Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0085
Constitution Of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 16
High Courts19 Jan 2023Dismissed
Deepak Garg Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0082
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 161, 227, 228, 239, 240, 241, 242, 245, 397, 482Indian Penal Code, 1860 — Section 34, 294, 506
High Courts19 Jan 2023Dismissed
Dharmendra Singh Parihar Vs Ram Gopal Chaudhary And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0081
Constitution Of India, 1950 — Article 136Code Of Civil Procedure, 1908 — Section 100Madhya Pradesh Land Revenue Code, 1959 — Section 178
High Courts18 Jan 2023Dismissed
Rakesh Yadav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0083
Constitution Of India, 1950 — Article 226Evidence Act, 1872 — Section 78(2), 81
High Courts18 Jan 2023Disposed Of
Seema Rana Vs Competent Authority Land Acquisition And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0075
Constitution Of India, 1950 — Article 226National Highway Act, 1956 — Section 3G(5)
High Courts18 Jan 2023Disposed Of
Mammu Khan Vs Competent Authority Land Acquisition And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0074
Constitution Of India, 1950 — Article 226National Highway Act, 1956 — Section 3G(5)
High Courts18 Jan 2023Disposed Of
Sourabh Vs Competent Authority Land Acquisition And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0073
Constitution Of India, 1950 — Article 226National Highway Act, 1956 — Section 3G(5)
High Courts18 Jan 2023Disposed Of
Sheela Bai Vs Competent Authority Land Acquisition And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0072
Constitution Of India, 1950 — Article 226National Highway Act, 1956 — Section 3G(5)
High Courts18 Jan 2023Disposed Of
Shivnarayan Gurjar Vs Competent Authority Land Acquisition And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0071
Constitution Of India, 1950 — Article 226National Highway Act, 1956 — Section 3G(5)
High Courts18 Jan 2023Disposed Of
Indira Rana Vs Competent Authority Land Acquisition And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0070
Constitution Of India, 1950 — Article 226National Highway Act, 1956 — Section 3G(5)
High Courts17 Jan 2023Allowed
Abhishek Singh Harshana Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 01 MP CK 0069
Indian Penal Code, 1860 — Section 120B, 447, 465, 468Code Of Criminal Procedure, 1973 — Section 41A, 439
High Courts17 Jan 2023Allowed
Himanshu Tomar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 01 MP CK 0068
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 308, 323
High Courts17 Jan 2023
Subhash Chandra Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0067
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 120(B)(1), 420
High Courts17 Jan 2023
Sadda Banjara Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 01 MP CK 0066
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376
High Courts17 Jan 2023Allowed
Abhishek Parashar And Others Vs Neha Parashar And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0065
Hindu Marriage Act, 1955 — Section 9, 13, 13(A), 13(1)(ii), 13(1)(vi), 13(1)(vii), 13(1)(A), 13(1A)(i), 23A, 25, 25(1)
High Courts16 Jan 2023Allowed
Gurudayal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 01 MP CK 0063
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4