CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

49,607 judgments · page 232 of 2,481

High Courts30 Sept 2022Allowed

Mukesh Choudhary Vs Tulsiram Silawat And Others

Madhya Pradesh High Court · (2022) 09 MP CK 0087

Constitution Of India, 1950 — Article 19(1)(a)Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 15, Order 6 Rule 16, Order 7 Rule 11, Order 19 Rule 3Conduct Of Election Rules, 1961 — Rule 94A
Read judgment
High Courts30 Sept 2022Allowed

Pawan Singh Vs Tulsiram Silawat And Others

Madhya Pradesh High Court · (2022) 09 MP CK 0086

Constitution Of India, 1950 — Article 19(1)(a)Code Of Civil Procedure, 1908 — Section 151, Order 6 Rule 15, Order 6 Rule 16, Order 7 Rule 11, Order 19 Rule 3Conduct Of Election Rules, 1961 — Rule 94A
Read judgment
High Courts29 Sept 2022Dismissed

Mahesh Singh Sikarwar Vs Union Of India And Others

Madhya Pradesh High Court · (2022) 09 MP CK 0098

Constitution Of India, 1950 — Article 226Central Reserve Police Force Rules, 1955 — Rule 27, 28(a)(C), 28(a)(d), 28(a)(e), 28(a)(f), 28(a)(g), 28(e), 29(b), 29(d), 29(1), 29(1)(v), 29(1)(vi), 29(2)(D)Central Reserve Police Force Act, 1949 — Section 11(1)
Read judgment
High Courts27 Sept 2022Allowed

Kishanlal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 09 MP CK 0083

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 409, 420, 467, 468, 471Madhya Pradesh Nikshepkon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 — Section 1, 4, 6
Read judgment
High Courts26 Sept 2022Allowed

Kamta Prasad Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 09 MP CK 0099

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20(b)(2c), 29, 54Evidence Act, 1872 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 162, 164, 227, 228, 397
Read judgment
High Courts26 Sept 2022Dismissed

Brijendra Prasad Vs State Of M.P And Others

Madhya Pradesh High Court · (2022) 09 MP CK 0091

Abolition Of Jagirs And Land Reforms Act, 1952 (Vindhya Pradesh) — Section 2(C), 6(1)(g)(i), 20, 21, 22, 22(1), 31, 31(1), 37, 37(1)Transfer Of Property Act, 1882 — Section 73Code Of Civil Procedure, 1908 — Section 9
Read judgment
High Courts26 Sept 2022Allowed

Rambali Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 09 MP CK 0076

Indian Penal Code, 1860 — Section 147, 148, 149, 171(F), 353, 393, 450Prevention Of Damage To Public Property Act, 1984 — Section 3Madhya Pradesh Local Authorities (Electoral Offences) Act, 1964 — Section 11(C)
Read judgment
High Courts26 Sept 2022Allowed

Kuldeep @ Pintu Kirar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 09 MP CK 0075

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394, 506Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
Read judgment
High Courts26 Sept 2022Allowed

Hemraj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 09 MP CK 0074

Madhya Pradesh Excise Act, 1915 — Section 34(1), 49(a)Indian Penal Code, 1860 — Section 188, 269, 270Disaster Management Act, 2005 — Section 51(B)
Read judgment
High Courts26 Sept 2022Allowed

Amir @ Atik Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 09 MP CK 0073

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Indian Penal Code, 1860 — Section 304B
Read judgment