High Courts07 Sept 2022Dismissed
Garima Bhadoriya Vs Madhya Pradesh Madhya Kshetra And Others
Madhya Pradesh High Court · (2022) 09 MP CK 0068
Constitution Of India, 1950 — Article 226Workmen’s Compensation Act, 1923 — Section 3(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,631 judgments · page 234 of 2,382
High Courts07 Sept 2022Dismissed
Purushottam Lal Vs Roopchandra And Others
Madhya Pradesh High Court · (2022) 09 MP CK 0064
Indian Stamp Act, 1899 — Section 2(6), 2(12), 3, 17
High Courts07 Sept 2022Disposed Of
Majboot Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 09 MP CK 0016
Code Of Criminal Procedure, 1973 — Section 313, 360, 361, 397, 401Arms Act, 1959 — Section 25, 25(1b)(A), 27
High Courts07 Sept 2022Allowed
Ashu Alias Akash Updhyay Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 09 MP CK 0014
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 147, 148, 201, 302, 307, 323Arms Act, 1959 — Section 25, 27
High Courts07 Sept 2022Dismissed
Vijay Pratap Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 09 MP CK 0013
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304Motor Vehicles Act, 1988 — Section 185
High Courts06 Sept 2022Disposed Of
Kanhaiya Singh Shakya And Others Vs Lakshmi Bai And Others
Madhya Pradesh High Court · (2022) 09 MP CK 0065
Constitution Of India, 1950 — Article 136, 227Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2, Order 43 Rule 1Evidence Act, 1872 — Section 110, 114
High Courts05 Sept 2022Dismissed
Ravindra Kumar Vyas Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 09 MP CK 0070
Constitution Of India, 1950 — Article 14, 16, 16(4), 16(4A), 32, 226Indian Contract Act, 1872 — Section 63Bengal Tenancy Act, (1885) — Section 26F
High Courts05 Sept 2022Dismissed
Sadashiv Engineering Pvt. Ltd And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 09 MP CK 0069
Constitution Of India, 1950 — Article 226, 227Payment Of Bonus Act, 1965 — Section 4, 8, 10, 11, 21, 22, 23, 23(2)
High Courts05 Sept 2022Partly Allowed
Santosh Markam And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 09 MP CK 0021
Indian Penal Code, 1860 — Section 323, 324, 363, 366, 366(A), 376(3), 376(AB)Protection Of Children From Sexual Offences Act, 2012 — Section 3(a), 4, 5(i), 5(m), 6, 29, 30Code Of Criminal Procedure, 1973 — Section 164, 354
High Courts05 Sept 2022Dismissed
Ajay Khan @ Ajju Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 09 MP CK 0012
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(II), 14A(2), 15AIndian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts05 Sept 2022Allowed
Prafulla @ Pappu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 09 MP CK 0011
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392, 394, 397, 482Arms Act, 1959 — Section 25
High Courts05 Sept 2022Allowed
Bhura @ Pramod Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 09 MP CK 0010
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 395, 427, 435, 452Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts03 Sept 2022Dismissed
Miss Lovely Niranjan Vs Rajmata Vijayaraje Scindia
Madhya Pradesh High Court · (2022) 09 MP CK 0078
Constitution Of India, 1950 — Article 226
High Courts03 Sept 2022Allowed
Chandrabhan Kalosiya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 09 MP CK 0018
Code Of Criminal Procedure, 1973 — Section 41A, 170, 438, 438(2), 439Indian Penal Code, 1860 — Section 294, 323, 354, 506
High Courts03 Sept 2022Allowed
Prem Kumar Vs Rajnish
Madhya Pradesh High Court · (2022) 09 MP CK 0017
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 91, 482Negotiable Instruments Act, 1881 — Section 118, 138, 139
High Courts03 Sept 2022Dismissed
Vijay Singh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 09 MP CK 0009
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 36, 154, 154(3), 156(3), 173(8), 190, 200, 482
High Courts03 Sept 2022Allowed
Guddu Barman Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 09 MP CK 0008
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts03 Sept 2022Dismissed
Deepak Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 09 MP CK 0004
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376, 376(2n)Indian Penal Code, 1860 — Section 3(2)(va), 3(1)(W)(ii)
High Courts03 Sept 2022Dismissed
Narendra Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 09 MP CK 0003
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts02 Sept 2022Disposed Of
Milind Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 09 MP CK 0079
Constitution Of India, 1950 — Article 19(1)(g), 300AMadhya Pradesh Govansh Vadh Pratishedh Rules, 2012 — Rule 5, 6Code Of Criminal Procedure, 1973 — Section 100, 451, 457, 482