High Courts24 Jun 2022
Shyamkali Vs Mohan Kahar And Others
Madhya Pradesh High Court · (2022) 06 MP CK 0051
Code Of Civil Procedure, 1908 — Order 22 Rule 9Limitation Act, 1963 — Section 5
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 244 of 2,382
High Courts23 Jun 2022Dismissed
National Organization Of Insurance Officer Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 06 MP CK 0065
Constitution Of India, 1950 — Article 223K, 226Madhya Pradesh Panchayat Nirvachan Niyam, 1996 — Rule 17, 17A, 17D, 18Representation Of The People Act, 1951 — Section 159, 159(2)
High Courts23 Jun 2022Allowed
Rammohan Sharma And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 06 MP CK 0064
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 304B, 498A
High Courts23 Jun 2022Allowed
Elyas Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 06 MP CK 0063
Indian Penal Code, 1860 — Section 201, 392, 302, 397Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
High Courts23 Jun 2022Allowed
Seema Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 06 MP CK 0062
Indian Penal Code, 1860 — Section 34, 354, 354(a), 448, 457, 506Code Of Criminal Procedure, 1973 — Section 438
High Courts23 Jun 2022Disposed Of
Mahendra Singh Tomar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 06 MP CK 0061
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 — Section 3(1)(2)(4)
High Courts22 Jun 2022Dismissed
Suresh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 06 MP CK 0057
Indian Penal Code, 1860 — Section 34, 299, 300, 302, 304I, 304II, 326Code Of Criminal Procedure, 1973 — Section 313
High Courts22 Jun 2022Disposed Of
Manish Sharma Vs Bank Of India And Others
Madhya Pradesh High Court · (2022) 06 MP CK 0050
Constitution Of India, 1950 — Article 136, 137, 142, 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)Recovery Of Debts And Bankruptcy Act, 1993 — Section 30, 30A
High Courts21 Jun 2022Disposed Of
Dhanraj Vs Indore Municipal Corporation And Others
Madhya Pradesh High Court · (2022) 06 MP CK 0047
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(N), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
High Courts21 Jun 2022Allowed
Vidhya Prasad Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 06 MP CK 0046
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468Prevention Of Corruption Act, 1988 — Section 13(1)(D), 13(2)
High Courts20 Jun 2022Allowed
Shamabai Vs Panchayat And Rural Development Department And Others
Madhya Pradesh High Court · (2022) 06 MP CK 0049
Constitution Of India, 1950 — Article 226, 243O, 243ZGMadhya Pradesh Panchayat (Election Petition Corrupt Practices And Disqualification Of Membership) Rules, 1995 — Section 21Madhya Pradesh [Panchayat Raj Avam Gram Swaraj] Adhiniyam, 1993 — Section 122
High Courts20 Jun 2022Allowed
Krishna Bai Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 06 MP CK 0048
Constitution Of India, 1950 — Article 226, 243O, 243ZGMadhya Pradesh Panchayat (Election Petition Corrupt Practices And Disqualification Of Membership) Rules, 1995 — Rule 21Madhya Pradesh Panchayat Nirvachan Niyam, 1995 — Section 35(4)
High Courts20 Jun 2022Allowed
Deepak Jain And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 06 MP CK 0042
Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts20 Jun 2022Allowed
Ajay Gond And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 06 MP CK 0041
Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts17 Jun 2022Allowed
Sanjeev Gurjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 06 MP CK 0034
Indian Penal Code, 1860 — Section 34, 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
High Courts17 Jun 2022Allowed
Pinki @ Updesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 06 MP CK 0033
Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts17 Jun 2022Allowed
Karan @ Vichhu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 06 MP CK 0032
Indian Penal Code, 1860 — Section 34, 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
High Courts17 Jun 2022Allowed
Sonu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 06 MP CK 0031
Indian Penal Code, 1860 — Section 354, 376, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts17 Jun 2022Allowed
Avdesh Singh Rajawat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 06 MP CK 0030
Indian Penal Code, 1860 — Section 294, 323, 324, 326, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts17 Jun 2022Allowed
Raju @ Rashid Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 06 MP CK 0029
Indian Penal Code, 1860 — Section 34, 376, 376(2)(N), 506Code Of Criminal Procedure, 1973 — Section 164, 439