COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 248 of 2,382

High Courts13 May 2022Partly Allowed/ Disposed Of

State Of Madhya Pradesh And Others Vs Raju @ Pushpendra Bhadoriya

Madhya Pradesh High Court · (2022) 05 MP CK 0094

Constitution Of India, 1950 — Article 226Madhya Pradesh Uchha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5, 5(A), 5(b), 9

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High Courts13 May 2022Disposed Of

Mahant Narayan Puri Chela Lt And Others Vs Jagdish Chandra And Others

Madhya Pradesh High Court · (2022) 05 MP CK 0068

Code Of Criminal Procedure, 1973 — Section 145Religious Endowments Act, 1863 — Section 2(16), 2(29)

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High Courts13 May 2022Allowed

State Of Madhya Pradesh And Others Vs Satya Narayan Dubey

Madhya Pradesh High Court · (2022) 05 MP CK 0064

Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966 — Rule 9(1)(a)

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High Courts13 May 2022Allowed

Ramdas Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0063

Indian Penal Code, 1860 — Section 201, 406Code Of Criminal Procedure, 1973 — Section 439

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High Courts13 May 2022Disposed Of

Ranveer Baghel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0062

Indian Penal Code, 1860 — Section 176, 201, 304BCode Of Criminal Procedure, 1973 — Section 439

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High Courts13 May 2022Allowed

Shubham Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0061

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 323, 324, 506Arms Act, 1959 — Section 25, 27

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High Courts13 May 2022Allowed

Neeru Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0060

Indian Penal Code, 1860 — Section 34, 306Code Of Criminal Procedure, 1973 — Section 174, 439

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High Courts13 May 2022Dismissed

Basant Kumar Chourasia And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 05 MP CK 0059

Constitution Of India, 1950 — Article 14, 16, 309Madhya Pradesh Technical Education (Gazetted Service) Recruitment Rules, 1990 — Rule 5, 6, 13, 14, 14(1)Madhya Pradesh Technical Education Engineering College (Teaching Cadre) Service (Recruitment) Rules, 2004 — Rule 2(a), 3, 3(a), 4, 12, 12(4), 13, 17

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High Courts12 May 2022Partly Allowed

Phiroz Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0058

Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 374(2)Indian Penal Code, 1860 — Section 363, 366, 376(2)(I), 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6, 42

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High Courts11 May 2022Dismissed

Suneel Kumar Singh Vs State Of MP And Others

Madhya Pradesh High Court · (2022) 05 MP CK 0098

Arms Act, 1959 — Section 2(A), 2(c), 2(e), 2(h), 2(i), 3, 4, 5, 13, 13(2A), 14, 14(1)(b)(i), 14(1)(b)(ii)

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High Courts11 May 2022Allowed

Manoj Sahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0097

Code Of Criminal Procedure, 1973 — Section 161, 374(2)Indian Penal Code, 1860 — Section 361, 363, 366, 366AEvidence Act, 1872 — Section 35

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High Courts11 May 2022Allowed

Anil Kumar Jain Vs Maniram Singraha And Others

Madhya Pradesh High Court · (2022) 05 MP CK 0096

Code Of Civil Procedure, 1908 — Section 96, 115, 149, 151, Order 7 Rule 11, Order 41 Rule 14(4)

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High Courts11 May 2022

Shivam Sharma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 05 MP CK 0095

High Court Of Madhya Pradesh Rules, 2008 — Rule 11Code Of Criminal Procedure, 1973 — Section 64, 362, 439(2), 482Indian Penal Code, 1860 — Section 307

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High Courts11 May 2022Dismissed

Nitendra Vajpayee Vs State Of M.P

Madhya Pradesh High Court · (2022) 05 MP CK 0052

Constitution Of India, 1950 — Article 246(2)Madhya Pradesh Vishwavidyalaya. Adhiniyam, 1973 — Section 13, 13(2), 13(2)(i), 13(3), 13(6), 23

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High Courts11 May 2022Dismissed

Ghanshyam Yadav And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0051

Code Of Criminal Procedure, 1973 — Section 174, 374(2)Indian Penal Code, 1860 — Section 141, 143, 147, 148, 149, 294, 299, 300, 300(c), 302, 304, 304A, 304I, 304II, 307, 323, 326

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High Courts11 May 2022Allowed

Kallu @ Amit Sahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0050

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376D, 450, 506

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High Courts11 May 2022Allowed

Sourabh Solanki Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0049

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 306

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High Courts11 May 2022Allowed

Ramji Kushwah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0048

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 49A

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High Courts11 May 2022Allowed

Sanu @ Altaf Ali And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0047

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 302, 498A

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High Courts10 May 2022Dismissed

Rajendra Prasad Vs State Of M.P

Madhya Pradesh High Court · (2022) 05 MP CK 0053

Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 294, 323, 325, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(x)

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