High Courts11 Mar 2022
Prahlad Singh Vs State Of M.P. & Ors
Madhya Pradesh High Court · (2022) 03 MP CK 0037
Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 15
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 261 of 2,382
High Courts11 Mar 2022Allowed
Brajendra Singh & Anr Vs State Of M.P
Madhya Pradesh High Court · (2022) 03 MP CK 0036
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 327, 341, 506
High Courts11 Mar 2022Allowed
Brijendra @ Bittu Vs State Of M.P
Madhya Pradesh High Court · (2022) 03 MP CK 0035
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420, 467, 468, 471
High Courts10 Mar 2022Disposed Of
Mohan Patel Kurmi Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0140
Land Acquisition, Rehabilitation And Resettlement, Act, 2013 — Section 19, 64
High Courts10 Mar 2022Allowed
Prathmik Vanopaj Sahkari Samiti MYDT And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0139
High Courts10 Mar 2022Allowed
Bhagwat Narayan Dubey Vs Kalicharan And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0138
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 26 Rule 9
High Courts09 Mar 2022Allowed
Bhagwati Prasad Dubey Vs Sumarti Bai Widow And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0146
Constitution Of India, 1950 — Article 227Indian Stamp Act, 1899 — Section 38(2), 40, 40(1)(b)
High Courts09 Mar 2022Disposed Of
Ramwati Bai Vs Ramgopal Kahhi And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0145
Constitution Of India, 1950 — Article 227Evidence Act, 1872 — Section 76
High Courts09 Mar 2022Disposed Of
Nyaz Ahmad Vs Sarfraj Ahmad
Madhya Pradesh High Court · (2022) 03 MP CK 0144
Code Of Civil Procedure, 1908 — Order 9 Rule 7
High Courts09 Mar 2022Dismissed
Krishna Narayan Prajapati Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0143
Constitution Of India, 1950 — Article 226Madhya Pradesh Motoryan Karadhan Rules, 1991 — Rule 13(1)Madhya Pradesh Motoryan Karadhan Adhiniyam, 1991 — Section 21
High Courts09 Mar 2022Disposed Of
Chief Conservator Of Forest Capital Project Administration Van Mandal Vs Sabir Khan
Madhya Pradesh High Court · (2022) 03 MP CK 0142
Payment Of Gratuity Act, 1972 — Section 7, 7(7)
High Courts09 Mar 2022Allowed
People�s College Of Medical Sciences And Research Center And Others Vs Union Of India And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0141
Constitution Of India, 1950 — Article 226Indian Medical Council Act, 1956 — Section 26, 26(1)(f), 28, 28(5), 28(6), 29
High Courts09 Mar 2022Allowed
Lovekush @ Chotu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 03 MP CK 0023
Indian Penal Code, 1860 — Section 120B, 307, 506Arms Act, 1959 — Section 25, 27
High Courts09 Mar 2022Allowed
Nitin Rathore Vs State Of M.P
Madhya Pradesh High Court · (2022) 03 MP CK 0022
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 174, 439
High Courts09 Mar 2022Allowed
Bony @ Dhanjay Pal Vs State Of M.P
Madhya Pradesh High Court · (2022) 03 MP CK 0021
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 174, 439
High Courts09 Mar 2022Allowed
Mohanlal Vs State Of M.P
Madhya Pradesh High Court · (2022) 03 MP CK 0020
Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
High Courts08 Mar 2022Dismissed
Yogesh Gahlot Vs State Of MP
Madhya Pradesh High Court · (2022) 03 MP CK 0161
Code Of Criminal Procedure, 1973 — Section 11, 439Indian Penal Code, 1860 — Section 34, 323, 343, 366, 376(D), 376(2)(N), 506
High Courts08 Mar 2022Allowed
Shivraj Bahadur Singh Vs Collector Sidhi And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0148
Constitution Of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 44(1), 50, 115, 115(1), 115(2)(b)
High Courts08 Mar 2022Dismissed
Deepali Jadhav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0147
Code Of Criminal Procedure, 1973 — Section 397, 401Prevention Of Corruption Act, 1988 — Section 2, 3(1), 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120, 120B, 169
High Courts08 Mar 2022Allowed
Manish Kirar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0029
Indian Penal Code, 1860 — Section 4, 363, 368, 370 (1), 376(D), 376(2)(N), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 5(L), 6Code Of Criminal Procedure, 1973 — Section 439