High Courts04 Mar 2022Dismissed
Gulab Bai Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0151
Urban Land (Ceiling and Regulation) Act, 1976 — Section 10(5)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 263 of 2,382
High Courts04 Mar 2022Allowed
Sheru Vs State Of M.P
Madhya Pradesh High Court · (2022) 03 MP CK 0009
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 306
High Courts04 Mar 2022Allowed
Vikram Jatav & Ors Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 03 MP CK 0008
Indian Penal Code, 1860 — Section 34, 323, 354Indian Penal Code, 1860 — Section 451
High Courts04 Mar 2022Allowed
Noneetram & Ors Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 03 MP CK 0007
Indian Penal Code, 1860 — Section 34, 323
High Courts03 Mar 2022Dismissed
State Bank Of India Vs Tarun Kumar Pradhan And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0156
Constitution Of India, 1950 — Article 227
High Courts03 Mar 2022Disposed Of
Pawan Kumar Jain Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0155
Arms Act, 1959 — Section 14, 15, 17, 17(7), 18Indian Penal Code, 1860 — Section 147, 149, 452, 504, 506
High Courts03 Mar 2022Dismissed
Vidhi Ka Ulaghan Karne Wala Balak Vs State Of M.P. & Anr
Madhya Pradesh High Court · (2022) 03 MP CK 0154
Constitution Of India, 1950 — Article 21Juvenile Justice (Care And Protection Of Children) Model Rules, 2016 — Rule 8Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 1(4), 3, 3(xii), 3(xiii), 12, 15, 23, 102
High Courts03 Mar 2022Dismissed
Pramod Kumar And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0030
High Courts03 Mar 2022Allowed
Dasharath Rahangdale And Others Vs Union Of India Through
Madhya Pradesh High Court · (2022) 03 MP CK 0006
Railway Claims Tribunal Act, 1987 — Section 23
High Courts03 Mar 2022Allowed
Chironji Lal Jatav Vs State Of MP
Madhya Pradesh High Court · (2022) 03 MP CK 0005
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49(A)Indian Penal Code, 1860 — Section 34, 294, 323, 341, 506B
High Courts03 Mar 2022Allowed
Naresh Vs State Of M.P
Madhya Pradesh High Court · (2022) 03 MP CK 0004
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts03 Mar 2022Allowed
Deepu Vs State Of M.P
Madhya Pradesh High Court · (2022) 03 MP CK 0003
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 341, 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts02 Mar 2022Dismissed
M.T.I Logistic Tech Pvt. Ltd Vs Ramkumar Gupta
Madhya Pradesh High Court · (2022) 03 MP CK 0158
Payment Of Gratuity (Central) Rules, 1972 — Rule 10(1)Payment Of Gratuity Act, 1972 — Section 7(7)Electricity Act, 2003 — Section 125
High Courts02 Mar 2022Allowed
Lacchu @ Laxman Vs State Of MP And Ors
Madhya Pradesh High Court · (2022) 03 MP CK 0157
Constitution Of India, 1950 — Article 226Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5, 5B, 5(b), 5(b)(i), 5(b)(ii), 9Indian Penal Code, 1860 — Section 188, 341, 352, 353, 379, 506, 509
High Courts02 Mar 2022Allowed
Praveen Gangil @ Neelu Vs M/S Parag Traders Through Proprietor Rajesh Aadwani
Madhya Pradesh High Court · (2022) 03 MP CK 0002
Code Of Criminal Procedure, 1973 — Section 200, 202, 482Indian Penal Code, 1860 — Section 420Central Goods And Services Tax Act, 2017 — Section 2(5)
High Courts02 Mar 2022Allowed
Kiledar Singh Vs State Of M.P
Madhya Pradesh High Court · (2022) 03 MP CK 0001
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 366, 376(d), 376(2)(h), 506
High Courts28 Feb 2022Dismissed
Chief Commissioner Of Income Tax (OSD)-1 Aaykar Bhawan Vs M/S Sharp Infrastructure Pvt. Ltd
Madhya Pradesh High Court · (2022) 02 MP CK 0192
Income Tax Act, 1961 — Section 80IA, 142(1), 143(2), 143(3), 147, 148, 260A
High Courts28 Feb 2022Dismissed
Municipal Corporation TH. Commissioner Municipal Corporation Vs Murli Kori
Madhya Pradesh High Court · (2022) 02 MP CK 0189
Constitution Of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 17B
High Courts28 Feb 2022
Sandeep Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 02 MP CK 0188
Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471
High Courts28 Feb 2022Allowed
Ashok Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 02 MP CK 0187
Indian Penal Code, 1860 — Section 363, 366, 376(2)(N), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 6Code Of Criminal Procedure, 1973 — Section 439