High Courts28 Feb 2022Allowed
Nagar Palika Nigam Sagar Vs Bhupendra Pathak
Madhya Pradesh High Court · (2022) 02 MP CK 0186
Limitation Act, 1963 — Section 5
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 264 of 2,382
High Courts28 Feb 2022Allowed
Chandrahas And Another Vs State Of Madhya Pradesh And Another
Madhya Pradesh High Court · (2022) 02 MP CK 0185
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 148, 149, 307, 323
High Courts28 Feb 2022Allowed
Neelesh @ Neelu Goswami Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 02 MP CK 0184
Indian Penal Code, 1860 — Section 294, 307Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 439
High Courts26 Feb 2022Allowed
Abhishek Wankhade Vs Tribal Work (Welfare) Department And Others
Madhya Pradesh High Court · (2022) 02 MP CK 0199
Constitution Of India, 1950 — Article 226
High Courts26 Feb 2022Allowed
Shiv Kumar Sharma Vs Secretary, M.P.Board Of Secondary Education And Others
Madhya Pradesh High Court · (2022) 02 MP CK 0198
Madhya Pradesh Date Of Birth (Entries In The School Register) Rules, 1973 — Rule 3, 4, 6, 7, 8
High Courts26 Feb 2022Allowed
Jitendra And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 02 MP CK 0197
Code Of Criminal Procedure, 1973 — Section 161, 364, 374Indian Penal Code, 1860 — Section 34, 302, 304(B), 498ADowry Prohibition Act, 1961 — Section 4
High Courts26 Feb 2022Dismissed
Brajesh Kumar Vs Santosh Kumar And Others
Madhya Pradesh High Court · (2022) 02 MP CK 0195
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 7 Rule 14, Order 7 Rule 14(3), Order 18 Rule 4
High Courts26 Feb 2022
In Re.Special Judge (Electricity Act) No.5,Indore (M.P.) Vs
Madhya Pradesh High Court · (2022) 02 MP CK 0194
Code Of Criminal Procedure, 1973 — Section 173, 209, 212(2), 219(1), 220, 223Electricity Act, 2003 — Section 135, 136, 140, 150, 151, 153, 153(3), 154, 155, 156Indian Penal Code, 1860 — Section 71, 120B, 420
High Courts26 Feb 2022Allowed
Sakeel Ahmad And Others Vs Chandramohan And Others
Madhya Pradesh High Court · (2022) 02 MP CK 0183
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 27, Order 41 Rule 27(1)(a), Order 41 Rule 27(1)(aa), Order 41 Rule 27(1)(b)
High Courts26 Feb 2022Dismissed
Trivikram Prasad Dwivedi Vs Rama Shanker Dwivedi And Others
Madhya Pradesh High Court · (2022) 02 MP CK 0182
Madhya Pradesh Land Revenue Code, 1959 — Section 44
High Courts26 Feb 2022Dismissed
Shaikh Shahrukh Vs Youth Congress Election Authority And Others
Madhya Pradesh High Court · (2022) 02 MP CK 0181
Constitution Of India, 1950 — Article 12, 226, 324Representation Of Peoples Act, 1951 — Section 29A
High Courts26 Feb 2022Dismissed
State Of Madhya Pradesh Vs Kamta Prasad Mishra And Others
Madhya Pradesh High Court · (2022) 02 MP CK 0180
Right To Information Act, 2005 — Section 8(1)(g), 8(1)(h), 24, 24(1), 24(4)Code Of Criminal Procedure, 1973 — Section 91
High Courts26 Feb 2022Dismissed
Bandhavgarh Guides Association And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 02 MP CK 0178
Constitution Of India, 1950 — Article 14, 19, 21, 226Wild Life (Protection) Act, 1972 — Section 38(O)(I)(c)
High Courts25 Feb 2022Disposed Of
Akhlesh Yadav Vs Municipal Corporation Jabalpur And Others
Madhya Pradesh High Court · (2022) 02 MP CK 0200
Municipal Corporation Act, 1956 — Section 307, 307(2), 307(5)
High Courts25 Feb 2022Dismissed
Ichhashankar Vs State Of MP
Madhya Pradesh High Court · (2022) 02 MP CK 0191
Constitution Of India, 1950 — Article 227Code Of Criminal Procedure, 1973 — Section 309, 311, 313, 397, 401, 482Indian Penal Code, 1860 — Section 34, 302, 304B
High Courts25 Feb 2022Allowed
Shanu @ Tarun Dohare Vs State Of M.P
Madhya Pradesh High Court · (2022) 02 MP CK 0177
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 439
High Courts25 Feb 2022Allowed
Lokendra Vs State Of M.P
Madhya Pradesh High Court · (2022) 02 MP CK 0176
Indian Penal Code, 1860 — Section 506BProtection Of Children From Sexual Offences Act, 2012 — Section 18
High Courts25 Feb 2022Allowed
Kamal Pandey Vs State of M.P
Madhya Pradesh High Court · (2022) 02 MP CK 0175
Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(2), 49(a)Code Of Criminal Procedure, 1973 — Section 439
High Courts25 Feb 2022Allowed
Atar Singh Vs State Of M.P
Madhya Pradesh High Court · (2022) 02 MP CK 0174
Madhya Pradesh Excise Act, 1915 — Section 34(2), 49(a)Code Of Criminal Procedure, 1973 — Section 439
High Courts25 Feb 2022Allowed
Sandeep Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 02 MP CK 0173
Indian Penal Code, 1860 — Section 34, 120B, 409, 420, 467, 468, 471