High Courts28 Jan 2022Disposed Of
Ashok Chhari @ Kanjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0153
Code Of Criminal Procedure, 1973 — Section 482
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 274 of 2,382
High Courts28 Jan 2022Disposed Of
Ishu Kanjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0152
Code Of Criminal Procedure, 1973 — Section 482
High Courts27 Jan 2022Disposed Of
Ekkisvi Sadi Grih Nirman Sahkari Samiti And Others Vs State Of M.P. & Others
Madhya Pradesh High Court · (2022) 01 MP CK 0191
Constitution Of India, 1950 — Article 141, 226Madhya Pradesh Nagar Tatha Gram Nivesh Niyam, 2012 — Rule 20, 20(4)(a), 20(4)(b)Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 50, 50(7), 54, 56, 57, 59
High Courts27 Jan 2022Dismissed
Rajeev Khare Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 01 MP CK 0180
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 341, 384
High Courts27 Jan 2022Dismissed
Rakesh Kumar Mishra Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 01 MP CK 0179
Constitution Of India, 1950 — Article 226
High Courts27 Jan 2022Dismissed
Yogendra Shrivastav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 01 MP CK 0178
High Courts27 Jan 2022Allowed
Brilliant Institute Of Professional Studies Niwari Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 01 MP CK 0177
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 2, 13, 15(4), 34, 35, 36, 36(2)Central Universities Act, 2009 — Section 3, 3(3)
High Courts27 Jan 2022Dismissed
Indian Oil Corporation Ltd. And Others Vs M/S Tatpar Petroleum Centre
Madhya Pradesh High Court · (2022) 01 MP CK 0172
Arbitration And Conciliation Act, 1996 — Section 2, 7, 9, 9(1)(d), 37(1)(b)
High Courts27 Jan 2022Allowed
Sukhdev Singh Vs State Of M.P
Madhya Pradesh High Court · (2022) 01 MP CK 0151
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304, 304A
High Courts27 Jan 2022Allowed
Dinesh Jatav Vs State Of M.P
Madhya Pradesh High Court · (2022) 01 MP CK 0150
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 325, 326, 341, 506
High Courts27 Jan 2022Allowed
Dinesh Rayakwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0149
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392, 411Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts27 Jan 2022Allowed
Nihal Singh Mahore Vs State Of M.P
Madhya Pradesh High Court · (2022) 01 MP CK 0148
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 354, 506Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
High Courts27 Jan 2022Allowed
Shravan Kumar Chouhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0147
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 307, 323, 506
High Courts27 Jan 2022Allowed
Pradumn Kol Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 01 MP CK 0146
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 457
High Courts27 Jan 2022Allowed
Rahul Gurjar Vs . State Of M.P
Madhya Pradesh High Court · (2022) 01 MP CK 0145
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 186, 353, 504
High Courts27 Jan 2022Allowed
Sourabh Upadhyay Vs . State Of M.P
Madhya Pradesh High Court · (2022) 01 MP CK 0144
Code Of Criminal Procedure, 1973 — Section 482
High Courts27 Jan 2022
Aadish Surana Vs Divya Jain)
Madhya Pradesh High Court · (2022) 01 MP CK 0143
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section, Order 32A Rule 3Hindu Marriage Act, 1955 — Section 13B, 13B(1), 13B(2), 23(2)
High Courts27 Jan 2022Allowed
Gourav Sharma Vs State Of M.P
Madhya Pradesh High Court · (2022) 01 MP CK 0142
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 365, 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts25 Jan 2022Dismissed
Laghu Udhyog Nirmata Avam Vikreta Sangh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 01 MP CK 0192
Constitution Of India, 1950 — Article 14, 19(1), 226Madhya Pradesh Bhandar Kray Tatha Sewa Uparjan Niyam, 2015 — Rule 25
High Courts25 Jan 2022Allowed
Veeramchand Vs State Of M.P.
Madhya Pradesh High Court · (2022) 01 MP CK 0141
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29