Madhya Pradesh High Court Judgments

High Courts21 Sept 2020Allowed/ Disposed Of

Madho Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0165

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

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High Courts21 Sept 2020Allowed

Rakesh Shrivastava Vs State of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0164

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 406, 420Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 14A

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High Courts21 Sept 2020Allowed/ Disposed Of

Shiv Kumar Jayaswal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0163

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 394Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20

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High Courts18 Sept 2020Dismissed

Public Health Engineering Department Vs Phool Singh & Ors

Madhya Pradesh High Court · (2020) 09 MP CK 0191

Constitution Of India, 1950 — Article 14Madhya Pradesh Uchha Nyayalaya (Khand Nyayapith Ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhya Pradesh Education Department (Technical Branch) Contingency Paid Employees Recruitment And Conditions Of Service Rules, 1978, — Rule 2(b), 6(2)Madhya Pradesh (Work Charged And Contingency Paid Employees) Pension Rules, 1979 — Rule 2(c)

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High Courts18 Sept 2020Dismissed

Satish Kumar And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0176

Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 7 Rule 11Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

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High Courts18 Sept 2020

Ramji Gurjar Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0175

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 364AMadhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

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High Courts18 Sept 2020Dismissed

Vivaswan Hotels India Pvt. Ltd. Gwalior Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2020) 09 MP CK 0174

Constitution Of India, 1950 — Article 226Madhya Pradesh Municipal Corporation Act, 1956 — Section 293, 293(3), 294, 307(2)Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 24

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High Courts18 Sept 2020Disposed Of

Disha Parmarthik Lok Nyas Vs State Of M. P. And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0173

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High Courts18 Sept 2020Dismissed

Gopal Singh And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0172

Indian Penal Code, 1860 — Section 147, 148, 149, 302Arms Act, 1959 — Section 27(1)

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High Courts18 Sept 2020Dismissed

Firoz Khan Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0171

Code Of Criminal Procedure, 1973 — Section 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29, 35, 54Evidence Act, 1872 — Section 27

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High Courts18 Sept 2020

Shivraj Singh & Ors. Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0170

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

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High Courts18 Sept 2020Dismissed

Smt. Neelesh Shrivastava (Neelu) Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0169

Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 420Reserve Bank Of India Act, 1934 — Section 45S, 58D(5A)

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High Courts18 Sept 2020Dismissed

Om Prakash Verma Vs State Of Madhya Pradesh Through Economic Offence Wing

Madhya Pradesh High Court · (2020) 09 MP CK 0168

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 120B, 420, 645, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)

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High Courts18 Sept 2020Dismissed

M.P.Paschim Kshetra Vidyut Vitran Company Limited Vs Badrilal

Madhya Pradesh High Court · (2020) 09 MP CK 0167

Code Of Criminal Procedure, 1973 — Section 100, 482

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High Courts18 Sept 2020Allowed

Akash Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0161

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 363, 366, 376, 376(2)(d), 376(2)(h), 376(2)(j), 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(g), 5(l), 6

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High Courts18 Sept 2020Allowed/ Disposed Of

Hariram Pal And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0159

Medical Termination Of Pregnancy Act, 1971 — Section 3, 3(2), 3(2)(b)(i), 3(2)(b)(ii), 4, 5

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High Courts18 Sept 2020Allowed

Shri Mahendra Kumar Lalan Vs State Of M. P. And Another

Madhya Pradesh High Court · (2020) 09 MP CK 0153

Constitution Of India, 1950 — Article 14, 16, 309

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High Courts18 Sept 2020Allowed

Ajad Patel Vs State Of MP And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0152

National Security Act, 1980 — Section 3

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High Courts18 Sept 2020Dismissed

Aaraf Khan S/o Ayaz Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0151

Code Of Criminal Procedure, 1973 — Section 397, 401Juvenile Justice (Care & Protection Of Children) Act, 2015 — Section 12, 14, 102

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High Courts16 Sept 2020Allowed

Water Resource Department Vs Pira (Decd.) Through L.Rs. Jagdish & Another RESPONDENT

Madhya Pradesh High Court · (2020) 09 MP CK 0181

Constitution Of India, 1950 — Article 227Land Acquisition Act, 1894 — Section 4, 6(1), 18, 23(1), 23(1A), 23(2), 27, 28, 31, 34Code Of Civil Procedure, 1908 — Order 21 Rule 11 (2)

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