High Courts10 Sept 2020Allowed
Manohar Kothari Vs State Of M.P
Madhya Pradesh High Court · (2020) 09 MP CK 0074
Madhya Pradesh Excise Act, 1915 — Section 34(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 407 of 2,382
High Courts10 Sept 2020Allowed/Disposed Of
Kamal Singh Vs State Of M.P
Madhya Pradesh High Court · (2020) 09 MP CK 0073
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 323, 325, 380, 457, 504, 506IIConstitution Of India, 1950 — Article 21
High Courts10 Sept 2020
M/s Magnum Steel Limited Vs State Of M.P. And Others
Madhya Pradesh High Court · (2020) 09 MP CK 0072
Electricity Act, 2003 — Section 56(2)
High Courts10 Sept 2020Allowed/Disposed Of
Prakash Vs State Of MP
Madhya Pradesh High Court · (2020) 09 MP CK 0071
Code Of Criminal Procedure, 1973 — Section 397(2)Indian Penal Code, 1860 — Section 338
High Courts10 Sept 2020Allowed/Disposed Of
Prem Chand Ojha Vs State Of M.P
Madhya Pradesh High Court · (2020) 09 MP CK 0070
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 302, 304Constitution Of India, 1950 — Article 21
High Courts10 Sept 2020Disposed Of
Jaiveer Singh Bhadoria Alias Jai Singh Vs State Of M.P
Madhya Pradesh High Court · (2020) 09 MP CK 0069
Code Of Criminal Procedure, 1973 — Section 389(1)Arms Act, 1959 — Section 25(1B)
High Courts10 Sept 2020Allowed
Manish Khare Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2020) 09 MP CK 0068
Constitution Of India, 1950 — Article 12, 226Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 58, 86Madhya Pradesh Vikas Pradhikarano Ki Sampatiyon Ka Prabandhan Tatha Vyayan Niyam, 2018 — Rule 4, 6(viii)
High Courts10 Sept 2020Disposed Of
Lakhan Singh Kushwah Vs State Of MP & Ors.
Madhya Pradesh High Court · (2020) 09 MP CK 0067
Constitution Of India, 1950 — Article 226Limitation Act, 1963 — Article 7
High Courts09 Sept 2020Dismissed
V.Con Telecom Towers Pvt. Limited Vs Municipal Council Visisha
Madhya Pradesh High Court · (2020) 09 MP CK 0102
Constitution Of India, 1950 — Article 226Madhya Pradesh Bhumi Vikas Niyam, 1984 — Rule 17(6)(D), 62Madhy Pradesh Municipalities Act, 1961 — Section 187, 187(4), 221
High Courts09 Sept 2020Allowed
Kailashdas, Priya and Dineshdas Vs State Of M.P.
Madhya Pradesh High Court · (2020) 09 MP CK 0101
Code Of Criminal Procedure, 1973 — Section 437(3), 438, 438(2), 439Indian Penal Code, 1860 — Section 34, 120B, 420, 467, 468, 471Evidence Act, 1872 — Section 27
High Courts09 Sept 2020Disposed Of
Shahzad Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 09 MP CK 0090
Code Of Criminal Procedure, 1973 — Section 397(2)Indian Penal Code, 1860 — Section 34, 323, 325
High Courts09 Sept 2020Dismissed
Gyan Singh Thakur And 13 Others Vs State Of MP
Madhya Pradesh High Court · (2020) 09 MP CK 0089
Code Of Civil Procedure, 1908 — Section 22(3)(f), 113, 114, Order 2 Rule 2, Order 7 Rule 7, Order 41 Rule 1, Order 41 Rule 33, Order 47 Rule 1
High Courts09 Sept 2020
Omprakash And Others Vs Sukhlal And Others
Madhya Pradesh High Court · (2020) 09 MP CK 0079
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts09 Sept 2020Allowed/Disposed Of
Manoj Pachauri Vs State Of M.P
Madhya Pradesh High Court · (2020) 09 MP CK 0078
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts09 Sept 2020Disposed Of
Smt. Seema Banskar Vs State Of M.P
Madhya Pradesh High Court · (2020) 09 MP CK 0076
Indian Penal Code, 1860 — Section 149, 201, 302
High Courts09 Sept 2020Allowed
Shri Ramnath Singh Mahavidyalaya Vs National Council Of Teachers
Madhya Pradesh High Court · (2020) 09 MP CK 0075
Constitution Of India, 1950 — Article 226
High Courts09 Sept 2020Disposed Of
Lokesh Sharma Vs State Of M.P. And Others
Madhya Pradesh High Court · (2020) 09 MP CK 0066
Code Of Criminal Procedure, 1973 — Section 154, 154(3), 156(3), 190, 200
High Courts09 Sept 2020
Rafeeq Kha Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 09 MP CK 0065
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 304II, 324
High Courts09 Sept 2020Allowed
Subhash Vs Dena Bank Head Office Mumbai And Others
Madhya Pradesh High Court · (2020) 09 MP CK 0064
Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 397, 397(1), 401Negotiable Instruments Act, 1881 — Section 138
High Courts09 Sept 2020Allowed
Rambati Bai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 09 MP CK 0063
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 120B, 201, 302