High Courts31 Aug 2020Dismissed
Ajay Jain Vs Chief Election Authority
Madhya Pradesh High Court · (2020) 08 MP CK 0273
Constitution Of India, 1950 — Article 32, 226Madhya Pradesh Cooperative Societies Act, 1960 — Section 2(i), 19A, 64
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 412 of 2,382
High Courts31 Aug 2020
V.M. Jose S/o Late Mr. Thomas Vs Shri Govindram Seksaria Institute Of Technology And Science, Indore
Madhya Pradesh High Court · (2020) 08 MP CK 0272
High Courts31 Aug 2020Allowed
Madhya Pradesh Audyogik Vikas Nigam, Indore Vs Shyamlal S/o Shri Babulal
Madhya Pradesh High Court · (2020) 08 MP CK 0271
Constitution Of India, 1950 — Article 32, 227, 309Industrial Disputes Act, 1947 — Section 10, 33A, 33(C)(2)
High Courts31 Aug 2020Dismissed
Maqsood Khan Vs State Of MP
Madhya Pradesh High Court · (2020) 08 MP CK 0270
Constitution Of India, 1950 — Article 32, 226
High Courts31 Aug 2020Partly Allowed/Disposed Of
Rodsingh S/o Jassasingh Kachhawa Vs State Of M.P
Madhya Pradesh High Court · (2020) 08 MP CK 0269
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(), 13(2), 19
High Courts31 Aug 2020Dismissed
Shri Ratnadeep Educational Society Vs AICTE and Others
Madhya Pradesh High Court · (2020) 08 MP CK 0212
Code Of Criminal Procedure, 1973 — Section 144
High Courts31 Aug 2020Disposed Of
Smt. Barkha Shrivastava Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0186
Indian Penal Code, 1860 — Section 420
High Courts31 Aug 2020Dismissed
Prathmik Sahkari Upbhokta Bhandar Ltd. Tilli Sagar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0179
Code Of Civil Procedure, 1908 — Order 47 Rule 1
High Courts31 Aug 2020Dismissed
Nazaneen Sheikh S/o Mansoor Sheikh Vs Devi Ahilya Vishwavidyalaya, Indore & Anr.
Madhya Pradesh High Court · (2020) 08 MP CK 0169
High Courts31 Aug 2020
Sunil Baghel Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0161
Indian Penal Code, 1860 — Section 34, 420Code Of Criminal Procedure, 1973 — Section 173(1), 439Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam 2000 — Section 6
High Courts31 Aug 2020Allowed/ Disposed Of
Buddh Singh Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0160
Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 323Code Of Criminal Procedure, 1973 — Section 439
High Courts31 Aug 2020Dismissed
Hukum Chand Jaiswal Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0159
Indian Penal Code, 1860 — Section 406Code Of Criminal Procedure, 1973 — Section 438
High Courts31 Aug 2020Dismissed
Suraj Singh Tomar Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0158
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161, 482Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(Va)
High Courts31 Aug 2020Allowed/ Disposed Of
Bhagirath Singh Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0157
Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 323, 324, 325Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25, 27
High Courts31 Aug 2020Allowed
Smt. Sangeeta @ Iccha Saude Vs State Of M.P. Through SPE Lokayukta, Indore
Madhya Pradesh High Court · (2020) 08 MP CK 0156
Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts31 Aug 2020Allowed
Sandeep Yadav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0155
Code Of Criminal Procedure, 1973 — Section 437(3)Indian Penal Code, 1860 — Section 376(D)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts31 Aug 2020Disposed Of
Badri Prasad Dwivedi Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0154
High Courts30 Aug 2020Disposed Of
Preety Sinha Vs State Bank Of India And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0287
Constitution Of India, 1950 — Article 226Evidence Act, 1872 — Section 108
High Courts30 Aug 2020Partly Allowed
Anju Singh Vs State Of M. P. And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0286
High Courts30 Aug 2020Dismissed
Abdul Hafiz Ansari Vs State Of M.P
Madhya Pradesh High Court · (2020) 08 MP CK 0285
Prevention Of Corruption Act, 1988 — Section 13(1)(e), 13(2)Code Of Criminal Procedure, 1973 — Section 389