High Courts30 Aug 2020Dismissed
Lagandhari Yadav Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2020) 08 MP CK 0284
Constitution Of India, 1950 — Article 32, 136, 226Land Acquisition Act, 1894 — Section 11A
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 413 of 2,382
High Courts30 Aug 2020Partly Allowed
Vijay S/o Shyamkumar Raikwar Vs State Of M.P
Madhya Pradesh High Court · (2020) 08 MP CK 0283
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 379, 392
High Courts30 Aug 2020Allowed
Vijay Batham Vs State Of M. P. And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0282
High Courts30 Aug 2020Dismissed
M/S Parasnath & Company VsMahatna Gandhi Memorial Medical College, Indore & One Another
Madhya Pradesh High Court · (2020) 08 MP CK 0281
High Courts30 Aug 2020Partly Allowed
Pawan Ranawat Vs State Of M. P. And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0280
High Courts30 Aug 2020Partly Allowed
Javed Khan S/O Nasir Khan Vs State Of M.P & Others
Madhya Pradesh High Court · (2020) 08 MP CK 0279
Code Of Criminal Procedure, 1973 — Section 144Indian Penal Code, 1860 — Section 147, 148, 188, 269, 270, 353, 336Constitution Of India, 1950 — Article 14, 16, 19, 21, 22, 22(4)
High Courts29 Aug 2020Disposed Of
Dr. Subhash Kakkad Vs State Of M.P
Madhya Pradesh High Court · (2020) 08 MP CK 0306
Constitution Of India, 1950 — Article 226Limitation Act, 1963 — Article 7
High Courts29 Aug 2020Dismissed
Madhavsingh Tomar & Ors. Vs M. P. Power Management Co. Ltd. & Ors
Madhya Pradesh High Court · (2020) 08 MP CK 0293
Constitution Of India, 1950 — Article 136, 141Code Of Civil Procedure, 1908 — Order 47 Rule 1, Order 47 Rule 1(1)Madhya Pradesh Revision Of Pay Rules, 2009 — Rule 9
High Courts29 Aug 2020Allowed
Chairman, Board Of Management, M.P. Bhoj Open University And Another Vs Dr. Praveen Jain And Another
Madhya Pradesh High Court · (2020) 08 MP CK 0292
Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Road Transport Corporations Act, 1950 — Section 12(2)Central Civil Services (Classification, Control and Appeal) Rules, 1965 — Rule 14(2)
High Courts29 Aug 2020Dismissed
Ajay Kumar Vs State of M.P
Madhya Pradesh High Court · (2020) 08 MP CK 0291
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 419, 468, 471Information Technology (Amendment) Act 2008 — Section 66C, 66D
High Courts29 Aug 2020Disposed Of
Mahendra Kumar Malviya Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0290
Constitution Of India, 1950 — Article 226, 227High Court Of Madhya Pradesh Rules, 2008 — Rule 8(3)Madhya Pradesh Police Vidheyak, 2002 — Regulation 36
High Courts29 Aug 2020Dismissed
Indu Singh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0289
Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts29 Aug 2020Allowed
Tukojirao Puar (Deceased) Through L.Rs Shrimant Gayatri Raje Puar & Others Vs Board Of Revenue & Others
Madhya Pradesh High Court · (2020) 08 MP CK 0288
Constitution Of India, 1950 — Article 19(1), 136, 226, 227Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhya Pradesh Ceiling On Agricultural Holding Act, 1960 — Section 2(e), 4(3), 11, 12, 41, 42
High Courts28 Aug 2020Disposed Of
Yaduveer Singh Jadon Vs State of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0303
High Courts28 Aug 2020Dismissed
Sajeev Garg Vs State Bank Of India
Madhya Pradesh High Court · (2020) 08 MP CK 0301
Constitution Of India, 1950 — Article 32, 226
High Courts28 Aug 2020Disposed Of
Rajendra Kumar Bhargava Vs State Of M.P. And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0300
High Courts28 Aug 2020
Akhtar Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0299
Code Of Criminal Procedure, 1973 — Section 362, 374, 482Indian Penal Code, 1860 — Section 302, 460
High Courts28 Aug 2020Dismissed
Dhanraj Jethwani Vs Municipal Corporation Gwalior And Another
Madhya Pradesh High Court · (2020) 08 MP CK 0298
Constitution Of India, 1950 — Article 226Madhya Pradesh Bhumi Vikas Niyam, 2012 — Rule 23(2)Madhya Pradesh Municipal Corporation Act, 1956 — Section 292, 292A, 292B, 295(3), 421
High Courts28 Aug 2020Dismissed
Pradeep Singh Bhadouria Vs Union Of India & Others
Madhya Pradesh High Court · (2020) 08 MP CK 0296
Constitution Of India, 1950 — Article 14, 15, 16, 32, 136, 226, 226(2), 227, 323A, 323BArmy Act, 1950 — Section 28, 46(a), 47, 52(1), 52(2), 164(2)
High Courts28 Aug 2020Dismissed
Pramod Vishwakarma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0295
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307, 323, 376(d), 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(x), 3(2)(v)