High Courts25 Aug 2020Allowed
Parmanand Kushwah Vs State Of M.P. And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0127
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 416 of 2,382
High Courts25 Aug 2020Allowed
Manik Chandra Sharma and Ors. Vs State Of M.P. & Anr
Madhya Pradesh High Court · (2020) 08 MP CK 0126
Code Of Criminal Procedure, 1973 — Section 320, 320(2), 482Indian Penal Code, 1860 — Section 34, 294, 323, 452, 506
High Courts25 Aug 2020Dismissed
M/s. Eagle Seeds & Biotech Ltd Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0125
Code Of Criminal Procedure, 1973 — Section 482Seeds Act, 1966 — Section 6, 19Essential Commodities Act, 1955 — Section 3, 3(1), 7
High Courts25 Aug 2020Allowed/ Disposed Of
Mangilal Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0098
Indian Penal Code, 1860 — Section 325
High Courts25 Aug 2020Allowed
Akash Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0097
Code Of Criminal Procedure, 1973 — Section 389(1)Limitation Act, 1963 — Section 5
High Courts25 Aug 2020Disposed Of
Awadhesh Kumar Verma Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0096
Code Of Criminal Procedure, 1973 — Section 389(1)Prevention Of Corruption Act, 1988 — Section 13(1)(c)Constitution Of India, 1950 — Article 21
High Courts24 Aug 2020Allowed
Rani Durgawati Vishwavidyalaya, Jabalpur & Others Vs Dr. Kunal Kanti Majee
Madhya Pradesh High Court · (2020) 08 MP CK 0178
Constitution Of India, 1950 — Article 366(25)Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973 — Section 12(3), 12(4), 12(4A), 15(7), 24(xxxii), 49, 55
High Courts24 Aug 2020Dismissed
Abhishek Sharma Vs State of M.P
Madhya Pradesh High Court · (2020) 08 MP CK 0177
Indian Penal Code, 1860 — Section 120B, 406, 420Code Of Criminal Procedure, 1973 — Section 438
High Courts24 Aug 2020Dismissed
District Co-Operative Central Bank Ltd., Jabalpur & Anr. Vs Hari Shankar Dubey & Anr
Madhya Pradesh High Court · (2020) 08 MP CK 0176
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts24 Aug 2020Dismissed
Sanuraga Hosiery Pvt. Ltd. Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0118
Central Civil Service (Pension) Rules, 1972 — Rule 5(2), 14Code Of Civil Procedure, 1908 — Order 47 Rule 1, Order 47 Rule 1(1)Constitution Of India, 1950 — Article 226
High Courts24 Aug 2020Disposed Of
Narendra Singh Parihar Vs State Of M.P. And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0117
High Courts24 Aug 2020
Ankush Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0116
Indian Penal Code, 1860 — Section 366, 376Code Of Criminal Procedure, 1973 — Section 439Protection Of Children From Sexual Offence Act, 2012 — Section 3, 4
High Courts24 Aug 2020Disposed Of
Uday Jeet Singh And Another Vs State Of M.P. And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0115
High Courts24 Aug 2020Disposed Of
Shakir Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0114
Code Of Criminal Procedure, 1973 — Section 438Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2oo4 — Section 4, 5, 9
High Courts24 Aug 2020Allowed
Vinod Kumar Goswami And Others Vs State Of M.P. And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0113
High Courts24 Aug 2020Dismissed
Arun Chouhan Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0112
Indian Penal Code, 1860 — Section 363, 366Code Of Criminal Procedure, 1973 — Section 164, 389(1)Protection Of Children From Sexual Offence Act, 2012 — Section 6
High Courts24 Aug 2020Allowed
Keshrichand And Others Vs Mishrilal And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0111
High Courts24 Aug 2020Allowed
Chandresh Kumar Vs State Of M.P. And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0110
High Courts24 Aug 2020Dismissed
Nawal Singh And Others Vs State Of MP
Madhya Pradesh High Court · (2020) 08 MP CK 0109
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 389(1)
High Courts24 Aug 2020Allowed
Smt. Savita Vishwakarma Vs Coal India Limited And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0108
Industrial Disputes Act, 1947 — Section 18Constitution Of India, 1950 — Article 226Mines Act, 1952 — Section 46