High Courts24 Aug 2020Disposed Of
Sanjeev Shrivastava Vs State Of MP
Madhya Pradesh High Court · (2020) 08 MP CK 0107
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 417 of 2,382
High Courts24 Aug 2020Disposed Of
Sanjay Vs State Of MP
Madhya Pradesh High Court · (2020) 08 MP CK 0106
Indian Penal Code, 1860 — Section 34, 323, 325
High Courts24 Aug 2020Allowed
Pramod Borkar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0105
Indian Penal Code, 1860 — Section 34, 201, 304, 304ACode Of Criminal Procedure, 1973 — Section 438, 438(2)Evidence Act, 1872 — Section 27
High Courts24 Aug 2020
Ratanlal Rathore Vs State Of M. P. And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0104
Constitution Of India, 1950 — Article 136, 141, 151, 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhya Pradesh Revision Of Pay Rules, 2009 — Rule 9
High Courts24 Aug 2020Dismissed
Hajur S/O Buchha Vasunia Vs State Of MP
Madhya Pradesh High Court · (2020) 08 MP CK 0103
Indian Penal Code, 1860 — Section 336, 379, 394, 395Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25
High Courts24 Aug 2020Allowed
Suresh Kumar Tiwari Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0102
High Courts24 Aug 2020Disposed Of
Rakesh Chouhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0101
Indian Penal Code, 1860 — Section 397, 411Code Of Criminal Procedure, 1973 — Section 438, 438(2)Evidence Act, 1872 — Section 27
High Courts24 Aug 2020Dismissed
Rupesh Shakya @Hash State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0100
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 389(1)
High Courts24 Aug 2020Allowed
Gaadriya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0099
Indian Penal Code, 1860 — Section 34, 397
High Courts23 Aug 2020Dismissed
Dhanesh Prasad Tiwari Vs Ganesh Prasad & Anr.
Madhya Pradesh High Court · (2020) 08 MP CK 0305
Code Of Civil Procedure, 1908 — Section 100
High Courts23 Aug 2020
Dr.Y.C.Chou Vs Smt.Meena Honda & Ors.
Madhya Pradesh High Court · (2020) 08 MP CK 0304
Code Of Civil Procedure, 1908 — Order 39 Rule 1, Order 39 Rule 2
High Courts21 Aug 2020
Naushad Khan Vs State of M.P
Madhya Pradesh High Court · (2020) 08 MP CK 0184
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Code Of Criminal Procedure, 1973 — Section 451, 457, 482
High Courts21 Aug 2020Dismissed
Dilip Singh Gound Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0183
High Courts21 Aug 2020Dismissed
Vandana Malviya Vs Lolli @ Jageshwar Kahar
Madhya Pradesh High Court · (2020) 08 MP CK 0181
Code Of Civil Procedure, 1908 — Section 100
High Courts21 Aug 2020Dismissed
Moinuddin @ Moin S/O Ahmed Hussain Vs State Of Madhya Pradesh Through Police Station Bhikangaon, District Khargone, MP
Madhya Pradesh High Court · (2020) 08 MP CK 0180
Indian Penal Code, 1860 — Section 323, 354
High Courts21 Aug 2020Allowed
Prakash Vs Thakurdas
Madhya Pradesh High Court · (2020) 08 MP CK 0139
Code Of Criminal Procedure, 1973 — Section 397, 401Negotiable Instruments Act, 1881 — Section 138
High Courts21 Aug 2020Disposed Of
Ramchitra Singh Gurjar Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2020) 08 MP CK 0138
Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482
High Courts21 Aug 2020Disposed Of
Naushad Khan Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0137
Code Of Criminal Procedure, 1973 — Section 451, 457Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts21 Aug 2020Disposed Of
Trust Mandir Shri Ram Janki Ji Vs State Of MP
Madhya Pradesh High Court · (2020) 08 MP CK 0135
Constitution Of India, 1950 — Article 226Madhya Pradesh Public Trusts Act, 1951 — Section 34A
High Courts21 Aug 2020Disposed Of
Smt. Monika Batham & Anr. Vs Mukhya Sachiv, Grih Vibhag, M.P. & Ors
Madhya Pradesh High Court · (2020) 08 MP CK 0134
Constitution Of India, 1950 — Article 226