COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 418 of 2,382

High Courts21 Aug 2020Dismissed

Harnarayan Mishra And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 08 MP CK 0133

Code Of Criminal Procedure, 1973 — Section 389(1), 438Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4

High Courts21 Aug 2020Disposed Of

Dr. Kailash Pawar And Others Vs State Of MP And Others

Madhya Pradesh High Court · (2020) 08 MP CK 0132

Constitution Of India, 1950 — Article 226

High Courts21 Aug 2020Allowed

Kallu @ Mohammad Rafeeq & Anr Vs State Of M.P.

Madhya Pradesh High Court · (2020) 08 MP CK 0131

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 148, 149, 304(1)

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 0130

Indian Penal Code, 1860 — Section 323, 354

High Courts21 Aug 2020Disposed Of

Dr. Pratibha Choudhary Vs Higher Education Department

Madhya Pradesh High Court · (2020) 08 MP CK 0095

High Courts21 Aug 2020Dismissed

Faizal @ Faisal Mohd Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 08 MP CK 0093

Indian Penal Code, 1860 — Section 34, 201, 294, 302, 323, 506Code Of Criminal Procedure, 1973 — Section 439

High Courts21 Aug 2020Dismissed

Nafees @ Bhandari Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 08 MP CK 0092

Indian Penal Code, 1860 — Section 392Code Of Criminal Procedure, 1973 — Section 389(1)

High Courts20 Aug 2020Disposed Of

Indrapal Singh Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2020) 08 MP CK 0194

Code Of Criminal Procedure, 1973 — Section 313, 393, 397, 401Indian Penal Code, 1860 — Section 147, 148, 325

High Courts20 Aug 2020Dismissed

Virendra Jatav Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 08 MP CK 0193

Constitution Of India, 1950 — Article 226, 226(2)Indian Penal Code, 1860 — Section34, 363, 366, 376, 506

High Courts20 Aug 2020Disposed Of

Shahida Bee Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 08 MP CK 0192

Constitution Of India, 1950 — Article 226

High Courts20 Aug 2020Dismissed

Hariom and others Vs State of MP

Madhya Pradesh High Court · (2020) 08 MP CK 0191

Constitution Of India, 1950 — Article 14, 16, 32, 142, 226Madhya Pradesh Contractual Appointment Of Civil Post Rules, 2017 — Section 4, 11(1)

High Courts20 Aug 2020Dismissed

Nasir Khan @ Chhunu Lala S/O Saadik Khan & One Another Vs State Of M.P & Others

Madhya Pradesh High Court · (2020) 08 MP CK 0190

Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 156, 156(1), 156(3), 178(3), 190

High Courts20 Aug 2020Allowed/ Disposed Of

Rajendra Kumar Waikar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 08 MP CK 0085

Constitution Of India, 1950 — Article 14, 16, 19, 21

High Courts20 Aug 2020Dismissed

Achintya Deb Dasgupta Vs Iqbal Singh Bains & Ors

Madhya Pradesh High Court · (2020) 08 MP CK 0084

Constitution Of India, 1950 — Article 215

High Courts20 Aug 2020Dismissed

Pradeep Singh Bhadouria Vs Union Of India & Others

Madhya Pradesh High Court · (2020) 08 MP CK 0083

Army Act, 1950 — Section 164(2)Armed Forces Tribunal (Procedure) Rules, 2008 — Rule 6(2)Code Of Civill Procedure, 1908 — Order 47 Rule 1

High Courts20 Aug 2020Disposed Of

Manpyare Raikwar @ Kallu Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 08 MP CK 0082

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(dha), 3(2)(5ka), 14A(1)Indian Penal Code, 1860 — Section 294, 323, 452, 506

High Courts20 Aug 2020

Badshah Qureshi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 08 MP CK 0081

Indian Penal Code, 1860 — Section 148, 307

High Courts20 Aug 2020Allowed/ Disposed Of

Radhakant Tiwari And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 08 MP CK 0080

High Courts19 Aug 2020Disposed Of

Ashok Kumar Jatav Vs State of MP

Madhya Pradesh High Court · (2020) 08 MP CK 0199

Constitution Of India, 1950 — Article 226

High Courts19 Aug 2020Allowed/ Disposed Of

Jagdish Singh Kushwah Vs State Of M.P

Madhya Pradesh High Court · (2020) 08 MP CK 0198

Indian Penal Code, 1860 — 34, 120B, 323, 366, 376(2)(chha), 452Code Of Criminal Procedure, 1973 — Section 439