High Courts18 Aug 2020Dismissed
Surajbhan Singh Vaish Vs State Of M.P. And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0076
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 420 of 2,382
High Courts18 Aug 2020Dismissed
Nandlal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0075
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Evidence Act, 1872 — Section 27
High Courts18 Aug 2020Disposed Of
Vineet Patel @ Chhabbu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0073
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22Madhya Pradesh Drug Control Act, 1949 — Section 5, 13Code Of Criminal Procedure, 1973 — Section 439
High Courts18 Aug 2020Disposed Of
Shivam Balmik & Anr. Vs State of M.P. & Ors.
Madhya Pradesh High Court · (2020) 08 MP CK 0072
Constitution Of India, 1950 — Article 226
High Courts18 Aug 2020Disposed Of
Abdul Razzak Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0071
Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 374(2)Indian Penal Code, 1860 — Section 285, 299, 304, 304A, 304I, 304II, 337, 338
High Courts18 Aug 2020Disposed Of
Rohit Chaddha Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0070
Code Of Criminal Procedure, 1973 — Section 154, 154(3), 156(1), 156(3), 190Constitution Of India, 1950 — Article 226
High Courts18 Aug 2020Allowed
Jagdish Arora And Another Vs Union Of India, Through Senior Intelligence Officer, GST Intelligence, Bhopal
Madhya Pradesh High Court · (2020) 08 MP CK 0069
Code Of Criminal Procedure, 1973 — Section 437, 439Finance Act, 1994 — Section 73A(3), 73A(4), 90, 91Central Goods And Service Tax Act, 2017 — Section 15(1), 69, 69(1), 69(3), 107(7), 132, 132(1)(a), 132(1)(b), 132(1)(c), 132(1)(d), 132(1)(i), 132(4), 132(5), 137(1), 138, 141, 141(1)
High Courts18 Aug 2020Allowed
Gorilal Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0068
Code Of Criminal Procedure, 1973 — Section 397, 401, 451Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 20, 52A
High Courts18 Aug 2020Allowed
Keshrichand And Others Vs Mishrilal And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0061
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 363, 366, 376(2)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 6
High Courts18 Aug 2020Allowed
Rijwan Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0060
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 304B, 498AEvidence Act, 1872 — Section 113B
High Courts18 Aug 2020Dismissed
Birendra Kumar Noriya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0059
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 409
High Courts17 Aug 2020Dismissed
Sumit @ Munna Tomar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0211
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 420, 467, 468, 471
High Courts17 Aug 2020Disposed Of
Arpit Maheshwari Vs Smt. Megha Maheshwari
Madhya Pradesh High Court · (2020) 08 MP CK 0209
Hindu Marriage Act, 1955 — Section 13, 13B, 28Family Courts Act, 1984 — Section 19
High Courts17 Aug 2020Dismissed
General Manager Vs Shyam Narayan Mishra & Another
Madhya Pradesh High Court · (2020) 08 MP CK 0091
Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Constitution Of India, 1950 — Article 14, 227
High Courts17 Aug 2020Disposed Of
M/s J.M.S. Building Material Supplier Thr. Proprietor Mr. Bhupendra Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0090
Code Of Criminal Procedure, 1973 — Section 451Madhya Pradesh Sand (Mining, Transportation, Storage And Trading) Rules, 2019 — Rule 20(1), 20(2)
High Courts17 Aug 2020Dismissed
Sanjay Mewada Vs State of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0079
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468, 471
High Courts17 Aug 2020Disposed Of
Jawan Singh Gurjar Vs State Of M.P. & Anr
Madhya Pradesh High Court · (2020) 08 MP CK 0078
Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 323
High Courts17 Aug 2020Dismissed
Ram Charan Vs Southern Eastern Coalfields Limited & Ors
Madhya Pradesh High Court · (2020) 08 MP CK 0063
Constitution Of India, 1950 — Article 226
High Courts17 Aug 2020
Pahalwan Dhakad & Ors. Vs State Of M.P. & Anr.
Madhya Pradesh High Court · (2020) 08 MP CK 0062
Code Of Criminal Procedure, 1973 — Section 164, 438Indian Penal Code, 1860 — Section 34, 294, 323, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)
High Courts17 Aug 2020Dismissed
Smt. Rashmi Dubey Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 08 MP CK 0058
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 363, 365, 366(ka), 370(2), 371, 374, 466, 468, 471Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(5)(ka)