High Courts10 Aug 2020Dismissed
Gopal Sharma Vs M/s Punjab Stores
Madhya Pradesh High Court · (2020) 08 MP CK 0037
Code Of Criminal Procedure, 1973 — Section 393National Instruments Act, 1881 — Section 138
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 424 of 2,382
High Courts10 Aug 2020Disposed Of
Arvind Prajapati Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0031
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 307
High Courts10 Aug 2020
Rammilan and others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0028
Indian Penal Code, 1860 — Section 306
High Courts10 Aug 2020Disposed Of
Smt. Reeta Babar Vs State Of M.P. & Others
Madhya Pradesh High Court · (2020) 08 MP CK 0027
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 154, 154(3), 156(1), 156(3), 178(3), 190, 482
High Courts10 Aug 2020Dismissed
Rakesh Jatav Vs State Of M.P. And Ors
Madhya Pradesh High Court · (2020) 08 MP CK 0026
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 154, 154(3), 156(3), 190, 200, 203
High Courts10 Aug 2020Disposed Of
Kamalesh Bai Vs State Of MP
Madhya Pradesh High Court · (2020) 08 MP CK 0025
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 306
High Courts10 Aug 2020Disposed Of
Vipin Singh Vs State Of M.P.
Madhya Pradesh High Court · (2020) 08 MP CK 0024
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 380, 457
High Courts07 Aug 2020Dismissed
Bhagwan Singh and Hemraj Vs State Of MP
Madhya Pradesh High Court · (2020) 08 MP CK 0254
High Courts07 Aug 2020Allowed
Duryodhan Bhavtekar Vs State Of M.P. & Ors.
Madhya Pradesh High Court · (2020) 08 MP CK 0253
Constitution Of India, 1950 — Article 226Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 9(2)(a)
High Courts07 Aug 2020Dismissed
Prem Aildasani Vs State Of M.P. & Another
Madhya Pradesh High Court · (2020) 08 MP CK 0252
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 406, 408, 409, 420, 447AInformation and Technology Act, 2000 — Section 67, 72
High Courts07 Aug 2020Dismissed
Dipesh Shrivastava Vs Debasis Mishra
Madhya Pradesh High Court · (2020) 08 MP CK 0251
High Courts07 Aug 2020Allowed
Duryodhan Bhavtekar Vs State Of M.P. & Ors
Madhya Pradesh High Court · (2020) 08 MP CK 0034
Constitution Of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1976 — Rule 9(2)(a)
High Courts07 Aug 2020
Bhagwan Singh Vs State Of M.P
Madhya Pradesh High Court · (2020) 08 MP CK 0023
Limitation Act, 1963 — Section 5Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 397(1)
High Courts07 Aug 2020Dismissed
Smt. Shyamlata Bindal Vs State Of MP and Ors
Madhya Pradesh High Court · (2020) 08 MP CK 0022
Code Of Civill Procedure, 1908 — Order 47 Rule 1
High Courts07 Aug 2020Dismissed
Ratan Yadav @ Shiv Kumar Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0021
Arms Act, 1959 — Section 25, 27Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21Code Of Criminal Procedure, 1973 — Section 439
High Courts07 Aug 2020
Sunil Rajak Vs State of M.P
Madhya Pradesh High Court · (2020) 08 MP CK 0020
Code Of Criminal Procedure, 1973 — Section 397(1)Indian Penal Code, 1860 — Section 325Constitution Of India, 1950 — Article 21
High Courts06 Aug 2020Dismissed
Ajay Singh Parihar Vs State Of M.P. And others
Madhya Pradesh High Court · (2020) 08 MP CK 0263
Constitution Of India, 1950 — Article 226
High Courts06 Aug 2020Partly Allowed
Bana & three Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 08 MP CK 0262
Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 34, 294, 323, 325, 506
High Courts06 Aug 2020Disposed Of
Lalita Mahor & Anr. Vs State Of M.P. & Ors.
Madhya Pradesh High Court · (2020) 08 MP CK 0261
Constitution Of India, 1950 — Article 226
High Courts06 Aug 2020Dismissed
Neeru Jat @ Neerendra And Others Vs State Of M.P. And Another
Madhya Pradesh High Court · (2020) 08 MP CK 0260
Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 420