High Courts15 Jul 2020Dismissed
Sourabh Shukla Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 07 MP CK 0141
Indian Penal Code, 1860 — Section 399, 402Code Of Criminal Procedure, 1973 — Section 301(2), 439Arms Act, 1959 — Section 25
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Madhya Pradesh High Court judgments
47,636 judgments · page 430 of 2,382
High Courts15 Jul 2020Dismissed
Anju Mishra Vs State Of M.P. And Others
Madhya Pradesh High Court · (2020) 07 MP CK 0140
Madhy Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts15 Jul 2020Dismissed
Manoj Yadav Vs State of M.P.
Madhya Pradesh High Court · (2020) 07 MP CK 0010
Code Of Criminal Procedure, 1973 — Section 41(1)(b), 41A, 57, 167, 167(1), 167(2), 173, 173(8), 344, 437, 482Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Indian Penal Code, 1860 — Section 305, 376
High Courts14 Jul 2020Dismissed
M/S Achal Associates Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2020) 07 MP CK 0149
Constitution Of India, 1950 — Article 226
High Courts14 Jul 2020Allowed
Ram Lakhan Singh Gurjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 07 MP CK 0148
Constitution Of India, 1950 — Article 226Madhya Pradesh Panchayat Raj Awam Gram Swaraj, Adhiniyam, 1993 — Section 89, 92, 92(2), 92(3)
High Courts14 Jul 2020Dismissed
Aaga Khan Jilani Vs Smt. Farhat Aara
Madhya Pradesh High Court · (2020) 07 MP CK 0139
Limitation Act, 1963 — Section 5Madhya Pradesh Land Revenue Code, 1959 — Section 2(c), 258(2A)
High Courts14 Jul 2020Dismissed
M/S Sumedha Vehicles Pvt. Ltd. Vs Central Government Industrial Tribunal (CGIT)
Madhya Pradesh High Court · (2020) 07 MP CK 0138
Madhy Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(i)Employees Provident Fund And Miscellaneous Provisions Act, 1952 — Section 3, 7A(1)(b),7B, 7C, 7I, 7I(3), 7I(4), 7Q, 14B
High Courts14 Jul 2020Dismissed
Panjab Singh Gurjar Vs State Of MP
Madhya Pradesh High Court · (2020) 07 MP CK 0137
Constitution Of India, 1950 — Article 226
High Courts14 Jul 2020Dismissed
Girraj Singh Sikarwar Vs State Of MP
Madhya Pradesh High Court · (2020) 07 MP CK 0136
Constitution Of India, 1950 — Article 226, 311(2)Code Of Civil Procedure, 1908 — Order 5 Rule 20
High Courts14 Jul 2020Disposed Of
Radha Krishna Gautam (Sharma) Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 07 MP CK 0135
Constitution Of India, 1950 — Article 14, 226
High Courts13 Jul 2020Allowed
Kulwant Rathor Vs State Of M.P.
Madhya Pradesh High Court · (2020) 07 MP CK 0134
Indian Penal Code, 1860 — Section 294, 323, 324, 326, 506Code Of Criminal Procedure, 1973 — Section 301(2), 439
High Courts13 Jul 2020Dismissed
Shyam Bihari Shrivastava Vs Jabalpur Development Authority & Another
Madhya Pradesh High Court · (2020) 07 MP CK 0133
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts13 Jul 2020Dismissed
Ranjan Vs State Of M.P.
Madhya Pradesh High Court · (2020) 07 MP CK 0132
Narcotic Drugs & Psychotropic Substances Act 1985 — Section 8, 21Code Of Criminal Procedure, 1973 — Section 169, 482
High Courts13 Jul 2020Dismissed
Sanyam Singh Gurjar Vs State of M.P.
Madhya Pradesh High Court · (2020) 07 MP CK 0131
Constitution Of India, 1950 — Article 21, 226Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 169, 482
High Courts13 Jul 2020Dismissed
Archana Jha And Another Vs Professional Examination Board And Another
Madhya Pradesh High Court · (2020) 07 MP CK 0130
Constitution Of India, 1950 — Article 226
High Courts13 Jul 2020Dismissed
Brajendra Singh And Others Vs Aditya Pratap Singh And Others
Madhya Pradesh High Court · (2020) 07 MP CK 0129
Code Of Civil Procedure, 1908 — Order 1 Rule 10Constitution Of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 178
High Courts13 Jul 2020Dismissed
Ram Kishan Patel Vs Devendra Singh & Another
Madhya Pradesh High Court · (2020) 07 MP CK 0011
Code Of Civil Procedure, 1908 — Order 6 Rule 16, Order 7 Rule 11, Order 7 Rule 11(a), 7 Rule 11(d), Order 7 Rule 14, Order 7 Rule 14(a)Representation Of The People Act, 1951 — Section 30, 31, 33(1), 33A, 33(4), 36, 36(2), 80A(2), 81, 81(3), 82, 83, 83(1), 83(1)(a), 83(1)(b), 83(2), 83(3), 84, 85, 86, 87, 97, 98(a), 100(1), 100(1)(d)(i), 100(1)(d)(iv), 101, 117, 125A(i)Conduct of Election Rules, 1961 — Rule 4, 4A
High Courts10 Jul 2020Dismissed
Sandeep Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0194
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts10 Jul 2020Dismissed
State Of Madhya Pradesh Vs Smt. Tasavvar Bee
Madhya Pradesh High Court · (2020) 07 MP CK 0193
Code Of Civil Procedure, 1908 — Section 96
High Courts10 Jul 2020Dismissed
Makhan Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0192
Code Of Criminal Procedure, 1973 — Section 161, 389(1)Indian Penal Code, 1860 — Section 34, 302