High Courts10 Jul 2020Dismissed
State Of Madhya Pradesh Vs Devilal Dhakad & Ors
Madhya Pradesh High Court · (2020) 07 MP CK 0128
Code Of Civil Procedure, 1908 — Section 96
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 431 of 2,382
High Courts10 Jul 2020Allowed
Yuvraj Singh @ Bhure Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 07 MP CK 0127
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 147, 148, 149, 307, 341Code Of Criminal Procedure, 1973 — Section 439
High Courts10 Jul 2020Allowed/ Disposed Of
Khaleel Khan Vs State Of MP And Another
Madhya Pradesh High Court · (2020) 07 MP CK 0126
Indian Penal Code, 1860 — Section 419, 420, 467
High Courts10 Jul 2020Disposed Of
Smt. Krishna w/o Suresh Silawat Santosh Jain And Another Vs State Of MP And Another
Madhya Pradesh High Court · (2020) 07 MP CK 0125
Constitution Of India, 1950 — Article 226
High Courts10 Jul 2020Dismissed
Vinod Kumar Bhatt Vs State Of M.P. Thr. The Secretary And Others
Madhya Pradesh High Court · (2020) 07 MP CK 0124
Constitution Of India, 1950 — Article 226
High Courts10 Jul 2020Allowed
Rambha Bai & Ors Vs Nanibai & Ors.
Madhya Pradesh High Court · (2020) 07 MP CK 0123
Constitution Of India, 1950 — Article 226Registration Act, 1908 — Section 74Evidence Act, 1872 — Section 65(a), 65(b), 65(c), 65(e), 67, 68
High Courts10 Jul 2020Dismissed
Mohd.Yusuf Surya Vs Roshani Ltd. And Others
Madhya Pradesh High Court · (2020) 07 MP CK 0122
High Courts09 Jul 2020
Devashish Jarariya Vs Smt. Sandhya Rai
Madhya Pradesh High Court · (2020) 07 MP CK 0191
Code Of Civil Procedure, 1908 — Section 151Representation Of People Act, 1951 &mdas; Section 100(1)(d)(iv)Conduct Of Election Rules, 1961 — Rule 56D
High Courts09 Jul 2020Dismissed
Women And Child Development Department Vs Mrs. Sunita Joshi
Madhya Pradesh High Court · (2020) 07 MP CK 0151
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts09 Jul 2020Allowed
Kalu S/o. Rupaji Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0120
Indian Penal Code, 1860 — Section 304, 304ACode Of Criminal Procedure, 1973 — Section 439
High Courts09 Jul 2020Disposed Of
Sant Amrat Ram Guru Shri Sanmukhram Ji Rameanehi Vs Indore Municipal Corporation & One Another
Madhya Pradesh High Court · (2020) 07 MP CK 0119
Madhya Pradesh Municipal Corporation Act, 1956 — Section 305, 307, 318, 322, 323
High Courts09 Jul 2020Dismissed
Santosh Jain And Another Vs State of MP and another
Madhya Pradesh High Court · (2020) 07 MP CK 0118
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(f), 3(2)(v)Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 228, 397, 482Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 467, 468, 471Constitution Of India, 1950 — Article 226
High Courts09 Jul 2020Allowed
Bhuvan Lal Lilhare Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0117
Madhya Pradesh Municipalities Act, 1961 — Section 92Code Of Criminal Procedure, 1973 — Section 156(3), 227, 228, 397, 401Indian Penal Code, 1860 — Section 120A, 120B, 405, 409, 415, 420, 463, 464, 467, 468, 471
High Courts09 Jul 2020Dismissed
Santosh Kumar Dubey Vs State Of M.P & Others
Madhya Pradesh High Court · (2020) 07 MP CK 0116
Indian Forest Act, 1927 — Section 52(B), 52(b)(5)Code Of Criminal Procedure, 1973 — Section 482Constitution Of India, 1950 — Article 226, 227
High Courts09 Jul 2020Disposed Of
Bhuwaniram s/o Rajaram Patidar Vs State Of M.P & Others
Madhya Pradesh High Court · (2020) 07 MP CK 0115
High Courts09 Jul 2020Disposed Of
Sevendra Singh Parihar Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0114
Arms Act, 1959 — Section 30Code Of Criminal Procedure, 1973 — Section 204, 204(1)(b), 482Indian Penal Code, 1860 — Section 120B, 181, 465, 467, 468, 471
High Courts08 Jul 2020Allowed
Sunil and others Vs State of M. P.
Madhya Pradesh High Court · (2020) 07 MP CK 0190
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Code Of Civil Procedure, 1908 — Order 26 Rule 9Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
High Courts08 Jul 2020Allowed/ Disposed Of
Azhar Quereshi Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0113
Information Technology Act, 2000 — Section 43A, 66C, 66DCode Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420, 320, 320(2)
High Courts08 Jul 2020
Raju Sharma Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0112
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 324, 336, 506
High Courts08 Jul 2020Dismissed
Majboot Singh Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0111
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 302