High Courts01 Jul 2020Dismissed
Arun Bharti Vs State Of MP
Madhya Pradesh High Court · (2020) 07 MP CK 0172
Essential Commodities Act, 1955 — Section 3, 7, 7(1)(a)(ii), 7(2)Essential Commodities (Special Provisions) Act, 1981 — Section 10A
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Madhya Pradesh High Court judgments
47,636 judgments · page 434 of 2,382
High Courts01 Jul 2020Dismissed
Arun Sharma Vs State Of M.P. And others
Madhya Pradesh High Court · (2020) 07 MP CK 0171
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 21
High Courts01 Jul 2020Allowed
Smt. Sonu Bhati Vs Suraj Bhati
Madhya Pradesh High Court · (2020) 07 MP CK 0170
Constitution Of India, 1950 — Article 227Hindu Minority & Guardianship Act, 1956 — Section 6, 12Guardian & Ward Act, 1890 — Section 17(2)
High Courts01 Jul 2020Dismissed
Radha Krishna Sharma Vs State Of MP
Madhya Pradesh High Court · (2020) 07 MP CK 0169
Constitution Of India, 1950 — Article 226Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
High Courts01 Jul 2020Dismissed
Brajesh Singh Tomar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 07 MP CK 0168
Madhya Pradesh Land Revenue Code, 1959 — Section 22, 22(2), 24, 104, 104(2)Madhya Pradesh General Clauses Act, 1957 — Section 16
High Courts01 Jul 2020Disposed Of
Rakesh Kumar Mourya Vs State Of MP
Madhya Pradesh High Court · (2020) 07 MP CK 0167
Constitution Of India, 1950 — Article 226
High Courts01 Jul 2020Dismissed
Mandir Murti Shri Radha Vallabh Ji Through Its Pujari Bhawani Shankar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 07 MP CK 0166
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 92
High Courts01 Jul 2020Disposed Of
Rakesh Kumar Mourya Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0080
Constitution Of India, 1950 — Article 226
High Courts01 Jul 2020Dismissed
Radha Krishna Sharma Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0078
Constitution Of India, 1950 — Article 226Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
High Courts01 Jul 2020Dismissed
K. D. Transport Vs Food Corporation Of India And Others
Madhya Pradesh High Court · (2020) 07 MP CK 0077
Code Of Civil Procedure, 1908 — Section 22(3)(f), 113, 114, Order 2 Rule 2, Order 7 Rule 7, Order 41 Rule 1, Order 41 Rule 33, Order 47 Rule 1
High Courts01 Jul 2020Dismissed
Arun Sharma Vs State of M.P. And Others
Madhya Pradesh High Court · (2020) 07 MP CK 0076
Constitution Of India, 1950 — Article 226
High Courts01 Jul 2020Disposed Of
Shakir Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0075
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 323, 498ACode Of Criminal Procedure, 1973 — Section 389(1)
High Courts01 Jul 2020Disposed Of
Sunil And Others Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0073
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18C
High Courts01 Jul 2020Dismissed
Arun Bharti Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0072
Essential Commodities Act, 1955 — Section 3, 7 , 7(1) (a)(ii), 7(2), 10ACode Of Criminal Procedure, 1973 — Section 438
High Courts01 Jul 2020Dismissed
Shankar Pandey And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 07 MP CK 0071
High Courts01 Jul 2020Disposed Of
Rajendra Kumar Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0070
Constitution Of India, 1950 — Article 226
High Courts01 Jul 2020Disposed Of
Dhannu Saraswat Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0069
Indian Penal Code, 1860 — Section 307Code Of Criminal Procedure, 1973 — Section 374, 389
High Courts01 Jul 2020
Manoj Yadav & Anr Vs State Of M.P
Madhya Pradesh High Court · (2020) 07 MP CK 0067
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 326Limitation Act, 1963 — Section 5
High Courts30 Jun 2020
Maju S/o Chunnilal Kewat Vs State Of M.P
Madhya Pradesh High Court · (2020) 06 MP CK 0110
Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(2), 36, 49ACode Of Criminal Procedure, 1973 — Section 437(3)Indian Penal Code, 1860 — Section 294, 323
High Courts30 Jun 2020Partly Allowed
Satyanarayan Mehra Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2020) 06 MP CK 0109