High Courts26 Jun 2020Dismissed
Smt. Kalpana Shivhare Vs State Of Madhya Pradesh @RESPONDEN
Madhya Pradesh High Court · (2020) 06 MP CK 0092
Constitution Of India, 1950 — Article 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 436 of 2,382
High Courts26 Jun 2020Dismissed
Sunil Patidar S/o Premnarayan Patidar Vs State Of Madhya Pradesh @RESPONDEN
Madhya Pradesh High Court · (2020) 06 MP CK 0091
Indian Penal Code, 1860 — Section 302
High Courts26 Jun 2020
Sultan Sahriya Vs State Of Madhya Pradesh @RESPONDEN
Madhya Pradesh High Court · (2020) 06 MP CK 0090
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 302Constitution Of India, 1950 — Article 51A(d)
High Courts26 Jun 2020Allowed/ Disposed Of
Shashikala Vs State Of Madhya Pradesh And Others @RESPONDEN
Madhya Pradesh High Court · (2020) 06 MP CK 0089
Medical Termination Of Pregnancy Act, 1971 — Section 3
High Courts26 Jun 2020Dismissed
Dinesh And Others Vs State Of Madhya Pradesh @RESPONDEN
Madhya Pradesh High Court · (2020) 06 MP CK 0088
Indian Penal Code, 1860 — Section 148, 149, 302
High Courts26 Jun 2020Allowed
Eagle Seeds And Biotech Ltd. Vs. Managing Directors & Ors. @RESPONDEN
Madhya Pradesh High Court · (2020) 06 MP CK 0087
Essential Commodities Act, 1955 — Section 3Seed Act, 1966 — Section 2(11), 4, 5, 6, 7, 8, 9Madhya Pradesh Krishi Upaj Mandi Samiti Adhiniyam, 1972 — Section 2(11)(a), 19(1)(a), 31, 61, 69
High Courts26 Jun 2020Disposed Of
Sharif Ansari Vs State Of Madhya Pradesh @RESPONDEN
Madhya Pradesh High Court · (2020) 06 MP CK 0086
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 409Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966 — Rule 14
High Courts26 Jun 2020Dismissed
Vishnu S/O Panwar Kanjar And Others Vs State Of Madhya Pradesh @RESPONDEN
Madhya Pradesh High Court · (2020) 06 MP CK 0085
Indian Penal Code, 1860 — Section 34, 302, 307, 323, 341
High Courts26 Jun 2020Allowed
Amit Ankre S/O C.S. Ankre Vs Divisional Commissioner, Bhopal Division And Another @RESPONDEN
Madhya Pradesh High Court · (2020) 06 MP CK 0084
Madhya Pradesh Panchayat And Gram Swaraj Adhiniyam, 1993 — Section 92Code Of Criminal Procedure, 1973 — Section 438Constitution Of India, 1950 — Article 226
High Courts26 Jun 2020Dismissed
Badri Prasad Jharia Vs Ku. Vatsalya Jharia
Madhya Pradesh High Court · (2020) 06 MP CK 0083
Hindu Marriage Act, 1955 — Section 13, 13(1)(ii)Code Of Criminal Procedure, 1973 — Section 125, 125(1)(b), 397, 482Indian Penal Code, 1860 — Section 494
High Courts26 Jun 2020Allowed
Balwant @ Neta And Anr Vs State Of Madhya Pradesh @RESPONDEN
Madhya Pradesh High Court · (2020) 06 MP CK 0082
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 306, 363, 366, 376(2)(G)
High Courts26 Jun 2020Allowed/ Disposed Of
Leeladhar Gehlot Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0081
Medical Termination Of Pregnancy Act, 1971 — Section 3
High Courts26 Jun 2020Dismissed
Smt. Chhaya Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0080
Constitution Of India, 1950 — Article 226, 311(2)Code Of Criminal Procedure, 1973 — Section 190, 193, 202, 204, 250, 319, 482Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471, 477A
High Courts26 Jun 2020Allowed
Smt. Savitri Uike Vs State Of Madhya Pradesh And Ors
Madhya Pradesh High Court · (2020) 06 MP CK 0079
High Courts25 Jun 2020Dismissed
Jaipal Singh Vs State of MP
Madhya Pradesh High Court · (2020) 06 MP CK 0120
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section8, 20Code Of Criminal Procedure, 1973 — Section 309, 439
High Courts25 Jun 2020Disposed Of
Mohd. Asim. Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0119
Code Of Criminal Procedure, 1973 — Section 397, 401, 457Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 467, 469Prevention Of Cruelty To Animals Act, 1960 — Section 11
High Courts25 Jun 2020Disposed Of
Khema Verma Vs State of MP and Others
Madhya Pradesh High Court · (2020) 06 MP CK 0118
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 4, 18ACode Of Criminal Procedure, 1973 — Section 41, 173(1), 482
High Courts25 Jun 2020Partly Allowed
Neerja ShrivastavaVs State Of MP & Ors.
Madhya Pradesh High Court · (2020) 06 MP CK 0117
Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 9
High Courts25 Jun 2020Dismissed
Pawan Sharma Vs State of M.P
Madhya Pradesh High Court · (2020) 06 MP CK 0116
Code Of Criminal Procedure, 1973 — Section 317(2), 389(1)Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302
High Courts25 Jun 2020Disposed Of
Kamlesh Kushwah Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2020) 06 MP CK 0115
Constitution Of India, 1950 — Article 226