High Courts22 Jun 2020
Akbar Ali And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0029
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 304I, 324
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 438 of 2,382
High Courts22 Jun 2020Dismissed
Narendra @ Santosh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0028
Electricity Act, 2003 — Section 136
High Courts22 Jun 2020Dismissed
Ajay Mathur & Another Vs Union Of India
Madhya Pradesh High Court · (2020) 06 MP CK 0027
Constitution Of India, 1950 — Article 16, 226Administrative Tribunal Act, 1985 — Section 14(2)
High Courts19 Jun 2020Dismissed
Bhola Singh Vs Preetam Singh (Since Dead) Through L.Rs.
Madhya Pradesh High Court · (2020) 06 MP CK 0045
Code Of Civil Procedure, 1908 — Section 100Registration Act, 1908 — Section 17(1)(b), 49Evidence Act, 1872 — Section 91
High Courts19 Jun 2020Disposed Of
Brilliant Estates Limited, Indore Vs M.P. Pashchim Kshetra Vidyut Vitran Co. Ltd. And Others
Madhya Pradesh High Court · (2020) 06 MP CK 0044
Electricity Act, 2003 — Section 82, 86, 182, 186
High Courts19 Jun 2020
Abhishek Upadhyay Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 06 MP CK 0043
Constitution Of India, 1950 — Article 21Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(Va), 3(1)(w)(i), 14A (2)Code Of Criminal Procedure, 1973 — Section 164, 439
High Courts19 Jun 2020Allowed
Nilesh Pancholi And Another Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 06 MP CK 0042
Prevention of Corruption Act, 1988 — Section 19(1)(c)Madhya Pradesh Municipalities Act, 1961 — Section 70, 94(4)MP Municipal Employees Recruitment And Condition Of Service Rules, 1968 — Rule 49, 51
High Courts19 Jun 2020Allowed
Mohanlal Rathore S/o Radheshyamji Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0041
Indian Penal Code, 1860 — Section 107, 108, 306Evidence Act, 1872 — Section 113A
High Courts19 Jun 2020Dismissed
Mohanlal S/O Laxmanji Teli Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0040
Code Of Criminal Procedure, 1973 — Section 451, 457Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25
High Courts19 Jun 2020Allowed
Smt. Laxmi & Anr. Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0039
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 366
High Courts19 Jun 2020Dismissed
State Of Madhya Pradesh And Others Vs Deceased Tejumal @ Tejmal Through Lrs. Sapna And Others
Madhya Pradesh High Court · (2020) 06 MP CK 0038
Code Of Civil Procedure, 1908 — Section 151, Order 22 Rule 9
High Courts18 Jun 2020Disposed Of
Giriraj Singh Gurjar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 06 MP CK 0053
Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482Indian Penal Code, 1860 — Section 34, 294, 307, 452
High Courts18 Jun 2020Allowed
Rakesh Mishra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0052
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 392
High Courts18 Jun 2020
Smt. Savitri Devi Chauhan & Anr Vs Rameshchandra Dhakad & Ors
Madhya Pradesh High Court · (2020) 06 MP CK 0051
Code Of Civil Procedure, 1908 — Section 96, Order 41 Rule 5, Order 41 Rule 5(3)
High Courts18 Jun 2020Allowed/ Disposed Of
Rakesh Prasad Kewat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0050
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 450, 376(1)
High Courts18 Jun 2020Allowed
Triveni Prasad Mishra And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 06 MP CK 0049
Madhya Pradesh Civil Services (Classification, Control and Appeal), Rules 1966 — Rule 16Central Civil Services Conduct Rules 1964 &mdashl Rule 3
High Courts18 Jun 2020Disposed Of
Seetaram Rathore Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0048
Constitution Of India, 1950 — Article 226
High Courts18 Jun 2020Dismissed
Soumitra Jindal & Others Vs Government of India & Others
Madhya Pradesh High Court · (2020) 06 MP CK 0047
Code Of Civil Procedure, 1908 — Section 22(3)(f), 114, Order 2 Rule 2, Order 7 Rule 7, Order 41 Rule 1, Order 41 Rule 33, Order 47 Rule 1
High Courts18 Jun 2020
Ravindra Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0046
Code Of Criminal Procedure, 1973 — Section 389Constitution Of India, 1950 — Article 51A(d)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8C, 21B, 50
High Courts17 Jun 2020Dismissed
Vimal Kumar Yadav Vs State of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 06 MP CK 0064
Constitution Of India, 1950 — Article 226, 227Code Of Criminal Procedure, 1973 — Section 202, 204, 482Evidence Act, 1872 — Section 27