COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 441 of 2,382

High Courts09 Jun 2020Allowed

Vipin Singh @ Vishwaraj Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0181

Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401Indian Penal Code, 1860 — Section 34, 307, 427Prevention Of Cruelty To Animals Act, 1960 — Section 11(da), 11(gha)Madhya Pradesh Krishak Pashu Parirakshan Adhiniyam, 1959 — Section 6, 6(ka), 10, 11

High Courts09 Jun 2020Disposed Of

Gajanand Agrawal and others Vs Dr. Sanjay Gupta and others

Madhya Pradesh High Court · (2020) 06 MP CK 0180

Constitution Of India, 1950 — Article 226Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 200, 202, 203, 204, 228, 397, 482

High Courts09 Jun 2020Disposed Of

Sageer Khan S/o Latif Khan Vs State Of Madhya Pradesh And Two Others

Madhya Pradesh High Court · (2020) 06 MP CK 0179

High Courts09 Jun 2020Dismissed

Prmanand Nagar Vs State Of M.P And Others

Madhya Pradesh High Court · (2020) 06 MP CK 0178

Constitution Of India, 1950 — Article 226

High Courts09 Jun 2020Disposed Of

Devdutt Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0177

High Courts09 Jun 2020Allowed

Jagesh Vs State Of M.P

Madhya Pradesh High Court · (2020) 06 MP CK 0176

Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401Indian Penal Code, 1860 — Section 120A, 120B, 415, 420, 463, 464, 467, 468, 471Evidence Act, 1872 — Section 25, 26, 27

High Courts08 Jun 2020

Naval Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0175

Limitation Act, 1963 — Section 5Indian Penal Code, 1860 — Section 354, 457

High Courts08 Jun 2020Partly Allowed

Suresh @ Thakria Vs State Of M.P

Madhya Pradesh High Court · (2020) 06 MP CK 0173

Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 379

High Courts08 Jun 2020Dismissed

Maan Singh Parmar Vs State Of M.P And Others

Madhya Pradesh High Court · (2020) 06 MP CK 0172

High Courts08 Jun 2020Dismissed

Pintu @ Nitesh Mishra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 06 MP CK 0171

Code Of Criminal Procedure, 1973 — Section 82, 161, 319, 438Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 364A

High Courts08 Jun 2020Dismissed

Dr. Ashok Kumar Khare Vs State Of M.P

Madhya Pradesh High Court · (2020) 06 MP CK 0170

Medical Council Of India Post Graduate Medical Education Regulation, 2000 — Regulations 9(iv), 9(vi)Madhya Pradesh Autonomous Medical And Dental Post Graduate Course (Degree/Diploma) Admission Rules 2017 — Rule 2(vii), 5(ii), 6(iii)Constitution Of India, 1950 — Article 14, 226

High Courts08 Jun 2020Allowed

Anushree Goyal Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2020) 06 MP CK 0169

Constitution Of India, 1950 — Article 20(3), 226Guardians And Wards Act, 1890 — Section 4, 9Hindu Minority and Guardianship Act, 1956 — Section 6, 6(a)

High Courts08 Jun 2020Allowed

Anushree Goyal Vs State of Madhya Pradesh and Others

Madhya Pradesh High Court · (2020) 06 MP CK 0016

Constitution Of India, 1950 — Article 20(3), 226Guardians And Wards Act, 1890 — Section 4, 9Hindu Minority And Guardianship Act, 1956 — Section 6, 6(a)

High Courts05 Jun 2020Dismissed

Santosh Kumar Sihare Vs State Of M.P And Ors

Madhya Pradesh High Court · (2020) 06 MP CK 0187

Constitution Of India, 1950 — Article 226

High Courts05 Jun 2020Disposed Of

Sitaram Chandak Vs State Of M.P And Ors

Madhya Pradesh High Court · (2020) 06 MP CK 0168

High Courts05 Jun 2020Dismissed

Jamanabai D/o Mangilal And Others Vs Dinesh s/o Late Shri Rugnath Maali And Others

Madhya Pradesh High Court · (2020) 06 MP CK 0167

Code Of Civil Procedure, 1908 — Section 10Constitution Of India, 1950 — Article 227

High Courts05 Jun 2020Allowed/ Disposed Of

Gulab Singh Dhakad Vs State Of M.P And Others

Madhya Pradesh High Court · (2020) 06 MP CK 0166

Constitution Of India, 1950 — Article 226

High Courts05 Jun 2020Dismissed

R. K. Singh Vs State Of Madhya Pradesh & Anothers

Madhya Pradesh High Court · (2020) 06 MP CK 0165

Constitution Of India, 1950 — Article 226

High Courts05 Jun 2020Allowed

Brilliant Foundation Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2020) 06 MP CK 0164

Constitution Of India, 1950 — Article 226Stamps Act, 1989 — Section 5(e)(ii), 25 25(c),45

High Courts05 Jun 2020Dismissed

Krishna @ Krishnakumar Vs Smt. Vaijantibai & Others

Madhya Pradesh High Court · (2020) 06 MP CK 0163

Code Of Civil Procedure, 1908 — Order 7 Rule 14, Order 18 Rule 4Registration Act, 1908 — Section 17Constitution Of India, 1950 — Article 227