High Courts01 Jun 2020Allowed
Rammilan & Others Vs State Of Madhya Pradeh
Madhya Pradesh High Court · (2020) 06 MP CK 0130
Indian Penal Code, 1860 — Section 34, 326
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 444 of 2,382
High Courts01 Jun 2020Disposed Of
Suggu Choudhary And Another Vs State Of Madhya Pradeh
Madhya Pradesh High Court · (2020) 06 MP CK 0129
Wild Life (Protection) Act, 1972 — Section 51
High Courts01 Jun 2020Disposed Of
Satyanarayan Vs State Of M.P
Madhya Pradesh High Court · (2020) 06 MP CK 0126
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18BCode Of Criminal Procedure, 1973 — Section 389(1)
High Courts01 Jun 2020Dismissed
Arjun Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0125
Electricity Act, 2003 — Section 92(2)Constitution Of India, 1950 — Article 226
High Courts01 Jun 2020Dismissed
K. D. Transport Vs Food Corporation Of India
Madhya Pradesh High Court · (2020) 06 MP CK 0124
Constitution Of India, 1950 — Article 226
High Courts01 Jun 2020Allowed / Disposed of
Jogendra @ Yogendra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0015
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 392Constitution Of India, 1950 — Article 21Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts01 Jun 2020Dismissed
Nawab Singh Rawat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0014
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376, 376D, 506Constitution Of India, 1950 — Article 21Arms Act, 1959 — Section 29, 30
High Courts01 Jun 2020Allowed / Disposed of
Ummed Singh Narwariya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0013
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 366, 376, 506Constitution Of India, 1950 — Article 21
High Courts01 Jun 2020Dismissed
Seeta @ Satendra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0012
Code Of Criminal Procedure, 1973 — Section 439Evidence Act, 1872 — Section 27Indian Penal Code, 1860 — Section 393
High Courts01 Jun 2020Allowed / Disposed of
Yogendra Singh Yadav alias Babuji Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0011
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 336Constitution Of India, 1950 — Article 21Arms Act, 1959 — Section 25, 27
High Courts01 Jun 2020Allowed
Tinku Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 06 MP CK 0010
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 376, 456Constitution Of India, 1950 — Article 21Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts29 May 2020Dismissed
Sanjay Ojha Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 05 MP CK 0164
Indian Penal Code, 1860 — Section 107, 306Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)
High Courts29 May 2020
Nilesh Ajmera Vs State Of M.P.
Madhya Pradesh High Court · (2020) 05 MP CK 0163
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120B, 420, 463, 464, 467, 468, 471
High Courts29 May 2020
Vikas Soni Vs State Of M.P.
Madhya Pradesh High Court · (2020) 05 MP CK 0162
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 482Indian Penal Code, 1860 — Section 120B, 201, 406, 415, 420, 431, 432, 463, 464, 467, 468, 471
High Courts29 May 2020Allowed
Jagannath Vs State Of M.P.
Madhya Pradesh High Court · (2020) 05 MP CK 0161
Constitution Of India, 1950 — Article 21Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 397(1)
High Courts29 May 2020Dismissed
Jeetan Prasad Kushwah Vs Vinay Kumar Singh & Ors.
Madhya Pradesh High Court · (2020) 05 MP CK 0160
Vindhya Pradesh Abolition Of Jagirs And Land Reforms Act, 1952 — Section 22
High Courts29 May 2020Allowed
Dev Narayan Vs State Of M.P.
Madhya Pradesh High Court · (2020) 05 MP CK 0159
Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468, 478Code Of Criminal Procedure, 1973 — Section 156(3), 200, 482
High Courts29 May 2020Dismissed
Munna Lal Sharma And Others Vs Babul Lal Sharma
Madhya Pradesh High Court · (2020) 05 MP CK 0158
Trusts Act, 1882 — Section 27Code Of Civil Procedure, 1908 — Section 92, 92(1), Order 7 Rule 11Madhya Pradesh Public Trusts Act, 1951 — Section 26, 27
High Courts29 May 2020Dismissed
Shri Gujarati Samaj Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 05 MP CK 0157
Constitution Of India, 1950 — Article 39(e), 41
High Courts29 May 2020Allowed
Maniram Vs Deshraj & Ors.
Madhya Pradesh High Court · (2020) 05 MP CK 0156
Registration Act, 1908 — Section 17, 17(1)(b), 49Evidence Act, 1872 — Section 68Indian Succession Act, 1925 — Section 63