High Courts27 May 2020Allowed
Deepesh Agrawal And Another Vs State Of M.P
Madhya Pradesh High Court · (2020) 05 MP CK 0146
Indian Penal Code, 1860 — Section 489(B), 489(C)Code Of Criminal Procedure, 1973 — Section 389(1)
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Madhya Pradesh High Court judgments
47,636 judgments · page 446 of 2,382
High Courts27 May 2020Dismissed
Jamnabai Vs Dhapubai
Madhya Pradesh High Court · (2020) 05 MP CK 0145
Evidence Act, 1872 — Section 90Code Of Civil Procedure, 1908 — Section 100, 109Constitution Of India, 1950 — Article 133(1)
High Courts27 May 2020Allowed
Ram Krishna Mahobia Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 05 MP CK 0144
Indian Penal Code, 1860 — Section 420Code Of Criminal Procedure, 1973 — Section 437(3), 439
High Courts27 May 2020Partly Allowed
Antar Singh Vs State Of M.P.
Madhya Pradesh High Court · (2020) 05 MP CK 0143
Code Of Criminal Procedure, 1973 — Section 360, 361Indian Penal Code, 1860 — Section 323, 498AJuvenile Justice (Care And Protection Of Children) Act, 2015 — Section 18, 18(1)(a), 18(1)(b), 18(1)(c), 18(2), 18g
High Courts27 May 2020Disposed Of
Devesh Kumar Khatarkar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 05 MP CK 0142
Constitution Of India, 1950 — Article 226
High Courts27 May 2020Allowed
Ratan Singh Vs Rajaram
Madhya Pradesh High Court · (2020) 05 MP CK 0141
Hindu Adoption and Maintenance Act,1956 — Section 2(a), 3(a), 4, 10, 10(i), 10(ii), 10(iii), 11, 12, 12(c), 13, 15, 16Hindu Succession Act, 1956 — Section 6, 7, 8,9 Evidence Act, 1872 — Section 57
High Courts27 May 2020Partly Allowed
Kailash S/O Raisingh & Another Vs State Of M.P
Madhya Pradesh High Court · (2020) 05 MP CK 0140
Code Of Criminal Procedure, 1973 — Section 397, 401Madhya Pradesh Govansh Vadh Adhiniyam, 2004 — Section 2(e), 4, 5, 6, 6A, 6B, 9, 9(1), 9(2), 10, 13AMotor Vehicles Act, 1988 — 66, 192, 192A
High Courts26 May 2020Disposed Of
Jitendra Dhakad Vs State Of M.P.
Madhya Pradesh High Court · (2020) 05 MP CK 0139
Constitution Of India, 1950 — Article 21Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — 3(1)(w)(ii), 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 161, 164, 439
High Courts26 May 2020
Rajkumar Adiwasi Vs State Of M.P.
Madhya Pradesh High Court · (2020) 05 MP CK 0138
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 376(1)
High Courts26 May 2020Dismissed
Orion Security Solutions Pvt Ltd Vs Madhya Pradesh Paschim Kshetra Vidyut Vitran Co. Ltd And Another
Madhya Pradesh High Court · (2020) 05 MP CK 0137
Constitution Of India, 1950 — Article 14, 16, 19, 19(1)(g), 20, 226, 301
High Courts26 May 2020
Malkhan Singh and Ors. Vs State Of M.P.
Madhya Pradesh High Court · (2020) 05 MP CK 0136
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 363, 366
High Courts22 May 2020Allowed
Vikram Singh Smt. Vs Suman Bai
Madhya Pradesh High Court · (2020) 05 MP CK 0135
Family Court Act 1984 — Section 19(4)Code Of Criminal Procedure, 1973 — Section 125, 126(2), 127, 397, 401
High Courts22 May 2020
Rajesh Kumar Jain Vs State Of M.P. & Another
Madhya Pradesh High Court · (2020) 05 MP CK 0134
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — 3(1)(d), 3(1) (k), 3(2)(V)(a), 14ACode Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 294
High Courts22 May 2020Allowed
Ku. Ekta@Eki Jain & Anr Vs State Of M.P.
Madhya Pradesh High Court · (2020) 05 MP CK 0133
Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401Indian Penal Code, 1860 — Section 34, 107, 306, 383, 384, 406Madhya Pradesh Moneylenders Act, 1934 — Section 11(cha)
High Courts22 May 2020Allowed/ Disposed Of
Kamlesh Singh Baghel Vs State of M.P. And Others
Madhya Pradesh High Court · (2020) 05 MP CK 0132
High Courts22 May 2020Allowed
Tata AIG General Insurance Company Ltd Vs Smt. Kamlabai Kachhi (Patel) And Others
Madhya Pradesh High Court · (2020) 05 MP CK 0131
Code Of Criminal Procedure, 1973 — Section 161
High Courts22 May 2020Dismissed
Irfan Malik Vs State Of Madhya Pradesh & Another
Madhya Pradesh High Court · (2020) 05 MP CK 0130
Constitution Of India, 1950 — Article 226Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(dha)Indian Penal Code, 1860 — Section 415, 420
High Courts22 May 2020Allowed
Rajkumar Kushwaha Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 05 MP CK 0129
Indian Penal Code, 1860 — Section 409Code Of Criminal Procedure, 1973 — Section 437(3), 439Essential Commodities Act, 1955 — Section 3, 7
High Courts22 May 2020Disposed Of
Santosh Kumar Malviya Vs Industrial Training Institute And Others
Madhya Pradesh High Court · (2020) 05 MP CK 0128
Industrial Disputes Act, 1947 — Section 2(j)
High Courts22 May 2020Disposed Of
Kalluram Ahirwar Vs State Of M.P.
Madhya Pradesh High Court · (2020) 05 MP CK 0127
Indian Penal Code, 1860 — Section 34, 147, 148, 294, 323, 452, 506Code Of Criminal Procedure, 1973 — Section 438