COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 452 of 2,382

High Courts06 May 2020Party Allowed

Gourav Singh Tomar Vs Lakkita Tomar

Madhya Pradesh High Court · (2020) 05 MP CK 0015

Hindu Marriage Act, 1955 — Section 9, 25, 25(1), 25(2)Family Courts Act, 1984 — Section 19(4)Code Of Criminal Procedure, 1973 — Section 125, 127, 397, 401

Read judgment

High Courts06 May 2020Allowed

Jagannath Prasad Kori Vs Shailendra Kumar Mishra & others

Madhya Pradesh High Court · (2020) 05 MP CK 0014

Constitution Of India, 1950 — Article 227

Read judgment

High Courts06 May 2020Dismissed

Ganesh Prasad Pathak And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 05 MP CK 0013

Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401Indian Penal Code, 1860 — Section 34, 304B, 498A

Read judgment

High Courts06 May 2020Allowed

Sitaram Rajak & Others Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0012

Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401Indian Penal Code, 1860 — Section 34, 107, 306

Read judgment

High Courts06 May 2020Dismissed

Jahani And Others Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 05 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 302(1), 320(2), 320(4b), 482Indian Penal Code, 1860 — Section 34, 294, 307, 323, 326, 341, 506, 506B, 506II

Read judgment

High Courts06 May 2020Dismissed

Man Singh Rajput Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 05 MP CK 0010

Code Of Criminal Procedure, 1973 — Section 161, 482Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4

Read judgment

High Courts05 May 2020Disposed Of

Harishankar Chaturvedi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 05 MP CK 0030

Code Of Criminal Procedure, 1973 — Section 389Prevention of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Evidence Act, 1872 — Section 65B

Read judgment

High Courts05 May 2020Allowed/Disposed of

Krishna Morari Mishra & Ors Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 05 MP CK 0029

Code Of Criminal Procedure, 1973 — Section 161, 190, 200, 202, 313Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 324, 326, 336, 395, 397

Read judgment

High Courts05 May 2020

Gaurav Singh Chauhan Vs State Of M.P.

Madhya Pradesh High Court · (2020) 05 MP CK 0009

Code Of Criminal Procedure, 1973 — Section 53A, 161, 164, 313, 374(2)Indian Penal Code, 1860 — Section 363Protection Of Children From Sexual Offences Act, 2012 — Section 5(M), 6, 7, 8

Read judgment

High Courts05 May 2020Allowed/ Disposed Of

Banti alias Jitendra Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 05 MP CK 0008

Code Of Criminal Procedure, 1973 — Section 313, 397, 401Indian Penal Code, 1860 — Section 379Evidence Act, 1872 — Section 27

Read judgment

High Courts04 May 2020Dismissed

Amit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 05 MP CK 0031

Arms Act, 1959 — Section 25(1B)AIndian Penal Code, 1860 — Section 148, 149, 302

Read judgment

High Courts04 May 2020

Chhotelal Shukla And Others Vs State Of M.P. And Others

Madhya Pradesh High Court · (2020) 05 MP CK 0028

Read judgment

High Courts01 May 2020Dismissed

Amit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 05 MP CK 0027

Arms Act, 1959 — Section 25A(1B)Indian Penal Code, 1860 — Section 148, 149, 302

Read judgment

High Courts01 May 2020Dismissed

Balkrishna Kushwaha Vs Madhya Pradesh Department Of Energy And Others

Madhya Pradesh High Court · (2020) 05 MP CK 0026

Read judgment

High Courts01 May 2020Partly Allowed/ Disposed Of

Rajendra Kumar Vs Shivram Singh

Madhya Pradesh High Court · (2020) 05 MP CK 0025

Code Of Civil Procedure, 1908 — Section 24, Order 9 Rule 13, Order 18 Rule 4

Read judgment

High Courts01 May 2020Partly Allowed

Municipal Council, Damoh Vs Munnalal Vishwakarma & Another

Madhya Pradesh High Court · (2020) 05 MP CK 0024

Payment of Gratuity Act, 1972 — Section 5, 14

Read judgment

High Courts01 May 2020Dismissed

Dr. C.V.Laghate Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2020) 05 MP CK 0023

Read judgment

High Courts01 May 2020Dismissed

Alok Philip Vs State Bank Of India Through Its Chairman And Others

Madhya Pradesh High Court · (2020) 05 MP CK 0022

Read judgment

High Courts01 May 2020Allowed

Municipal Council, Damoh Vs Smt.Sultana Tayar

Madhya Pradesh High Court · (2020) 05 MP CK 0021

Payment of Gratuity Act, 1972 — Section 5, 14

Read judgment

High Courts01 May 2020Allowed

Devendra Singh Gurjar Vs State Of M.P. & Others

Madhya Pradesh High Court · (2020) 05 MP CK 0020

Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Code Of Criminal Procedure, 1973 — Section 161, 228, 229, 230, 231, 232, 233, 320, 360Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 324, 325, 341

Read judgment