High Courts12 Mar 2020Dismissed
Radheshyam Patidar Vs State Of M.P. And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0171
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 459 of 2,382
High Courts12 Mar 2020Dismissed
Ramsevak Sharma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0170
Constitution Of India, 1950 — Article 226
High Courts12 Mar 2020Dismissed
Ajju Alias Ajay Vs State Of M.P. And Another
Madhya Pradesh High Court · (2020) 03 MP CK 0169
Code Of Criminal Procedure, 1973 — Section 393, 482Indian Penal Code, 1860 — Section 34, 307, 324
High Courts12 Mar 2020Disposed Of
Mahendra Vs Kishore Kumar Shivhare
Madhya Pradesh High Court · (2020) 03 MP CK 0168
Code Of Criminal Procedure, 1973 — Section 320, 357(3), 397, 401Negotiable Instruments Act, 1881 — Section 138, 147
High Courts12 Mar 2020Allowed
M/S. Rathi Iron & Steel Industries Ltd. Vs Union Of India Through Minister Of Finance & Ors
Madhya Pradesh High Court · (2020) 03 MP CK 0167
Central Excise And Service Tax Act, 2017 — Section 140Constitution Of India, 1950 — Article 136
High Courts12 Mar 2020Disposed Of
Praveen Kunwar And Another Vs Vishwajeet Singh & Others
Madhya Pradesh High Court · (2020) 03 MP CK 0166
Constitution Of India, 1950 — Article 227Evidence Act, 1872 — Section 45, 67, 73Code Of Civil Procedure, 1908 — Section 151
High Courts12 Mar 2020Dismissed
Smt. Sunita Yadav Vs Kamaldas Bairagi
Madhya Pradesh High Court · (2020) 03 MP CK 0165
Evidence Act, 1872 — Section 58
High Courts12 Mar 2020Allowed
Shri Rekhanlal Shrivastava ( Dead) and Anr. Vs Union Of India Thr. General Manager West Central Railway JBP
Madhya Pradesh High Court · (2020) 03 MP CK 0164
Code Of Criminal Procedure, 1973 — Section 174Railway Claims Tribunal Act, 1987 — Section 23Railway Act, 1989 — Section 16 123(C)(2), 124A, 124A(a), 124A(b), 124A(c)
High Courts12 Mar 2020Dismissed
Ashok Mishra Vs Western Coalfields Ltd. And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0163
Constitution Of India, 1950 — Article 226
High Courts12 Mar 2020Dismissed
Jaggu @ Jagannath Vs State Of M.P.
Madhya Pradesh High Court · (2020) 03 MP CK 0162
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 161, 313Indian Penal Code, 1860 — Section 376, 376(1)
High Courts12 Mar 2020Allowed/Disposed Of
Dhan Singh Vs Anand Kumar Pachauri
Madhya Pradesh High Court · (2020) 03 MP CK 0161
Code Of Criminal Procedure, 1973 — Section 320(2)Negotiable Instruments Act, 1881 — Section 138
High Courts12 Mar 2020Allowed
Deepak Shrivastava Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 03 MP CK 0059
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 409, 420, 467, 468, 471
High Courts12 Mar 2020Dismissed
Rinki Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 03 MP CK 0058
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 304(B), 498(A)
High Courts12 Mar 2020Allowed
Shivkumar Sharma & Others Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 03 MP CK 0057
Code Of Criminal Procedure, 1973 — Section 301(2), 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 323, 324, 354, 452, 506
High Courts12 Mar 2020Allowed
Babulal Ahirwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 03 MP CK 0056
Arms Act, 1959 — Section 25Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 506
High Courts06 Mar 2020Dismissed
Ashok Kumar Vs Babulal Sahu & Others
Madhya Pradesh High Court · (2020) 03 MP CK 0200
Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(a),12(1)(f), 12(3), 13, 13(1), 13(5), 13(6)Code Of Civil Procedure, 1908 — Section 96
High Courts06 Mar 2020Disposed Of
Bhawar Lal Vs Lokendra Rathore And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0199
High Courts06 Mar 2020Disposed Of
Babulal Verma Vs State Of M.P. & Ors
Madhya Pradesh High Court · (2020) 03 MP CK 0198
High Courts06 Mar 2020Dismissed
Nepal Singh Vs State Of M.P
Madhya Pradesh High Court · (2020) 03 MP CK 0197
Code Of Criminal Procedure, 1973 — Section 457, 482Prevention Of Cruelty To Animals Act, 1960 — Section 9, 11Indian Forest Act, 1927 — Section 26A, 41, 52, 52(4), 52A, 52B, 52C
High Courts06 Mar 2020Dismissed
State of Madhya Pradesh Vs Nirbhay Singh & Another
Madhya Pradesh High Court · (2020) 03 MP CK 0196
Code Of Criminal Procedure, 1973 — Section 378(3)Indian Penal Code, 1860 — Section 409Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 92