High Courts06 Mar 2020Dismissed
Neeraj Kumar Masih Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0195
Constitution Of India, 1950 — Article 14, 16, 226
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 460 of 2,382
High Courts06 Mar 2020
Monu Sahu @ Krishna Gopal Vs State Of M.P
Madhya Pradesh High Court · (2020) 03 MP CK 0194
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 302
High Courts06 Mar 2020Dismissed
Krishna Kumar Tamrakar Vs Department Of State Exise And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0193
High Courts06 Mar 2020Allowed
Smt. Kavita Yadav Vs State Of MP
Madhya Pradesh High Court · (2020) 03 MP CK 0192
Code Of Civil Procedure, 1908 — Order 21Code Of Criminal Procedure, 1973 — Section 397, 401Limitation Act, 1963 — Section 5
High Courts06 Mar 2020
Hemchandra Chaurasia Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 03 MP CK 0191
Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 325
High Courts06 Mar 2020Dismissed
Pankaj Kumar Singh Vs National Thermal Power Corp. Ltd. & Others
Madhya Pradesh High Court · (2020) 03 MP CK 0190
Constitution Of India, 1950 — Article 226
High Courts06 Mar 2020Allowed
Rahul Bhargava Vs Rashmi Bhargava
Madhya Pradesh High Court · (2020) 03 MP CK 0189
Code Of Criminal Procedure, 1973 — Section 125, 397, 401Hindu Marriage Act, 1955 — Section 9, 13
High Courts06 Mar 2020Disposed Of
Durga Panwar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0188
High Courts06 Mar 2020Dismissed
Uday Pal Singh Vs State Of MP And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0187
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 344, 363, 376Code Of Criminal Procedure, 1973 — Section 154, 173(2), 482
High Courts06 Mar 2020
Nirbhay Singh Vs State Of MP
Madhya Pradesh High Court · (2020) 03 MP CK 0186
Indian Penal Code, 1860 — Section 420
High Courts06 Mar 2020Dismissed
Smt. Manjeet KaurAnd Anr. Vs State Of MP And Ors
Madhya Pradesh High Court · (2020) 03 MP CK 0185
Constitution Of India, 1950 — Article 226
High Courts06 Mar 2020Allowed
Dilip Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 03 MP CK 0184
Code Of Criminal Procedure, 1973 — Section 397Indian Penal Code, 1860 — Section 420, 467, 468
High Courts06 Mar 2020Disposed Of
Badrilal S/o Dal Singh Verma Vs State Of M.P. & Ors.
Madhya Pradesh High Court · (2020) 03 MP CK 0183
High Courts06 Mar 2020Dismissed
Shambhu Singh Chauhan And Anr Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 03 MP CK 0055
Code Of Criminal Procedure, 1973 — Section 195, 195(1), 195(1)(b), 195(3), 195(4), 195(b)(i), 340, 340(1), 362, 476(1), 482Indian Penal Code, 1860 — Section 120, 120(B), 193, 199, 200, 363, 365, 64(A)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts06 Mar 2020Dismissed
Neeraj Kumar Masih Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0054
Constitution Of India, 1950 — Article 14, 16, 226
High Courts06 Mar 2020Disposed Off
Naval Singh Jatav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 03 MP CK 0053
Constitution Of India, 1950 — Article 21, 226Code Of Civil Procedure, 1908 — Section 2(1)(o), 3, 13(2)(b), 13(4)
High Courts06 Mar 2020Allowed
Shokat @ Gopal @ Mamu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 03 MP CK 0052
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120(B), 406, 409, 468, 471Evidence Act, 1872 — Section 27
High Courts06 Mar 2020Dismissed
Javed Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 03 MP CK 0051
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120(B), 406, 409, 468, 471
High Courts06 Mar 2020Dismissed
Ramnaresh Chaturvedi And Smt. Abla Devi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 03 MP CK 0050
Code Of Criminal Procedure, 1973 — Section 41, 301(2), 438Indian Penal Code, 1860 — Section 34, 294, 323, 325, 498(A), 506
High Courts06 Mar 2020Dismissed
Ramroop Singh Bhadauriya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 03 MP CK 0049
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2), 15ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323