COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 466 of 2,382

High Courts28 Feb 2020Allowed

Sunil Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0196

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 399, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

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High Courts28 Feb 2020Dismissed

Mandir Shri Gopalji Maharaj Village Pandola And Ors Vs State Of Madhya Pradesh And Ors

Madhya Pradesh High Court · (2020) 02 MP CK 0195

Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Constitution Of India, 1950 — Article 226

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High Courts28 Feb 2020Dismissed

Kalpana Saxena Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 02 MP CK 0194

Right Of Children To Free And Compulsory Education Act, 2009 — Section 25, 27(I)Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Constitution Of India, 1950 — Article 226

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High Courts28 Feb 2020Dismissed

Vineet Kumar Saxena Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 02 MP CK 0193

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High Courts28 Feb 2020Allowed

Rajesh Prasad Soni Vs Union Of India And Others

Madhya Pradesh High Court · (2020) 02 MP CK 0192

Central Civil Services (Classification, Control And Appeal) Rules, 1965 — Rule 14, 16, 16(1)(b)

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High Courts28 Feb 2020Allowed

Pintu @ Pankaj Mavi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0191

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34, 49(A)

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High Courts28 Feb 2020Allowed

Pradeep Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0190

Code Of Criminal Procedure, 1973 — Section 156(3), 438, 438(2)Indian Penal Code, 1860 — Section 120(B), 420, 463, 467, 468, 471

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High Courts28 Feb 2020Allowed

Guddibai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0189

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120(B), 306, 370(4)

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High Courts28 Feb 2020Partly Allowed/Disposed Of

Pramod Singh And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0188

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307, 323, 325

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High Courts28 Feb 2020

Adarsh Stone Company (Crusher) And Ors Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 02 MP CK 0186

Madhya Pradesh Uchch Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiyam, 2005 — Section 2(1)Madhya Pradesh Electricity Duty Act, 1949 — Section 3, 3(1)Mines Act, 1952 — Section 2(1)(j), 2(1)(jj), 2(1)(j)(x), 2(1)(j)(xi), 3, 7, 8, 9, 40, 45, 46

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High Courts28 Feb 2020Allowed

Pankaj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0185

Code Of Criminal Procedure, 1973 — Section 437(3), 438, 439Indian Penal Code, 1860 — Section 366, 376(2)(n), 506Hindu Marriage Act, 1955 — Section 9

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High Courts28 Feb 2020Dismissed

Aayush Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0184

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 376(3)Protection Of Children From Sexual Offence Act, 2012 — Section 5, 6

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High Courts27 Feb 2020Allowed

Pramod Baghel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0183

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 323, 509Protection Of Children From Sexual Offence Act, 2012 — Section 11, 12

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High Courts27 Feb 2020Allowed

Sanjay Singh Goud Vs M/S Firm Swariya Kisan Sewa Kendra Devgad Through And Anr

Madhya Pradesh High Court · (2020) 02 MP CK 0182

Code Of Criminal Procedure, 1973 — Section 357, 421, 482Negotiable Instruments Act, 1881 — Section 138, 143, 143(A)

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High Courts27 Feb 2020Allowed

Govind Singh Rajput Vs State Of Madhya Pradesh And Anr

Madhya Pradesh High Court · (2020) 02 MP CK 0180

Code Of Criminal Procedure, 1973 — Section 161, 164, 482Indian Penal Code, 1860 — Section 90, 376, 376(2)(n), 506, 509

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High Courts27 Feb 2020Partly Allowed

Gopal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0179

Indian Penal Code, 1860 — Section 34, 307, 324, 341Arms Act, 1959 — Section 25(1B)(b)

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High Courts27 Feb 2020Disposed Of

Ajay @ Ajju Soni Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2020) 02 MP CK 0178

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 307, 436, 294

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High Courts26 Feb 2020Allowed

Madhya Pradesh Road Development Corporation Vs Jagannath And Others

Madhya Pradesh High Court · (2020) 02 MP CK 0187

Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 18, 20, 50, 50(2), 54Constitution Of India, 1950 — Article 226

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High Courts26 Feb 2020Allowed

Kapil Tomar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0177

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 427Arms Act, 1959 — Section 25, 27

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High Courts26 Feb 2020Disposed Of

Vinay Singh Bhadauriya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0176

Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 12, 102Indian Penal Code, 1860 — Section 34, 302, 363, 364(A)Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

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