High Courts13 Feb 2020Allowed
Satish Kumar Awasth Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 02 MP CK 0052
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 409, 420
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 473 of 2,382
High Courts13 Feb 2020Allowed
Bhupendra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 02 MP CK 0050
Code Of Criminal Procedure, 1973 — Section 438Madhya Pradesh Excise Act, 1915 — Section 34(2), 59(A)
High Courts13 Feb 2020Allowed
Rahul @ Babloo Vs State Of Madhya Pradesh And Anr
Madhya Pradesh High Court · (2020) 02 MP CK 0049
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376(D)Protection Of Children From Sexual Offence Act, 2012 — Section 3, 4
High Courts13 Feb 2020Partly Allowed
Surendra Singh And Rajpal And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 02 MP CK 0048
Code Of Criminal Procedure, 1973 — Section 161, 320, 374Indian Penal Code, 1860 — Section 34, 148, 149, 294, 307, 313, 323, 324, 325, 326
High Courts13 Feb 2020Allowed
Om Prakash Shrivastava Vs General Administration Department And Others
Madhya Pradesh High Court · (2020) 02 MP CK 0047
Madhya Pradesh Land Revenue Code, 1959 — Section 59, 172Judges (Protection) Act, 1985 — Section 2, 3(2)Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 3(1)(2), 3(1)(3)
High Courts13 Feb 2020Allowed
Dilip Mehta Vs Girish Kurariya And Others
Madhya Pradesh High Court · (2020) 02 MP CK 0046
Code Of Criminal Procedure, 1973 — Section 200, 225, 226, 407, 408, 482Indian Penal Code, 1860 — Section 120(B), 420, 463, 464, 465, 467, 468
High Courts13 Feb 2020Allowed
Dr. Amit Pandey Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 02 MP CK 0045
Code Of Criminal Procedure, 1973 — Section 437(3), 438Indian Penal Code, 1860 — Section 186, 293, 294, 307, 332, 353Railways Act, 1989 — Section 145
High Courts13 Feb 2020Disposed Of
Shankhdhari Prajapati Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 02 MP CK 0044
Code Of Criminal Procedure, 1973 — Section 320(1), 320(2), 320(5), 397, 401Indian Penal Code, 1860 — Section 34, 323, 325
High Courts13 Feb 2020Dismissed
Shakuntala Devi And Anr Vs Shambhusingh And Others
Madhya Pradesh High Court · (2020) 02 MP CK 0043
Code Of Civil Procedure, 1908 — Section 100, Order 1 Rule 10, Order 7 Rule 10, Order 7 Rule 11Specific Relief Act 1963 — Section 34
High Courts13 Feb 2020Dismissed/Disposed Of
Arun Soman And Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 02 MP CK 0042
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120(B), 420, 471, 465, 468
High Courts12 Feb 2020Dismissed
Amrita Bhatia And Others Vs Baljeet Singh Bhatia And Others
Madhya Pradesh High Court · (2020) 02 MP CK 0075
Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 — Section 2(a), 2(g), 3, 15, 22, 23, 27Constitution Of India, 1950 — Article 227Madhya Pradesh Maintenance And Welfare Of Parents And Senior Citizen Rules, 2009 — Rule 10, 19, 19(2)(i), 20, 22
High Courts12 Feb 2020Allowed
Aakash Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 02 MP CK 0041
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 344, 366, 376(2)(n)Protection Of Children From Sexual Offence Act, 2012 — Section 5(L), 5(J)(II), 6
High Courts12 Feb 2020Allowed
Trilok Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 02 MP CK 0040
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 323, 342, 376
High Courts12 Feb 2020Allowed
Sheikh Daniya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 02 MP CK 0039
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376(2)(n), 450, 506Arms Act, 1959 — Section 25, 27
High Courts12 Feb 2020Allowed
Sanjay Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 02 MP CK 0038
Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 354, 506Protection Of Children From Sexual Offence Act, 2012 — Section 7, 8
High Courts12 Feb 2020Allowed
Rajaram And Others Vs State Of M.P.
Madhya Pradesh High Court · (2020) 02 MP CK 0037
Code Of Criminal Procedure, 1973 — Section 41(1), 201, 439Indian Penal Code, 1860 — Section 380, 457
High Courts12 Feb 2020Allowed
Ratanlal And Mukesh Vs State Of Mp
Madhya Pradesh High Court · (2020) 02 MP CK 0036
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(ii)(va), 14(A)(2), 18Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 120(B), 294, 323, 365, 506
High Courts12 Feb 2020Allowed
Akash Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 02 MP CK 0035
Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 366(A), 376(2)(n)Protection Of Children From Sexual Offence Act, 2012 — Section 5(L), 6
High Courts12 Feb 2020Allowed
Babulal Rathore @ Satna Narayan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 02 MP CK 0034
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offence Act, 2012 — Section 3, 4, 5(L), 6
High Courts11 Feb 2020Allowed
Senjeet Singh Vs State Of Madhya Pradesh And Anr
Madhya Pradesh High Court · (2020) 02 MP CK 0129
Code Of Criminal Procedure, 1973 — Section 161, 164, 227, 482, 561(A)Indian Penal Code, 1860 — Section 90, 323, 376, 376(2)(b), 498(A)Dowry Prohibition Act, 1961 — Section 3, 4