CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 529 of 2,382

High Courts17 May 2019Allowed

State Of M.P. Vs Pakchi @ Virendra & Dharmendra

Madhya Pradesh High Court · (2019) 05 MP CK 0035

Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Rule 12, 12(3)Indian Penal Code, 1860 — Section 34, 376, 376(2), 376(2)(g)Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 68(1)
Read judgment
High Courts15 May 2019Allowed

Sanjay @ Sanju Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2019) 05 MP CK 0026

Madhya Pradesh Uchch Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiyam, 2005 — Section 2(1)Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5, 5(a), 5(b), 5(b)(i), 5(b)(ii)Code Of Criminal Procedure, 1973 — Section 110
Read judgment
High Courts13 May 2019Disposed Off

Jang Bahadur Singh & Another Vs National Highways Authority Of India & Others

Madhya Pradesh High Court · (2019) 05 MP CK 0016

National Highways (Manner Of Depositing The Amount By The Central Government; Making Requisite Funds Available To The Competent Authority For Acquisition Of Land) Rules, 2019 — Rule 3(i)(b), 3(iv)National Highways Act, 1956 — Section 3D, 3G(5), 3G(6), 3H, 3H(5)Arbitration And Conciliation Act, 1996 — Section 33, 34
Read judgment
High Courts10 May 2019Partly Allowed

Afzal Ahmand Khan & Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 05 MP CK 0009

Code Of Criminal Procedure, 1973 — Section 161, 313Indian Penal Code, 1860 — Section 34, 107, 120B, 224, 225B, 302, 391, 393, 394, 395, 396, 397, 411, 412, 449Arms Act, 1959 — Section 25, 25(1B)(a), 54, 59
Read judgment
High Courts10 May 2019Dismissed

Rakesh Garg & Anr Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 05 MP CK 0008

Madhya Pradesh Stamp Rules, 1942 — Rule 39Code Of Criminal Procedure, 1973 — Section 46(1), 162, 162(1), 162(2), 299, 315Indian Penal Code, 1860 — Section 255, 256, 257, 258, 259, 260, 261, 420, 467, 468, 471, 472
Read judgment
High Courts08 May 2019

Rasal Singh Vs Dr. Govind Singh

Madhya Pradesh High Court · (2019) 3 MPLJ 275

Representation Of People Act, 1951 — Section 53, 66, 67(A), 80, 81, 81(1), 82, 86, 86(1), 100, 100(i)(b), 100(i)(d), 100(1), 101, 117Limitation Act, 1963 — Section 4, 5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21, 22, 23, 24General Clauses Act, 1897 — Section 5(3), 9, 10
Read judgment
High Courts08 May 2019Dismissed

Kisan Sewa Sangh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2019) 05 MP CK 0007

Constitution Of India, 1950 — Article 14, 16, 32, 226, 227Madhya Pradesh Krishi Upaj Mandi Adhiniyam, 1972 — Section 3, 4, 5, 5(1), 5(2)(a), 5(2)(b), 40Code Of Civil Procedure, 1908 — Section 11
Read judgment