High Courts15 Mar 2019Dismissed
Rohit Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 03 MP CK 0075
Code of Criminal Procedure, 1973 — Section 193, 319, 397, 401Indian Penal Code, 1860 — Section 34, 294, 323, 436, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 540 of 2,382
High Courts15 Mar 2019Dismissed
Supa & Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 03 MP CK 0074
Code of Criminal Procedure, 1973 — Section 374(2), 397, 401Limitation Act, 1963 — Section 5, 121Indian Penal Code, 1860 — Section 34, 294, 323
High Courts15 Mar 2019Disposed Off
Ragghu Alias Rakesh Bihari Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 03 MP CK 0073
Essential Commodities Act, 1955 — Section 3, 7Code of Criminal Procedure, 1973 — Section 197, 482
High Courts15 Mar 2019Dismissed
Siyaram Daheriya Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2019) 03 MP CK 0072
Constitution of India, 1950 — Article 226, 227Madhya Pradesh Panchayat Service (Gram Panchayat Secretary Recruitment and Conditions of Service) Rules, 2011 — Rule 6(7)
High Courts15 Mar 2019Disposed Off
Narendra Kumar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 03 MP CK 0071
Code of Criminal Procedure, 1973 — Section 397, 401Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 29Evidence Act, 1872 — Section 25, 27, 30
High Courts14 Mar 2019Allowed
Dr. Veena Jain Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2019) 03 MP CK 0123
Madhya Pradesh Public Service (Promotion) Rules, 2002 — Rule 4, 4(1), 6, 6(5), 7
High Courts14 Mar 2019Disposed Off
Kamal Gurjar S/O Gopal Gurjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 03 MP CK 0070
Indian Penal Code, 1860 — Section 34, 307, 326, 335
High Courts14 Mar 2019Disposed Off
Neeraj Makker And Anr Vs State Of Madhya Pradesh And Anr
Madhya Pradesh High Court · (2019) 03 MP CK 0069
Code of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 34, 120B, 420, 467, 468, 471, 481, 482, 486
High Courts14 Mar 2019Dismissed
Gatti Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 03 MP CK 0068
Code of Criminal Procedure, 1973 — Section 320Indian Penal Code, 1860 — Section 354
High Courts14 Mar 2019Dismissed
Arjit @ Dalchand Sahu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 03 MP CK 0067
Code of Criminal Procedure, 1973 — Section 251, 252, 253, 254, 255, 256, 257, 258, 259, 397, 397(1), 397(2), 401Indian Penal Code, 1860 — Section 307, 323, 324Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts14 Mar 2019Parlty Allowed
Sevanti Bai And Another Vs Har Singh Rawat
Madhya Pradesh High Court · (2019) 03 MP CK 0066
Code of Criminal Procedure, 1973 — Section 125, 127, 397, 401
High Courts14 Mar 2019Parlty Allowed
M/S Kanti Beverages Pvt. Ltd. And Another Vs Madhya Pradesh Pollution Control Board
Madhya Pradesh High Court · (2019) 03 MP CK 0065
Code of Criminal Procedure, 1973 — Section 200, 245(2), 482Water (Prevention and Control of Pollution) Act, 1974 — Section 21, 21(5), 25, 26, 44, 47, 47(1), 47(2)
High Courts14 Mar 2019Dismissed
Ambika Shiksha Prasar Samiti Vs Rashmi Arun Shami & Others
Madhya Pradesh High Court · (2019) 03 MP CK 0064
Contempt of Courts Act, 1971 — Section 10, 12
High Courts14 Mar 2019Disposed Off
Ram Singh S/O Niranjan Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 03 MP CK 0063
Essential Commodities Act, 1955 — Section 3, 7
High Courts14 Mar 2019Allowed
Devendra Rai Vs State Of Madhya Pradesh And Another
Madhya Pradesh High Court · (2019) 03 MP CK 0062
Code of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 90, 375, 376, 376(2), 506
High Courts14 Mar 2019Disposed Off
Shankar S/O Kuria And Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 03 MP CK 0061
Indian Penal Code, 1860 — Section 307, 336, 353
High Courts14 Mar 2019Dismissed
Mangilal S/O Balaram Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 03 MP CK 0060
Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8(b), 15(c), 42, 50, 52, 52A, 55, 57
High Courts14 Mar 2019Allowed
Ashok Rohila Vs State Of Madhya Pradesh & Anr
Madhya Pradesh High Court · (2019) 03 MP CK 0059
Code of Criminal Procedure, 1973 — Section 174, 228, 482Indian Penal Code, 1860 — Section 34, 107, 109, 307, 306
High Courts14 Mar 2019Allowed
Ramnarayan Patel & Anr Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 03 MP CK 0058
Code of Criminal Procedure, 1973 — Section 174, 228, 482Indian Penal Code, 1860 — Section 34, 107, 109, 307, 306Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts13 Mar 2019Disposed Off
Aaji Maa Mahila Kalyan Udyod Sahakari Sanshthan Maryadit Bhid Fair Price Shop Gohad Distt.Bhind Thro Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 03 MP CK 0102
Constitution Of India, 1950 — Article 226