High Courts06 Mar 2019Disposed Off
Mamta Gupta Vs State Of Madhya Pradesh & Ors
Madhya Pradesh High Court · (2019) 03 MP CK 0010
Constitution Of India, 1950 — Article 226M.P. Nagar Palika Adhiniyam, 1956 — Section 19(B), 25
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 544 of 2,382
High Courts06 Mar 2019
Chintaram s/o Shankarlal Lawre & Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 03 MP CK 0009
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 91, 310(2), 311, 407, 408, 482Indian Penal Code, 1860 — Section 148, 149, 294, 307, 353, 452
High Courts05 Mar 2019Disposed Off
Icici Lombard General Insurance Company Limited Vs Pooran Singh (Since Dead) Through
Madhya Pradesh High Court · (2019) 2 MPWN 45
Motor Vehicle Act, 1988 — Section 163(A)
High Courts05 Mar 2019Dismissed
Kailash @APPELLANT And Others @Hash State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 03 MP CK 0157
Madhya Pradesh Special Courts Act, 2011 — Section 2(e), 11, 13, 13(1), 17Prevention Of Corruption Act, 1988 — Section 13(1)(e), 13(1)(2)Indian Penal Code, 1860 — Section 109, 120B
High Courts05 Mar 2019Dismissed
Kailash S/O Late Mathuralal Sangate & Others Vs State Of Madhya Pradesh Through Spe, Lokayukt, Ujjain
Madhya Pradesh High Court · (2019) 03 MP CK 0130
Madhya Pradesh Special Court Rules, 2012 — Rule 10, 10(1), 10(2), 10(3)Madhya Pradesh Special Courts Act, 2011 — Section 2(e), 11, 13, 13(1), 13(1)(e), 17Prevention Of Corruption Act, 1988 — Section 13(1)(e), 13(1)(2)
High Courts05 Mar 2019Disposed Off
Radhika & Ankit Vs Collector & Others
Madhya Pradesh High Court · (2019) 03 MP CK 0008
Code of Criminal Procedure, 1973 — Section 144, 151Indian Penal Code, 1860 — Section 141, 143, 503, 508
High Courts05 Mar 2019Parlty Allowed
Pintu Bana @ Gajpal Singh Vs State Of Madhya Pradesh & Anr
Madhya Pradesh High Court · (2019) 03 MP CK 0007
Indian Penal Code, 1860 — Section 147, 148, 149, 302, 304I, 304II, 323, 341, 363, 364, 367, 506, 506IIScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(v), 3(2)(v)(a)
High Courts05 Mar 2019Allowed
Mukesh Singh Tomar Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2019) 03 MP CK 0006
Madhya Pradesh Uchcha Nyayalaya (Khandpeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Indian Penal Code, 1860 — Section 452
High Courts05 Mar 2019Disposed Off
Naveen Singhania Vs Rajkumar @ Raja Saravgi
Madhya Pradesh High Court · (2019) 03 MP CK 0005
Code of Criminal Procedure, 1973 — Section 162, 190, 209Indian Penal Code, 1860 — Section 149, 148, 149, 294, 307, 325
High Courts05 Mar 2019Disposed Off
Aditya Panchariya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 03 MP CK 0004
Code of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
High Courts05 Mar 2019
Ramgovind Singh Vs State Of Madhya Pradesh & Another
Madhya Pradesh High Court · (2019) 03 MP CK 0003
Constitution of India, 1950 — Article 21Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 14ACode of Criminal Procedure, 1973 — Section 41, 438
High Courts04 Mar 2019Dismissed
Dr.Dhannalal Rathore Vs State Of MP & Ors.
Madhya Pradesh High Court · (2019) 03 MP CK 0196
Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966 — Rule 10, 10(i), 10(ii), 10(iii), 10(iv), 10(v), 10(vi), 10(vii), 10(viii), 10(ix), 10(x), 12(2), 12(2)(a), 12(2)(b), 12(3)(a) 14(3), 14(21)
High Courts04 Mar 2019Dismissed
Shiv Singh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2019) 03 MP CK 0195
Constitution Of India, 1950 — Article 226
High Courts04 Mar 2019Allowed
Smt. Asha Tripathi Vs Smt. Savitri Devi And Others
Madhya Pradesh High Court · (2019) 03 MP CK 0194
High Courts04 Mar 2019Dismissed
Hanuman (Minor) Through His Father Ramvilash Meena & Ors. Vs Ramlakhan & Anr
Madhya Pradesh High Court · (2019) 03 MP CK 0193
Constitution Of India, 1950 — Article 133(1)(a)Code Of Civil Procedure Act, 1908 — Section 96, 100, 100(5), 101, 103, 103(b), 109Succession Act, 1925 — Section 63
High Courts04 Mar 2019Disposed Of
Dr.Smt.Anita Joshi Vs State Of M.P & Others
Madhya Pradesh High Court · (2019) 03 MP CK 0192
High Courts04 Mar 2019Dismissed
Jeetmal And Another Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2019) 03 MP CK 0191
Constitution Of India, 1950 — Article 226
High Courts04 Mar 2019Dismissed
Smt. Kamlesh Gurjar Vs State Of MP and Ors.
Madhya Pradesh High Court · (2019) 03 MP CK 0190
Constitution Of India, 1950 — Article 14, 16, 226, 311(2)
High Courts04 Mar 2019Allowed
Manoj Singh Vs State Of M.P.
Madhya Pradesh High Court · (2019) 03 MP CK 0189
Indian Penal Code, 1860 — Section 120B, 302
High Courts04 Mar 2019Dismissed
Smt. Lalitabai And Another Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2019) 03 MP CK 0188
Constitution Of India, 1950 — Article 226