High Courts28 Jun 2018Disposed Off
Sandeep Kumar Shukla & Others Vs State Of Madhya Pradesh & Another
Madhya Pradesh High Court · (2018) 06 MP CK 0145
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 589 of 2,382
High Courts28 Jun 2018Partly Allowed
Guman Singh Vs General Manager/Network-Ii/Local Head Office And Others
Madhya Pradesh High Court · (2018) 06 MP CK 0144
SBI Officer's Service Rule, 1992 — Rule 68(7)(i)Banking Regulation Act, 1949 — Section 10(1)(b)Prevention of Corruption Act, 1988 — Section 13(1)(d), 13(2)
High Courts28 Jun 2018Disposed Off
Tripti Alcobrew Pvt. Ltd & Anr Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2018) 06 MP CK 0143
Constitution of India, 1950 — Article 248, 366Madhya Pradesh Excise Act, 1915 — Section 62(2), 62(1)Value Added Tax Act, 2002 — Section 2(m), 2(u)(vi), 18(4), 19, 20, 20A(2), 46
High Courts28 Jun 2018Partly Allowed
Sagan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0142
Indian Penal Code, 1860 — Section 300, 302, 304I, 325, 326
High Courts28 Jun 2018Dismissed
Shankar Lal Rai & Anr Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0141
Code Of Criminal Procedure, 1973 — Section 125, 313, 374(2)Indian Penal Code, 1860 — Section 107, 306
High Courts28 Jun 2018Dismissed
Sheikh Chand Kha @ Chandu Kha S/O Haji Sheikh Mehmud Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0140
Indian Penal Code, 1860 — Section 34, 201, 302, 364Indian Evidence Act, 1872 — Section 27
High Courts28 Jun 2018Dismissed
Rahul Singh Lodhi Vs Smt. Chanda Devi
Madhya Pradesh High Court · (2018) 06 MP CK 0139
Representation of Peoples Act, 1951 — Section 81, 82, 83, 83(1)(c), 87, 87(1), 100(1)(d), 123
High Courts28 Jun 2018Dismissed
Surendra Pratap Singh Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · AIR 2018 MP 186 : (2018) 4 CGLJ 1 : (2018) 3 JLJ 257 : (2019) 1 MPLJ 75
Constitution Of India, 1950 — Article 21, 226, 300(A) Land Acquisition Act, 1894 — Section 11National Highways Act, 1956 — Section 3(A)Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24, 24(1)(a), 24(2)
High Courts27 Jun 2018Disposed Off
Vijay Vs State Of Madhya Pradesh Through
Madhya Pradesh High Court · (2018) 06 MP CK 0137
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 120(B), 193, 420Indian Evidence Act, 1872 — Section 27
High Courts27 Jun 2018Allowed
Annilal @ Anil Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0136
Code Of Criminal Procedure, 1973 — Section 161, 397, 401Indian Penal Code, 1860 — Section 34, 107, 306
High Courts27 Jun 2018Dismissed
Raju @ Jamuna Prasad Banjara Vs State Of Through P.S Jahangirabad, Bhopal
Madhya Pradesh High Court · (2018) 06 MP CK 0135
Indian Penal Code, 1860 — Section 302
High Courts27 Jun 2018Partly Allowed
Pappan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0134
Indian Penal Code, 1860 — Section 300, 302, 304I, 304II
High Courts27 Jun 2018Dismissed
Sandeep Vastri Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2018) 06 MP CK 0133
Constitution of India, 1950 — Article 226
High Courts27 Jun 2018Disposed Off
Ramji Tiwari & Others Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2018) LabIC 4477 : (2019) 1 MPLJ 272
Madhya Pradesh Junior Administrative Service Recruitments And Service Conditions Of Service) Rules, 2011 — Rule 6, 6(1)(a), 6(1)(a)(ii), 6(1)(a)(iv), 12(1), 13
High Courts27 Jun 2018Dismissed
Jai Singh And Others Vs Jai Singh And Others
Madhya Pradesh High Court · (2018) 06 MP CK 0131
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 148, 149, 302, 323, 325, 427, 449
High Courts27 Jun 2018Dismissed
Rohit Singh Sikarwar & Others Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2018) 06 MP CK 0130
Madhya Pradesh Civil Services (General Conditions of Service) Rules, 1961 — Rule 12Madhya Pradesh Junior Administrative Service (Recruitments and Service Conditions of Service) Rules, 2011 — Rule 7, 12, 13, 20
High Courts27 Jun 2018Partly Allowed
Anil Dubey Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0129
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 300, 302, 304I, 323, 324Code Of Criminal Procedure, 1973 — Section 148, 149
High Courts27 Jun 2018Allowed
Dr. Pali Rastogi & OrsVs Union Of India & Ors
Madhya Pradesh High Court · (2018) 06 MP CK 0128
Constitution of India, 1950 — Article 226, 227
High Courts27 Jun 2018Dismissed
Ashok S/O Mishrilal Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0127
Indian Penal Code, 1860 — Section 34, 302, 307, 394, 399, 402Arms Act, 1959 — Section 8, 25, 27, 30Code Of Criminal Procedure, 1973 — Section 313
High Courts27 Jun 2018Dismissed
Premnarayan Arya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0126
Code Of Criminal Procedure, 1973 — Section 173(2), 226, 227, 228, 239, 240, 313, 397, 401Indian Penal Code, 1860 — Section 34, 107, 108, 109, 304, 306, 376, 406, 498A