High Courts26 Jun 2018Allowed
Alok Shukla Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2018) 06 MP CK 0125
Madhya Pradesh (Civil Services) Pension Rules, 1976 — Rule 9, 9(4), 64
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 590 of 2,382
High Courts26 Jun 2018Allowed
Umesh Sahara & Ors Vs Ashok Kumar
Madhya Pradesh High Court · (2018) 06 MP CK 0124
Code Of Criminal Procedure, 1973 — Section 251, 252, 253, 254, 255, 256, 257, 258, 259, 378(4), 468(2)(b), 469, 482Madhya Pradesh Accommodation Control Act, 1961 — Section 35, 91
High Courts26 Jun 2018Disposed Off
Azhar Ahmad Siddiqui Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0123
Code Of Criminal Procedure, 1973 — Section 155Juvenile Justice (Care and Protection of Children) Rules, 2007 — Rule 12, 12(3)
High Courts26 Jun 2018
S.K.Ahuja & Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0122
Code Of Criminal Procedure, 1973 — Section 438, 438(2), 482Indian Penal Code, 1860 — Section 34, 120, 406, 420, 423, 467, 468, 469, 471, 477A, 506
High Courts26 Jun 2018Partly Allowed
Raju Darbar @ Rajendra Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0121
Code Of Criminal Procedure, 1973 — Section 161, 174, 374Indian Penal Code, 1860 — Section 302, 304I, 304II, 307, 326, 452Arms Act, 1959 — Section 25(1B), 25(1)(B), 27
High Courts26 Jun 2018Dismissed
Smt. Anjana Vs Bank Of India & Ors
Madhya Pradesh High Court · (2018) 06 MP CK 0120
Constitution of India, 1950 — Article 226, 227, 300(A)Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 — Section 13(2), 13(3)(A), 13(4), 14, 14(1), 14(A), 17, 17(1)
High Courts26 Jun 2018Dismissed
Lohre Ram S/O Horal Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0119
Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323Arms Act, 1959 — Section 25(1B)(a), 27, 27(1)
High Courts25 Jun 2018
Sabarjeet Singh Mokha Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0118
Code Of Criminal Procedure, 1973 — Section 482Arms Act, 1959 — Section 3, 21, 25, 25(1-B)(h), 30, 39
High Courts25 Jun 2018Disposed Off
Devkrishna Gaur And Others Vs Lakhanlal And Others
Madhya Pradesh High Court · (2018) 06 MP CK 0117
Madhya Pradesh Accommodation Control Act, 1961 — Section 7, 10, 10(4), 32
High Courts25 Jun 2018Dismissed
Gahoi Vaishya Samaj Panchayat Vs Ashok Kumar Jain & Anr
Madhya Pradesh High Court · (2018) 06 MP CK 0116
Code of Civil Procedure, 1908 — Order 7 Rule 11, Order 47 Rule 1Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(k), 12(1)(M) , 12(1)(O)Court Fees Act, 1870 — Section 7(iv)(d), 7(v)
High Courts25 Jun 2018Allowed
Ramlal (Deceased) Through L.Rs. Maheshwari Yadav & Others Vs Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2018) 06 MP CK 0115
Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 30, 33, 53Bhoomi Vikas Niyam, 2012 — Rule 23
High Courts25 Jun 2018Allowed
Hukum S/O Narrotam Madhukar And Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0114
Code Of Criminal Procedure, 1973 — Section 397, 401Indian Penal Code, 1860 — Section 34, 107, 306
High Courts25 Jun 2018Disposed Off
Arjundas Vs Nagar Palika Nigam & Others
Madhya Pradesh High Court · (2018) 06 MP CK 0113
High Courts25 Jun 2018Dismissed
Bhagwan Das And Two Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0112
Indian Penal Code, 1860 — Section 34, 302, 307, 325
High Courts25 Jun 2018Dismissed
Munna And Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0111
Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 161Indian Evidence Act, 1872 — Section 134
High Courts25 Jun 2018Dismissed
Angad Singh Lodh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2018) 06 MP CK 0110
Indian Penal Code, 1860 — Section 302, 304I, 304II, 307Arms Act, 1959 — Section 25(1)(b), 27
High Courts25 Jun 2018Disposed Off
Mohd Sajid Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2018) 06 MP CK 0109
Indian Penal Code, 1860 — Section 376(2)(n), 506Code Of Criminal Procedure, 1973 — Section 154, 154(1), 154(3), 156, 156(3), 200
High Courts25 Jun 2018Dismissed
Abhishek Bharthare Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2018) 06 MP CK 0108
Constitution of India, 1950 — Article 14
High Courts25 Jun 2018Allowed
Mukesh Kumar Kushwaha Vs M/S Piparia Enterprises And Another
Madhya Pradesh High Court · (2018) 06 MP CK 0107
Code of Civil Procedure, 1908 — Section 96, 100, 100(5)Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(a), 12(1)(b), 12(1)(c), 12(1)(f)Indian Evidence Act, 1872 — Section 116
High Courts25 Jun 2018Dismissed
Shishupal Singh Vs State Of Madhya Pradesh Through Police
Madhya Pradesh High Court · (2018) 06 MP CK 0106
Code Of Criminal Procedure, 1973 — Section 313, 315, 374(2)Indian Penal Code, 1860 — Section 34, 294, 300I, 302, 304II, 323, 325, 506BScheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(x), 3(2)(v)