High Courts25 Nov 2019Allowed
Kaliram Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0220
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 376, 457
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2019
1,441 judgments · page 7 of 73
High Courts25 Nov 2019Disposed Of
Nandram Gawli Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0219
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts25 Nov 2019Dismissed
Vijay Gupta And Ors. Vs State Of Madhya Pradesh And Anr.
Madhya Pradesh High Court · (2019) 11 MP CK 0218
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 420, 498A, 500
High Courts25 Nov 2019Dismissed
Vijay And Ors. Vs State Of Madhya Pradesh And Anr.
Madhya Pradesh High Court · (2019) 11 MP CK 0217
Code Of Criminal Procedure, 1973 — Section 173, 397, 401Indian Penal Code, 1860 — Section 34, 420, 498A, 500Hindu Marriage Act, 1955 — Section 11
High Courts25 Nov 2019Allowed
Shekhar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0216
Code Of Criminal Procedure, 1973 — Section 161, 374Indian Penal Code, 1860 — Section 302, 304B, 498A, 498BEvidence Act, 1872 — Section 165
High Courts25 Nov 2019Disposed Of
Duresh Batham And Ors Vs State Of Madhya Pradesh And Ors
Madhya Pradesh High Court · (2019) 11 MP CK 0205
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 419, 420, 467, 468, 471
High Courts25 Nov 2019Disposed Of
Jandel Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0204
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 294, 323, 332, 353
High Courts25 Nov 2019Allowed
Sanu @ Girraj Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0203
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 427, 436
High Courts25 Nov 2019Dismissed
Murarilal Sharma Vs Ashok Kumar Garg
Madhya Pradesh High Court · (2019) 11 MP CK 0202
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 14 Rule 5
High Courts25 Nov 2019Disposed Of
Kedar Bai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0201
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 420
High Courts25 Nov 2019Disposed Of
Rajiv Kumar And And Vs State Of Madhya Pradesh And Anr.
Madhya Pradesh High Court · (2019) 11 MP CK 0200
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 419, 420, 467, 468, 471Madhya Pradesh Recognized Examination Act, 1937 — Section 3, 4
High Courts23 Nov 2019Allowed
Mukesh Alias Mamu Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0192
Code Of Criminal Procedure, 1973 — Section 439Excise Act, 1958 — Section 34(2)
High Courts23 Nov 2019Disposed Of
Bhawna Pandey Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0191
Code Of Criminal Procedure, 1973 — Section 437(3), 439, 439(2)Indian Penal Code, 1860 — Section 34, 120B, 307, 328, 498A
High Courts23 Nov 2019Dismissed
Tribhuvan Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0190
Code Of Criminal Procedure, 1973 — Section 100, 482
High Courts23 Nov 2019Allowed
Shyamu @ Shyam Singh Tomar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0189
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 370AImmoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 7
High Courts23 Nov 2019Disposed Of
Payal Maru And Another. Vs State Of Madhya Pradesh And Others.
Madhya Pradesh High Court · (2019) 11 MP CK 0188
Code Of Criminal Procedure, 1973 — Section 144, 151Indian Penal Code, 1860 — Section 141, 143, 503, 506
High Courts23 Nov 2019Disposed Of
Chhatrapal Singh Vs State Of Madhya Pradesh And Ors.
Madhya Pradesh High Court · (2019) 11 MP CK 0187
Constitution Of India, 1950 — Article 226
High Courts23 Nov 2019Disposed Of
Neetumal Vs Dhanvati @ Dwarika And Others
Madhya Pradesh High Court · (2019) 11 MP CK 0181
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 41 Rule 27
High Courts22 Nov 2019Dismissed
Tare Singh Tomar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0199
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 201, 202, 294, 302, 307, 341Arms Act, 1959 — Section 25, 27
High Courts22 Nov 2019Dismissed
Ramu Tomar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0198
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 302, 307, 341Evidence Act, 1872 — Section 27