COURT ARCHIVE

Madhya Pradesh High Court judgments, 2022

1,355 judgments · page 2 of 68

High Courts29 Dec 2022Allowed

Anil Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0170

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 376(1)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4

Read judgment

High Courts29 Dec 2022Allowed

Kamal Prajapati Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0169

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(2)

Read judgment

High Courts29 Dec 2022Allowed

Chandersingh And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0168

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 325, 506

Read judgment

High Courts29 Dec 2022Allowed

Ravi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0167

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 49A

Read judgment

High Courts29 Dec 2022Allowed

Mukesh Prajapati Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0166

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

Read judgment

High Courts29 Dec 2022Allowed

Mahesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0164

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 147, 148, 149

Read judgment

High Courts29 Dec 2022Allowed

Deepak Singh Parmar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0163

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 47(A)

Read judgment

High Courts29 Dec 2022Allowed

Ajay Mali Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0162

Indian Penal Code, 1860 — Section 34, 332, 342

Read judgment

High Courts29 Dec 2022Allowed

Harveer Lodha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0161

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

Read judgment

High Courts29 Dec 2022Allowed

Bardiram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0159

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 302, 323

Read judgment

High Courts29 Dec 2022Allowed

Tularam Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0158

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

Read judgment

High Courts26 Dec 2022Allowed

Gulbala Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0157

Code Of Criminal Procedure, 1973 — Section 437(3), 438Indian Penal Code, 1860 — Section 147, 294, 307

Read judgment

High Courts26 Dec 2022Allowed

Radheshyam Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0156

Indian Penal Code, 1860 — Section 34, 304Code Of Criminal Procedure, 1973 — Section 437(3), 439

Read judgment

High Courts26 Dec 2022Allowed

Jay Narayan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0155

Code Of Criminal Procedure, 1973 — Section 437(3), 438Indian Penal Code, 1860 — Section 376, 506

Read judgment

High Courts26 Dec 2022Allowed

Shivraj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0154

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

Read judgment

High Courts26 Dec 2022Allowed

Shoeb Akhtar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0153

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 49(A)

Read judgment

High Courts26 Dec 2022Allowed

Sunil Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0152

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21Code Of Criminal Procedure, 1973 — Section 437(3), 439

Read judgment

High Courts26 Dec 2022Allowed

Ashish Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0151

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

Read judgment

High Courts26 Dec 2022Allowed

Ratanlal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0150

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

Read judgment

High Courts26 Dec 2022Allowed

Sushma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0149

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 341, 506

Read judgment