High Courts26 Dec 2022Allowed
Dharu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0145
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 380, 457
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2022
1,355 judgments · page 3 of 68
High Courts26 Dec 2022Allowed
Kailash Prasad Mishra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0144
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 325, 327, 329, 341, 427, 506
High Courts26 Dec 2022Allowed
Deepak Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0143
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 324Evidence Act, 1872 — Section 27
High Courts26 Dec 2022
Salman Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0142
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 506(2)Protection Of Children From Sexual Offences Act, 2012 — Section 11, 12
High Courts26 Dec 2022Allowed
Suresh @ Suraj Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0141
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366A, 376, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts26 Dec 2022Allowed
Aman @ Rishi Upadhyay Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0140
Code Of Criminal Procedure, 1973 — Section 438
High Courts22 Dec 2022
Narendra Vs Narendra And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0192
Code Of Civil Procedure, 1908 — Section Section 100, Order 41, Order 42, Rule 1, Order 42, Rule 2Madhya Pradesh Accommodation Control Act, 1961 — Section 3, 3(b), 3(1)(b), 392), 4, 4(1), 12(1), 12(1)(a), 14(2), 15, 16
High Courts22 Dec 2022Disposed Of
Akram @ Nanu Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0139
Code Of Criminal Procedure, 1973 — Section 311
High Courts22 Dec 2022Allowed
Hemant Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0137
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 376, 506
High Courts22 Dec 2022Allowed
Mansingh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0136
Indian Penal Code, 1860 — Section 34, 323, 324, 325
High Courts22 Dec 2022Allowed
Mahesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0135
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts22 Dec 2022Allowed
Rinku @ Dharmraj Prajapati Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0134
Indian Penal Code, 1860 — Section 363, 366, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 161, 164, 439
High Courts21 Dec 2022Allowed
Trilochansingh Vs Indrajeet Kaur
Madhya Pradesh High Court · (2022) 12 MP CK 0194
Code Of Civil Procedure, 1908 — Section 115, Order 23 Rule 1, Order 23 Rule 3, Order 23 Rule 1(3)(b)
High Courts21 Dec 2022Dismissed
Saurabh Malpani Vs Home Department And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0193
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Order 7 Rule 11
High Courts21 Dec 2022Allowed
Nabab Singh Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0127
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Code Of Criminal Procedure, 1973 — Section 439
High Courts21 Dec 2022Allowed
Kalla @ Devendra Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0126
Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323Arms Act, 1959 — Section 25, 27
High Courts21 Dec 2022Allowed
Rasmi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0125
Indian Penal Code, 1860 — Section 120B, 302, 394, 395, 396, 412, 414,Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25, 27
High Courts21 Dec 2022Disposed Of
Hari Shankar Sharma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0124
Madhya Pradesh Bhumi Vikas Rules, 2012 — Rule 25Madhya Pradesh Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 29(3)
High Courts21 Dec 2022Allowed
Annu @ Adity Sen Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0123
Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts21 Dec 2022Disposed Of
Dashrath Yadav Vs Raja And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0122
Constitution Of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 166