CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2022

1,355 judgments · page 4 of 68

High Courts21 Dec 2022Dismissed

Mirza Moziz Beg Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0121

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 41A, 153A, 153B, 164, 295A, 500, 504, 505, 505(II), 505(2)
Read judgment
High Courts20 Dec 2022Dismissed

Ramphal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0195

Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 201, 302Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
Read judgment
High Courts20 Dec 2022Allowed

Pooja Vs Vivek Shrivastav

Madhya Pradesh High Court · (2022) 12 MP CK 0130

Constitution Of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13B, 13B(2)
Read judgment
High Courts19 Dec 2022Allowed

Bhura Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0116

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 336, 506
Read judgment
High Courts16 Dec 2022Allowed

Ramswaroop Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0101

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29, 67
Read judgment