CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2023

1,425 judgments · page 14 of 72

High Courts18 Oct 2023Allowed/Disposed Of

Kalu Alias Vishal Jatav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0075

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 399, 400, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
Read judgment
High Courts18 Oct 2023Allowed/Disposed Of

Mannu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0074

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 326, 506
Read judgment
High Courts18 Oct 2023Allowed/Disposed Of

Samra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0072

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
Read judgment
High Courts17 Oct 2023Allowed

Yashwant Rawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0070

Indian Penal Code, 1860 — Section 393Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
Read judgment
High Courts17 Oct 2023Allowed

Ravi Manjhi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0067

Code Of Criminal Procedure, 1973 — Section 309, 439Indian Penal Code, 1860 — Section 120B, 392, 420, 467, 466, 471Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
Read judgment
High Courts17 Oct 2023Allowed

Bharat Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 10 MP CK 0066

Indian Penal Code, 1860 — Section 363, 366A, 376, 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5I, 6Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439
Read judgment
High Courts17 Oct 2023Dismissed

Rekha Soni Vs Gopal And Others

Madhya Pradesh High Court · (2023) 10 MP CK 0062

Indian Penal Code, 1860 — Section 294, 323, 498A, 506Code Of Criminal Procedure, 1973 — Section 397, 401, 401(3)
Read judgment
High Courts16 Oct 2023Disposed Of

Sumit Vs Priya Balecha

Madhya Pradesh High Court · (2023) 10 MP CK 0063

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 8 Rule 1, Order 8 Rule 1A, Order 8 Rule 1A(4), Order 8 Rule 2, Order 8 Rule 3Hindu Marriage Act, 1955 — Section 13
Read judgment