High Courts05 Dec 2023
Dr P M Mishra And Others Vs Maulana Azad National Institute Of Technology
Madhya Pradesh High Court · (2023) 12 MP CK 0019
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120B
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2023
1,425 judgments · page 6 of 72
High Courts05 Dec 2023
Yogesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0018
Code Of Criminal Procedure, 1973 — Section 374, 389Indian Penal Code, 1860 — Section 363
High Courts05 Dec 2023
Anar Singh And Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0017
Code Of Criminal Procedure, 1973 — Section 389(1)
High Courts05 Dec 2023
Orchhadham Developers Llp Registered Under The Provisions Of Sectin 58(1) Of The Limited Liability Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 12 MP CK 0016
High Courts04 Dec 2023Allowed
Dilip Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0015
Code Of Criminal Procedure, 1973 — Section 309, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts04 Dec 2023Allowed
Jogendra Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0014
Code Of Criminal Procedure, 1973 — Section 309, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts04 Dec 2023Allowed
Raja Babu Baghel Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0013
Code Of Criminal Procedure, 1973 — Section 309, 439Madhya Pradesh Excise Act, 1915 — Section 49(A)
High Courts04 Dec 2023Allowed
Arman Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0012
Code Of Criminal Procedure, 1973 — Section 309, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts04 Dec 2023Allowed
Sonu Singh Jaat Sikkh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0011
Code Of Criminal Procedure, 1973 — Section 309, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts04 Dec 2023Allowed
Heera@Hardeep Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0010
Code Of Criminal Procedure, 1973 — Section 309, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts04 Dec 2023Dismissed
Vikas @ Akash @ Akku Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0009
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392
High Courts04 Dec 2023Allowed
Priyanshu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0008
Code Of Criminal Procedure, 1973 — Section 439, 437(3)Indian Penal Code, 1860 — Section 34, 307
High Courts04 Dec 2023Allowed
Amin Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0007
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts04 Dec 2023Allowed
Satish Kumar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0006
Code Of Criminal Procedure, 1973 — Section 437(3), 439Essential Commodities Act, 1955 — Section 3, 7Indian Penal Code, 1860 — Section 409
High Courts03 Dec 2023Disposed Off
Krishna Kuamr Yadav Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 12 MP CK 3177
Constitution of India 1950 - Article 226 Madhya Pradesh Minor Mineral, Rules, 1996 - Rule 30 (19), 60(5)General Clauses Act 1897 &mdash Section 6, (6(c)
High Courts03 Dec 2023Allowed
Inder Kumar Goyal Vs The State Of Madhya Pradesh And Another
Madhya Pradesh High Court · (2023) 12 MP CK 3176
Code of Criminal Procedure 1973 - Section 164, 482Indian Penal Code 1860 - Section 90, 375, 376,506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989 & mdash; Section 3(2)(v), 3(2)(va), 3(1)(w)(ii)
High Courts01 Dec 2023Dismissed
Dharamveer Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0042
Code Of Criminal Procedure, 1973 — Section 438Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(2), 49A, 59, 59AEvidence Act, 1872 — Section 27
High Courts01 Dec 2023Allowed
Dharm Singh Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0005
Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25, 27(1A)
High Courts01 Dec 2023Allowed
Sidhant Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0004
Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25, 27(1A)
High Courts01 Dec 2023Allowed
Avdhesh Singh Tomar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0003
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13