High Courts28 Feb 2023Dismissed
Ganpatram Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0090
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29, 37
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2023
1,425 judgments · page 62 of 72
High Courts27 Feb 2023Allowed
Awdhesh Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0099
Indian Penal Code, 1860 — Section 147, 148, 149, 195A, 294, 302, 307, 323, 327, 329, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts27 Feb 2023Allowed
Laxman @ Laxminarayan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0098
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 406, 420
High Courts27 Feb 2023Allowed
Raj Kumar Yadav And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0097
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
High Courts27 Feb 2023Disposed Of
Rajendra Singh And Others Vs Authorized Officer And Others
Madhya Pradesh High Court · (2023) 02 MP CK 0094
Securitization And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14, 17
High Courts24 Feb 2023Allowed
Jogendrasingh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0089
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts24 Feb 2023Allowed/Disposed Of
Manmohan And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0088
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 148, 149, 302, 307
High Courts24 Feb 2023Dismissed
Jayprakash Gupta Vs M/S Lakshmi Electricals Shahdol
Madhya Pradesh High Court · (2023) 02 MP CK 0087
Code Of Criminal Procedure, 1973 — Section 311, 482Evidence Act, 1872 — Section 45, 47Negotiable Instruments Act, 1881 — Section 20, 87, 138, 139
High Courts24 Feb 2023Allowed
Ramcharan And Anr Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0086
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 302, 392, 394
High Courts24 Feb 2023Dismissed
Sugan Chand Vs Indra Bai And Others
Madhya Pradesh High Court · (2023) 02 MP CK 0085
Code Of Civil Procedure, 1908 — Section 100, Order 6 Rule 17, Order 41 Rule 27Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts24 Feb 2023Allowed
Deepak Shivhare Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0084
Code Of Criminal Procedure, 1973 — Section 438Madhya Pradesh Excise Act, 1915 — Section 34(2), 42
High Courts24 Feb 2023Disposed Of
Bhawarlal Vs Food And Civil Supply Department
Madhya Pradesh High Court · (2023) 02 MP CK 0083
Constitution Of India, 1950 — Article 215Contempt Of Court Act, 1971 — Section 10, 12
High Courts24 Feb 2023Allowed
Ravindra Pachauri @ Chukku Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 02 MP CK 0082
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1) (w)(ii), 3(2)(v), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 366, 376(2)(N), 506
High Courts24 Feb 2023Allowed/Disposed Of
Rami Ravi Kumar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0081
Code Of Criminal Procedure, 1973 — Section 438, 439, 482
High Courts24 Feb 2023Partly Allowed
Kamod Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0079
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 302, 303, 304IEvidence Act, 1872 — Section 27
High Courts23 Feb 2023Dismissed
Child In Conflict Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0080
Code Of Criminal Procedure, 1973 — Section 397, 401Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 3, 12, 12(1), 102Indian Penal Code, 1860 — Section 376, 376A, 376C, 377
High Courts23 Feb 2023Allowed/Disposed Of
Kalyan Sharma @ Mukesh Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0078
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Code Of Criminal Procedure, 1973 — Section 439
High Courts23 Feb 2023Allowed
Ashish Kumar Vishwakarma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0077
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22Madhya Pradesh Drugs (Control) Act, 1949 — Section 5, 13
High Courts23 Feb 2023Allowed/Disposed Of
Shyamu Kushwah Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 02 MP CK 0076
Indian Penal Code, 1860 — Section 34, 120B, 201, 302, 376DCode Of Criminal Procedure, 1973 — Section 439
High Courts23 Feb 2023Disposed Of
Kiran Prajapat And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 02 MP CK 0075
Code Of Criminal Procedure, 1973 — Section 144, 151Indian Penal Code, 1860 — Section 141, 143, 503, 506