COURT ARCHIVE

Madhya Pradesh High Court judgments, 2023

1,425 judgments · page 68 of 72

High Courts24 Jan 2023Allowed

Yogesh @ Ankesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0092

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 &Mdash; Section 4, 6, 9Prevention Of Cruelty To Animals Act, 1960 — Section 11

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High Courts23 Jan 2023Allowed

Krishna Builders And Developers Vs Collector Of Stamps, Collector Office And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0098

Constitution Of India, 1950 — Article 226Indian Stamp Act, 1899 — Section 5(d), 13, 14, 33, 38(2), 40, 41, 48, 48B

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High Courts23 Jan 2023Allowed

Abhishek Malviya Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0091

Indian Penal Code, 1860 — Section 363, 366, 376(2)(N)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w), 3(2)(v)Code Of Criminal Procedure, 1973 — Section 439

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High Courts23 Jan 2023Allowed

Dara Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0090

Code Of Criminal Procedure, 1973 — Section 437(3), 438Indian Penal Code, 1860 — Section 294, 307, 506

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High Courts23 Jan 2023Allowed

Babulal @ Babudiya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0089

Code Of Criminal Procedure, 1973 — Section 437(3), 438Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2oo4 — Section 4, 6, 9Madhya Pradesh Krishik Pashu Parirakshan Adhiniyam, 1959 — Section 4, 6, 10

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High Courts23 Jan 2023Allowed

Mohd.Anwar Khan Vs Santosh Kumar

Madhya Pradesh High Court · (2023) 01 MP CK 0088

Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 19Limitation Act, 1963 — Section 5

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High Courts20 Jan 2023Dismissed

Mahesh And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0084

Code Of Criminal Procedure, 1973 — Section 31, 31(1), 427, 482Indian Penal Code, 1860 — Section 71, 380, 457Evidence Act, 1872 — Section 27

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High Courts20 Jan 2023Disposed Of

Ram Sing And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 307, 341

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High Courts20 Jan 2023Disposed Of

Rammilan Singh Yadav Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0077

Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 248

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High Courts20 Jan 2023Disposed Of

Shanti Jatav Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0076

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 156

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High Courts19 Jan 2023Allowed

Gendakali And Others Vs Union Of India Through General Manager And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0095

Railway Claims Tribunal Act, 1987 — Section 23Railways Act, 1989 — Section 124AMotor Vehicles Act, 1988 — Section 163A

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High Courts19 Jan 2023Allowed

Narendra Prasad Awasthi Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0085

Constitution Of India, 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control and Appeal) Rules, 1966 — Rule 16

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High Courts19 Jan 2023Dismissed

Deepak Garg Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0082

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 161, 227, 228, 239, 240, 241, 242, 245, 397, 482Indian Penal Code, 1860 — Section 34, 294, 506

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High Courts19 Jan 2023Dismissed