CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2023

1,425 judgments · page 71 of 72

High Courts03 Jan 2023Allowed

Usha Devi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0028

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 370AImmoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 7
Read judgment
High Courts02 Jan 2023Allowed

Jitendra Prajapati Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0015

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 201, 302, 307, 323, 506
Read judgment
High Courts02 Jan 2023Allowed

Kalibai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0014

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 201, 302Evidence Act, 1872 — Section 27
Read judgment
High Courts02 Jan 2023Dismissed

Hukmaram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0013

Code Of Criminal Procedure, 1973 — Section 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29
Read judgment
High Courts02 Jan 2023Allowed

Ramesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0012

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 394, 395, 397Evidence Act, 1872 — Section 27
Read judgment
High Courts02 Jan 2023Allowed

Mannu Kha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Evidence Act, 1872 — Section 27
Read judgment