High Courts06 Jun 2024Allowed
Kailash Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 06 MP CK 0020
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2024
822 judgments · page 11 of 42
High Courts06 Jun 2024Allowed
Ashish@Kalli Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 06 MP CK 0019
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts06 Jun 2024Allowed
Ravi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 06 MP CK 0012
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts03 Jun 2024
Ramgopal And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 06 MP CK 0011
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 323Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va)
High Courts03 Jun 2024Allowed
Gopal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 06 MP CK 0010
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts03 Jun 2024Disposed Of
Humali Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 06 MP CK 0009
Code Of Criminal Procedure, 1973 — Section 161, 164, 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 302, 323, 506Madhya Pradesh Dharmantran Pratished Adhiniyam, 2021 — Section 3, 5
High Courts03 Jun 2024Disposed Of
Rahul @ Rohit Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 06 MP CK 0008
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 325, 326, 506
High Courts03 Jun 2024Disposed Of
Wasim Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 06 MP CK 0007
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29
High Courts03 Jun 2024Allowed
Ritik Hada Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 06 MP CK 0006
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts03 Jun 2024Allowed
Sameer @ Gulfam Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 06 MP CK 0005
Code Of Criminal Procedure, 1973 — Section 437(3), 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29Evidence Act, 1872 — Section 27
High Courts03 Jun 2024Allowed
Lakhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 06 MP CK 0004
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts03 Jun 2024Disposed Of
Deendayal Rai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 06 MP CK 0003
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Madhya Pradesh Excise Act, 1915 — Section 34(2), 42Evidence Act, 1872 — Section 27
High Courts03 Jun 2024Disposed Of
M/S Agni Dairy Industries Pvt. Ltd And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 06 MP CK 0002
Code Of Criminal Procedure, 1973 — Section 133, 397
High Courts03 Jun 2024Disposed Of
Vikash Harsana Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 06 MP CK 0001
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 379
High Courts31 May 2024
Rajaram Rathore Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0127
Constitution Of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalay (Khand Peeth Ko Appeal) Adhiniyam, 2005 — Section 2(A)
High Courts31 May 2024Disposed Of
M/S Neo Treads Pvt. Ltd Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0126
Constitution Of India, 1950 — Article 226Madhya Pradesh Nagar Tatha Gram Nivesh Vikasit Bhoomiyco, Griho, Bhavano Tatha Anya Sanrachnaon Ka Vyayan Niyam, 1975 — Section 9
High Courts31 May 2024Allowed
Mahipal @ Pratap Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0125
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 6
High Courts31 May 2024Dismissed
Suman Bajpai Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0124
Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 131, 242
High Courts31 May 2024Allowed
Deepak Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0123
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22
High Courts31 May 2024Disposed Of
Pradeep Kumar Parashar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0122
Constitution Of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalay (Khand Peeth Ko Appeal) Adhiniyam, 2005 — Section 2(A)