High Courts31 May 2024Dismissed
Banti @ Avendra Singh Vs Jayshree And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0121
Code Of Criminal Procedure, 1973 — Section 482
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2024
822 judgments · page 12 of 42
High Courts31 May 2024Disposed Of
Raghuveer Singh Yadav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0120
Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 64
High Courts31 May 2024Allowed
Arvind Kumar Chawariya And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0119
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 406, 409, 408, 418, 420
High Courts30 May 2024Allowed
Sanju Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0142
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts30 May 2024Allowed
Mohammad Muddasar Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0141
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 201, 420, 467, 468, 471
High Courts30 May 2024Allowed
Sudhir Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0140
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts30 May 2024Disposed Of
Kushal @ Kushiyal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0139
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts30 May 2024Allowed
Guman Rawat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0138
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts29 May 2024Allowed
Jagdish Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0137
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 386, 419, 465, 468, 469, 471, 506
High Courts29 May 2024Disposed Of
Kadwa Patidar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0136
Constitution Of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalay (Khand Peeth Ko Appeal) Adhiniyam, 2005 — Section 2(A)
High Courts29 May 2024Disposed Of
Gowardhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0135
Code Of Criminal Procedure, 1973 — Section 482
High Courts29 May 2024Disposed Of
Kamalkant Yadav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0134
Constitution Of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalay (Khand Peeth Ko Appeal) Adhiniyam, 2005 — Section 2(A)
High Courts29 May 2024Disposed Of
Dr. Sunil Kumar Shrivastava Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0133
Constitution Of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalay (Khand Peeth Ko Appeal) Adhiniyam, 2005 — Section 2(A)
High Courts29 May 2024Allowed
Dean Agriculture College Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0132
Code Of Criminal Procedure, 1973 — Section 482
High Courts29 May 2024Disposed Of
Ramadheen Sharma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0131
Constitution Of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalay (Khand Peeth Ko Appeal) Adhiniyam, 2005 — Section 2(A)
High Courts29 May 2024Disposed Of
Santosh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0130
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 366, 376, 376(D)
High Courts29 May 2024Disposed Of
Manohar Patel Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0129
Constitution Of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(A)
High Courts29 May 2024Dismissed
Shishupal Jatav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0128
Code Of Criminal Procedure, 1973 — Section 156(3), 482
High Courts27 May 2024Disposed Of
Ramlal Bhat Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0170
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal). Sanshodhan Adhiniyam, 2013 — Section 2(1)
High Courts27 May 2024Allowed
Sitaram Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0162
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 148, 149, 302, 323, 324