High Courts18 Mar 2024Allowed/Disposed Of
Priti Maheshwari Vs Sheetal Prasad Khandelwal
Madhya Pradesh High Court · (2024) 03 MP CK 0044
Constitution Of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13B
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2024
822 judgments · page 31 of 42
High Courts18 Mar 2024Dismissed
Tikaram Pachore Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0043
Madhya Pradesh Uchcha Nyayalaya(Khand Nyaypith Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts15 Mar 2024Allowed/Disposed Of
Parsuram And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0042
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 148, 149, 302, 323
High Courts15 Mar 2024Allowed
Shera @ Mukesh Sharma And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0041
Indian Penal Code, 1860 — Section 34, 302
High Courts15 Mar 2024Allowed
Krishna Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0040
Code Of Criminal Procedure, 1973 — Section 439
High Courts14 Mar 2024Dismissed
Virendra Patel Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0026
Code Of Criminal Procedure, 1973 — Section 174, 228, 482Indian Penal Code, 1860 — Section 107, 109, 306, 420
High Courts14 Mar 2024Disposed Of
A Minor Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0025
Indian Penal Code, 1860 — Section 376, 376(2)(n)
High Courts13 Mar 2024Dismissed
Jitendra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0033
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 343, 363, 366, 376(2), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4(2), 5L, 6
High Courts13 Mar 2024Allowed/Disposed Of
Salman Ali Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0032
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 365, 394
High Courts13 Mar 2024Allowed/Disposed Of
Sunil Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0031
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 420, 467, 468
High Courts13 Mar 2024Allowed/Disposed Of
Chanchal Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0030
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 49(A), 34(1)
High Courts13 Mar 2024Allowed/Disposed Of
Takdir Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0029
Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25, 27
High Courts13 Mar 2024Allowed
Resu @ Anurag Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0028
Code Of Criminal Procedure, 1973 — Section 397Indian Penal Code, 1860 — Section 34, 294, 325, 506II
High Courts13 Mar 2024Allowed/Disposed Of
Pappu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0027
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts12 Mar 2024Allowed/Disposed Of
Rambabu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0038
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 325
High Courts12 Mar 2024Allowed
Veersingh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0037
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 323
High Courts12 Mar 2024Dismissed
Dulesingh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0036
Constitution Of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts12 Mar 2024Dismissed
Kapil Lodhi Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0035
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(1), 5(j)(ii), 6
High Courts12 Mar 2024Allowed
Rajesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0034
Code Of Criminal Procedure, 1973 — Section 437(3), 439Wild Life (Protection) Act, 1972 — Section 9, 39, 44, 48a, 49(B), 51, 52
High Courts12 Mar 2024
Sanju And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0015
Code Of Criminal Procedure, 1973 — Section 374(2), 389(1)Indian Penal Code, 1860 — Section 34, 323, 325Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5A)