High Courts12 Mar 2024Dismissed
Ramnarayan And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0014
Code Of Criminal Procedure, 1973 — Section 91
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2024
822 judgments · page 32 of 42
High Courts12 Mar 2024Disposed Of
Ganesh Kumawat Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0013
Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 9
High Courts11 Mar 2024Dismissed
Shaitan Singh Rajput Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0022
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 294, 506
High Courts11 Mar 2024
Aishanlal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0021
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 325
High Courts11 Mar 2024
Saroj Yadav And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0020
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 323
High Courts11 Mar 2024Dismissed
Veer Bahadur And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0019
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(dha), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 294, 323, 506
High Courts11 Mar 2024Disposed Of
Keerti Gaud And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0018
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 506
High Courts11 Mar 2024
Ramprakash Sharma (Died) Through Lrs (A) Virendra Sharma And Others Vs Ramadhar (Dead) Through Lrs (A) Santosh Sharma And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0017
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 94, 151, Order 39 Rule 1, Order 39 Rule 2
High Courts11 Mar 2024Disposed Of
Hindu Front For Justice (Regd. Trust No. 976) Through Its President Ms. Ranjana Agnihotri And Others Vs Union Of India Ministry Of Culture And Others)
Madhya Pradesh High Court · (2024) 03 MP CK 0011
Constitution Of India, 1950 — Article 25, 26, 29, 49Code Of Civil Procedure, 1908 — Section 75(e), Order 26 Rule 9, Order 26 Rule 10, Order 26 Rule 10AAncient Monuments And Archaeological Sites And Remains Act, 1958 — Section 16, 16(2), 21, 39
High Courts11 Mar 2024
Jitesh And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0010
Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 323, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts11 Mar 2024
Lokendra Singh And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0009
Constitution Of India, 1950 — Article 226, 227Indian Penal Code, 1860 — Section 34, 109, 294, 323, 324, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2) (va)
High Courts11 Mar 2024Dismissed
Karan Singh Vs Prerit Tiwari And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0008
Code Of Criminal Procedure, 1973 — Section 374, 391, 482Negotiable Instruments Act, 1881 — Section 138
High Courts08 Mar 2024Dismissed
Firoj Khan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0002
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaya Peeth Ko Appeal) Ahdiniyam, 2005 — Section 2Code Of Civil Procedure, 1908 — Section 96, 97, 98, 99, 100
High Courts07 Mar 2024Allowed/Disposed Of
Maganlal Vs Krishna Jain Mahila Kala Kendra
Madhya Pradesh High Court · (2024) 03 MP CK 0024
Constitution Of India, 1950 — Article 226, 227Code Of Civil Procedure, 1908 — Section 151, Order 7 Rule 11Madhya Pradesh Public Trusts Act, 1951 — Section 2(1), 4, 5, 6, 7, 7(1), 8, 8(1), 9, 9(3), 12, 24, 25, 25(3), 26, 27, 28
High Courts07 Mar 2024Dismissed
New India Assurance Ltd Vs Kamalsingh Sisodiya And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0023
Motor Vehicles Act, 1988 — Section 168, 173(1)Child And Adolescent Labour (Prohibition And Regulation) Act, 1986 — Section 2(ii)
High Courts07 Mar 2024Dismissed
Hero @ Irfan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0007
Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 34, 109, 120B, 193, 195, 196, 344, 348, 365, 366A, 376(D), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6, 16, 17
High Courts07 Mar 2024Dismissed
Ajay Chhipa Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0006
Code Of Criminal Procedure, 1973 — Section 156(3), 482Indian Penal Code, 1860 — Section 206, 306
High Courts07 Mar 2024Allowed
Devesh Gokhale Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0005
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 323, 498A, 506
High Courts07 Mar 2024Dismissed
Shankarlal Soni Shankarlal Soni Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0004
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 96, Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 3
High Courts07 Mar 2024Allowed
Gopal Kevat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0003
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 49A