CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2024

822 judgments · page 34 of 42

High Courts17 Feb 2024Partly Allowed

Surajpal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0076

Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Arms Act, 1959 — Section 25, 25(1B)(a), 27
Read judgment
High Courts17 Feb 2024Allowed

Gautam Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0063

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471
Read judgment
High Courts17 Feb 2024Allowed

Sachin Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0062

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 34, 306, 363, 376Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 3, 4
Read judgment
High Courts17 Feb 2024Allowed/Disposed Of

Vikash Gaur Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 02 MP CK 0060

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 34, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
Read judgment
High Courts16 Feb 2024Dismissed

Prahalad Gujar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0045

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 354, 363Protection Of Children From Sexual Offences Act, 2012 — Section 3, 5, 7, 9(M), 10
Read judgment
High Courts15 Feb 2024Dismissed

Prahlad Chouhan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0047

Code Of Criminal Procedure, 1973 — Section 439, 482Indian Penal Code, 1860 — Section 8, 15, 120B, 302, 307Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37
Read judgment
High Courts15 Feb 2024Disposed Of

Ram Singh Vs Narendra Singh

Madhya Pradesh High Court · (2024) 02 MP CK 0046

Constitution Of India, 1950 — Article 142Negotiable Instruments Act, 1881 — Section 147, 138Code Of Criminal Procedure, 1973 — Section 320
Read judgment