Bhartiya Nagrik Suraksha Sanhita, 2023 — Section 482, 483Customs Act. 1962 — Section 104, 135(1)(b), 135(1)(i)(A)Code of Criminal Procedure 1973 — Section 204, 438

Read judgment

High Courts10 Sept 2024Dismissed

Chandrashekhar Verma Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 09 MP CK 0007

Code of Criminal Procedure 1973 — Section 482, 161Indian Penal Code 1860 — Section 155(2), 156(1), 306, 498AConstitution of India 1950 — Article 21, 226

Read judgment

High Courts09 Sept 2024

Ramesh Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 09 MP CK 0006

Indian Penal Code, 1860 — Section 34, 294, 302, 304(II), 323, 325, 506

Read judgment

High Courts06 Sept 2024Dismissed

Akbar @ Lala S/O Raees Bose Through Nazma Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 09 MP CK 0005

Constitution of India 1950 — Article 226National Security Act, 1980 — Section 3, 3(2), 8, 9, 10, 11, 12, 13Supplies of Essential Commodities Act, 1980 — 3(1)

Read judgment

High Courts04 Sept 2024Disposed Off

Dinesh & Anr. Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 09 MP CK 0004

Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 13Indian Penal Code, 1860 — Section 34, 201, 302, 364AEvidence Act 1872 — Section 27

Read judgment

High Courts03 Sept 2024Disposed Off

Archon Powerinfra India Pvt. Ltd. Through its Authorised Signatory And Civil Engineer Shri Amit Shar Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 09 MP CK 0003

Constitution of India 1950 — Article 226

Read judgment

High Courts03 Sept 2024Allowed

Vinod Vs @ The State of Madhya Pradesh Versus Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2024) 09 MP CK 0002

Indian Penal Code, 1860 — Section 294, 392, 394, 395, 397Indian Evidence Act, 1872 — Section 27Code of Criminal Procedure 1973 — Section 161, 162

Read judgment

High Courts02 Sept 2024

Khushvant @ Dabbu Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 09 MP CK 0001

Indian Penal Code, 1860 & mdash; Section 392, 397

Read judgment

High Courts31 Aug 2024Disposed Off

Babulal @APPELLANT @ Hash The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 08 MP CK 0001

Indian Penal Code, 1860 — Section 294, 304 (2) 307, 313, 325, 326, 335Code of Criminal Procedure 1973 — Section 428

Read judgment

High Courts28 Aug 2024Dismissed

Akil Ahmed Ansari Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 08 MP CK 0014

Code of Criminal Procedure 1973 — Section 311A, 482Indian Penal Code 1860 — Section 120B, 420, 467, 468, 471Identification of Prisoners Act 1920 — Section 5

Read judgment

High Courts23 Aug 2024Dismissed

Rahman Khan And Others @APPELLANT @ Hash State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 08 MP CK 0034

Madhya Pradesh High Court Rules, 2008 &mdash, Chapter II Rule 30A

Read judgment

High Courts23 Aug 2024Dismissed

Rahman Khan And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 08 MP CK 0013

Madhya Pradesh High Court Rules, 2008 &mdash Rule 30A

Read judgment

High Courts23 Aug 2024Dismissed

Canara Bank (Successor Of Syndicate Bank) Vs M/s Kamal Cotspin Private Ltd.

Madhya Pradesh High Court · (2024) 08 MP CK 0012

Code of Civil Procedure 1908 — Section 47, 115, 151, Order 21 Rule 1(1)Arbitration & Conciliation Act, 1996 — Section 31A, 31(8), 34, 36(1), 37

Read judgment

High Courts22 Aug 2024Disposed Off

Jagivan Das Jaiswal Vs Mst Nohari Bai And Others

Madhya Pradesh High Court · (2024) 08 MP CK 0011

Code of Criminal Procedure 1973 — Section 11, 47, 151, Order 21 Rule 32, Order 21 Rule 35The Indian Easements Act, 1882 — Section 22

Read judgment

High Courts22 Aug 2024Disposed Off

Pintu @ Harvansh Singh Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 08 MP CK 0010

Indian Penal Code, 1860 — Sections 147, 148, 149, 307, 323, 498A, 506, 552Code of Criminal Procedure 1973 — Section 173, 320, 320(2), 482Dowry Prohibition Act 1961 — Section 3, 4

Read judgment

High Courts22 Aug 2024Disposed Off

Sunit @ Sumit Singh Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 08 MP CK 0009

Code of Criminal Procedure 1973 — Section 437(3), 439Bharatiya Nagrik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 34, 302, 114, 120B, 397, 398, 450Arms Act, 1959 — Section 25, 27

Read judgment

High Courts21 Aug 2024

Karunesh @ Golu Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 08 MP CK 0008

Code of Criminal Procedure 1973 — Section 374Indian Penal Code, 1860 — Section 302, 304-I, 307, 323, 449, 450, 452

Read judgment