COURT ARCHIVE

Madhya Pradesh High Court judgments

49,603 judgments · page 115 of 2,481

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

High Courts27 May 2024Allowed

Dharmendra Vs State Of M.P

Madhya Pradesh High Court · (2024) 05 MP CK 0161

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 36, 46

High Courts24 May 2024

Veer Singh Dangi And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0160

Code Of Criminal Procedure, 1973 — Section 301(2), 389(1)Indian Penal Code, 1860 — Section 148, 149, 302, 323

High Courts24 May 2024

Parmu Shaky Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0159

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 201, 302

High Courts24 May 2024Allowed

Amit Kumar Ahuja Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0158

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 419, 420, 467Public Gambling Act, 1867 — Section 3, 4

High Courts24 May 2024Dismissed

Shubham Kahar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 05 MP CK 0157

Code Of Criminal Procedure, 1973 — Section 482

High Courts24 May 2024Allowed

Bharatram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0156

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29, 32(b)(a)

High Courts24 May 2024Disposed Of

Daryavsingh Vs Beenu And Others

Madhya Pradesh High Court · (2024) 05 MP CK 0154

Constitution Of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 35(2), 35(3), 50(1), 51

High Courts24 May 2024Disposed Of

Savitri Singh Rajput And Others Vs Shah Coal Pvt. Ltd And Others

Madhya Pradesh High Court · (2024) 05 MP CK 0153

Code Of Civil Procedure, 1908 — Order 18 Rule 4Motor Vehicles Act, 1988 — Section 173(1)

High Courts22 May 2024Disposed Of

Savita Mishra And Others Vs Vashim Khan And Others

Madhya Pradesh High Court · (2024) 05 MP CK 0155

Motor Vehicles Act, 1988 — Section 173(1)

High Courts22 May 2024Allowed

Dharmendra Singh Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0152

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

High Courts22 May 2024Allowed/Disposed Of

Pushkar Garwal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0150

Code Of Criminal Procedure, 1973 — Section 320, 482Indian Penal Code, 1860 — Section 354, 354(c), 354(D), 506Information Technology Act, 2000 — Section 67, 67(A)