High Courts15 May 2024Allowed
Ramveer@Chhotu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0064
Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25, 27
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 118 of 2,481
High Courts15 May 2024
Murari Mirdha Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0063
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts15 May 2024Allowed/Disposed Of
Vikas @ Vikky And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0062
Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 341, 427, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va)Code Of Criminal Procedure, 1973 — Section 41A
High Courts15 May 2024Allowed
Satish Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0061
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 107, 306
High Courts15 May 2024Allowed
Ravindra @ Ravendra Rawat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0060
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts14 May 2024Dismissed
Ramkrapal Awasthi And Others Vs Sadhuram Awasthy And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0058
Code Of Civil Procedure, 1908 — Section 100
High Courts14 May 2024Allowed/Disposed Of
Diamond Infrastructure Partnership Firm Vs Chandaprabhu Homes (Pvt) Limited And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0057
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 1 Rule 10(2), Order 39 Rule 1, Order 39 Rule 2, Order 39 Rule 2A
High Courts13 May 2024Allowed
Shivam Rajawat Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0056
Indian Penal Code, 1860 — Section 34, 307Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts13 May 2024Allowed
K.P. Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0055
Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25, 27
High Courts13 May 2024Allowed/Disposed Of
Bhupendra @ Bhoop Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0054
Indian Penal Code, 1860 — Section 34, 323, 325Code Of Criminal Procedure, 1973 — Section 397
High Courts13 May 2024Disposed Of
Prosecutrix Of Crime Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0053
Indian Penal Code, 1860 — Section 363, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6
High Courts13 May 2024Dismissed
Vishnu Prasad Yadav And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0052
Code Of Criminal Procedure, 1973 — Section 317, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29Indian Penal Code, 1860 — Section 120B
High Courts13 May 2024Allowed/Disposed Of
Jitendra Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0051
Code Of Criminal Procedure, 1973 — Section 397Arms Act, 1959 — Section 3, 25 (1B)(a)
High Courts13 May 2024Disposed Of
Rajeev Gupta And Others Vs Central Norcotics Bureau
Madhya Pradesh High Court · (2024) 05 MP CK 0050
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29, 43, 67Code Of Criminal Procedure, 1973 — Section 91
High Courts13 May 2024
Teja Banjara Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0049
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts13 May 2024Allowed
Dr. Nakul Raj Singhai And Others Vs Pramila Singhai
Madhya Pradesh High Court · (2024) 05 MP CK 0048
Code Of Criminal Procedure, 1973 — Section 145, 145(1), 146, 482
High Courts13 May 2024Allowed/Disposed Of
Hemant Sikarwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0047
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 436, 511
High Courts10 May 2024Partly Allowed
Mehmood Qureshi @ Dabbi And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0083
Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 451, 452, 458, 506, 506(2)Code Of Criminal Procedure, 1973 — Section 313
High Courts10 May 2024
Amol Sheorey Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0082
Indian Penal Code, 1860 — Section 120B, 409, 467, 468
High Courts10 May 2024Allowed
Sunil Tripathi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0081
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468, 471