High Courts07 May 2024Allowed
Mohanlal Khatri Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0044
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 201, 294, 306, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 120 of 2,481
High Courts07 May 2024Allowed
Acchu @ Ajju @ Ajruddin Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0043
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 49A
High Courts07 May 2024Allowed/Disposed Of
Sachin Dodiya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0042
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 307, 323, 506
High Courts07 May 2024Allowed
Mohammad Rajjak Sheikh Mansoori Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0041
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 380, 457Arms Act, 1959 — Section 25, 27
High Courts07 May 2024Allowed
Nanuram And Others Vs Hemla And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0039
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 120b, 420, 467
High Courts07 May 2024Allowed
Kishori Ravi Venkat Sai Vs Rajeev Kumar Dubey
Madhya Pradesh High Court · (2024) 05 MP CK 0038
Constitution Of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13, 13B
High Courts07 May 2024Allowed
Prakash Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0037
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(v) and 3(2)(va), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 366, 376, 376 (2)(N), 506
High Courts07 May 2024Dismissed
M/S Sanmati Fabricators A Proprietorship And Others Vs Hinduja Leyland Finance Ltd Plot And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0036
Constitution Of India, 1950 — Article 12, 226Security Interest (Enforcement) Rules, 2002 — Rule 8(5), 9(1)
High Courts07 May 2024
Manohar Singh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0025
Negotiable Instruments Act, 1881 — Section 138
High Courts06 May 2024Dismissed
Lakhan Agrawal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0035
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts06 May 2024Allowed
Balram Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0034
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 36
High Courts06 May 2024Dismissed
Vikram Pratap Verma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0033
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts06 May 2024Allowed
Prabhat @ Prabhu Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0032
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366A, 376
High Courts06 May 2024
Veer Singh Rajput Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0031
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 354
High Courts06 May 2024Allowed
Laal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0030
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(2), 342(3)
High Courts06 May 2024Allowed
Vicky Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0029
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 25
High Courts06 May 2024Allowed
Golu Sen Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0028
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts06 May 2024Allowed
Chhakkelal Vishwakarma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0027
Indian Penal Code, 1860 — Section 279, 337Motor Vehicles Act, 1988 — Section 3, 146, 196, 181
High Courts06 May 2024
Prem Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0026
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 342Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 7, 8
High Courts06 May 2024Disposed Of
Anshul Agrawal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0024
High Court Of Madhya Pradeshrules, 2008 — Rule 30ACode Of Criminal Procedure, 1973 — Section 482