High Courts06 May 2024
Swati Wife Vs Indrakumar And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0023
Motor Vehicles Act, 1988 — Section 134, 133, 173(1)Indian Penal Code, 1860 — Section 279, 337, 338
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,603 judgments · page 121 of 2,481
High Courts06 May 2024Allowed/Disposed Of
Makundi Lal Pathak Vs Bharat Lal Tiwari And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0022
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 5 Rule 17Madhya Pradesh Land Revenue Code, 1959 — Section 129, 129(5)
High Courts06 May 2024Dismissed
Satya Narayan Vs Union Of India
Madhya Pradesh High Court · (2024) 05 MP CK 0021
Railway Claims Tribunal Act, 1987 — Section 16, 23Railway Act, 1989 — Section 123(c), 124A, 154Terrorist And Disruptive Activities (Prevention) Act,1987 — Section 3(1)
High Courts06 May 2024Disposed Of
Bhawarlal @ Lakadhara Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0018
Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 307, 326
High Courts03 May 2024Allowed/Disposed Of
Dheeraj Sharma (Mahate) Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0107
Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 161
High Courts03 May 2024Allowed
Kamal Bagri Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0017
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts03 May 2024Allowed
Basubai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0016
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts03 May 2024Allowed
Hariom Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0015
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376, 405, 506IIProtection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts03 May 2024Allowed
Bhaiyalal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0014
Code Of Criminal Procedure, 1973 — Section 309, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts03 May 2024Allowed
Chhotu Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0013
Code Of Criminal Procedure, 1973 — Section 309, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts03 May 2024
Ajay Nikam And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0012
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 34, 324
High Courts03 May 2024Allowed/Disposed Of
Pankaj Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0011
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14ACode Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 354, 456, 406
High Courts03 May 2024Allowed
Kamal And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0009
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 323, 326
High Courts02 May 2024
Munshikha And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0003
Code Of Criminal Procedure, 1973 — Section 389, 482Indian Penal Code, 1860 — Section 34, 304II, 323, 452
High Courts02 May 2024Dismissed
S M Yahya Vs Madhya Pradesh Waqf Board Bhopal And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0002
Constitution Of India, 1950 — Article 226Waqf Act, 1995 — Section 64, 64(3)
High Courts02 May 2024
Govind And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0001
Code Of Criminal Procedure, 1973 — Section 389(1)
High Courts01 May 2024Allowed
Naresh Kewat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0008
Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts01 May 2024Allowed
Dharmendra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 05 MP CK 0007
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 366, 376(2)(n)
High Courts01 May 2024Dismissed
Sonam Deharia Vs Lalit Mesram
Madhya Pradesh High Court · (2024) 05 MP CK 0006
Constitution Of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13BCode Of Civil Procedure, 1908 — Section 151
High Courts01 May 2024Allowed/Disposed Of
Dinesh Mewada Vs Shrimaan Collector Mahoday Collector
Madhya Pradesh High Court · (2024) 05 MP CK 0005
Constitution Of India, 1950 — Article 226Madhya Pradesh Excise Act, 1915 — Section 34(2)