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
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 122 of 2,481
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)
High Courts01 May 2024Allowed
Deependra Singh Parmar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 05 MP CK 0004
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(3)Indian Penal Code, 1860 — Section 394
High Courts30 Apr 2024Allowed
Dayaram Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0208
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(l), 6
High Courts30 Apr 2024Disposed Of
Anantnarayan And Others Vs Suresh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0207
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151
High Courts30 Apr 2024Disposed Of
M/S Hitesh Agencies Vs Union Bank Of India And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0206
Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14, 17, 17(5)
High Courts30 Apr 2024Disposed Of
Didar Singh And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0205
Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 44(1), 248
High Courts30 Apr 2024Dismissed
Moti Singh Vs Election Commission Of India And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0204
Representation Of People Act, 1951 — Section 33(1), 36(5)
High Courts29 Apr 2024
Sardar Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0202
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 409
High Courts29 Apr 2024Allowed
Angoornath Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0201
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 201, 302
High Courts29 Apr 2024Allowed
Jeetendra Bharti Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0200
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 342, 366, 376, 506
High Courts29 Apr 2024Allowed
Manahor Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0199
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 506
High Courts29 Apr 2024Dismissed
Shivram Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0198
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29
High Courts29 Apr 2024Allowed
Ballu Yadav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0197
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 342, 363, 366, 366A, 376, 376D, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6
High Courts29 Apr 2024Allowed
Aman Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0196
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts29 Apr 2024Allowed
Tahir Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0195
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29
High Courts29 Apr 2024Dismissed
Jaipal Wadhwani Vs Arvind Kumar Mishra
Madhya Pradesh High Court · (2024) 04 MP CK 0194
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 26 Rule 9
High Courts26 Apr 2024Allowed
Chotu @ Vikas And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0193
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 302, 307, 323, 506
High Courts26 Apr 2024Allowed
Vinod Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0192
Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 363, 376, 376(2)(N)Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 5(l), 6
High Courts26 Apr 2024Allowed
Karan Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0191
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20