High Courts26 Apr 2024Allowed
Dharmpal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0190
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 308
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 123 of 2,481
High Courts26 Apr 2024Allowed
Himanshu Dhakad Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0189
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 366, 376
High Courts26 Apr 2024
M/S Mahashakti Filling Point Vs Additional District Magistrate, Dewas (Madhya Pradesh) And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0188
Constitution Of India, 1950 — Article 226, 227 Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4), 14, 17
High Courts26 Apr 2024
Bhagmal Rathod And Others Vs Tehsildar And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0187
Constitution Of India, 1950 — Article 226, 227Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 14, 17
High Courts26 Apr 2024
Vikram Singh Bundela Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0186
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394
High Courts26 Apr 2024Allowed
Jagdish Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0185
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 149, 195A, 294, 307, 323, 324, 506
High Courts26 Apr 2024Allowed/Disposed Of
Sohail Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0184
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29
High Courts26 Apr 2024Disposed Of
Fakir Mohammad Vs Union Of India And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0183
National Highways Act, 1956 — Section 3D
High Courts26 Apr 2024Allowed
Ganesh Prasad Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0182
Code Of Criminal Procedure, 1973 — Section 397
High Courts26 Apr 2024Allowed
Rajendra Kumar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0181
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25
High Courts26 Apr 2024Disposed Of
Jagdish Singh Parihar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0180
Constitution Of India, 1950 — Article 226Madhya. Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(A)
High Courts26 Apr 2024Disposed Of
Rajesh Kumar Joshi Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0179
Constitution Of India, 1950 — Article 226Madhya. Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(A)
High Courts25 Apr 2024Allowed
Rekhabai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0178
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts25 Apr 2024Allowed
Vimal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0177
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts25 Apr 2024Allowed
Kunjilal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0176
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts25 Apr 2024Disposed Of
Mukesh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0175
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 120B, 420, 471
High Courts25 Apr 2024Disposed Of
Veer Singh Sisodia Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0174
Code Of Criminal Procedure, 1973 — Section 41, 173(1), 173(2), 482Indian Penal Code, 1860 — Section 420, 467, 468
High Courts25 Apr 2024
Sunil Patidar Vs Tehsildar Dhamnod And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0173
Indian Penal Code, 1860 — Section 195, 200Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17
High Courts25 Apr 2024Allowed
Chandrakala Kavreti Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0167
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts24 Apr 2024
Praveen Bagri And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0165
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 323, 325, 341