High Courts15 Apr 2024Disposed Of
Jaya And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0108
Code Of Criminal Procedure, 1973 — Section 141, 143, 151, 144, 503, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 127 of 2,481
High Courts12 Apr 2024Allowed
Chetan Garg And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0107
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts12 Apr 2024Allowed
Nazim Mohammad Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0106
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts12 Apr 2024Allowed
Sant Kumar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0105
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts12 Apr 2024Allowed
Kunwarsingh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0104
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts12 Apr 2024Allowed
Tersingh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0103
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 343, 364, 365A
High Courts12 Apr 2024Allowed
Santosh @ Puchcho Chauhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0102
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 506
High Courts12 Apr 2024Allowed
Rajveer @ Raju Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0101
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts12 Apr 2024Dismissed
Akash Dhakad Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0100
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 417, 465, 468, 471
High Courts12 Apr 2024Allowed
Suresh Rai And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0099
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts12 Apr 2024Allowed
Ramveer Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0098
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 308, 323, 506
High Courts12 Apr 2024Dismissed
State Of Madhya Pradesh Vs Govind And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0097
Limitation Act, 1963 — Section 5Code Of Criminal Procedure, 1973 — Section 378(3)Indian Penal Code, 1860 — Section 108, 344, 363, 366, 366A, 376(2)(n), 376(3), 376D(a), 427
High Courts12 Apr 2024Disposed Of
Narendra Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0096
Indian Penal Code, 1860 — Section 302
High Courts12 Apr 2024Dismissed
State Of Madhya Pradesh Vs Sughar Singh Jatav
Madhya Pradesh High Court · (2024) 04 MP CK 0095
Code Of Criminal Procedure, 1973 — Section 378(3)Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3
High Courts12 Apr 2024Disposed Of
Shamim Khan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0094
Constitution Of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(A)
High Courts12 Apr 2024Disposed Of
Umashankar Barche Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0093
Constitution Of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(A)
High Courts12 Apr 2024Dismissed
State Of Madhya Pradesh Vs Narsi Alias Naresh Adiwasi
Madhya Pradesh High Court · (2024) 04 MP CK 0092
Code Of Criminal Procedure, 1973 — Section 378(3)Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 4
High Courts12 Apr 2024Disposed Of
Devram Rakshe Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0091
Constitution Of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(A)
High Courts12 Apr 2024Allowed
Priyanshu Jain Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0090
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 120(B), 120B, 147, 148, 149, 332, 341, 342, 353, 427
High Courts12 Apr 2024Dismissed
Mohd. Aslam Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0089
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120(B), 201, 302, 459