High Courts04 Apr 2024
Nirmala Vs Gopi Raj
Madhya Pradesh High Court · (2024) 04 MP CK 0020
Code Of Civil Procedure, 1908 — Section 24Code Of Criminal Procedure, 1973 — Section 125Protection Of Women From Domestic Violence Act, 2005 — Section 12
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 130 of 2,481
High Courts04 Apr 2024Allowed/Disposed Of
Rameshchand Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0018
High Court Of Madhya Pradeshrules, 2008 — Rule 42(2), 42(3)Code Of Criminal Procedure, 1973 — Section 389(1), 446Indian Penal Code, 1860 — Section 120B, 409, 467, 468, 471, 474
High Courts03 Apr 2024Dismissed
Salim Khan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0032
Code Of Criminal Procedure, 1973 — Section 378(4)Indian Penal Code, 1860 — Section 34, 294, 323, 325, 506, 506II
High Courts03 Apr 2024Allowed/Disposed Of
Mohan Singh Rathore Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0031
Indian Penal Code, 1860 — Section 34, 306Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
High Courts03 Apr 2024
Umesh Singh Bhadoriya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0029
Indian Penal Code, 1860 — Section 34, 120B, 420
High Courts03 Apr 2024
Shabbir@Kailash Dagor Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0028
Indian Penal Code, 1860 — Section 324, 341
High Courts03 Apr 2024Dismissed
Kapil Tomar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0027
Code Of Criminal Procedure, 1973 — Section 156(3), 482
High Courts03 Apr 2024
Satish Bagwan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0026
Code Of Criminal Procedure, 1973 — Section 389(1)Information Technology Act, 2000 — Section 66C, 66D
High Courts03 Apr 2024Allowed/Disposed Of
Rajendra Kumar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0024
Constitution Of India, 1950 — Article 226Madhya Pradesh Motor Vehicles Rules, 1994 — Rule 84Motor Vehicles Act, 1988 — Section 83
High Courts03 Apr 2024Allowed
Dharmendra Das Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0023
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 354(A)(1)(i), 354(D)(1)(i)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(I)(W)(ii) , 3(2)(va)
High Courts03 Apr 2024
Durgesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0022
Code Of Criminal Procedure, 1973 — Section 389(1)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts03 Apr 2024
Shivraj Singh Chouhan And Others Vs Vivek Krishna Tankha
Madhya Pradesh High Court · (2024) 04 MP CK 0021
Code Of Criminal Procedure, 1973 — Section 205, 205(2), 317, 482
High Courts02 Apr 2024Dismissed
Shailesh Bopche Vs Anita Bopche
Madhya Pradesh High Court · (2024) 04 MP CK 0034
Code Of Criminal Procedure, 1973 — Section 125, 482Indian Penal Code, 1860 — Section 376, 494
High Courts02 Apr 2024Dismissed
Girish Mehta Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0033
Code Of Criminal Procedure, 1973 — Section 437(3), 482Indian Penal Code, 1860 — Section 380, 454
High Courts02 Apr 2024Allowed
Kamal Kishore Sahu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0017
Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 376, 376(2)(n), 452, 506
High Courts02 Apr 2024Allowed
Abdul Jabbar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0016
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
High Courts02 Apr 2024Disposed Of
Manna Dayma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0015
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21(B), 29
High Courts02 Apr 2024Disposed Of
M/S Pawan Oil Industries And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0014
Constitution Of India, 1950 — Article 227Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14, 18
High Courts02 Apr 2024Allowed/Disposed Of
Shambhulal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0013
Madhya Pradesh Land Revenue Code, 1959 — Section 44(1), 44(2), 46, 46(b), 50, 50(1)(c), 131(1)
High Courts02 Apr 2024Allowed
Chhotu @ Chhotelal And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0012
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 511