High Courts02 Apr 2024Allowed
Rameez Khan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0011
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 107, 306
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 131 of 2,481
High Courts02 Apr 2024
Sanjay Kumar Bhatiya Vs Leena Dinesh
Madhya Pradesh High Court · (2024) 04 MP CK 0010
Indian Penal Code, 1860 — Section 294, 354(d), 456, 506(II)
High Courts02 Apr 2024Disposed Of
Ramveer Singh Gurjar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0009
Code Of Criminal Procedure, 1973 — Section 482
High Courts02 Apr 2024
Lal Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0008
Code Of Criminal Procedure, 1973 — Section 374, 389(1)Indian Penal Code, 1860 — Section 34, 323, 324
High Courts02 Apr 2024Dismissed
M/S Chintaman Developers Pvt. Ltd Vs Acme Papers Ltd. Company Registered And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0007
Indian Stamp Act, 1899 — Section 38
High Courts01 Apr 2024Allowed
Pratap Ahirwar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0079
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 302, 323, 365, 427, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1) (s), 3(2)(v), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts01 Apr 2024Dismissed
Akash Tomar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0078
Code Of Criminal Procedure, 1973 — Section 156(3), 482
High Courts01 Apr 2024Disposed Of
Ranjeet Singh Vs Buddheshy Kumar Vaidh Collector And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0077
Code Of Civil Procedure, 1908 — Section Order 39 Rule 2 (a)Contempt Of Courts Act, 1971 — Section 10, 12
High Courts01 Apr 2024Dismissed
State Of Madhya Pradesh Vs Veerbal
Madhya Pradesh High Court · (2024) 04 MP CK 0076
Code Of Criminal Procedure, 1973 — Section 378(3)Indian Penal Code, 1860 — Section 376, 506
High Courts01 Apr 2024Dismissed
State Of Madhya Pradesh Vs Kailash Aadiwasi
Madhya Pradesh High Court · (2024) 04 MP CK 0075
Code Of Criminal Procedure, 1973 — Section 378(3)Indian Penal Code, 1860 — Section 376 (2) (dha)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts01 Apr 2024Dismissed
Deceased And Others Vs Nilesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0074
Madhya Pradesh Land Revenue Code, 1959 — Section 250
High Courts01 Apr 2024Disposed Of
Kolam Singh Bhilala And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0073
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 307
High Courts01 Apr 2024Allowed
Shubham Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0072
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 324
High Courts01 Apr 2024Allowed/Disposed Of
Kishan Sen And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0005
Constitution Of India, 1950 — Article 226
High Courts01 Apr 2024Disposed Of
Jayant Joshi And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0004
Constitution Of India, 1950 — Article 226 Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005 — Section 2(A)
High Courts01 Apr 2024
Kirti Pandey And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 04 MP CK 0003
Constitution Of India, 1950 — Article 226Transplantation Of Human Organs And Tissues Act, 1994 — Section 2(i), 2(f), 9, 9(3)
High Courts01 Apr 2024Allowed/Disposed Of
Reena And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0002
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 107, 306
High Courts01 Apr 2024Allowed
Anurag Pachauri Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 04 MP CK 0001
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Code Of Criminal Procedure, 1973 — Section 439
High Courts27 Mar 2024
Balwan Rajpoot@ Chayna Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 03 MP CK 0087
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 326
High Courts22 Mar 2024Allowed
Riyazuddin Vs Nisaruddin @ Antim Lala And Others
Madhya Pradesh High Court · (2024) 03 MP CK 0088
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 6 Rule 17, Order 41 Rule 27