High Courts17 Feb 2024Allowed
Ghanshyam @ Guddu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 02 MP CK 0059
Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 506Code Of Criminal Procedure, 1973 — Section 439
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 137 of 2,481
High Courts17 Feb 2024Allowed
Rohit Gaur Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 02 MP CK 0058
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts17 Feb 2024Allowed
Atar Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 02 MP CK 0057
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts17 Feb 2024Allowed
Choteraja Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 02 MP CK 0056
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 49A
High Courts17 Feb 2024Allowed/Disposed Of
Subhash Sharma Vs GNP Enterprises And Others
Madhya Pradesh High Court · (2024) 02 MP CK 0055
Code Of Criminal Procedure, 1973 — Section 482
High Courts17 Feb 2024Disposed Of
Anil @ Sandu Boyat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 02 MP CK 0053
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 302
High Courts17 Feb 2024
Gajraj Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 02 MP CK 0052
Code Of Criminal Procedure, 1973 — Section 374, 389(1)Indian Penal Code, 1860 — Section 333
High Courts16 Feb 2024Dismissed
Prahalad Gujar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 02 MP CK 0045
Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 354, 363Protection Of Children From Sexual Offences Act, 2012 — Section 3, 5, 7, 9(M), 10
High Courts15 Feb 2024Allowed
Mahle Engine Components India Private Vs Madhya Pradesh Board Of Revenue And Others
Madhya Pradesh High Court · (2024) 02 MP CK 0048
Indian Stamp Act, 1899 — Article 25Companies Act, 1956 — Section 16, 94, 391, 392, 393, 394Indian Stamp Act, 1899 — Section 56
High Courts15 Feb 2024Dismissed
Prahlad Chouhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 02 MP CK 0047
Code Of Criminal Procedure, 1973 — Section 439, 482Indian Penal Code, 1860 — Section 8, 15, 120B, 302, 307Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37
High Courts15 Feb 2024Disposed Of
Ram Singh Vs Narendra Singh
Madhya Pradesh High Court · (2024) 02 MP CK 0046
Constitution Of India, 1950 — Article 142Negotiable Instruments Act, 1881 — Section 147, 138Code Of Criminal Procedure, 1973 — Section 320
High Courts15 Feb 2024Dismissed/Disposed Of
Brijesh Ahirwar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 02 MP CK 0044
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 376(2)(n), 506
High Courts15 Feb 2024Allowed
Aditya Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 02 MP CK 0043
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 204, 420Information Technology Act, 2000 — Section 66D
High Courts15 Feb 2024Allowed
Rajkumar Narang Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 02 MP CK 0042
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 204, 420Information Technology Act, 2000 — Section 66D
High Courts13 Feb 2024Allowed
Laxmi Vs Jagdishchandra And Others
Madhya Pradesh High Court · (2024) 02 MP CK 0051
Motor Vehicles Act, 1988 — Section 173(1)Indian Penal Code, 1860 — Section 278, 337, 338
High Courts13 Feb 2024Dismissed
Shyam Malpani Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 02 MP CK 0050
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 447, 452, 506
High Courts13 Feb 2024Dismissed
Laxman Prasad Rajak Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2024) 02 MP CK 0049
Constitution Of India, 1950 — Article 20(2)Indian Penal Code, 1860 — Section 409
High Courts13 Feb 2024Dismissed
Sonu Saxena And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 02 MP CK 0041
Code Of Criminal Procedure, 1973 — Section 161, 164, 313, 374(2)Indian Penal Code, 1860 — Section 34, 201, 302Evidence Act, 1872 — Section 27, 118, 134
High Courts13 Feb 2024
Savita Vishwakarma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 02 MP CK 0040
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 115, 120(B), 201, 203, 302
High Courts13 Feb 2024Allowed
Vijay Bhilala Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2024) 02 MP CK 0039
Code Of Criminal Procedure, 1973 — Section 300(1), 437(3), 439Indian Penal Code, 1860 — Section 120B, 420, 465, 467, 468, 471