COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 138 of 2,481

High Courts13 Feb 2024Allowed

Rajendra Kumar Lakhera Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 02 MP CK 0038

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376(A)(B), 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5L, 5M, 6

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High Courts12 Feb 2024

Mathura Ahirwar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0037

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 323, 324

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High Courts12 Feb 2024Allowed

Victim X (Madhya Pradesh) Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 02 MP CK 0036

Medical Termination Of Pregnancy Act, 1971 — Section 3, 392), 4, 5(1)

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High Courts12 Feb 2024

Munim Ahirwar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0035

Code Of Criminal Procedure, 1973 — Section 374, 389(1)Indian Penal Code, 1860 — Section 323, 460

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High Courts12 Feb 2024

Zaid Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0034

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 452Arms Act, 1959 — Section 25(1B)(B)

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High Courts12 Feb 2024Disposed Of

Dule Singh Vs Poonam Jaiswal And Others

Madhya Pradesh High Court · (2024) 02 MP CK 0033

Constitution Of India, 1950 — Article 227Madhya Pradesh Municipalities Act, 1961 — Section 20

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High Courts12 Feb 2024Allowed

Sachin Pal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0032

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 506

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High Courts09 Feb 2024Allowed/Disposed Of

Rahul Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0030

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6

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High Courts09 Feb 2024Allowed/Disposed Of

Kartikay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0028

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 306

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High Courts08 Feb 2024Allowed

Pritam Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0019

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

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High Courts08 Feb 2024Allowed

Ishwar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 02 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 439

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High Courts08 Feb 2024Dismissed

Rajendra Kumar Yadav Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 02 MP CK 0017

Constitution Of India, 1950 — Article226Madhya Pradesh Co-Operative Societies Act, 1960 — Section 55(2)

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High Courts08 Feb 2024

Shreyansh Bhandari Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 02 MP CK 0016

Code Of Criminal Procedure, 1973 — Section 482

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High Courts08 Feb 2024

Sunil Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 02 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 352

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High Courts07 Feb 2024Dismissed

Sachin Singh Bhadouriya Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 02 MP CK 0020

Code Of Criminal Procedure, 1973 — Section 320(2),482Indian Penal Code, 1860 — Section 34, 294, 323, 506Madhya Pradesh Vishwavidhyalaya Adhiniyam, 1973 — Section 37

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High Courts06 Feb 2024Allowed

Mukesh Badelwa Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0026

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 107, 306

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High Courts06 Feb 2024

Rashida @ Rabiya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0025

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 325

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High Courts06 Feb 2024Allowed

Narendra Vishwakarma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0024

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 326Arms Act, 1959 — Section 25(1B)(B)

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High Courts06 Feb 2024Allowed/Disposed Of

Rajveer @ Parth Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 439, 482Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

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High Courts06 Feb 2024

M/S Savitt Universal Limited Through Its Authorised Signatory Shri Akhilesh Rathi Vs Union Of India And Others

Madhya Pradesh High Court · (2024) 02 MP CK 0022

Income Tax Act, 1961 — Section 148

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