High Courts18 Jan 2024Allowed

Harish Gehlot Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0071

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 409, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7C
High Courts17 Jan 2024Disposed Of

Jagnarayan Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 01 MP CK 0076

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 323(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va)
High Courts17 Jan 2024Dismissed

Kailash Narayan Vs Shyamlata And Others

Madhya Pradesh High Court · (2024) 01 MP CK 0068

Code Of Civil Procedure, 1908 — Section 96, Order 20 Rule 26, Order 22 Rule 3Hindu Adoptions And Maintenance Act, 1956 — Section 16Indian Stamps Act, 1899 — Section 35, 36
High Courts16 Jan 2024Allowed

Arun Raghuvanshi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0066

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 420, 467, 468, 471
High Courts16 Jan 2024Allowed

Nanda @ Narendra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0065

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 42Motor Vehicles Act, 1988 — Section 3, 5, 180, 181
High Courts16 Jan 2024Allowed

Sanju And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0063

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 323, 324Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va)
High Courts16 Jan 2024Dismissed

Deepak Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0057

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 181, 191, 192, 193, 420, 465, 467, 468, 471, 472