Indian Penal Code, 1860 — Section 34, 323, 324, 325, 341, 392, 506BScheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(10)

Read judgment

High Courts10 Jan 2024Dismissed/Allowed

Manish Alias Lallu Alias Aveg Prasad Bhadoriya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0024

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 307, 324Arms Act, 1959 — Section 25, 27

Read judgment

High Courts10 Jan 2024Allowed

Brajesh Khare Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 01 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 342, 354, 354(a), 376, 376DProtection Of Children From Sexual Offences Act, 2012 — Section 3,4,5g, 6, 5n, 9n, 10, 91

Read judgment

High Courts09 Jan 2024

Gopal Singh And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0022

Code Of Criminal Procedure, 1973 — Section 389(1)

Read judgment

High Courts09 Jan 2024

Satyam Sharma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 01 MP CK 0021

Madhya Pradesh Panchayat Raj Evam Gram Swaraj Adhiniyam, 1993 — Section 39, 39(1), 40Indian Penal Code, 1860 — Section 406, 409, 420

Read judgment

High Courts09 Jan 2024Disposed Of

Chain Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0020

Code Of Criminal Procedure, 1973 — Section 439, 482

Read judgment

High Courts09 Jan 2024Allowed/Disposed Of

Balli Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0019

Indian Penal Code, 1860 — Section 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25, 27

Read judgment

High Courts09 Jan 2024

Urmila Singad Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0018

Indian Penal Code, 1860 — Section 147, 149, 332, 333, 427Code Of Criminal Procedure, 1973 — Section 389(1)

Read judgment

High Courts09 Jan 2024Allowed

Rajesh Henry Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 01 MP CK 0017

Constitution Of India, 1950 — Article 324, 324(1), 324(6)Representation Of The People Act, 1951 — Section 28A, 159

Read judgment

High Courts09 Jan 2024Dismissed

Nibha Chaurasiya Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 01 MP CK 0016

Code Of Criminal Procedure, 1973 — Section 438, 439(2)

Read judgment

High Courts09 Jan 2024Allowed

Sonu Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0014

Indian Penal Code, 1860 — Section 34, 120B, 323, 376, 376D, 376 (2)(n), 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 438, 438(2)

Read judgment

High Courts08 Jan 2024

Vinod Sen Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0012

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 148, 149, 149(3), 333, 353

Read judgment

High Courts08 Jan 2024Allowed

Vijay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 420, 467, 468, 471

Read judgment