High Courts21 Dec 2023Dismissed
Rajesh Vs Babulal And Others
Madhya Pradesh High Court · (2023) 12 MP CK 0099
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 10
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 146 of 2,481
High Courts21 Dec 2023
Jujaharlal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0098
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 326Arms Act, 1959 — Section 25(1B)(B), 27(1)
High Courts21 Dec 2023Dismissed
Ajay Batham Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 12 MP CK 0097
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 376Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (1) (W) (ii), 3 (2)(va)
High Courts20 Dec 2023Allowed
Ajay Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0106
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 354, 354 (A)(1)(i)Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 7, 8
High Courts20 Dec 2023
Jayprakash @ Jayku And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0105
Code Of Criminal Procedure, 1973 — Section 389(1)
High Courts20 Dec 2023
M/S M.P. Aquatech (Partnership Firm) Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0103
Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Electricity Act, 2003 — Section 126
High Courts20 Dec 2023
Mastram Kushwaha And Others Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0102
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 324
High Courts19 Dec 2023Allowed
Hemant Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0091
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 109, 120B, 201, 379, 392, 411, 413, 414
High Courts19 Dec 2023Allowed
Rajesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0090
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts19 Dec 2023Allowed/Disposed Of
Vivek @ Sintu Chaturvedi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0089
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29
High Courts19 Dec 2023Dismissed
State Of Madhya Pradesh Vs Kailash Ahirwar And Others
Madhya Pradesh High Court · (2023) 12 MP CK 0088
Code Of Criminal Procedure, 1973 — Section 378(3)
High Courts19 Dec 2023Allowed
Subhash @ Banti Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0087
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 333, 506(2)
High Courts19 Dec 2023
Kapil Rai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0086
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 420, 467, 468, 471
High Courts18 Dec 2023Disposed Of
Monu@Munesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0085
Code Of Criminal Procedure, 1973 — Section 482
High Courts18 Dec 2023Allowed
Vijay Choudhary Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 12 MP CK 0084
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 467
High Courts18 Dec 2023Disposed Of
Mohd. Sakir Vs Sakina@ Charanjeet Kaur And Others
Madhya Pradesh High Court · (2023) 12 MP CK 0083
Code Of Civil Procedure, 1908 — Order 9 Rule 13Guardians And Wards Act, 1890 — Section 10
High Courts18 Dec 2023Allowed
Sujal Kale Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0082
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts18 Dec 2023Allowed
Mona Cristeena And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 12 MP CK 0081
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 309, 438Indian Penal Code, 1860 — Section 34, 294, 323, 324, 506
High Courts18 Dec 2023
Jeevan Singh Vs Jagdish
Madhya Pradesh High Court · (2023) 12 MP CK 0080
Code Of Civil Procedure, 1908 — Order 21 Rule 37, Order 21 Rule 40, Section 51
High Courts18 Dec 2023Allowed
Sanjay Sharma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 12 MP CK 0079
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 309, 323, 324, 326, 506