High Courts08 Dec 2023Disposed Of
Vikram Singh Pawar And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 12 MP CK 0032
Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 248
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 149 of 2,481
High Courts07 Dec 2023
Rajkumar Upadhe @ Chhotu Maratha Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0031
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 302
High Courts07 Dec 2023
Vikas And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0030
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 326, 327Arms Act, 1959 — Section 25(1BB)
High Courts07 Dec 2023Dismissed
Lahrya Vs Anuvibhagiyaadhikari And Others
Madhya Pradesh High Court · (2023) 12 MP CK 0028
Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 44
High Courts06 Dec 2023Allowed
Mamta Tirole Vs Project Officeer, Thr. Integrated Child And Others
Madhya Pradesh High Court · (2023) 12 MP CK 0039
High Courts06 Dec 2023Allowed/Disposed Of
Satish Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 12 MP CK 0027
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 302
High Courts06 Dec 2023Allowed
Shakeel Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0024
Code Of Criminal Procedure, 1973 — Section 482
High Courts06 Dec 2023Allowed/Disposed Of
Devisingh Malviya Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 12 MP CK 0023
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 302Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(va)
High Courts06 Dec 2023Allowed
Narayansingh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0022
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Indian Penal Code, 1860 — Section 467, 471
High Courts06 Dec 2023Allowed/Disposed Of
Nilesh @ Nitesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0021
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts05 Dec 2023Partly Allowed
Reehan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 12 MP CK 0041
Code Of Criminal Procedure, 1973 — Section 357, 374, 428Indian Penal Code, 1860 — Section 366, 376(2)(n),506Freedom Of Religion Act, 2021 — Section 3, 5
High Courts05 Dec 2023Disposed Of
M/S Technosys Security System Private Limited And Others Vs Commissioner, Commercial Taxes, Moti Bungalow Compound, M.G. Road And Others
Madhya Pradesh High Court · (2023) 12 MP CK 0040
Central Goods And Services Tax Act, 2017 — Section 75(4)
High Courts05 Dec 2023
Ajeet Gurjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0020
Constitution Of India, 1950 — Article 227Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 19
High Courts05 Dec 2023
Dr P M Mishra And Others Vs Maulana Azad National Institute Of Technology
Madhya Pradesh High Court · (2023) 12 MP CK 0019
Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120B
High Courts05 Dec 2023
Yogesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0018
Code Of Criminal Procedure, 1973 — Section 374, 389Indian Penal Code, 1860 — Section 363
High Courts05 Dec 2023
Anar Singh And Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0017
Code Of Criminal Procedure, 1973 — Section 389(1)
High Courts05 Dec 2023
Orchhadham Developers Llp Registered Under The Provisions Of Sectin 58(1) Of The Limited Liability Vs The State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 12 MP CK 0016
High Courts04 Dec 2023Allowed
Dilip Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0015
Code Of Criminal Procedure, 1973 — Section 309, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts04 Dec 2023Allowed
Jogendra Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0014
Code Of Criminal Procedure, 1973 — Section 309, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts04 Dec 2023Allowed
Raja Babu Baghel Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 12 MP CK 0013
Code Of Criminal Procedure, 1973 — Section 309, 439Madhya Pradesh Excise Act, 1915 — Section 49(A)