High Courts29 Nov 2023Allowed
Deepak Prajapati Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0092
Code Of Criminal Procedure, 1973 — Section 439, 482
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 151 of 2,481
High Courts29 Nov 2023Dismissed
Surendra Singh Bhadoriya Vs K.D. Choubey (Kali Das Choubey) And Others
Madhya Pradesh High Court · (2023) 11 MP CK 0091
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 420
High Courts29 Nov 2023Allowed
Megha Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0090
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 379, 420, 482, 467, 468
High Courts29 Nov 2023Allowed
Dilip Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0088
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts28 Nov 2023Allowed
Ashwin And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0087
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts28 Nov 2023Allowed
Krishanpal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0086
Code Of Criminal Procedure, 1973 — Section 309, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts28 Nov 2023Allowed
Devesh @ Sardar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0085
Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts28 Nov 2023Allowed
Mukesh Kewat Vs Mohd. Sultan Kujda
Madhya Pradesh High Court · (2023) 11 MP CK 0084
Negotiable Instruments Act, 1881 — Section 138
High Courts28 Nov 2023Disposed Of
Satish Kushwaha Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 11 MP CK 0083
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 376, 376(2)(n), 498A
High Courts28 Nov 2023Allowed
Rakesh Kumar Upadhyay Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 11 MP CK 0082
Code Of Criminal Procedure, 1973 — Section 41(1)
High Courts28 Nov 2023
Altaf Uddin @ Shahrukh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0081
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 34, 324, 325
High Courts28 Nov 2023
Chhotelal And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0080
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 34, 323, 325
High Courts28 Nov 2023Allowed
Bahadursingh Bagri And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0079
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 34, 323
High Courts24 Nov 2023
Brajkishore Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0078
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 336, 354(D)
High Courts24 Nov 2023Allowed
Shivam Lodhi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0077
Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts24 Nov 2023Allowed
Saksham Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0076
Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307
High Courts24 Nov 2023Allowed
Ramjeet Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0075
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts24 Nov 2023Allowed
Saurabh Jain Vs Ankit Jain
Madhya Pradesh High Court · (2023) 11 MP CK 0074
Code Of Criminal Procedure, 1973 — Section 482
High Courts23 Nov 2023
Mohar Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0068
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 302
High Courts23 Nov 2023Disposed Of
Mohit Vs Shweta
Madhya Pradesh High Court · (2023) 11 MP CK 0067
Code Of Civil Procedure, 1908 — Section 23(2), 151, Order 23 Rule 3, Order 32A Rule 3Family Courts Act, 1984 — Section 9, 13(1), 13B(1), 13B(2)