High Courts02 Nov 2023Allowed
Dilip Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0026
Code Of Criminal Procedure, 1973 — Section 482
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 155 of 2,481
High Courts02 Nov 2023Dismissed
Rajnesh Jain Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 11 MP CK 0025
Constitution Of India, 1950 — Article 226 Representation Of The People Act, 1951 — Section 33, 80
High Courts01 Nov 2023Allowed
Buddhu Lal Gond Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0005
Code Of Criminal Procedure, 1973 — Section 397Indian Penal Code, 1860 — Section 354, 354A
High Courts01 Nov 2023Allowed
Jitendra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0004
Code Of Criminal Procedure, 1973 — Section 397Madhya Pradesh Excise Act, 1915 — Section 34(1)(A)(B)
High Courts01 Nov 2023Allowed
Hansh Raj @ Hemraj Kaushal And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0003
Code Of Criminal Procedure, 1973 — Section 397Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts01 Nov 2023Allowed/Disposed Of
Dharmendra Gadari And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 11 MP CK 0002
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 307, 323, 342
High Courts31 Oct 2023Allowed
MO. Danish Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 10 MP CK 0110
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402Arms Act, 1959 — Section 25, 27, 25(2)
High Courts31 Oct 2023Allowed
Akhilesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 10 MP CK 0109
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302
High Courts31 Oct 2023
Kishan Mundra Vs Saurabh Singh Bhadoriya
Madhya Pradesh High Court · (2023) 10 MP CK 0106
Code Of Criminal Procedure, 1973 — Section 482Insolvency and Bankruptcy Code, 2016 — Section 94Negotiable Instruments Act, 1881 — Section 138
High Courts31 Oct 2023
Shersingh And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 10 MP CK 0105
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 34, 323Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va)
High Courts30 Oct 2023Allowed
Munnu Singh @ Mahesh Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 10 MP CK 0104
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section34(2)
High Courts30 Oct 2023Disposed Of
Vijay And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 10 MP CK 0103
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2oo4 — Section 34(2)
High Courts30 Oct 2023Allowed/Disposed Of
Vandana Prajapati Vs Maheshchandra Prajapati
Madhya Pradesh High Court · (2023) 10 MP CK 0102
Constitution Of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 24
High Courts30 Oct 2023Allowed
Mangal Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 10 MP CK 0101
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 37
High Courts30 Oct 2023
Pradeep Shivhare Vs Yash Kumar Goyal
Madhya Pradesh High Court · (2023) 10 MP CK 0100
Code Of Criminal Procedure, 1973 — Section 482Code Of Criminal Procedure, 1973 — Section 91, 311
High Courts30 Oct 2023Allowed
Jaideep Singh Parihar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 10 MP CK 0099
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 294, 302Arms Act, 1959 — Section 25, 27
High Courts30 Oct 2023Allowed/Disposed Of
Pariya Bai Banjara Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 10 MP CK 0098
Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 325, 326, 506
High Courts30 Oct 2023Allowed/Disposed Of
Udham Singh Banjara Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 10 MP CK 0097
Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 325, 326, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts30 Oct 2023Dismissed
Akhil Bhartiya Gondwana Party Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 10 MP CK 0095
Representation Of The People Act, 1951 — Section 100, 100(1)(d)(i)
High Courts30 Oct 2023Disposed Of
Ram Kumar Yadav Vs Union Of India Secretary Ministry And Others
Madhya Pradesh High Court · (2023) 10 MP CK 0094
Constitution Of India, 1950 — Article 173(a), 226