High Courts25 Jul 2023Allowed
Manpreet Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0118
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 177 of 2,481
High Courts25 Jul 2023Allowed/Disposed Of
Jitendra Kamariya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0117
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts25 Jul 2023
M/S Ravi Service Station Dealer Hindustan Petroleum Corporation Limited At Village Panihar Nh 46 Ab Vs Ministry Of Petroleum And Natural Gas And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0116
Constitution Of India, 1950 — Article 226Specific Relief Act, 1963 — Section 14
High Courts25 Jul 2023Allowed
Vaibhav Jain Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0115
Code Of Criminal Procedure, 1973 — Section 389(1)Code Of Criminal Procedure, 1973 — Section 354, 451Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
High Courts25 Jul 2023Disposed Of
Sheela Devi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0114
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts24 Jul 2023Allowed
Arun Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0112
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 344, 363, 366, 376 376(2)(n), 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(L), 6
High Courts24 Jul 2023Allowed
Botlal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0111
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
High Courts24 Jul 2023Allowed
Viran Kol Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0110
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts24 Jul 2023
Suresh Singh Jayant Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0109
Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471
High Courts24 Jul 2023Allowed
Sanad Rawat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0108
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts24 Jul 2023Disposed Of
Mohammad Salam Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0107
Waqf Act, 1995 — Section 68(2)
High Courts24 Jul 2023Allowed
Jagdeesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0106
Code Of Criminal Procedure, 1973 — Section 389(1, 389(3))Indian Penal Code, 1860 — Section 326
High Courts24 Jul 2023Disposed Of
Rupam Saxena Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0105
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 294, 323, 506
High Courts24 Jul 2023Dismissed
Mahesh Gurjar And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0103
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 420
High Courts24 Jul 2023Allowed/Disposed Of
Sukhveer @ Gappu And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0102
Code Of Criminal Procedure, 1973 — Section 389(1), 389(3)Indian Penal Code, 1860 — Section 323, 325
High Courts21 Jul 2023Allowed
Arjun Singh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0101
Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 363, 366A, 343, 376(2)(N), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 6
High Courts21 Jul 2023Allowed
Ramu Raghuvanshi Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0100
Indian Penal Code, 1860 — Section 363, 366, 376(2-N), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Code Of Criminal Procedure, 1973 — Section 164, 439
High Courts21 Jul 2023Allowed/Disposed Of
Munni Devi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0099
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 409, 411
High Courts21 Jul 2023Allowed
Pradeep Shrivas Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0098
Indian Penal Code, 1860 — Section 34, 294, 307Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 439
High Courts21 Jul 2023Allowed
Prince Soni Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0097
Indian Penal Code, 1860 — Section 120B, 392, 411 Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13 Code Of Criminal Procedure, 1973 — Section 439