High Courts20 Jul 2023Disposed Of
Ashok Kumar Khare Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0085
Madhya Pradesh. Land Revenue Code, 1959 — Section 44(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 178 of 2,481
High Courts20 Jul 2023Disposed Of
Moshin Bhai Vs Shabbir Hussain And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0084
Indian Penal Code, 1860 — Section 34, 120B, 294, 323, 403, 406, 420, 467, 468, 471, 506
High Courts20 Jul 2023
Rajesh Kumar Barmen Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0083
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 363, 376, 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6
High Courts20 Jul 2023Allowed
Mithun Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0082
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 406, 420, 467, 471Madhya Pradesh Municipal Corporation Act, 1956 — Section 292(C)
High Courts18 Jul 2023Allowed
Golu @ Niraj Bhathri And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0095
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29
High Courts18 Jul 2023Allowed/Disposed Of
Raju Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0094
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 49(A)
High Courts18 Jul 2023Disposed Of
Soneram Tyagi Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0093
Limitation Act, 1963 — Section 5
High Courts18 Jul 2023Allowed/Disposed Of
Banti Gurjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0092
Indian Penal Code, 1860 — Section 376, 450, 506(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts18 Jul 2023Allowed/Disposed Of
Surendra Alias Dinesh Dhakad Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0091
Indian Penal Code, 1860 — Section 306Code Of Criminal Procedure, 1973 — Section 439
High Courts18 Jul 2023Allowed/Disposed Of
Vijay Kushwah Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0090
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts18 Jul 2023Allowed/Disposed Of
Dharmendra Kushwah Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0089
Indian Penal Code, 1860 — Section 34, 307Explosive Substances Act, 1908 — Section 3, 4, 5Arms Act, 1959 — Section 25(1A)
High Courts18 Jul 2023Disposed Of
Madan Mohan Bhargava Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0088
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 498A
High Courts18 Jul 2023Dismissed
Sufiyan Ali Qureshi Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0086
Motor Vehicles Act, 1988 — Section 10
High Courts17 Jul 2023Partly Allowed
Sughar Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0087
Code Of Criminal Procedure, 1973 — Section 162, 374(2)Indian Penal Code, 1860 — Section 34, 120B, 363, 364, 364A, 365, 383Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 13
High Courts17 Jul 2023Allowed/Disposed Of
Sanjeev Agrawal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0081
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts17 Jul 2023Allowed/Disposed Of
Kadir Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0080
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts17 Jul 2023Disposed Of
Jaswant Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0079
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 323, 324, 325, 326, 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s)
High Courts14 Jul 2023Allowed/Disposed Of
Rohit Pardhi @ Raj And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0075
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 49A
High Courts14 Jul 2023Allowed/Disposed Of
Rohit @ Brihaspati S/O Balram Solankil Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0074
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 420, 467, 468, 471Evidence Act, 1872 — Section 27
High Courts14 Jul 2023Allowed
Raj Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0073
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 380, 457Evidence Act, 1872 — Section 27