High Courts14 Jul 2023Allowed
Sonu @ Abhishek Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0072
Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 179 of 2,481
High Courts14 Jul 2023Allowed
Rahul Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0071
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 354DProtection Of Children From Sexual Offences Act, 2012 — Section 11(iv), 12
High Courts14 Jul 2023Allowed
Sonarsingh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0070
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 304II
High Courts14 Jul 2023Allowed
Ishwarsingh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0069
Code Of Criminal Procedure, 1973 — Section 482
High Courts14 Jul 2023Allowed
Ghanshyam Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0068
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 325
High Courts14 Jul 2023Allowed
Ravindra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0067
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 304II
High Courts13 Jul 2023Disposed Of
Aadiwasi Matsyodyog Sahakari Sanstha Mydt Tej. Rajpur Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0077
Constitution Of India, 1950 — Article 226Madhya Pradesh Uccha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhya Pradesh Panchayat Raj And Gram Swaraj Adhiniyam, 1993 — Section 53, 85, 85(1), 85(2), 91
High Courts13 Jul 2023Dismissed
Rangoli Rajak Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0076
Constitution Of India, 1950 — Article 226Madhya Pradesh Panchayat (Election Petitions, Corrupt Practices And Disqualification For Membership) Rules, 1995 — Rule 7, 11Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122
High Courts13 Jul 2023Allowed/Disposed Of
Ashok And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0066
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 304
High Courts13 Jul 2023Allowed/Disposed Of
Santosh Kol Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0065
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts12 Jul 2023Dismissed
Ajay Bansal Vs Rani
Madhya Pradesh High Court · (2023) 07 MP CK 0078
Hindu Marriage Act, 1955 — Section 9, 24
High Courts12 Jul 2023Allowed
Mukesh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0064
Indian Penal Code, 1860 — Section 34, 302, 324, 326
High Courts12 Jul 2023Disposed Of
Sunil Gupta Vs Manish Bansal
Madhya Pradesh High Court · (2023) 07 MP CK 0063
Negotiable Instruments Act, 1881 — Section 138, 147
High Courts11 Jul 2023Dismissed
Depot Manager And Others Vs Vidyawati Ramswaroop Verma And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0062
Constitution Of India, 1950 — Article 136, 227Industrial Disputes Act, 1947 — Section 11A, 17B
High Courts11 Jul 2023Disposed Of
Rahul Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0057
Code Of Criminal Procedure, 1973 — Section 482Madhya Pradesh Excise Act, 1915 — Section 34(2), 49A
High Courts11 Jul 2023Allowed/Disposed Of
Suraj Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 07 MP CK 0056
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 452Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
High Courts11 Jul 2023Allowed/Disposed Of
Arjun Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0055
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 25, 29Evidence Act, 1872 — Section 27
High Courts11 Jul 2023
Anil Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0054
Indian Penal Code, 1860 — Section 120B, 420Code Of Criminal Procedure, 1973 — Section 389(1)
High Courts11 Jul 2023Allowed/Disposed Of
Harish Vs State Of M.P
Madhya Pradesh High Court · (2023) 07 MP CK 0053
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 324, 329, 333
High Courts10 Jul 2023Disposed Of
Seema Jyoti Baghel Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 07 MP CK 0061
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 379