High Courts05 Jun 2023Allowed
Kalu @ Kaluram Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 06 MP CK 0002
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 188 of 2,481
High Courts05 Jun 2023Allowed
Ashok Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 06 MP CK 0001
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 354, 354A(1)(i)
High Courts30 May 2023Dismissed
Rathore And Mehta Associated Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 05 MP CK 0110
Constitution Of India, 1950 — Article 14, 226Madhya Pradesh Excise Act, 1915 — Section 31, 31(1A), 62(c)Indian Penal Code, 1860 — Section 52, 120B, 420, 467, 468, 471
High Courts29 May 2023Allowed
Ramesh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0109
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 304B, 306, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts29 May 2023Allowed
Chhogalal @ Chhoga @ Chhaganlal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0108
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29
High Courts29 May 2023Allowed
Santosh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0107
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Evidence Act, 1872 — Section 27
High Courts29 May 2023Allowed
Sonu Kanjar @ Soniya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0106
Code Of Criminal Procedure, 1973 — Section 439
High Courts29 May 2023Allowed
Mohit Jain Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0105
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 409, 419, 420, 467, 468, 471
High Courts29 May 2023
Mukesh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0104
Code Of Criminal Procedure, 1973 — Section 397(1)Indian Penal Code, 1860 — Section 34, 323
High Courts29 May 2023Allowed
ICHCHHIT Garhple And Others Vs Special Estabilsihement
Madhya Pradesh High Court · (2023) 05 MP CK 0103
Prevention Of Corruption Act, 1988 — Section 17AMadhya Pradesh Lokayukt Adhiniyam, 1981 — Section 10
High Courts29 May 2023Disposed Of
Mahalakshmi Namkeen And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 05 MP CK 0102
Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 14, 17
High Courts29 May 2023Allowed
Praveen Kumar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0101
Code Of Criminal Procedure, 1973 — Section 397Indian Penal Code, 1860 — Section 409
High Courts29 May 2023Allowed/Disposed Of
Mahesh Chandra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0100
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 411
High Courts29 May 2023Allowed
Bala Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0099
Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 279, 304A, 337, 338Motor Vehicles Act, 1988 — Section 3, 181, 192, 196
High Courts29 May 2023Disposed Of
Ganesh Bhabar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 05 MP CK 0098
Constitution Of India, 1950 — Article 226
High Courts25 May 2023Allowed
Ashok Vs Public Health Department And Others
Madhya Pradesh High Court · (2023) 05 MP CK 0097
Constitution Of India, 1950 — Article 21, 226Indian Penal Code, 1860 — Section 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(j)(ii), 5(L), 6
High Courts25 May 2023Allowed
Mahesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0096
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam,2004 — Section 4, 6, 9
High Courts25 May 2023Dismissed
Alkama Bag Centre And Others Vs Authorized Officer And Others
Madhya Pradesh High Court · (2023) 05 MP CK 0095
Constitution Of India, 1950 — Article 12, 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 18
High Courts25 May 2023Allowed
Rupesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0094
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 506
High Courts25 May 2023Allowed
Sandeep Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0093
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)