High Courts25 May 2023Allowed
Vinod Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0092
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 37
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 189 of 2,481
High Courts22 May 2023Disposed Of
Mukesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0091
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts22 May 2023Allowed
Pawan @ Kallu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0090
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts22 May 2023Allowed
Lala Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0089
Code Of Criminal Procedure, 1973 — Section 439, 446Indian Penal Code, 1860 — Section 34, 120B, 420, 467, 468, 471, 472, 506
High Courts22 May 2023Allowed
Nanuram Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0088
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts22 May 2023Allowed
Krishna Gundiya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0087
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts22 May 2023Allowed
Arun Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 05 MP CK 0086
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts22 May 2023Allowed
Vinay Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 05 MP CK 0085
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 323Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(2)(VA)
High Courts22 May 2023Allowed
Rahul Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0084
Code Of Criminal Procedure, 1973 — Section 437(3), 439Evidence Act, 1872 — Section 27Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts22 May 2023
Bapulal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0083
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 323, 324
High Courts22 May 2023Allowed/Disposed Of
Bheru Nath Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0082
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 307
High Courts22 May 2023Dismissed
Pankaj Jain Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0081
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 170, 419, 420, 467, 468, 471
High Courts22 May 2023Allowed
Mahesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0080
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts22 May 2023Allowed
Anil Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0079
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1)A(2)
High Courts22 May 2023Disposed Of
Aniket Tiwari Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 05 MP CK 0078
High Courts18 May 2023Disposed Of
Rohit Malviya And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 05 MP CK 0076
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14A(1)Code Of Criminal Procedure, 1973 — Section 439, 446Indian Penal Code, 1860 — Section 34, 294, 307, 323, 506
High Courts18 May 2023
Monu @ Aman And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0075
Indian Penal Code, 1860 — Section 34, 323Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va)
High Courts18 May 2023
Rajesh Kumar Yogi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0074
Code Of Criminal Procedure, 1973 — Section 397Indian Penal Code, 1860 — Section 338
High Courts18 May 2023
Kamlesh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 05 MP CK 0073
Medical Termination Of Pregnancy Act, 1971 — Section 3, 4, 5
High Courts15 May 2023Dismissed
Altaf Ahmad Ansari Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 05 MP CK 0112
Code Of Criminal Procedure, 1973 — Section 313, 374(2)Evidence Act, 1872 — Section 27, 134Indian Penal Code, 1860 — Section 300(4), 304I, 304II