COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 192 of 2,481

High Courts04 May 2023Allowed

Shravan Kumar Pathak @ Shviendra And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 05 MP CK 0014

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22Drugs (Control) Act, 1950 — Section 5, 13

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High Courts04 May 2023Allowed

Raju Yadav And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 05 MP CK 0013

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 323, 326

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High Courts04 May 2023Allowed

Mithilesh Bairagi Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 05 MP CK 0012

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 313, 315, 318, 363, 376, 376(2)(N), 450, 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(tha), 6

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High Courts04 May 2023Allowed

Deepak And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 05 MP CK 0011

Indian Penal Code, 1860 — Section 34, 323

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High Courts04 May 2023Allowed/Disposed Of

Vinay Kumar Mishra And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 05 MP CK 0010

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 286Explosive Substances Act, 1908 — Section 4, 5, 6

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High Courts03 May 2023Partly Allowed

Ribu @ Akbar Khan And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 05 MP CK 0111

Indian Penal Code, 1860 — Section 302, 376, 376(1), 457, 540Code Of Criminal Procedure, 1973 — Section 161, 164, 174, 293, 313Evidence Act, 1872 — Section 25, 26, 65B

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High Courts03 May 2023Allowed/Disposed Of

Ganesh Singh Thakur Vs State Of M.P And Others

Madhya Pradesh High Court · (2023) 05 MP CK 0030

Constitution Of India, 1950 — Article 226, 227

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High Courts03 May 2023Allowed/Disposed Of

Akash Rajput Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 05 MP CK 0023

Indian Penal Code, 1860 — Section 376, 376(2)(N), 506Code Of Criminal Procedure, 1973 — Section 438, 438(2)

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High Courts03 May 2023Allowed

Ramesh And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 05 MP CK 0022

Code Of Criminal Procedure, 1973 — Section 397, 401, 482

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High Courts03 May 2023Allowed

Rampa @ Ramkrishna Kushwah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 05 MP CK 0021

Code Of Criminal Procedure, 1973 — Section 439, 482

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High Courts03 May 2023Dismissed

State Of Madhya Pradesh Vs Rahman Shah

Madhya Pradesh High Court · (2023) 05 MP CK 0020

Code Of Criminal Procedure, 1973 — Section 378(3)Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4

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High Courts03 May 2023Allowed/Disposed Of

Arvind Sengar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 05 MP CK 0019

Indian Penal Code, 1860 — Section 120B, 294, 323, 324, 376D, 506

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High Courts03 May 2023Allowed

Sandeep Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 05 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 439

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High Courts03 May 2023Allowed/Disposed Of

Shurendra Singh Dangi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 05 MP CK 0017

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22Arms Act, 1959 — Section 25, 27, 50Code Of Criminal Procedure, 1973 — Section 439

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High Courts03 May 2023Allowed/Disposed Of

Hradesh Kushwah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 05 MP CK 0016

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 50Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 439

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High Courts02 May 2023Dismissed

Manorama And Others Vs Sudha And Others

Madhya Pradesh High Court · (2023) 05 MP CK 0032

Code Of Civil Procedure, 1908 — Section 115, Order 7 Rule 11Specific Relief Act, 1963 — Section 34

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High Courts02 May 2023Allowed

Rakesh Kesharwani And Others Vs Imam Bada Shahedaan Karbala

Madhya Pradesh High Court · (2023) 05 MP CK 0031

Waqf Act, 1995 — Section 83, 83(1), 83(5), 85Code Of Civil Procedure, 1908 — Section 100Terrorist And Disruptive Activities (Prevention) Act, 1987 — Section 20(4)

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High Courts02 May 2023Allowed/Dismissed