High Courts18 Apr 2023Allowed/Disposed Of
Bhaiya @ Asgar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 04 MP CK 0122
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 195 of 2,481
High Courts18 Apr 2023Allowed/Disposed Of
Nirpat Lal Baghel And Others Vs Hindustan Copper Limited And Others
Madhya Pradesh High Court · (2023) 04 MP CK 0117
High Courts18 Apr 2023Dismissed
Chhaya Tiwari And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 04 MP CK 0116
Code Of Criminal Procedure, 1973 — Section 319, 397, 401
High Courts18 Apr 2023Dismissed
Prakashveer Sharma And Others Vs Murti Shri Dwarikadheesh Maharaj And Others
Madhya Pradesh High Court · (2023) 04 MP CK 0115
Code Of Civil Procedure, 1908 — Section 96, 151, Order 47 Rule 1Indian Trusts Act, 1882 — Section 5, 6Madhya Pradesh Public Trusts Act, 1951 — Section 4, 8, 26, 32, 36, 36(1b)
High Courts18 Apr 2023Dismissed
Kamla Bai And Others Vs Yaadram Narmada Prasad And Others
Madhya Pradesh High Court · (2023) 04 MP CK 0114
Code Of Civil Procedure, 1908 — Section 100, 100(5), Order 41 Rule 27Hindu Succession Act, 1956 — Section 6, 6(1), 6(5)
High Courts18 Apr 2023Allowed/Disposed Of
Bheru Nath Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 04 MP CK 0078
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 307
High Courts17 Apr 2023Allowed
Sanwant Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 04 MP CK 0077
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts17 Apr 2023Allowed
Mo. Shahid @ Bhanja Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 04 MP CK 0076
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 190, 294, 323, 327, 390, 399, 506
High Courts17 Apr 2023Allowed
Mohammad And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 04 MP CK 0075
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 190, 323, 325, 326, 341
High Courts17 Apr 2023Allowed
Ishant Chawriya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 04 MP CK 0074
Indian Penal Code, 1860 — Section 376, 376(2)(n)Code Of Criminal Procedure, 1973 — Section 439
High Courts17 Apr 2023Allowed
Ravi Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 04 MP CK 0073
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34, 49(A)
High Courts17 Apr 2023Allowed
Mangilal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 04 MP CK 0072
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29Evidence Act, 1872 — Section 27
High Courts17 Apr 2023Allowed
Mohammad Rafeek Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 04 MP CK 0071
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 379
High Courts17 Apr 2023Allowed
Parman Ram Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 04 MP CK 0070
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 467, 468, 471
High Courts17 Apr 2023Allowed/Disposed Of
Sameer Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 04 MP CK 0069
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 302, 323, 324, 506
High Courts17 Apr 2023Allowed
Kailash Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 04 MP CK 0068
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts17 Apr 2023Allowed
Gajendra Pal @ Gajndra Baghel Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 04 MP CK 0067
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376 (2) (n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts17 Apr 2023Allowed
M/S Maheshwari Proteins Ltd. Vs Recd. From Bifr New Delhi
Madhya Pradesh High Court · (2023) 04 MP CK 0064
Companies Act, 2013 — Section 247
High Courts17 Apr 2023Allowed
Madanlal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 04 MP CK 0063
Code Of Criminal Procedure, 1973 — Section 41(A), 438, 438(2)Indian Penal Code, 1860 — Section 420Madhya Pradesh Municipalities Act, 1961 — Section 339C
High Courts16 Apr 2023Dismissed
Srishti Shivhare Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 04 MP CK 0058
Constitution Of India, 1950 — Article 226Madhya Pradesh Panchayat (Transfer Of Immovable Property) Rules, 1994 — Rule 5, 6, 7, 8, 9, 10Madhya Pradesh Land Revenue Code, 1959 — Section 2(1)(a), 65, 248, 248(1)