COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 197 of 2,481

High Courts10 Apr 2023Allowed

Jamil Sheikh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 04 MP CK 0036

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 149, 186, 332, 336, 353, 427Madhya Pradesh Sampatti Virupan Nivaran Adhiniyam, 1994 — Section 3

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High Courts08 Apr 2023Allowed

M/S S.R. Ferro Alloys (Fad) Thr. Priyanka Vs Madhya Pradesh Pachim Kshetra Vidyut Vitaran Company Ltd And Others

Madhya Pradesh High Court · (2023) 04 MP CK 0059

Constitution Of India, 1950 — Article 226

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High Courts06 Apr 2023Dismissed

Dhapu Bai And Others Vs M/S Kundu Mg (Joint Venture) And Others

Madhya Pradesh High Court · (2023) 04 MP CK 0060

Code Of Civil Procedure, 1908 — Section 100

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High Courts06 Apr 2023Allowed/Disposed Of

Hate Singh And Others Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 04 MP CK 0035

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379

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High Courts06 Apr 2023Allowed

Balram Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 04 MP CK 0034

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(dha), 3(2)(v), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 327, 332, 353, 427

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High Courts06 Apr 2023

Mangalsingh Vs State Of M.P

Madhya Pradesh High Court · (2023) 04 MP CK 0033

Code Of Criminal Procedure, 1973 — Section 482

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High Courts06 Apr 2023Allowed

Sonu @ Durgesh Vs State Of M.P

Madhya Pradesh High Court · (2023) 04 MP CK 0032

Code Of Criminal Procedure, 1973 — Section 439

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High Courts06 Apr 2023Allowed

Giriraj Singh Choudhary And Others Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 04 MP CK 0031

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 325, 452

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High Courts06 Apr 2023

Pushpendra Jaiswal Vs State Of M.P

Madhya Pradesh High Court · (2023) 04 MP CK 0030

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 354, 354(A)(i)

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High Courts06 Apr 2023

Ramesh Koli And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 04 MP CK 0029

Indian Penal Code, 1860 — Section 34, 323, 324

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High Courts06 Apr 2023Dismissed

Sharmila And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 04 MP CK 0028

Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 89

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High Courts06 Apr 2023Allowed/Disposed Of

Pradeep Dahayat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 04 MP CK 0027

Code Of Criminal Procedure, 1973 — Section 161, 164, 438Indian Penal Code, 1860 — Section 34, 120B, 294, 306, 342, 376, 376D, 506

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High Courts06 Apr 2023

Takhat Singh And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 04 MP CK 0026

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 147, 148, 149, 307, 323

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High Courts05 Apr 2023Dismissed/Allowed

Commissioner And Others Vs Shailendra Chowdhary And Others

Madhya Pradesh High Court · (2023) 04 MP CK 0120

Constitution Of India, 1950 — Article 14Madhya Pradesh Bhumi Vikas Rules, 2012 — Rule 14, 14(5)(b)(i), 16, 103Madhya Pradesh Uchcha Nyayalaya Khandpeeth Ko Appeal Adhiniyam, 2005 — Section 2(1)

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High Courts05 Apr 2023Disposed Of

Neeraj Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 04 MP CK 0062

Code Of Criminal Procedure, 1973 — Section 438, 439Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14(A)(1), 14(2), 14(A)(2), 20

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High Courts05 Apr 2023Allowed/Disposed Of