High Courts01 Apr 2023Dismissed
Ravi And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 04 MP CK 0002
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 323, 325
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 199 of 2,481
High Courts01 Apr 2023Allowed
Chandarsingh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 04 MP CK 0001
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 325, 341
High Courts31 Mar 2023Disposed Of
Raghvendra Yadav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 03 MP CK 0146
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 420
High Courts31 Mar 2023Allowed
Gul Mohammed Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0144
Code Of Criminal Procedure, 1973 — Section 389(1)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 15(C), 26a
High Courts31 Mar 2023Allowed/Disposed Of
Vipin Balu Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 03 MP CK 0143
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(va), 3(1)(da)(dha), 3(2)(v), 14(A), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148., 149, 294, 302, 341, 365
High Courts31 Mar 2023Disposed Of
Gaurav Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0142
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471
High Courts29 Mar 2023Dismissed
Batasiya Maravi Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 03 MP CK 0141
Madhya Pradesh Civil Services Pension Rules, 1976 — Rule 47(7)(a)(i)Madhya Pradesh Civil Services (Conduct) Rules, 1965 — Rule 22, 22(1)
High Courts29 Mar 2023Allowed
Pinturaj Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0140
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 386, 387, 506,
High Courts29 Mar 2023Allowed
Suret @ Suresh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0139
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 394, 397Arms Act, 1959 — Section 25(1)
High Courts29 Mar 2023Allowed
Hemantsingh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0138
Code Of Criminal Procedure, 1973 — Section 482Evidence Act, 1872 — Section 27Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(C), 15(C), 29
High Courts29 Mar 2023Allowed/Disposed Of
Makhanlal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0137
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 377, 506
High Courts29 Mar 2023Allowed
Shyamsingh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0136
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 Courts29 Mar 2023Allowed/Disposed Of
Sarvar Qureshi And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0135
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts29 Mar 2023Allowed
Aaditya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0134
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29
High Courts29 Mar 2023Allowed/Disposed Of
Neeraj @ Chinge Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0132
Indian Penal Code, 1860 — Section 147, 148, 149, 195A, 294, 302, 323, 327, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts29 Mar 2023Allowed
Narendra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0131
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 406, 420Evidence Act, 1872 — Section 27
High Courts28 Mar 2023Dismissed
State Of Madhya Pradesh And Others Vs Domalal And Others
Madhya Pradesh High Court · (2023) 03 MP CK 0128
Employees Compensation Act, 1923 — Section 30Limitation Act, 1963 — Section 5
High Courts28 Mar 2023Allowed
Dinu @ Dinesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0127
Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 344, 363, 363, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(L), 6
High Courts28 Mar 2023
Aakash Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0126
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 327
High Courts28 Mar 2023Dismissed
Rahul Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0125
Code Of Criminal Procedure, 1973 — Section 451, 457, 482Madhya Pradesh Excise Act, 1915 — Section 34(1)(a), 34(1)(b), 47A(3)(a), 47D