CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 200 of 2,481

High Courts27 Mar 2023Disposed Of

Vijay @ Cheeku Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0130

Juvenile Justice (Care And Protection Of Children) Rules, 2007 — Rule 12(3), 12(3)(b), 12(3)(i), 12(3)(ii), 12(3)(iii)Code Of Criminal Procedure, 1973 — Section 161Indian Penal Code, 1860 — Section 34, 363, 366, 506
Read judgment
High Courts25 Mar 2023Allowed

Prateek Choubey Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0114

Code Of Criminal Procedure, 1973 — Section 437(3), 439Wild Life Protection Act, 1972 — Section 2, 9, 39, 49(B), 50, 51Indian Penal Code, 1860 — Section 120B
Read judgment
High Courts25 Mar 2023Allowed

Vakeel And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0113

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Forest Act, 1927 — Section 16(1)(Cha)Wild Life (Protection) Act, 1972 — Section 2, 16 (Ba) (Sa)
Read judgment
High Courts25 Mar 2023Allowed

Mukesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0111

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25(1)(b)
Read judgment
High Courts25 Mar 2023Allowed

Shreeram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0108

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
Read judgment
High Courts24 Mar 2023

Abid Shah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0102

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
Read judgment