COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 202 of 2,481

High Courts20 Mar 2023Allowed

Debu @ Dev Kushwah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0076

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 380, 397, 460Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

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High Courts20 Mar 2023Allowed

Annu @ Anil Thakur And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0075

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 380, 457

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High Courts17 Mar 2023Allowed

Jayraj Gurjar Vs Central Narcotics Bureau

Madhya Pradesh High Court · (2023) 03 MP CK 0074

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15(C), 21(C)Evidence Act, 1872 — Section 27

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High Courts17 Mar 2023Allowed

Mohwati Kol Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0073

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20

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High Courts17 Mar 2023Allowed

Rajendra Prasad Rajbade Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0072

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20B

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High Courts17 Mar 2023Allowed

Santosh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0065

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

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High Courts17 Mar 2023Allowed

Haider Ali Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0064

Code Of Criminal Procedure, 1973 — Section 161, 438, 438(2)Indian Penal Code, 1860 — Section 120B, 420

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High Courts17 Mar 2023Allowed

Omnarayan Shukla Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0063

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8B, 21, 22Madhya Pradesh Drugs (Control) Act, 1949 — Section 5, 13

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High Courts17 Mar 2023Allowed

Rohit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0062

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 294, 376, 376(2)

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High Courts17 Mar 2023Allowed

Durgesh @ Duggu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 03 MP CK 0061

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

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High Courts16 Mar 2023Allowed

Chandrawati Devi And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 03 MP CK 0094

Code Of Criminal Procedure, 1973 — Section 133, 141(2), 482Indian Penal Code, 1860 — Section 268

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High Courts16 Mar 2023Allowed/Disposed Of

Jaswant Yadav Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 03 MP CK 0071

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(d)(dha), 14A(2)Code Of Criminal Procedure, 1973 — Section 41A, 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 323, 506

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High Courts16 Mar 2023Allowed/Disposed Of

Jagdish Goswami Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 03 MP CK 0070

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14A(2), 15ACode Of Criminal Procedure, 1973 — Section 174, 439Indian Penal Code, 1860 — Section 376(2), 376(2)(H)(J)(I), 450

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High Courts16 Mar 2023Disposed Of