High Courts03 Mar 2023Allowed
Bane Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0021
Evidence Act, 1872 — Section 27Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(2), 49A
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 204 of 2,481
High Courts03 Mar 2023
Akhil Vishnoi Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 03 MP CK 0020
High Courts03 Mar 2023Allowed
Neelam Narvariya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0019
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 328, 376, 506Information Technology Act, 2000 — Section 67A
High Courts03 Mar 2023Disposed Of
Rani Bee Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 03 MP CK 0017
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 429Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam,2004 — Section 4, 6, 9
High Courts02 Mar 2023Allowed
Vijay Kumar Mundra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0040
Code Of Criminal Procedure, 1973 — Section 401, 482Indian Penal Code, 1860 — Section 120B, 420Essential Commodities Act, 1955 — Section 3, 7
High Courts02 Mar 2023Disposed Of
Shravan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0039
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 147, 148, 325Arms Act, 1959 — Section 25
High Courts02 Mar 2023Allowed
Rakesh Singhal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0038
Code Of Criminal Procedure, 1973 — Section 397, 401, 451, 482
High Courts02 Mar 2023Disposed Of
Veer Singh Jatav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 03 MP CK 0037
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 307, 341Code Of Criminal Procedure, 1973 — Section 161, 173(1)
High Courts02 Mar 2023Disposed Of
Dheeraj Singh Meena And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 03 MP CK 0036
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(dha), 3(2)(va), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 149, 186, 294, 342, 353
High Courts02 Mar 2023Allowed
Rajendra Soni Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0035
Code Of Criminal Procedure, 1973 — Section 374, 389(1)Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2)Indian Penal Code, 1860 — Section 120B, 218, 466, 471
High Courts02 Mar 2023Disposed Of
Devendra Kumar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 03 MP CK 0034
Code Of Criminal Procedure, 1973 — Section 156(3), 202, 210
High Courts02 Mar 2023Allowed
Saddam Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0033
Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25(1B)(A)
High Courts02 Mar 2023Dismissed
Hari @ Hariram Kewat And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 03 MP CK 0032
Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 109, 110, 115
High Courts02 Mar 2023Dismissed
Ramu Singh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 03 MP CK 0031
Constitution Of India, 1950 — Article 226Madhya Pradesh Motor Vehicle Rules, 1994 — Rule 164, 164(1), 164(1a), 164(2)Central Motor Vehicle Rules, 1989 — Section 128, 128(4)
High Courts02 Mar 2023
Khushal Bansal (Minor) Through His Father Sudesh Kumar Bansal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 03 MP CK 0028
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 376, 376(2)(n), 384Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
High Courts02 Mar 2023Allowed
Mayank Tiwari Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 03 MP CK 0027
Code Of Criminal Procedure, 1973 — Section 161, 164, 482Indian Penal Code, 1860 — Section 90, 375, 376, 376(2)(n)
High Courts02 Mar 2023Dismissed
Premnarayan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 03 MP CK 0014
Code Of Criminal Procedure, 1973 — Section 161, 383Indian Penal Code, 1860 — Section 302Evidence Act, 1872 — Section 105
High Courts02 Mar 2023Disposed Of
Anantram And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 03 MP CK 0013
Madhya Pradesh Land Revenue Code, 1959 — Section 44, 248
High Courts02 Mar 2023Allowed/Disposed Of
Manoj @ Arjun Rajput Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 03 MP CK 0011
Code Of Criminal Procedure, 1973 — Section 161, 164, 389(1)Indian Penal Code, 1860 — Section 363, 366, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 5(J)(ii), 6
High Courts01 Mar 2023Dismissed
Dilip Kumar Puri And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 03 MP CK 0016
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 154, 154(3), 156(1), 156(3), 173, 173(8), 190, 200, 482Indian Penal Code, 1860 — Section 34, 120B, 166, 294, 306, 323, 341, 342, 506