COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 210 of 2,481

High Courts01 Feb 2023Allowed

Mangilal @ Manga Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0002

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Evidence Act, 1872 — Section 27

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High Courts01 Feb 2023Allowed

Jagdish Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0001

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 419, 420, 467, 468Evidence Act, 1872 — Section 27

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High Courts31 Jan 2023Dismissed

Rinku @ Azharuddin And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0128

Code Of Criminal Procedure, 1973 — Section 161, 374(2)Indian Penal Code, 1860 — Section 34, 300, 300(4), 302, 304IIEvidence Act, 1872 — Section 32

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High Courts31 Jan 2023Allowed

Jayesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0127

Code Of Criminal Procedure, 1973 — Section 164, 439, 4372(3)Indian Penal Code, 1860 — Section 363, 366, 376(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6

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High Courts31 Jan 2023Allowed

Bhayyu @ Surila @ Ahsan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0126

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 294, 307, 323, 341, 427, 506Arms Act, 1959 — Section 25

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High Courts31 Jan 2023Allowed

Amjad Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0125

Code Of Criminal Procedure, 1973 — Section 439, 4372(3)Madhya Pradesh Excise Act, 1915 — Section 34(2)

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High Courts31 Jan 2023Allowed

Haneef Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0124

Indian Penal Code, 1860 — Section 34, 294, 302, 307, 506Code Of Criminal Procedure, 1973 — Section 439

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High Courts31 Jan 2023Allowed

Jitendra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0123

Indian Penal Code, 1860 — Section 376(D), 452, 506Code Of Criminal Procedure, 1973 — Section 439

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High Courts31 Jan 2023Allowed

Rubeena And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0122

Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 439

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High Courts31 Jan 2023Allowed

Anand Sharma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0121

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 Courts31 Jan 2023Disposed Of

Rajendra Sahu And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0119

Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 248I

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High Courts31 Jan 2023Disposed Of

Mumtaz Bee Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0118

Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 55, 55(4)

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High Courts30 Jan 2023Disposed Of

Ramswaroop And Others Vs State Of M.P

Madhya Pradesh High Court · (2023) 01 MP CK 0117

Indian Penal Code, 1860 — Section 34, 323Code Of Criminal Procedure, 1973 — Section 357

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High Courts30 Jan 2023Allowed

Sailendra @ Laali Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0115

Indian Penal Code, 1860 — Section 363, 366(A), 376(2)(N), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Code Of Criminal Procedure, 1973 — Section 164

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High Courts30 Jan 2023Allowed