High Courts27 Jan 2023Dismissed
Ram Gopal Gupta Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 01 MP CK 0116
Code Of Criminal Procedure, 1973 — Section 311, 397, 401Indian Penal Code, 1860 — Section 409, 420, 467, 468, 469, 471
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 211 of 2,481
High Courts27 Jan 2023Allowed
Dev Kaushal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0106
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 328, 342, 376, 506
High Courts27 Jan 2023Disposed Of
Ram Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 01 MP CK 0105
Code Of Criminal Procedure, 1973 — Section 482
High Courts25 Jan 2023Allowed
Amar Tiwari And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 01 MP CK 0104
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 120(B), 409, 420, 467, 468, 471, 477(A)
High Courts25 Jan 2023Disposed Of
Devendra Kumar Tyagi And Others Vs Union Of India And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0103
High Courts25 Jan 2023
Laxminarayan Soni Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0102
Constitution Of India, 1950 — Article 226Madhya Pradesh Municipalities Act, 1961 — Section 331, 339(C)
High Courts25 Jan 2023Disposed Of
Rakesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 01 MP CK 0101
Code Of Criminal Procedure, 1973 — Section 482
High Courts25 Jan 2023Allowed
Kailash Ahirwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 01 MP CK 0100
Code Of Criminal Procedure, 1973 — Section 438, 439, 482Indian Penal Code, 1860 — Section 120B, 420, 406, 467, 468, 471
High Courts25 Jan 2023
Kiran Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0099
Indian Penal Code, 1860 — Section 363
High Courts25 Jan 2023Dismissed
Ashraf Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 01 MP CK 0096
Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 300, 302, 324, 450
High Courts24 Jan 2023Partly Allowed/Disposed Of
Adityaraj Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 01 MP CK 0097
Code Of Criminal Procedure, 1973 — Section 161, 313, 374Indian Penal Code, 1860 — Section 97, 98, 99, 100, 101, 102, 103, 104, 105, 106, 300, 302, 304I, 324Criminal Law Act, 1967 — Section 3
High Courts24 Jan 2023Allowed
Rohit @ Jagira Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 01 MP CK 0094
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 324, 327, 329, 506Arms Act, 1959 — Section 25
High Courts24 Jan 2023Allowed
Roshan Koshre Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 01 MP CK 0093
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts24 Jan 2023Allowed
Yogesh @ Ankesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 01 MP CK 0092
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 &Mdash; Section 4, 6, 9Prevention Of Cruelty To Animals Act, 1960 — Section 11
High Courts23 Jan 2023Allowed
Krishna Builders And Developers Vs Collector Of Stamps, Collector Office And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0098
Constitution Of India, 1950 — Article 226Indian Stamp Act, 1899 — Section 5(d), 13, 14, 33, 38(2), 40, 41, 48, 48B
High Courts23 Jan 2023Allowed
Abhishek Malviya Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0091
Indian Penal Code, 1860 — Section 363, 366, 376(2)(N)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w), 3(2)(v)Code Of Criminal Procedure, 1973 — Section 439
High Courts23 Jan 2023Allowed
Dara Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 01 MP CK 0090
Code Of Criminal Procedure, 1973 — Section 437(3), 438Indian Penal Code, 1860 — Section 294, 307, 506
High Courts23 Jan 2023Allowed
Babulal @ Babudiya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2023) 01 MP CK 0089
Code Of Criminal Procedure, 1973 — Section 437(3), 438Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2oo4 — Section 4, 6, 9Madhya Pradesh Krishik Pashu Parirakshan Adhiniyam, 1959 — Section 4, 6, 10
High Courts23 Jan 2023Allowed
Mohd.Anwar Khan Vs Santosh Kumar
Madhya Pradesh High Court · (2023) 01 MP CK 0088
Code Of Civil Procedure, 1908 — Section 151, Order 41 Rule 19Limitation Act, 1963 — Section 5
High Courts20 Jan 2023Dismissed
Mahesh And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2023) 01 MP CK 0084
Code Of Criminal Procedure, 1973 — Section 31, 31(1), 427, 482Indian Penal Code, 1860 — Section 71, 380, 457Evidence Act, 1872 — Section 27