CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

49,605 judgments · page 218 of 2,481

High Courts26 Dec 2022Allowed

Deepak Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0143

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 324Evidence Act, 1872 — Section 27
Read judgment
High Courts26 Dec 2022

Salman Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0142

Code Of Criminal Procedure, 1973 — Section 389Indian Penal Code, 1860 — Section 506(2)Protection Of Children From Sexual Offences Act, 2012 — Section 11, 12
Read judgment
High Courts22 Dec 2022

Narendra Vs Narendra And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0192

Code Of Civil Procedure, 1908 — Section Section 100, Order 41, Order 42, Rule 1, Order 42, Rule 2Madhya Pradesh Accommodation Control Act, 1961 — Section 3, 3(b), 3(1)(b), 392), 4, 4(1), 12(1), 12(1)(a), 14(2), 15, 16
Read judgment
High Courts21 Dec 2022Allowed

Rasmi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0125

Indian Penal Code, 1860 — Section 120B, 302, 394, 395, 396, 412, 414,Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25, 27
Read judgment
High Courts21 Dec 2022Dismissed

Mirza Moziz Beg Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0121

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 41A, 153A, 153B, 164, 295A, 500, 504, 505, 505(II), 505(2)
Read judgment
High Courts20 Dec 2022Dismissed

Ramphal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0195

Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 201, 302Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)
Read judgment