High Courts20 Dec 2022Disposed Of
Jujhar Singh Vs Ramadhar Yadav And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0133
Motor Vehicles Act, 1988 — Section 166(3), 173(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 219 of 2,481
High Courts20 Dec 2022Dismissed
Manoj Kumar Tiwari Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0132
High Courts20 Dec 2022Disposed Of
Mahanth Ghanshyam Puri Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0131
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 24
High Courts20 Dec 2022Allowed
Pooja Vs Vivek Shrivastav
Madhya Pradesh High Court · (2022) 12 MP CK 0130
Constitution Of India, 1950 — Article 227Hindu Marriage Act, 1955 — Section 13B, 13B(2)
High Courts20 Dec 2022Dismissed
Damodar Singh Yadav And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0128
Constitution Of India, 1950 — Article 226
High Courts19 Dec 2022Allowed
Lakhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0120
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts19 Dec 2022Allowed
Bargat And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0119
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 307, 323, 506
High Courts19 Dec 2022
Ishwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0118
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 307
High Courts19 Dec 2022
Tikaram @ Bhuri Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0117
Indian Penal Code, 1860 — Section 323
High Courts19 Dec 2022Allowed
Bhura Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0116
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 336, 506
High Courts19 Dec 2022Allowed
Atul Paraste Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0115
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 323, 327, 506
High Courts19 Dec 2022Allowed
Rahul Ukey Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0114
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376(2)(n), 450
High Courts19 Dec 2022Allowed
Sanju Rajak Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0112
Indian Penal Code, 1860 — Section 392Code Of Criminal Procedure, 1973 — Section 439
High Courts19 Dec 2022Allowed
Meharban Banjara Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0111
Indian Penal Code, 1860 — Section 34, 302, 308Code Of Criminal Procedure, 1973 — Section 439
High Courts19 Dec 2022
Jasbeersingh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0110
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
High Courts19 Dec 2022Dismissed
Ajay Gusai And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0109
Constitution Of India, 1950 — Article 226Hindu Marriage Act, 1955 — Section 5
High Courts19 Dec 2022Disposed Of
Bhoorelal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0108
Constitution Of India, 1950 — Article 226
High Courts16 Dec 2022Allowed
Ramswaroop Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0101
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29, 67
High Courts16 Dec 2022Dismissed
Rakesh Jakhodiya Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0100
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14A(2), 15AIndian Penal Code, 1860 — Section 147, 302Arms Act, 1959 — Section 25, 27
High Courts16 Dec 2022Allowed
Rakesh @ Chavanni Yadav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0099
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302, 376(D)