High Courts08 Dec 2022Allowed
Raju Soni Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0046
Madhya Pradesh Excise Act, 1915 — Section 49ACode Of Criminal Procedure, 1973 — Section 439
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 223 of 2,481
High Courts08 Dec 2022Allowed
Halke Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0045
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379Mines And Minerals Act, 1957 — Section 4(1), 21(1)
High Courts08 Dec 2022Allowed
Mohd. Firoz Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0044
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34, 49A
High Courts08 Dec 2022Allowed
Uday Singh Bhadoriya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0043
Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts08 Dec 2022
Nausad Khan And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0042
Indian Penal Code, 1860 — Section 34, 323
High Courts08 Dec 2022Allowed
Dev Alias Devu Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0041
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 302, 307, 323, 325, 449, 452, 458, 459, 506
High Courts08 Dec 2022Allowed
Arjun Verma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0039
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts08 Dec 2022Allowed
Sagar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0038
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts08 Dec 2022Allowed
Samrath Lodhi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0037
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 306
High Courts08 Dec 2022Allowed
Ballu And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0036
Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts07 Dec 2022Allowed
Jafar And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0022
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120(B), 406, 420
High Courts07 Dec 2022Allowed
Bharat Parihar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0021
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 342, 366, 376(D)
High Courts07 Dec 2022Allowed
Harsh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0020
Code Of Criminal Procedure, 1973 — Section 439
High Courts07 Dec 2022Dismissed
Kapil Parashar And Others Vs Surendra Parashar And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0019
Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 10
High Courts07 Dec 2022Disposed Of
Mohammad Shahid Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0017
Code Of Criminal Procedure, 1973 — Section 482
High Courts06 Dec 2022Allowed
Salman Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0027
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(rs), 3(2)(v), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 294, 307, 323, 326, 342, 386, 506Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts06 Dec 2022Disposed Of
Alsiya Vs District Magistrate
Madhya Pradesh High Court · (2022) 12 MP CK 0026
Constitution Of India, 1950 — Article 226Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5(a), 9
High Courts06 Dec 2022Disposed Of
Dharmendra Sahu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0025
Code Of Criminal Procedure, 1973 — Section 482
High Courts06 Dec 2022
Anita Choudhary And Others Vs Pawan Singh Kushwaha And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0024
Limitation Act, 1963 — Section 5
High Courts06 Dec 2022Allowed
Anil Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0023
Indian Penal Code, 1860 — Section 201, 354C, 376(2) (n), 376(d), 506Information Technology Act, 2000 — Section 66ECode Of Criminal Procedure, 1973 — Section 439