High Courts05 Dec 2022Allowed
Bhaiyyu Khan @ Ayyaz Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0016
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
49,605 judgments · page 224 of 2,481
High Courts05 Dec 2022Allowed
Shivam Pathak Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0015
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 201, 376(2)(n), 506
High Courts05 Dec 2022Allowed
Mukesh @ Kalu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0014
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts05 Dec 2022Dismissed
Dilip Kumar Awal Vs Collector Satna District Satna And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0013
Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 44, 109, 110
High Courts05 Dec 2022Disposed Of
Municipal Corporation Durg Vs Employees Provident Fund Organization
Madhya Pradesh High Court · (2022) 12 MP CK 0012
Constitution Of India, 1950 — Article 226, 227Employees Provident Fund Act, 1952 — Section 7I
High Courts05 Dec 2022Allowed
Sachin Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0011
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 304B, 498A
High Courts05 Dec 2022Allowed
Mohan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0010
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 49(A)
High Courts02 Dec 2022Allowed
Niyaju @ Niyajuddin Tadvi Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0008
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(1), 419, 450, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts02 Dec 2022Allowed
Keshar Bai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0007
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts02 Dec 2022
Premnarayan Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 12 MP CK 0006
Indian Penal Code, 1860 — Section 120B, 409, 420
High Courts01 Dec 2022Disposed Of
Saloni Diwoliya (Bhadauria) And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0005
Constitution Of India, 1950 — Article 226Special Marriage Act, 1954 — Section 5, 6
High Courts01 Dec 2022Allowed
Raju Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0004
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts01 Dec 2022Disposed Of
Pramesh Jain And Others Vs Municipal Corporation And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0003
Municipal Corporation Act, 1956 — Section 310, 403(2)(c)
High Courts01 Dec 2022Disposed Of
Madhulata Richhariya And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 12 MP CK 0002
Constitution Of India, 1950 — Article 226Municipalities Act, 1961 — Section 307, 309
High Courts30 Nov 2022Allowed
Bhopal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 11 MP CK 0121
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts30 Nov 2022Allowed
Balaram Kushwah Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 11 MP CK 0120
Indian Penal Code, 1860 — Section 392, 395Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
High Courts30 Nov 2022Dismissed
Pradeep Rathore Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 11 MP CK 0119
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366A, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
High Courts30 Nov 2022Allowed
Ankit Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 11 MP CK 0118
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts30 Nov 2022Dismissed
Ramesh @ Bablu Vs State Of M.P
Madhya Pradesh High Court · (2022) 11 MP CK 0117
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392
High Courts30 Nov 2022Allowed
Sawant And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 11 MP CK 0116
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)