COURT ARCHIVE

Madhya Pradesh High Court judgments

49,607 judgments · page 227 of 2,481

High Courts21 Nov 2022Dismissed

Krishna @ Krishnabhan Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0068

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420, 467, 468, 471Evidence Act, 1872 — Section 30

High Courts21 Nov 2022Dismissed

Santu Pal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0067

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 302, 307Arms Act, 1959 — Section 25, 27

High Courts18 Nov 2022Allowed

Jayram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0066

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471Evidence Act, 1872 — Section 27

High Courts18 Nov 2022Disposed Of

Guru Prasad Sharma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 11 MP CK 0065

Madhya Pradesh Uchcha Nyayalay (Khandpeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

High Courts18 Nov 2022Dismissed

Ayodhya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0064

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21

High Courts18 Nov 2022Disposed Of

Hansa Manglani Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 11 MP CK 0063

Motor Vehicles Act, 1988 — Section 180

High Courts15 Nov 2022Allowed

Phoolchand Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0057

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

High Courts15 Nov 2022Dismissed

Ranveer Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0056

Code Of Criminal Procedure, 1973 — Section 439Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 7Indian Penal Code, 1860 — Section 176, 370A

High Courts15 Nov 2022Dismissed

Krashnapal Singh Parmar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0054

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Arms Act, 1959 — Section 25, 27

High Courts15 Nov 2022Disposed Of

Vidhyabai Patidar And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 11 MP CK 0053

Madhya Pradesh Land Revenue Code, 1959 — Section 133

High Courts15 Nov 2022Allowed

Kiledarsingh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0052

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307Arms Act, 1959 — Section 25, 27

High Courts14 Nov 2022Allowed

Dinesh Rathore Vs Archna Rathore

Madhya Pradesh High Court · (2022) 11 MP CK 0060

Limitation Act, 1963 — Section 5Hindu Marriage Act, 1955 — Section 19

High Courts14 Nov 2022Disposed Of

Rajkumar Mongiya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0059

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 49A

High Courts14 Nov 2022Dismissed

Shambhu @ Shimbhu Lodhi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0058

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392

High Courts11 Nov 2022Allowed

Sandeep Rathore Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0051

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27

High Courts11 Nov 2022Allowed

Indersingh And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 11 MP CK 0050

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

High Courts11 Nov 2022Allowed

Karan Sen Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 11 MP CK 0049

Indian Penal Code, 1860 — Section 376AB, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(m)(n), 6Code Of Criminal Procedure, 1973 — Section 439

High Courts11 Nov 2022Allowed

Lakhan @ Laakhan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0048

Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 323, 324, 326Code Of Criminal Procedure, 1973 — Section 439

High Courts11 Nov 2022Disposed Of

Ashok Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 11 MP CK 0047

Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 44(1), 248

High Courts10 Nov 2022Allowed

Rakesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 11 MP CK 0038

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 37