High Courts02 Sept 2022Allowed
Kana @ Kanhaiyalal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 09 MP CK 0001
Code Of Criminal Procedure, 1973 — Section 313Indian Penal Code, 1860 — Section 302, 304(A)Arms Act, 1959 — Section 25(1B)b
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,631 judgments · page 235 of 2,382
High Courts01 Sept 2022Allowed
Sena Vs Ministry Of Urban And Housing Development And Others
Madhya Pradesh High Court · (2022) 09 MP CK 0002
Constitution Of India, 1950 — Article 226Madhya Pradesh Nagar Palika (Achal Sampati. Ke Antaran) Niyam, 1996 — Rule 4, 7Madhya Pradesh Municipalities Act, 1961 — Section 41A, 51(b), 51(c), 51(1)(b)(c), 92, 109(3)
High Courts30 Aug 2022Disposed Of
Paramjeet Singh Chabda Vs State Of M.P And Others
Madhya Pradesh High Court · (2022) 08 MP CK 0058
Constitution Of India, 1950 — Article 226, 227Uttar Pradesh Industrial Disputes Act, 1947 — Section 6H(2), 25FFF, 33C(2)
High Courts30 Aug 2022
Bhagwandeen Dahiya And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 08 MP CK 0057
Indian Penal Code, 1860 — Section 34, 302, 323
High Courts30 Aug 2022Allowed
Balram Patel Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 08 MP CK 0056
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 3(2)(Vka), 3(i)(w)(ii), 14A(1)Indian Penal Code, 1860 — Section 343, 366, 376, 376(2)(N), 452, 506Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts30 Aug 2022Allowed
Deepak Sanshi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0055
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 186, 147, 148, 149, 307, 332, 333, 353, 427, 506Arms Act, 1959 — Section 25, 27
High Courts30 Aug 2022Allowed
Subhash Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0054
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
High Courts30 Aug 2022Allowed
Jitendra Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0053
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
High Courts26 Aug 2022Allowed
Rahis @ Paua Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0044
Indian Penal Code, 1860 — Section 366, 376D, 506Arms Act, 1959 — Section 25, 27
High Courts26 Aug 2022Allowed
Shivam Parmar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0043
Indian Penal Code, 1860 — Section 294, 302Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 200
High Courts26 Aug 2022Dismissed
Rahul Gupta Vs Revenue Department And Others
Madhya Pradesh High Court · (2022) 08 MP CK 0042
Madhya Pradesh Land Revenue Code, 1959 — Section 32, 50
High Courts26 Aug 2022Dismissed
Pradeep Singh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 08 MP CK 0041
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(iv), 3(1)(da), 3(1)(dha), 14A(2), 15AIndian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 436
High Courts25 Aug 2022Disposed Of
Sanju Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0052
Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 304, 306
High Courts24 Aug 2022Allowed
Habu @ Sunil Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0045
Code Of Criminal Procedure, 1973 — Section 174, 233, 313, 374(2)Indian Penal Code, 1860 — Section 34, 201, 302, 376Evidence Act, 1872 — Section 65, 65A, 65B, 65B(1), 65B(2), 114, 114(g)
High Courts23 Aug 2022Dismissed
M/S Prestige Feedmills Ltd. Thr. Shri Jitendra S. Ratnaparikhi Vs K.N. Resources
Madhya Pradesh High Court · (2022) 08 MP CK 0046
Constitution Of India, 1950 — Article 215Madhya Pradesh Arbitration Rules, 1997 — Rule 9Code Of Civil Procedure, 1908 — Section 114, Order 47, Order 47 Rule 1
High Courts22 Aug 2022Allowed
Deepankar Agrawal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0040
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 420
High Courts22 Aug 2022Allowed
Praveen Kushwah Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0039
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts22 Aug 2022Allowed
Vishnu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0038
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts22 Aug 2022Dismissed
Golu @ Subham Dhakad Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 08 MP CK 0037
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 3(1)(wi), 14A(2), 15AIndian Penal Code, 1860 — Section 34, 323, 377, 376, 376D, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts18 Aug 2022Dismissed
Khilan Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0048
Code Of Criminal Procedure, 1973 — Section 167(2), 167(3), 173, 173(1), 173(2), 173(5), 173(8), 190, 190(1), 190(1)(b), 293, 309, 364(A), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Motor Vehicles Act, 1988 — Section 130, 177(3)