High Courts10 Aug 2022Allowed
Aniket Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0022
Indian Penal Code, 1860 — Section 34, 120B, 294, 307, 506Code Of Criminal Procedure, 1973 — Section 439
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Madhya Pradesh High Court judgments
47,631 judgments · page 237 of 2,382
High Courts10 Aug 2022Allowed
Nepal Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0021
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 201, 304, 308Madhya Pradesh Excise Act, 1915 — Section 42, 49A
High Courts10 Aug 2022Allowed
Jitendra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0020
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 109, 201, 304, 308, 328Madhya Pradesh Excise Act, 1915 — Section 42, 49A
High Courts10 Aug 2022Allowed
Shyamsingh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0019
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 304, 308, 328Madhya Pradesh Excise Act, 1915 — Section 49A
High Courts10 Aug 2022Disposed Of
Lilesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0018
Constitution Of India, 1950 — Article 226Madhya Pradesh Suraksha Adhiniyam, 1990 — Section 12
High Courts10 Aug 2022Allowed
M/S Daya Shanker Singh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 08 MP CK 0014
Constitution Of India, 1950 — Article 226Central Goods And Services Tax (CGST) Rules, 2017 — Rule 138ACentral Goods And Services Tax Act, 2017 — Section 29, 68
High Courts05 Aug 2022Allowed/Dismissed
Suresh Chandra Pathak And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0013
Indian Penal Code, 1860 — Section 34, 201, 294, 299, 300, 302, 304, 304I, 304II, 307, 323, 324, 336, 341, 506Arms Act, 1959 — Section 30Code Of Criminal Procedure, 1973 — Section 157, 157(1), 159, 231(2)
High Courts05 Aug 2022Allowed
Dr. Naved Anwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0012
Constitution Of India, 1950 — Article 226Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 20, 42, 42(1)(a)Madhya Pradesh Civil Services (Classification, Control & Appeal) Rules, 1966 — Rule 19(2), 20
High Courts05 Aug 2022Allowed
Israil Pathan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 08 MP CK 0011
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376
High Courts05 Aug 2022Dismissed
Laxman Yadav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 08 MP CK 0010
Constitution Of India, 1950 — Article 13, 32, 226Madhya Pradesh Excise Act, 1915 — Section 34(2)Arms Act, 1959 — Section 25(1)
High Courts05 Aug 2022Disposed Of
Mohd. Riyaz Vs Municipal Corporation And Others
Madhya Pradesh High Court · (2022) 08 MP CK 0009
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2
High Courts05 Aug 2022Disposed Of
Mohd. Abbas Vs Municipal Corporation And Others
Madhya Pradesh High Court · (2022) 08 MP CK 0008
Constitution Of India, 1950 — Article 226Code Of Civil Procedure, 1908 — Section 151, Order 39 Rule 1, Order 39 Rule 2
High Courts04 Aug 2022Allowed
Jitendra Singh Gurjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0007
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 325, 326, 506Madhya Pradesh Excise Act, 1915 — Section 34
High Courts04 Aug 2022Dismissed
Shiv Singh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 08 MP CK 0006
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2), 15AIndian Penal Code, 1860 — Section 34, 120B, 201, 304Madhya Pradesh Excise Act, 1915 — Section 49(A)
High Courts04 Aug 2022Allowed
Aslam Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0005
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14A(2), 15AIndian Penal Code, 1860 — Section 34, 302, 307, 323Arms Act, 1959 — Section 25(B)
High Courts04 Aug 2022Disposed Of
Sami Ulla Vs State Of M.P And Others
Madhya Pradesh High Court · (2022) 08 MP CK 0004
National Security Act, 1980 — Section 15
High Courts02 Aug 2022Allowed
Jaivardhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0003
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29
High Courts02 Aug 2022Partly Allowed/Disposed Of
Yunus Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 08 MP CK 0002
Code Of Criminal Procedure, 1973 — Section 374(1)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 18(b), 35, 42, 50, 52, 55, 57
High Courts01 Aug 2022Dismissed
M/S Birla Corporation Ltd And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 08 MP CK 0001
Indian Stamp Act, 1899 — Article 2(16), 15(1A), 33(1), 33(1A), 35, 35(a)Mineral Concession Rules, 1960 — Rule 31Transfer Of Property Act, 1882 — Section 105
High Courts29 Jul 2022Allowed
Deependra Singh @ Dippu Raja And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 07 MP CK 0103
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 325, 326Arms Act, 1959 — Section 25, 27