COURT ARCHIVE

Madhya Pradesh High Court judgments

47,631 judgments · page 239 of 2,382

High Courts25 Jul 2022Dismissed

Devendra Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0086

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 302, 397, 396Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

Read judgment

High Courts22 Jul 2022Allowed

Mukesh Nawange Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0082

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 409, 420, 506

Read judgment

High Courts22 Jul 2022Allowed

Amit Balmik Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0081

Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6Indian Penal Code, 1860 — Section 363, 368, 376, 376, 376(2)(n)Code Of Criminal Procedure, 1973 — Section 161, 164, 438(2)

Read judgment

High Courts22 Jul 2022Dismissed

Vatayee @ Pawan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 380, 394, 454Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

Read judgment

High Courts22 Jul 2022Allowed

Duresh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0079

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

Read judgment

High Courts22 Jul 2022Allowed

Azher Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0078

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 506

Read judgment

High Courts22 Jul 2022Disposed Of

Laxmi Balai Vs Ministry Of Home Through Principal Secretary Vallabh And Others

Madhya Pradesh High Court · (2022) 07 MP CK 0077

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 354(A), 354(C)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(1)(w)(ii), 3(1)(r), 3(1)(s), 3(1)(za)(A), 3(2)(va)

Read judgment

High Courts22 Jul 2022Allowed

Sonu Kaurav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0076

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

Read judgment

High Courts22 Jul 2022Dismissed

Anshika Singh Vs M.P. State Election Commission And Others

Madhya Pradesh High Court · (2022) 07 MP CK 0075

Constitution Of India, 1950 — Article 226, 243OMadhya Pradesh Panchayat Nirvachan Niyam, 1995 — Rule 77(2)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122

Read judgment

High Courts22 Jul 2022

Shivdayal Shandilya Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 07 MP CK 0074

Madhya Pradesh Co-Operative Societies Act, 1960 — Section 53, 53(2)

Read judgment

High Courts22 Jul 2022Allowed

Sudha Pandey Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0061

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 306, 384, 388, 389, 506

Read judgment

High Courts22 Jul 2022

Umesh Kunde Vs N.K. Agrawal

Madhya Pradesh High Court · (2022) 07 MP CK 0060

Negotiable Instruments Act, 1881 — Section 138

Read judgment

High Courts22 Jul 2022

Gudai @ Churaman And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0059

Indian Penal Code, 1860 — Section 148, 149, 324

Read judgment

High Courts21 Jul 2022Dismissed

Rahul Kewat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0070

Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41(1)(ii), 41A, 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 59(ii)Indian Penal Code, 1860 — Section 190, 279, 294, 323, 506II

Read judgment

High Courts21 Jul 2022Dismissed

Ganesh Prasad @ Jitendra Kumar Choudhary Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0069

Code Of Criminal Procedure, 1973 — Section 161, 313, 374(2)Indian Penal Code, 1860 — Section 34, 300, 302, 304, 304I, 304II, 323

Read judgment

High Courts21 Jul 2022Disposed Of

Nitin Vishwakrama Vs State Of M.P And Others

Madhya Pradesh High Court · (2022) 07 MP CK 0068

Read judgment

High Courts21 Jul 2022Allowed

Chandrahas Namdev Vs MP Power Transmission Company Ltd And Others

Madhya Pradesh High Court · (2022) 07 MP CK 0067

Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966 — Rule 25

Read judgment

High Courts21 Jul 2022Allowed

Chanda Gadariya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0066

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

Read judgment

High Courts21 Jul 2022Disposed Of

Brajesh Upadhya And Others Vs Union Of India And Others

Madhya Pradesh High Court · (2022) 07 MP CK 0065

Constitution Of India, 1950 — Article 226Multi State Co-Operative Societies Act, 2002 — Section 78, 84

Read judgment

High Courts21 Jul 2022Allowed

Sourabh Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 07 MP CK 0064

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 305, 354DProtection Of Children From Sexual Offences Act, 2012 — Section 11, 12

Read judgment