High Courts07 May 2022Allowed
Karan And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 05 MP CK 0026
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 414, 457
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 250 of 2,382
High Courts07 May 2022Allowed
Rajju @ Kushal Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 05 MP CK 0025
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 386Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts07 May 2022Allowed
Rajesh Mashram Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 05 MP CK 0024
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 365
High Courts07 May 2022Allowed
Kamlesh Kumar Ahirwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 05 MP CK 0023
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts06 May 2022
Pawan & Another Vs State Of M.P
Madhya Pradesh High Court · (2022) 05 MP CK 0020
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 302, 323, 325, 341, 504, 506
High Courts06 May 2022Dismissed
Shankarlal Thru. Lrs And Others Vs Chandraprakash
Madhya Pradesh High Court · (2022) 05 MP CK 0019
Code Of Civil Procedure, 1908 — Section 100Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(f)
High Courts06 May 2022Allowed
Gona Vs State Of M.P
Madhya Pradesh High Court · (2022) 05 MP CK 0018
Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 49(A)
High Courts06 May 2022Allowed
Virendra Sharma Vs State Of M.P
Madhya Pradesh High Court · (2022) 05 MP CK 0017
Code Of Criminal Procedure, 1973 — Section 437, 439, 482
High Courts05 May 2022Dismissed
Omkar And Others Vs State Of MP
Madhya Pradesh High Court · (2022) 05 MP CK 0021
Code Of Criminal Procedure, 1973 — Section 174, 313, 374Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Evidence Act, 1872 — Section 32
High Courts04 May 2022Dismissed
Shruti Patidar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 05 MP CK 0028
Constitution Of India, 1950 — Article 226Madhya Pradesh Chikitsa Shiksha Pravesh Niyam, 2018 — Rule 5(7), 12(8)(a)Medical Council Of India Regulations On Graduate Medical Education, 1997 — Regulation 5, 5A, 5(7)
High Courts04 May 2022Dismissed
M/S Mahadev Pradhan Proprietor Shailadeep Pradhan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 05 MP CK 0027
Constitution Of India, 1950 — Article 227Motor Vehicles Act, 1988 — Section 81, 82, 83, 89, 89(1)(a), 90
High Courts04 May 2022Disposed Of
Aman Vishwakarma And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 05 MP CK 0022
Code Of Criminal Procedure, 1973 — Section 41A, 438Indian Penal Code, 1860 — Section 34, 294, 323, 452, 506
High Courts04 May 2022Allowed
Rajesh @ Babu Gurjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 05 MP CK 0015
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts04 May 2022Allowed
Narendra Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 05 MP CK 0014
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts04 May 2022Disposed Of
Sharad Chand Mishra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 05 MP CK 0013
Code Of Criminal Procedure, 1973 — Section 439, 482
High Courts04 May 2022Allowed
Rajkumar Balmik Vs State Of M.P.
Madhya Pradesh High Court · (2022) 05 MP CK 0012
Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 399, 400, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts04 May 2022Disposed Of
Randheer Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 05 MP CK 0011
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 506/
High Courts04 May 2022Allowed
Vijay Chandrawanshi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 05 MP CK 0010
Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25, 27
High Courts04 May 2022Disposed Of
Chotu @ Shivraj Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 05 MP CK 0009
Indian Penal Code, 1860 — Section 323, 363, 376, 376(2)(n), 506(2)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6Code Of Criminal Procedure, 1973 — Section 439
High Courts04 May 2022Disposed Of
Palash Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 05 MP CK 0008
Indian Penal Code, 1860 — Section 34, 323, 363, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 439