High Courts04 May 2022Disposed Of
Ashish @ Chunna Chhari Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 05 MP CK 0007
Madhya Pradesh Excise Act, 1915 — Section 34, 49ACode Of Criminal Procedure, 1973 — Section 439
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 251 of 2,382
High Courts04 May 2022Disposed Of
Mahendra Pratap Singh Bhadouria Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 05 MP CK 0006
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 420
High Courts02 May 2022Allowed
Sunil Kumar Verma Vs High Court Of Judicature At Jabalpur
Madhya Pradesh High Court · (2022) 05 MP CK 0099
Constitution Of India, 1950 — Article 311, 311(2)Code Of Criminal Procedure, 1973 — Section 103, 107
High Courts02 May 2022Dismissed/Allowed
Madhya Pradesh Poorv Kshetra Vidyut Vitaran Company Ltd And Others Vs K.K. Mishra And Others
Madhya Pradesh High Court · (2022) 05 MP CK 0082
Constitution Of India, 1950 — Article 311, 311(1)Madhya Pradesh Civil Services (Classification Control And Appeal) Rules, 1966 — Rule 14, 14(2), 14(3)All India Service (Discipline And Appeal) Rules, 1969 — Rule 8, 8(4)
High Courts02 May 2022Dismissed
Bharat Lal Dubey Vs District And Sessions Judge Damoh And Others
Madhya Pradesh High Court · (2022) 05 MP CK 0016
Constitution Of India, 1950 — Article 16, 311, 311(2)Madhya Pradesh Civil Services (Pension) Rules, 1976 — Section 42 (1)(B)
High Courts02 May 2022Disposed Of
Sunny Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 05 MP CK 0005
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts02 May 2022Allowed
Abhishek Jaat Vs State Of M.P
Madhya Pradesh High Court · (2022) 05 MP CK 0004
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts02 May 2022Dismissed
Ramu Kushwah Vs State Of Madhya Pradesh And Another
Madhya Pradesh High Court · (2022) 05 MP CK 0003
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(?), 3(1)(?), 3(2)(????), 14A(2), 15AIndian Penal Code, 1860 — Section 147, 148, 149, 294, 302
High Courts02 May 2022Allowed
Vivek Golu Vs State Of M.P
Madhya Pradesh High Court · (2022) 05 MP CK 0002
Indian Penal Code, 1860 — Section 34,323, 392, 506IIMadhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
High Courts02 May 2022Disposed Of
Rinku@ Sahib Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 05 MP CK 0001
Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts29 Apr 2022Allowed
M/S Ultratech Cement Limited Thr Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 04 MP CK 0098
Constitution Of India, 1950 — Article 14, 19(1) (g), 246, 301, 304Madhya Pradesh Minerals (Prevention Of Illegal Mining Transportation And Storage) Rules,2006 — Rule 2(p), 3, 3(1), 3(2), 5(2)(I), 5(3) (ii), 7(3)(a)Madhya Pradesh Minor Mineral Rules, 1996 — Rule 2(xxiiiA), 29(6), 29(7)
High Courts28 Apr 2022Allowed
Manvendra Singh Vs State Of M.P. And Another
Madhya Pradesh High Court · (2022) 04 MP CK 0089
Code Of Criminal Procedure, 1973 — Section 397Juvenile Justice (Care And Protection Of Children) Act, 2015 — Section 14, 15, 94, 94(2)(i), 94(2)(ii), 94(2)(iii), 102
High Courts28 Apr 2022Allowed
Bhoora @ Bharat Singh And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 04 MP CK 0088
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(A), 3(1)(R), 3(1)(S), 3(2)(va), 3(1)(W)(I), 3(1)(ka), 3(1)(dha), 3(1)w(I), 3(2)(V), 3(2)Ba, 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Sectio 120B, 147, 148, 277, 294, 307, 323, 342, 354A, 354(ka), 452, 506, 507, 509
High Courts27 Apr 2022Disposed Of
Puttulal Sharma Vs State Of M.P
Madhya Pradesh High Court · (2022) 04 MP CK 0097
Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482Indian Penal Code, 1860 — Section 294, 323, 506
High Courts27 Apr 2022Allowed
Devendra @ Lakky Kuchhwaha And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 04 MP CK 0096
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307
High Courts27 Apr 2022Allowed
Parshuram @ Sushil @ Sussi Gurjar Vs State Of M.P
Madhya Pradesh High Court · (2022) 04 MP CK 0095
Indian Penal Code, 1860 — Section 34, 306Code Of Criminal Procedure, 1973 — Section 173(8), 439
High Courts27 Apr 2022Allowed
Ashish @ Kalla Jain Vs State Of M.P
Madhya Pradesh High Court · (2022) 04 MP CK 0094
Indian Penal Code, 1860 — Section 34, 109, 120B, 409, 420, 467, 468, 471Public Gambling Act, 1867 — Section 4AInformation Technology (Amended) Act, 2008 — Section 66C, 66D
High Courts27 Apr 2022Disposed Of
Sanjay Saket Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 04 MP CK 0093
Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 420, 468, 471
High Courts27 Apr 2022Disposed Of
Krishna Kumar Tiwari Vs State Of M.P. And Another
Madhya Pradesh High Court · (2022) 04 MP CK 0092
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482
High Courts27 Apr 2022Allowed
Harsh Shinde Vs State Of M.P
Madhya Pradesh High Court · (2022) 04 MP CK 0091
Indian Penal Code, 1860 — Section 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439