CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 252 of 2,382

High Courts25 Apr 2022Allowed

Roop Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 04 MP CK 0069

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 25, 27
Read judgment
High Courts25 Apr 2022Allowed

Parsingh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 04 MP CK 0068

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 409, 419, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 13
Read judgment
High Courts25 Apr 2022Disposed Of

Ambika Katare Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 04 MP CK 0067

Code Of Criminal Procedure, 1973 — Section 156(3), 438, 438(2)Indian Penal Code, 1860 — Section 107, 120B, 201, 302, 306, 330, 342, 466, 471Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
Read judgment
High Courts25 Apr 2022Disposed Of

Vikash Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 04 MP CK 0066

Code Of Criminal Procedure, 1973 — Section 301(2), 438, 438(2)Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
Read judgment
High Courts23 Apr 2022Disposed Of

Seema Sahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 04 MP CK 0063

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 324, 325, 326, 342, 452, 506
Read judgment
High Courts23 Apr 2022Allowed

Natthu Lal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 04 MP CK 0062

Indian Penal Code, 1860 — Section 306, 498(A)Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 174, 439
Read judgment