High Courts08 Mar 2022Allowed
Budh Giri And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 03 MP CK 0028
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 380, 342, 395, 457
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 262 of 2,382
High Courts08 Mar 2022Dismissed
Satish Jatav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0027
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 352, 336, 457
High Courts08 Mar 2022Allowed
Satish Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 03 MP CK 0026
Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts08 Mar 2022Allowed
Khir Giri And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 03 MP CK 0025
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 342, 380, 395, 457
High Courts08 Mar 2022Allowed
Anand Sharma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0024
Indian Penal Code, 1860 — Section 4, 363, 368, 370 (1), 376(D), 376(2) (N), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 5(L), 6Code Of Criminal Procedure, 1973 — Section 439
High Courts07 Mar 2022Dismissed
Indrabhan Gautam Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0162
Constitution Of India, 1950 — Article 15, 16
High Courts07 Mar 2022Disposed Of
Ram Prasad Bansal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0150
Madhya Pradesh Civil Services (Classification, Control And Appeal) Rules, 1966 — Rule 9(1)(b)
High Courts07 Mar 2022Allowed
Yogendra Singh Thakur Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0149
High Courts07 Mar 2022Allowed
Harsh Pratap Singh @ Ankit Raja Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 03 MP CK 0018
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts07 Mar 2022Allowed
Shubham Rawat Vs State Of M.P
Madhya Pradesh High Court · (2022) 03 MP CK 0017
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 Courts07 Mar 2022Allowed
Vikram Singh Lodhi Vs State Of M.P
Madhya Pradesh High Court · (2022) 03 MP CK 0016
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 325, 326, 341, 506Arms Act, 1959 — Section 25
High Courts07 Mar 2022Allowed
Praveen Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 03 MP CK 0015
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 294, 323, 347, 384, 388
High Courts07 Mar 2022Allowed
Shaied Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 03 MP CK 0014
Code Of Criminal Procedure, 1973 — Section 439Wild Life Protection Act, 1972 — Section 9, 39, 44, 48A, 49B, 50, 51, 52, 57
High Courts07 Mar 2022Allowed
Victim X (Minor) Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0013
Medical Termination Of Pregnancy (Amendment Act), 2021 — Section 3
High Courts07 Mar 2022Allowed
Kishan Kapoor Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 03 MP CK 0012
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
High Courts07 Mar 2022Disposed Of
Balua Gurjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 03 MP CK 0011
Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 307, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts06 Mar 2022Partly Allowed
Kanhaiya Lal Banjara Vs State Of M.P
Madhya Pradesh High Court · (2022) 03 MP CK 0100
Code Of Criminal Procedure, 1973 — Section 374(2)Indian Penal Code, 1860 — Section 302, 307, 325, 357(1)
High Courts04 Mar 2022Dismissed
Firoz Khan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0159
Constitution Of India, 1950 — Article 2278
High Courts04 Mar 2022Dismissed
Jahar Singh Gurjar Vs State Of M.P. & Another
Madhya Pradesh High Court · (2022) 03 MP CK 0153
Code Of Criminal Procedure, 1973 — Section 457, 482Income Tax Act, 1961 — Section 132, 132A, 132B, 132A(1)(c), 278D
High Courts04 Mar 2022Allowed
Naman Seva Samiti Vs Central Wool Development Board And Others
Madhya Pradesh High Court · (2022) 03 MP CK 0152