High Courts02 Feb 2022Allowed
Suresh Vs State Of Madhya Pradesh Station
Madhya Pradesh High Court · (2022) 02 MP CK 0021
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 272 of 2,382
High Courts02 Feb 2022Allowed
Akash Sharma Vs State Of M.P
Madhya Pradesh High Court · (2022) 02 MP CK 0019
Madhya Pradesh Excise Act, 1915 — Section 49(a)Code Of Criminal Procedure, 1973 — Section 439
High Courts02 Feb 2022Allowed
Harpeet Sing Vs State Of MP
Madhya Pradesh High Court · (2022) 02 MP CK 0018
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 406, 420
High Courts02 Feb 2022Allowed
Vikendra Rawat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 02 MP CK 0017
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307
High Courts02 Feb 2022Allowed
Manoj Vs State Of M.P
Madhya Pradesh High Court · (2022) 02 MP CK 0016
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34, 34(2)
High Courts02 Feb 2022Disposed Of
Sulochna Bai Jain And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 02 MP CK 0015
Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 50
High Courts02 Feb 2022Disposed Of
Kanti Bai Soni Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 02 MP CK 0014
Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 50
High Courts02 Feb 2022Allowed
Krishnadas Bairagi And Others Vs State Of Madhya Pradesh Station And Others
Madhya Pradesh High Court · (2022) 02 MP CK 0013
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(i), 3(2)(v), 14A, 14(A)(1)Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 370, 376(2)(n)
High Courts02 Feb 2022Allowed
Rajkumar Das Vs State Of M.P
Madhya Pradesh High Court · (2022) 02 MP CK 0012
Madhya Pradesh Excise Act, 1915 — Section 49(a)Code Of Criminal Procedure, 1973 — Section 439
High Courts02 Feb 2022Disposed Of
Rahul S/O. Shree Prakash Vs State Of M.P
Madhya Pradesh High Court · (2022) 02 MP CK 0011
Code Of Criminal Procedure, 1973 — Section 482Code Of Criminal Procedure, 1973 — Section 439
High Courts02 Feb 2022Disposed Of
Bhopal Singh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2022) 02 MP CK 0010
Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 50
High Courts01 Feb 2022Allowed
Tanveer Saifi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 02 MP CK 0009
Indian Penal Code, 1860 — Section 420Information Technology Act, 2000 — Section 66DCode Of Criminal Procedure, 1973 — Section 439
High Courts01 Feb 2022Disposed Of
Nakul Sethi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 02 MP CK 0008
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 406, 506
High Courts01 Feb 2022Dismissed
Nemi Jatav Vs State Of M.P
Madhya Pradesh High Court · (2022) 02 MP CK 0007
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402Arms Act, 1959 — Section 25, 27
High Courts01 Feb 2022Allowed
Raj @ Sukhlal Vs State Of Madhya Pradesh Station And Others
Madhya Pradesh High Court · (2022) 02 MP CK 0006
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 366, 376(1), 376(2)(n)
High Courts01 Feb 2022Allowed
Sheru Alias Vijaypal Gurjar Vs State Of M.P.
Madhya Pradesh High Court · (2022) 02 MP CK 0005
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts01 Feb 2022Allowed
Govind @ Govinda Vs State Of Madhya Pradesh Station And Others
Madhya Pradesh High Court · (2022) 02 MP CK 0004
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366
High Courts01 Feb 2022Allowed
Monti Alias Prashant Jain Vs State Of M.P.
Madhya Pradesh High Court · (2022) 02 MP CK 0003
Madhya Pradesh Excise Act, 1915 — Section 49(A)Indian Penal Code, 1860 — Section 394Code Of Criminal Procedure, 1973 — Section 439
High Courts01 Feb 2022Allowed
Vinod Verma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 02 MP CK 0002
Madhya Pradesh Excise Act, 1915 — Section 49(A)Code Of Criminal Procedure, 1973 — Section 439
High Courts01 Feb 2022Disposed Of
Padma Agrawal And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2022) 02 MP CK 0001
Code Of Criminal Procedure, 1973 — Section 482