COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 289 of 2,382

High Courts12 Nov 2021Allowed

Mohan S/O Shriram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 11 MP CK 0026

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25(1), 25(2)

High Courts12 Nov 2021Allowed

Udayveer Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 11 MP CK 0025

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

High Courts12 Nov 2021Allowed

Rajendra Mogiya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 11 MP CK 0024

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

High Courts11 Nov 2021Disposed Of

Umesh @Bantu Vs State Of M.P

Madhya Pradesh High Court · (2021) 11 MP CK 0038

Code Of Criminal Procedure, 1973 — Section 91, 482

High Courts11 Nov 2021Dismissed

Surendra Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 11 MP CK 0037

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376D, 450, 506

High Courts11 Nov 2021Allowed

Shaily Gupta Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 11 MP CK 0036

Code Of Criminal Procedure, 1973 — Section 301(2), 438Indian Penal Code, 1860 — Section 34, 107, 306

High Courts11 Nov 2021Dismissed

Mohd. Nadir Hussain Vs Abdul Ashiq

Madhya Pradesh High Court · (2021) 11 MP CK 0035

Code Of Criminal Procedure, 1973 — Section 482

High Courts11 Nov 2021Disposed Of

Kailashchandra Vs Branch Manager And Others

Madhya Pradesh High Court · (2021) 11 MP CK 0034

Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 13(4)

High Courts11 Nov 2021Allowed

Ramprasad Vs State Of M.P

Madhya Pradesh High Court · (2021) 11 MP CK 0022

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

High Courts11 Nov 2021Dismissed

Gayatri Sharma Vs State Of M.P

Madhya Pradesh High Court · (2021) 11 MP CK 0021

Code Of Criminal Procedure, 1973 — Section 161, 438Indian Penal Code, 1860 — Section 34, 306, 498A

High Courts11 Nov 2021Allowed

Rajpal Vs State Of M.P

Madhya Pradesh High Court · (2021) 11 MP CK 0020

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

High Courts11 Nov 2021Allowed

Pankaj Kushwaha Vs State Of M.P

Madhya Pradesh High Court · (2021) 11 MP CK 0019

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 457

High Courts11 Nov 2021Allowed

Anup Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 11 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 323

High Courts10 Nov 2021Disposed Of

Praveen Shivhare And Others Vs Punjab And Sind Bank (A Govt. Of India Undertaking) And Others

Madhya Pradesh High Court · (2021) 11 MP CK 0042

Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(2), 17

High Courts10 Nov 2021Dismissed

Mohan Kant Samadhiya @ Man Mohan Kant Samadhiya Vs Ajay Kulsrestha And Ors

Madhya Pradesh High Court · (2021) 11 MP CK 0041

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 151, Order 16 Rule 6, Order 19 Rule 1

High Courts10 Nov 2021Allowed

Vivek Mishra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 11 MP CK 0040

Code Of Criminal Procedure, 1973 — Section 107, 116(3), 151, 439Indian Penal Code, 1860 — Section 147, 148, 294, 323, 354, 354Ka, 354Kha, 354Ga, 327

High Courts10 Nov 2021Allowed

Phool Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 11 MP CK 0014

Code Of Criminal Procedure, 1973 — Section 437Indian Penal Code, 1860 — Section 201, 406, 420, 465, 467, 468, 470, 471Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 — Section 3, 6

High Courts09 Nov 2021Allowed

Satyam Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 11 MP CK 0069

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 394Arms Act, 1959 — Section 25, 27

High Courts09 Nov 2021Dismissed

Naresh Rai Vs Ashish Singh

Madhya Pradesh High Court · (2021) 11 MP CK 0068

Constitution Of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 44, 250

High Courts09 Nov 2021Allowed

Nilesh @ Neelu And Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 11 MP CK 0067

Indian Penal Code, 1860 — Section 399, 402Code Of Criminal Procedure, 1973 — Section 437(3), 439Arms Act, 1959 — Section 25