High Courts27 Sept 2019Allowed
Shabana W/O Arif Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 09 MP CK 0092
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 508 of 2,382
High Courts27 Sept 2019Disposed Of
Sanjeev @ Pota Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 09 MP CK 0091
Code Of Criminal Procedure, 1973 — Section 439Excise act, 1958 — Section 34(2)
High Courts27 Sept 2019Disposed Of
Mannu Singh Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 09 MP CK 0090
Code Of Criminal Procedure, 1973 — Section 41(1)(2), 102, 439Indian Penal Code, 1860 — Section 399, 400, 402Arms Act, 1959 — Section 25, 27
High Courts27 Sept 2019Allowed
Krishna Yadavat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 09 MP CK 0088
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts27 Sept 2019Allowed
Ramkishore Bandil Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 09 MP CK 0086
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 307, 341, 506(II)
High Courts27 Sept 2019Disposed Of
Mohanlal And Another Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 09 MP CK 0085
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 304B, 498A
High Courts27 Sept 2019Disposed Of
Ramvaran And Ors. Vs Rajendra Prasad And Ors.
Madhya Pradesh High Court · (2019) 09 MP CK 0084
High Courts27 Sept 2019Disposed Of
Mukesh S/O Prem Singh Rajpoot Vs The State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 09 MP CK 0083
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(v)(va), 3(1)(b), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 366A, 368, 376, 376(2)(n)
High Courts27 Sept 2019Allowed
Ghanshyam Tiwari Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2019) 09 MP CK 0082
Code Of Criminal Procedure, 1973 — Section 190, 197, 319, 397, 401Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2), 19, 22
High Courts27 Sept 2019Allowed
Lal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 09 MP CK 0076
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 402Madhya Pradesh Dacoity Vihavran Prabhavit Kshetra Act, 1981 — Section 11, 13
High Courts27 Sept 2019Dismissed
Prem Narayan Mishra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 09 MP CK 0075
Code Of Criminal Procedure, 1973 — Section 82, 161, 438Indian Penal Code, 1860 — Section 147, 148, 302, 436Evidence Act, 1872 — Section 27
High Courts26 Sept 2019Dismissed
Rekha Gaud Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2019) 09 MP CK 0103
Constitution Of India, 1950 — Section 141, 226Urban Land (Ceiling and Regulation) Act, 1976 — Section 6, 21
High Courts26 Sept 2019Dismissed
Chetram Sanodiya Vs State Of Madhya Pradesh And Another
Madhya Pradesh High Court · (2019) 09 MP CK 0101
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 161, 164, 482Indian Penal Code, 1860 — Section 354D
High Courts26 Sept 2019Disposed Of
Golu Bhadoriya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 09 MP CK 0097
Indian Penal Code, 1860 — Section 34, 294, 307, 323, 506Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25, 27
High Courts26 Sept 2019Allowed
Mukesh Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 09 MP CK 0089
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 25(1)(b), 27
High Courts26 Sept 2019Allowed
Munna Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 09 MP CK 0081
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 4, 6, 9Madhya Pradesh Krishik Pashu Parirakshan Adhiniyam, 1959 — Section 5, 7, 11, 11(gha)
High Courts26 Sept 2019Dismissed
Pullu Ahirwar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2019) 09 MP CK 0080
Code Of Criminal Procedure, 1973 — Section 20, 320(2), 482Indian Penal Code, 1860 — Section 34, 294, 302, 306, 307, 325, 376
High Courts26 Sept 2019Allowed
Bharatidevi And Others Vs Krishnakant And Others
Madhya Pradesh High Court · (2019) 09 MP CK 0079
Code Of Civil Procedure, 1908 — Order 43 Rule 1(u), Order 6 Rule 17, Order 41 Rule 27, Order 41 Rule 23, Order 41 Rule 23A
High Courts26 Sept 2019Allowed
Kalu @ Bhagwandas Patel Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 09 MP CK 0078
Indian Penal Code, 1860 — Section 34, 307, 323
High Courts26 Sept 2019Dismissed
Umesh Soni And Others Vs Mathura Bai And Others
Madhya Pradesh High Court · (2019) 09 MP CK 0077
Benami Transaction (Prohibition) Act, 1988 — Section 4, 4(3)Code Of Civil Procedure, 1908 — Order 7 Rule 11