CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2019

1,441 judgments · page 5 of 73

High Courts30 Nov 2019Disposed Of

Sanjay Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0255

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 471Madhya Pradesh Recognized Examinations Act, 1937 — Section 3D(1)(2), 4
Read judgment
High Courts30 Nov 2019Dismissed

Ramesh Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0254

Code Of Criminal Procedure, 1973 — Section 91, 313, 482Evidence Act, 1872 — Section 63, 65, 65B, 65B(h), 65B(4), 123, 124Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
Read judgment
High Courts30 Nov 2019Disposed Of

Laxman Singh Vs Central Bureau Of Investigation

Madhya Pradesh High Court · (2019) 11 MP CK 0253

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468Madhya Pradesh Recognized Examinations Act, 1937 — Section 3D(1)(2), 4
Read judgment
High Courts29 Nov 2019Allowed

Anitabai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0252

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376(d)(i), 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(J)(2), 6, 16, 17
Read judgment
High Courts29 Nov 2019Allowed

Kailash Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0247

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 344, 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
Read judgment
High Courts29 Nov 2019Allowed

Tahseeldar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0245

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 3, 4
Read judgment
High Courts29 Nov 2019Allowed

Mohar Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0244

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402Arms Act, 1959 — Section 25, 27
Read judgment
High Courts29 Nov 2019Allowed

Ganeshram Rajput Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0240

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(va), 14A, 14A(2), 15ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 325, 341, 506B
Read judgment
High Courts29 Nov 2019Allowed

Mahesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 11 MP CK 0239

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
Read judgment