CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 11 of 117

High Courts07 Dec 2020Allowed

Rahul Patel Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 294, 323, 324, 327, 506
Read judgment
High Courts04 Dec 2020Allowed

Rahul @ Ajay Bansal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0019

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
Read judgment
High Courts02 Dec 2020Allowed

Bablu Verma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 12 MP CK 0012

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (2)(V), 3(2)(Va), 3(1)(w), 14AIndian Penal Code, 1860 — Section 323, 376(2)(N), 506Code Of Criminal Procedure, 1973 — Section 473(3)
Read judgment
High Courts02 Dec 2020Allowed

Amit Tiwari @ Kallu Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392, 397Arms Act, 1959 — Section 25, 27
Read judgment
High Courts02 Dec 2020Dismissed

Santosh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0009

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 323, 506, 363, 376, 376(2)(n), 376(2)(I), 376(2)(cha)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 5L, 6, 5N
Read judgment
High Courts02 Dec 2020Allowed

Anand Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0006

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
Read judgment