High Courts20 Nov 2020Allowed
Satyendrasingh Vs State Of M.P
Madhya Pradesh High Court · (2020) 11 MP CK 0097
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2020
2,334 judgments · page 15 of 117
High Courts20 Nov 2020Allowed
Sharif S/O. Shafi Khan Vs State Of M.P
Madhya Pradesh High Court · (2020) 11 MP CK 0096
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 409, 420
High Courts20 Nov 2020Allowed
Naveen Bairagi S/O. Satyanarayan Bairagi Vs State Of M.P
Madhya Pradesh High Court · (2020) 11 MP CK 0095
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 409, 420
High Courts20 Nov 2020Allowed
Raziya Bee W/O. Sharif Khan Mewati Vs State Of M.P
Madhya Pradesh High Court · (2020) 11 MP CK 0094
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 409, 420
High Courts20 Nov 2020Allowed
Rais Mansoori S/O. Badruddin Mansoori Vs State Of M.P
Madhya Pradesh High Court · (2020) 11 MP CK 0093
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 409, 420
High Courts20 Nov 2020Allowed
Ramlakhan S/O. Sant Ram Yadav Vs State Of M.P
Madhya Pradesh High Court · (2020) 11 MP CK 0092
Indian Penal Code, 1860 — Section 34, 304, 328Madhya Pradesh Excise Act, 1915 — Section 49A(1)(3)Code Of Criminal Procedure, 1973 — Section 439
High Courts20 Nov 2020Allowed
Nisar Mohammad S/o. Gafoor Mansoori Vs State Of M.P
Madhya Pradesh High Court · (2020) 11 MP CK 0091
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 409, 420
High Courts20 Nov 2020Allowed
Gopal Vs State Of M.P
Madhya Pradesh High Court · (2020) 11 MP CK 0090
Code Of Criminal Procedure, 1973 — Section 439
High Courts20 Nov 2020Dismissed
Rajendra Yadav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 11 MP CK 0089
Code Of Criminal Procedure, 1973 — Section 439(1), 439(2)Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 323, 325, 506(2)
High Courts20 Nov 2020Allowed
Ramashankar Saket Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 11 MP CK 0088
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts20 Nov 2020Dismissed
Rajendra Yadav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 11 MP CK 0087
Code Of Criminal Procedure, 1973 — Section 149, 439(1), 439(2)Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 323, 325, 506 (2)
High Courts20 Nov 2020Disposed Of
Sheikh Roshan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 11 MP CK 0086
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34A, 34(2)
High Courts19 Nov 2020Disposed Of
Dr. Devendra Gautam Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 11 MP CK 0085
Constitution Of India, 1950 — Article 137, 145, 226Code Of Civil Procedure, 1908 — Order 47 Rule 1Supreme Court Rules, 1966 — Order 40, Order 40 Rule 1
High Courts19 Nov 2020Allowed
Santosh Vs State Of M.P
Madhya Pradesh High Court · (2020) 11 MP CK 0083
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 377, 506(A)
High Courts19 Nov 2020Dismissed
Devideen Ahirwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 11 MP CK 0082
Code Of Criminal Procedure, 1973 — Section 164, 389(1)Indian Penal Code, 1860 — Section 376(2)(I)Protection Of Children From Sexual Offences Act, 2012 — Section 5(d)(6)
High Courts19 Nov 2020Dismissed
Ram Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 11 MP CK 0081
Indian Penal Code, 1860 — Section 148, 149, 302
High Courts19 Nov 2020Allowed
Yashvant Pal And Another And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 11 MP CK 0080
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A, 15(A)(III)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 506/
High Courts19 Nov 2020Allowed
Phoolchand Kol Vs State Of M.P
Madhya Pradesh High Court · (2020) 11 MP CK 0079
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts19 Nov 2020Allowed
Bhila Singh @ Bhola Singh Vs State Of M.P
Madhya Pradesh High Court · (2020) 11 MP CK 0078
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts18 Nov 2020Dismissed
Vikas Vs State Of MP
Madhya Pradesh High Court · (2020) 11 MP CK 0104
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 201, 365, 394, 403, 411