High Courts13 Oct 2020Partly Allowed
Duttraj And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0119
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2020
2,334 judgments · page 26 of 117
High Courts13 Oct 2020Allowed
Harshit Kesharwani Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0118
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Indian Penal Code, 1860 — Section 323
High Courts13 Oct 2020
Vijay Rai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0117
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Madhya Pradesh Excise Act, 1915 — Section 34(2), 42
High Courts12 Oct 2020Allowed
Aneesh Butler And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0116
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25, 27
High Courts12 Oct 2020Allowed
Bijju @ Brijpal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0115
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 395, 397
High Courts12 Oct 2020Allowed
Ganlal Damahe Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0114
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts12 Oct 2020Allowed
Lokesh @ Mukesh Pandre Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 10 MP CK 0113
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376, 376(2(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
High Courts12 Oct 2020Allowed
Satyabhan @ Satte Manjhi And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0112
High Courts12 Oct 2020Allowed
Jitendra @ Jittu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0111
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29
High Courts12 Oct 2020Allowed
Chaman Giri Goswami Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0110
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts12 Oct 2020Allowed
Yadunath Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0109
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8B, 21, 22Madhya Pradesh Drugs (Control) Act, 1949 — Section 5, 13
High Courts12 Oct 2020Allowed
Pooran Rajak Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0108
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 498A
High Courts12 Oct 2020Allowed
Vijay Parihar Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0107
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 161, 164, 323, 354, 439
High Courts12 Oct 2020Allowed
Pyarelal And Others Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0106
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 301(2), 326Indian Penal Code, 1860 — Section 34, 294, 323, 324, 325, 326, 452, 506B
High Courts12 Oct 2020Allowed
Pramod Singh And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 10 MP CK 0105
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(gha), 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 395, 427, 506
High Courts12 Oct 2020Allowed
Abinash Rao Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0104
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(gha), 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 395, 427, 506
High Courts12 Oct 2020Disposed Of
Deepak Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0103
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts12 Oct 2020Disposed Of
Sandeep Gupta And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0102
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts12 Oct 2020Allowed
Ibhrahim Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0101
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 376(2)(f), 498A, 506
High Courts12 Oct 2020Allowed
Jaspal Singh Bhogal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0100
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)