COURT ARCHIVE

Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 27 of 117

High Courts12 Oct 2020

Chandu @ Charan Singh Solanki And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0099

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 307, 498ADowry Prohibition Act, 1961 — Section 3, 4

High Courts12 Oct 2020Allowed

Sarthak @ Honey Kapoor Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0098

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376, 506

High Courts12 Oct 2020Disposed Of

Shahnawaj Siddiqui Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0097

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 307, 498ADowry Prohibition Act, 1961 — Section 3, 4

High Courts09 Oct 2020

Banwarilal Rajak And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0186

Code Of Criminal Procedure, 1973 — Section 389(1)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 2(B), 8C, 20(II)

High Courts09 Oct 2020Allowed

State Of MP And Ors Vs Utkarsh Kumar Shrivastava

Madhya Pradesh High Court · (2020) 10 MP CK 0185

Constitution Of India, 1950 — Article 166(1)Madhya Pradesh Technical Education Polytechnic College (Teaching Cadre) Service (Recruitment) Rules, 2004 — Rule 6, 6(3), 13, 13(1), 16Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)

High Courts09 Oct 2020Allowed

Shahrukh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0184

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 324, 326

High Courts09 Oct 2020

Bhagwan Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0183

High Courts09 Oct 2020

Dharampal And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0182

Indian Penal Code, 1860 — Section 304B, 498A

High Courts09 Oct 2020Allowed

Zuber Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0181

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 420, 471

High Courts09 Oct 2020

Bundel Singh & Ors Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0180

Indian Penal Code, 1860 — Section 34, 302

High Courts09 Oct 2020

Dayaram And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0179

Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 4

High Courts09 Oct 2020Disposed Of

Hansraj Yadav & Ors Vs Vivek Kumar

Madhya Pradesh High Court · (2020) 10 MP CK 0156

Constitution Of India, 1950 — Article 215Contempt Of Courts Act, 1971 — Section 12

High Courts09 Oct 2020Allowed

Mahendra @ Mussi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0155

Code Of Criminal Procedure, 1973 — Section 164, 389(1)Indian Penal Code, 1860 — Section 363, 366 (K), 376(2)(i), 376 (2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6

High Courts09 Oct 2020Dismissed

Prahlad Bavri Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0154

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 368, 370, 370A, 372

High Courts09 Oct 2020Allowed

Dhan Bai Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0152

Code Of Criminal Procedure, 1973 — Section 389(1)

High Courts09 Oct 2020Allowed

Pinki @ Prahalad Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0151

Code Of Criminal Procedure, 1973 — Section 389(1)

High Courts09 Oct 2020Allowed

Lal Singh & Ors Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0133

Code Of Criminal Procedure, 1973 — Section 389(1)

High Courts09 Oct 2020Allowed

Hari Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0132

Code Of Criminal Procedure, 1973 — Section 389(1)

High Courts09 Oct 2020

Ramveer Vs State Of M.P

Madhya Pradesh High Court · (2020) 10 MP CK 0131

Code Of Criminal Procedure, 1973 — Section 389(1)

High Courts09 Oct 2020Dismissed

Rambabu Gurjar @ Guddya And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 10 MP CK 0076

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 363, 366, 376(2)