CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2020

2,334 judgments · page 33 of 117

High Courts30 Sept 2020

Amit Rai Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0287

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 454, 511Constitution Of India, 1950 — Article 21
Read judgment
High Courts30 Sept 2020Allowed

Pushpam Singh @ Pinshu Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0286

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Constitution Of India, 1950 — Article 21
Read judgment
High Courts30 Sept 2020

Minesh @ Suraj Khanna Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 09 MP CK 0285

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 376(2)(N), 323, 506Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4
Read judgment
High Courts30 Sept 2020Allowed

Pappu Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0284

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 506B
Read judgment
High Courts30 Sept 2020Allowed

Laxminarayan Yadav Vs State Of M.P. And Another

Madhya Pradesh High Court · (2020) 09 MP CK 0282

Code Of Criminal Procedure, 1973 — Section 301(2), 439Scheduled Castes and Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14ए(2)Indian Penal Code, 1860 — Section 34, 307,
Read judgment
High Courts30 Sept 2020Allowed

Shiva Vs State Of Mp

Madhya Pradesh High Court · (2020) 09 MP CK 0280

Indian Penal Code, 1860 — Section 34, 354A, 363, 365Protection Of Children from Sexual Offences Act, 2012 — Section 7, 8Code Of Criminal Procedure, 1973 — Section 439
Read judgment
High Courts30 Sept 2020Allowed

Bhanupratap Singh Tomar Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0279

Code Of Criminal Procedure, 1973 — Section 164, 301(2), 438Indian Penal Code, 1860 — Section 34, 354, 498ADowry Prohibition Act, 1961 — Section 4
Read judgment
High Courts30 Sept 2020Disposed Of

Rahul Vs State Of M.P.

Madhya Pradesh High Court · (2020) 09 MP CK 0278

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 301(2), 438Indian Penal Code, 1860 — Section 34, 195A, 294, 376(2)(n), 506, 506B
Read judgment