High Courts18 Dec 2020Allowed
Nanji Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0165
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 366, 376(2)(N), 376(D), 506
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2020
2,334 judgments · page 4 of 117
High Courts18 Dec 2020Allowed
Daljeet Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0164
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 59(A)
High Courts18 Dec 2020Disposed Of
Rohit Jain Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0163
Code Of Criminal Procedure, 1973 — Section 482
High Courts18 Dec 2020
Manish Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0162
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 49(A)
High Courts18 Dec 2020Allowed
Narpat Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0161
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 380Evidence Act, 1872 — Section 27
High Courts18 Dec 2020Dismissed
Sanju @ Viresh Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0160
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 59A
High Courts18 Dec 2020
Rajiv Dhobi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0159
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
High Courts18 Dec 2020Dismissed
Rahul Chouhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0158
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 366, 376, 376(2) (N)
High Courts17 Dec 2020Allowed
Waheed Shah @ Azad Shah Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0157
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 306
High Courts17 Dec 2020Allowed
Deepak Garg Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0156
Constitution Of India, 1950 — Article 21Forward Contracts (Regulation) Act, 1952 — Section 20, 21Code Of Criminal Procedure, 1973 — Section 439
High Courts17 Dec 2020Allowed
Gajraj Singh Songara S/O Karan Singh And Another Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0155
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 406
High Courts17 Dec 2020Allowed
Prem Koli Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0154
Madhya Pradesh Excise Act, 1915 — Section 49ACode Of Criminal Procedure, 1973 — Section 439
High Courts17 Dec 2020Allowed
Ankit Singh Tomar & Sonu Singh Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0153
Indian Penal Code, 1860 — Section 294, 323, 324, 326, 506BCode Of Criminal Procedure, 1973 — Section 439
High Courts17 Dec 2020Allowed
Vikas Soni Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0152
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302
High Courts17 Dec 2020Disposed Of
M/s. Keshav Upadhyay Thr. Proprietor Keshav Upadhyay Vs Dept. Of Special Operation & Ors
Madhya Pradesh High Court · (2020) 12 MP CK 0151
Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 17
High Courts16 Dec 2020Allowed
Prashant Bhargava Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0150
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 41A, 438Indian Penal Code, 1860 — Section 295(A), 447, 511
High Courts16 Dec 2020Allowed
Ashish @ Lala Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0149
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts16 Dec 2020Allowed
Bhagat Ram Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0148
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 304BDowry Prohibition Act, 1961 — Section 3, 4
High Courts16 Dec 2020Allowed
Prabodh Gandhi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0147
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420, 467, 468, 471
High Courts16 Dec 2020Allowed
Kalunath And Another Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0146
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307Evidence Act, 1872 — Section 27