High Courts11 Dec 2020Allowed
Ramprasad Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0105
Code Of Criminal Procedure, 1973 — Section 473(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49A(1)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2020
2,334 judgments · page 7 of 117
High Courts11 Dec 2020Disposed Of
Radheshyam Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0104
Code Of Criminal Procedure, 1973 — Section 482
High Courts10 Dec 2020Dismissed
Shivendra Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0103
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 50Madhya Pradesh Drugs (Control) Act, 1949 — Section 5, 13
High Courts10 Dec 2020Allowed
Rajesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0102
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 147, 149, 294, 323, 324, 364(A), 365, 379, 506
High Courts10 Dec 2020Allowed
Rahul Kuchbandiya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0101
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts10 Dec 2020Allowed
Manish Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0100
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 386, 392, 397Arms Act, 1959 — Section 25
High Courts10 Dec 2020Allowed
Iklak S/O Sheru Shah Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0099
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 49A
High Courts10 Dec 2020
Devilal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0098
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 49A
High Courts10 Dec 2020Allowed
Somnath Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0097
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20 (Kha), 67
High Courts10 Dec 2020Allowed
Pawan Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0096
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts10 Dec 2020Allowed
Mangilal Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0095
Code Of Criminal Procedure, 1973 — Section 437(3), 439
High Courts10 Dec 2020Dismissed
Slaman Khan And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0094
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 327, 394, 341, 427, 506
High Courts10 Dec 2020Allowed
Lale Prasad Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0093
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 302
High Courts10 Dec 2020
Pawan Kumar @ Chhotu Jaiswal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0092
Indian Penal Code, 1860 — Section 34, 294, 307Arms Act, 1959 — Section 25
High Courts10 Dec 2020Allowed
Ramlal Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0091
Code Of Criminal Procedure, 1973 — Section 439
High Courts10 Dec 2020Allowed
Prakash S/O Panna Lal Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0090
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts10 Dec 2020Allowed
Animesh Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0089
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 386, 392, 397Arms Act, 1959 — Section 25
High Courts10 Dec 2020Allowed
Alok Singh @ Betu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0088
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 21, 22Drugs Control Act, 1950 — Section 13
High Courts10 Dec 2020Allowed
Arvind Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0087
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 386, 392, 397Arms Act, 1959 — Section 25
High Courts10 Dec 2020Disposed Of
Ajay Kumar Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0086
Code Of Criminal Procedure, 1973 — Section 451, 482