High Courts10 Dec 2020Allowed
Vipin Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0085
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 294, 323, 324, 327, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2020
2,334 judgments · page 8 of 117
High Courts10 Dec 2020Dismissed
Dinesh Vs Harish And Others
Madhya Pradesh High Court · (2020) 12 MP CK 0084
Constitution Of India, 1950 — Article 227Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(a)Code Of Criminal Procedure, 1973 — Section 151
High Courts10 Dec 2020Allowed
Rafiq @ Ajju Khan Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0083
Indian Penal Code, 1860 — Section 498(A)
High Courts10 Dec 2020Allowed
Bhupendra S/O Kishore Kehar Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0082
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 49A
High Courts10 Dec 2020Allowed
Munna Maas @ Gulshan Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0081
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 327, 341, 506
High Courts10 Dec 2020Allowed
Gopal Bachara Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0080
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts10 Dec 2020Allowed
Chandresh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0079
Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 344, 363, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6
High Courts09 Dec 2020Disposed Of
Durjan Singh Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0078
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 409, 420, 467, 477
High Courts09 Dec 2020Allowed
Neelesh Patwa Vs State Of M.P @RESPONDEN
Madhya Pradesh High Court · (2020) 12 MP CK 0077
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(v), 14A(1), 15(A)(III)Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376, 376(2)(n)
High Courts09 Dec 2020Allowed
Shiva Dahiya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0076
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471
High Courts09 Dec 2020Allowed
Shishupal Singh Vs State Of MP
Madhya Pradesh High Court · (2020) 12 MP CK 0075
Madhya Pradesh Excise Act, 1915 — Section 34(2), 47ACode Of Criminal Procedure, 1973 — Section 439
High Courts09 Dec 2020Dismissed
Pawan Kumar Lodhi And Others Vs State Of MP
Madhya Pradesh High Court · (2020) 12 MP CK 0074
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 325
High Courts09 Dec 2020Allowed
Raghav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0073
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 380, 457, 458
High Courts09 Dec 2020Dismissed
Naresh Vs State Of MP
Madhya Pradesh High Court · (2020) 12 MP CK 0072
Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts09 Dec 2020Allowed
Bhola @ Rakesh Pathak Vs State Of MP
Madhya Pradesh High Court · (2020) 12 MP CK 0071
Madhya Pradesh Excise Act, 1915 — Section 49ACode Of Criminal Procedure, 1973 — Section 439
High Courts09 Dec 2020Allowed
Sunil Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0070
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 414
High Courts09 Dec 2020Disposed Of
Dilip Dahiya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0069
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 32, 294, 324, 452, 506
High Courts09 Dec 2020Allowed
Poonam Sah Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0068
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 306
High Courts09 Dec 2020Allowed
Abhijit Nahata Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 12 MP CK 0067
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts09 Dec 2020Allowed
Pappu Vs State Of M.P
Madhya Pradesh High Court · (2020) 12 MP CK 0066
Constitution Of India, 1950 — Article 21Code Of Civil Procedure, 1908 — Section 438, 438(2), 452Indian Penal Code, 1860 — Section 34, 294, 323, 452, 506