High Courts01 Oct 2021Allowed
Premnarayan Prajapati Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 10 MP CK 0002
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 170, 171, 384, 419
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2021
1,663 judgments · page 13 of 84
High Courts01 Oct 2021Allowed
Ranjeet Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 10 MP CK 0001
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323
High Courts30 Sept 2021Allowed
Bijendra Singh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 09 MP CK 0137
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 506
High Courts30 Sept 2021Allowed
Mahendra Banjara Vs State Of M.P.
Madhya Pradesh High Court · (2021) 09 MP CK 0136
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 376D, 506
High Courts29 Sept 2021Allowed
Badri Prasad Tiwari Vs State Of Madhya Pradesh & Others
Madhya Pradesh High Court · (2021) 09 MP CK 0135
Constitution Of India, 1950 — Article 226, 227Indian Trusts Act, 1882 — Section 2(1), 4(3), 5, 26, 28, 29Code Of Civil Procedure, 1908 — Section 151
High Courts29 Sept 2021Allowed
Pran Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 09 MP CK 0134
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts28 Sept 2021Disposed Of
Pooran Banjara And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 09 MP CK 0133
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 325, 506
High Courts28 Sept 2021Allowed
Umesh Kushwah Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 09 MP CK 0132
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304, 323, 336, 506
High Courts28 Sept 2021Allowed
Bharat Dave And Others Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0131
Code Of Criminal Procedure, 1973 — Section 82, 437(3), 439Indian Penal Code, 1860 — Section 120B, 409, 420Essential Commodities Act, 1955 — Section 3, 5, 7
High Courts28 Sept 2021Allowed
Mukesh And Another Vs State Of M.P.
Madhya Pradesh High Court · (2021) 09 MP CK 0130
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 506
High Courts27 Sept 2021Allowed
Sandeep @ Nankiya S/O Rajaram Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 09 MP CK 0129
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 506
High Courts27 Sept 2021Allowed
Kamlan @ Kalyan Jatav Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0128
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 438, 452Indian Penal Code, 1860 — Section 34, 294, 323, 452, 506B
High Courts27 Sept 2021Allowed
Arjun Singh Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0127
Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 201, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts27 Sept 2021Allowed
Khidki And Another Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0126
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49A
High Courts27 Sept 2021Allowed
Ashok Shivhare Vs State Of MP And Another
Madhya Pradesh High Court · (2021) 09 MP CK 0125
Constitution Of India, 1950 — Article 21Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2), 15AIndian Penal Code, 1860 — Section 34, 147, 149, 201, 302
High Courts27 Sept 2021Allowed
Komal Bai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 09 MP CK 0124
Indian Penal Code, 1860 — Section 34, 306, 498ACode Of Criminal Procedure, 1973 — Section 174, 439
High Courts27 Sept 2021Allowed
Surendra Sharma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 09 MP CK 0123
Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
High Courts24 Sept 2021Allowed
Deepak @ Sachin Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0113
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25, 27
High Courts24 Sept 2021Allowed
Manoj Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0112
Indian Penal Code, 1860 — Section 107, 294, 306, 323Code Of Criminal Procedure, 1973 — Section 439
High Courts24 Sept 2021Allowed
Babulal Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0111
Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15