CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 22 of 84

High Courts18 Aug 2021Allowed

Anil Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0129

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307
Read judgment
High Courts18 Aug 2021Allowed

Vijay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0124

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34, 49(A)
Read judgment
High Courts18 Aug 2021Allowed

Mohsin Khan Vs State Of MP & Others

Madhya Pradesh High Court · (2021) 08 MP CK 0123

Constitution Of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3General Clauses Act, 1897 — Section 21
Read judgment
High Courts18 Aug 2021Allowed

Noshad Kha S/O Daud Khan And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0120

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(1)(r, 3(1)(s), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 323, 506
Read judgment
High Courts18 Aug 2021Allowed

Pawan Kumar Vs State Of MP

Madhya Pradesh High Court · (2021) 08 MP CK 0119

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 49A
Read judgment
High Courts17 Aug 2021Allowed

Brajesh Tiwari Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0117

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 25, 27
Read judgment
High Courts17 Aug 2021Allowed

Sonu Namdev @ Sultan Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0115

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 164, 438Indian Penal Code, 1860 — Section 376, 506
Read judgment
High Courts17 Aug 2021Allowed

Raju Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 08 MP CK 0113

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(3), 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5L, 6
Read judgment
High Courts17 Aug 2021Allowed

Rakesh Bhabar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0112

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 302
Read judgment