CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 23 of 84

High Courts16 Aug 2021Allowed

Kishore Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0106

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 354, 376, 450, 506
Read judgment
High Courts16 Aug 2021Allowed

Akshay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0104

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 6
Read judgment
High Courts16 Aug 2021Allowed

Chote Singh Alias Chotu Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0103

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 201, 302
Read judgment
High Courts16 Aug 2021Allowed

Biram Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 08 MP CK 0102

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
Read judgment
High Courts16 Aug 2021Allowed

Manish Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 08 MP CK 0101

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 376D, 376DA, 376(2)(n), 376(3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(g), 5(n), 5(l), 6
Read judgment
High Courts16 Aug 2021Allowed

Vikas Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0099

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 342, 363, 366A, 376, 376(2)(N), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 6
Read judgment
High Courts13 Aug 2021Dismissed

Sunil Gupta Vs State Of M.P And Anr

Madhya Pradesh High Court · (2021) 08 MP CK 0097

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 436A, 439, 482Indian Penal Code, 1860 — Section 354, 376, 506
Read judgment
High Courts13 Aug 2021Allowed

Ranglal S/O Shivlal Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0096

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 325, 326, 336
Read judgment
High Courts13 Aug 2021Dismissed

Manish Gothi Vs State Of MP

Madhya Pradesh High Court · (2021) 08 MP CK 0095

National Security Act, 1980 — Section 3(3)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 188, 420
Read judgment
High Courts13 Aug 2021Allowed

Dushyant Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0094

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 304A
Read judgment
High Courts13 Aug 2021Allowed

Fariyad Vs State Of MP

Madhya Pradesh High Court · (2021) 08 MP CK 0093

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 4, 6, 9Indian Penal Code, 1860 — Section 295(A), 429
Read judgment