High Courts24 Jun 2021Allowed
Pramila Bai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0171
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2021
1,663 judgments · page 41 of 84
High Courts24 Jun 2021Allowed
Union Of India And Others Vs S.R. Ferro Alloys
Madhya Pradesh High Court · (2021) 06 MP CK 0170
Constitution Of India, 1950 — Article 14Railway (Punitive Charges For Overloading Of Wagon) Rules, 2005 — Rule 3Indian Railways Commercial Manual, Volume II — Rule 1422
High Courts23 Jun 2021Allowed
Anchit Sharma S/O Kanhaiyalal Sharma Vs State Of M.P
Madhya Pradesh High Court · (2021) 06 MP CK 0169
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 419, 420
High Courts23 Jun 2021Allowed
Rahul Vs State Of M.P
Madhya Pradesh High Court · (2021) 06 MP CK 0168
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 29
High Courts23 Jun 2021Allowed
Touseef Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0167
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts23 Jun 2021Allowed
Bharat Ahirwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0166
Code Of Criminal Procedure, 1973 — Section 437(3), 438Indian Penal Code, 1860 — Section 376(2)(N)
High Courts23 Jun 2021Allowed
Farid S/O Babu Kha Mav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0165
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 29Evidence Act, 1872 — Section 27
High Courts23 Jun 2021Allowed
Sushil @ Chhotu Vs State Of M.P
Madhya Pradesh High Court · (2021) 06 MP CK 0164
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts23 Jun 2021Allowed
Ravinandan Tiwari Vs Satate Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0163
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22Drugs Control Act, 1950 — Section 5, 13
High Courts23 Jun 2021Allowed
Lalitabai W/O Chandarsingh Vs State Of M.P
Madhya Pradesh High Court · (2021) 06 MP CK 0162
Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 34, 302, 307
High Courts23 Jun 2021Allowed
Shubham S/O Jagdish Dholpure Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0161
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 325, 452, 506
High Courts23 Jun 2021Allowed
Kishor Tiwari @ Kissu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0160
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 302
High Courts22 Jun 2021Allowed
Shankar Vs State Of M.P
Madhya Pradesh High Court · (2021) 06 MP CK 0159
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49A
High Courts22 Jun 2021Allowed
Ulfat Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0158
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 149, 188, 269, 270, 294, 323, 332, 333, 341, 353Prevention Of Damage To Public Property Act, 1984 — Section 3, 5
High Courts22 Jun 2021Allowed
Ramesh Chandra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0157
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 149, 188, 269, 270, 294, 323, 332, 333, 341, 353Prevention Of Damage To Public Property Act, 1984 — Section 3, 5
High Courts22 Jun 2021Allowed
Ganesh S/O. Santosh Makwana Vs State Of M.P
Madhya Pradesh High Court · (2021) 06 MP CK 0156
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts22 Jun 2021Allowed
Gopal S/O Laxmichand Meena Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0155
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 306
High Courts22 Jun 2021Disposed Of
M/S Graphic Builtcon Pvt Ltd Thr. Its Authorized Representative Shri Ratan Singh And Others Vs Indore Municipal Corporation And Others
Madhya Pradesh High Court · (2021) 06 MP CK 0154
Madhya Pradesh Municipal Corporation Act, 1956 — Section 138, 143, 147, 148, 149, 150, 158, 297
High Courts22 Jun 2021Allowed
Giriraj Dangi S/O Balchandra Dangi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0153
Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 342, 332, 353, 332, 365, 395, 397, 427 Dowry Prohibition Act, 1961 — Section 3, 4
High Courts22 Jun 2021Allowed
Gotu S/O. Jamsingh Barela Vs State Of M.P
Madhya Pradesh High Court · (2021) 06 MP CK 0152
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)