COURT ARCHIVE

Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 42 of 84

High Courts22 Jun 2021Allowed

Jagdish And Three Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0151

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27

High Courts21 Jun 2021Allowed

Hindu Singh @ Chintu Baba S/O Manohar Singh Rajput Ransingh Rajput S/O Devisingh Rajput Narendra Singh S/O Jaswant Singh Rajput Kanha Rajput S/O Medsingh Rajput Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0150

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 293, 294, 323, 363, 427, 452, 506

High Courts21 Jun 2021Allowed

Anitabai Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0149

Madhya Pradesh Excise Act, 1915 — Section 34(2)

High Courts21 Jun 2021Allowed

Ajay Ahirwar Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0148

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 325, 506

High Courts21 Jun 2021Allowed

Ravi S/O Babulal Lakhiwal Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0147

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

High Courts21 Jun 2021Allowed

Dinesh S/O Chunnilal Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0146

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27

High Courts18 Jun 2021Allowed

Ramsagar Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0145

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 392, 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

High Courts18 Jun 2021Allowed

Natthu Banjara Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0144

Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439

High Courts18 Jun 2021Allowed

Chhotu Alias Pratham Alias Shyamveer Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0143

Indian Penal Code, 1860 — Section 392, 395Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439

High Courts18 Jun 2021Allowed

Shyam Batham Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0142

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304BDowry Prohibition Act, 1961 — Section 3, 4

High Courts17 Jun 2021Disposed Of

Shahrukh Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0141

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302

High Courts17 Jun 2021Allowed

Santosh Yadav Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0140

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

High Courts17 Jun 2021Disposed Of

Vishnu Kumar Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0139

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29Evidence Act, 1872 — Section 27

High Courts17 Jun 2021Allowed

Ankesh Yadav Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0138

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 411, 414

High Courts17 Jun 2021

Indira Samundre And Others Vs Sugreev Kumar And Others

Madhya Pradesh High Court · (2021) 06 MP CK 0137

Limitation Act, 1963 — Section 5

High Courts17 Jun 2021

Sohail Aabid Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0136

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471,

High Courts17 Jun 2021Disposed Of

Ranjeeta Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 06 MP CK 0134

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 363, 365, 368

High Courts16 Jun 2021Allowed

Mahesh S/O Naru Gaman Kanhaiya S/O Dhanna Bamniya Dilip S/O Khun Singh Damor Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0133

Code Of Criminal Procedure, 1973 — Section 473(3), 439Indian Penal Code, 1860 — Section 380, 411, 457

High Courts16 Jun 2021Dismissed

Nitin @ Kalu S/O Narendra Valekar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0132

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120(B), 302, 394

High Courts16 Jun 2021Allowed

Laltabai Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0131

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)