CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 46 of 84

High Courts09 Jun 2021Disposed Of

Lalaram Vs State Of MP

Madhya Pradesh High Court · (2021) 06 MP CK 0049

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 304B, 498A
Read judgment
High Courts09 Jun 2021Allowed

Anil Yadav Vs State Of MP

Madhya Pradesh High Court · (2021) 06 MP CK 0048

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 452, 460
Read judgment
High Courts09 Jun 2021Allowed

Pradeep Singh Bargahi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0045

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8A, 8C, 22Madhya Pradesh Drugs (Control) Act, 1949 — Section 5B, 13
Read judgment
High Courts09 Jun 2021Disposed Of

Fariyad Khan Vs State Of M.P. And Others

Madhya Pradesh High Court · (2021) 06 MP CK 0044

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 307Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482
Read judgment
High Courts09 Jun 2021Allowed

Arjun Singh Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 06 MP CK 0042

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (2)(v), 14A(1)Indian Penal Code, 1860 — Section 34, 294, 307, 323, 506Arms Act, 1959 — Section 25, 27
Read judgment
High Courts09 Jun 2021Dismissed

Bablu Rathore Vs State Of MP

Madhya Pradesh High Court · (2021) 06 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
Read judgment
High Courts08 Jun 2021Allowed

Umesh S/O Lalsingh Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0039

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 147, 148, 294, 324, 332, 353, 506
Read judgment
High Courts08 Jun 2021Allowed

Kailash And Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0037

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 506
Read judgment
High Courts08 Jun 2021Allowed

Mahesh @ AndyVs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0036

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
Read judgment
High Courts08 Jun 2021Allowed

Lalsingh Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0035

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21Evidence Act, 1872 — Section 27
Read judgment
High Courts08 Jun 2021Allowed

Ashish Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0034

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
Read judgment
High Courts07 Jun 2021Allowed

Golu Kirar And Another Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0033

Constitution Of India, 1950 — Article 21Madhya Pradesh Excise Act, 1915 — Section 27, 34(2)Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438
Read judgment
High Courts07 Jun 2021Disposed Of

Gyan Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0030

Indian Penal Code, 1860 — Section 34, 294, 302, 323Code Of Criminal Procedure, 1973 — Section 439
Read judgment
High Courts07 Jun 2021Allowed

Ramvilas And Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0029

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438Indian Penal Code, 1860 — Section 34, 294, 323, 452, 506
Read judgment