High Courts07 Jun 2021Disposed Of
Virendra Singh Rana Vs State Of M.P
Madhya Pradesh High Court · (2021) 06 MP CK 0028
Indian Penal Code, 1860 — Section 379, 414Code Of Criminal Procedure, 1973 — Section 439
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2021
1,663 judgments · page 47 of 84
High Courts07 Jun 2021Allowed
Sanjay Khatik @ Sanju Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0027
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 36
High Courts07 Jun 2021Allowed
Geeta Tiwari Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0026
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8B, 21, 22Madhya Pradesh Drugs (Control) Act, 1949 — Section 5, 13
High Courts07 Jun 2021Allowed
Rakesh Kumar Tripathi Vs State Of M.P
Madhya Pradesh High Court · (2021) 06 MP CK 0025
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 454, 506
High Courts04 Jun 2021Allowed
Kanha Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0024
Arms Act, 1959 — Section 25, 251B, 27Code Of Criminal Procedure, 1973 — Section 439
High Courts04 Jun 2021Allowed
Punit Sharma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 06 MP CK 0023
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(1)(wi), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(N)
High Courts04 Jun 2021Allowed
Survendra @ Deepesh And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0022
Code Of Criminal Procedure, 1973 — Section 439
High Courts04 Jun 2021Allowed
Indica Paardi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0021
Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts04 Jun 2021Allowed
Phool Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0020
Madhya Pradesh Excise Act, 1915 — Section 49ACode Of Criminal Procedure, 1973 — Section 439
High Courts04 Jun 2021Allowed
Vijay Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0019
Madhya Pradesh Excise Act, 1915 — Section 49ACode Of Criminal Procedure, 1973 — Section 439
High Courts04 Jun 2021Allowed
Kavita Lodhi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0018
Indian Penal Code, 1860 — Section 34,306Code Of Criminal Procedure, 1973 — Section 439
High Courts04 Jun 2021Allowed
Sudama Kushwaha Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0017
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Code Of Criminal Procedure, 1973 — Section 439
High Courts04 Jun 2021Allowed
Amar Shivhare Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0016
Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts04 Jun 2021Disposed Of
Gaya Prasad Rathore Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0015
Indian Penal Code, 1860 — Section 34, 294, 323, 353, 506Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(a), 41(b), 41(c), 41(d), 41(e), 438
High Courts04 Jun 2021Allowed
Vikramditya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0014
Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts04 Jun 2021Allowed
Ramcharan Vs State Of MP
Madhya Pradesh High Court · (2021) 06 MP CK 0013
Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 307, 324
High Courts04 Jun 2021Allowed
Sadashiv Vs State Of MP
Madhya Pradesh High Court · (2021) 06 MP CK 0012
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts03 Jun 2021Dismissed
Shubham Sharma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 06 MP CK 0011
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)A, 14A(1)Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 439
High Courts03 Jun 2021Allowed
Bijju Aadiwasi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0010
Code Of Criminal Procedure, 1973 — Section 437(3), 439Wild Life (Protection) Act, 1972 — Section 9, 35(6), 39, 50, 51(1)(c)
High Courts03 Jun 2021Allowed
Jageshwar Pathak Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0009
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 294, 353, 506Madhya Pradesh Chikitsa Adhiniyam, 2008 — Section 3, 4