High Courts03 Jun 2021Allowed
Kamlesh @ Mohan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0008
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2021
1,663 judgments · page 48 of 84
High Courts03 Jun 2021Allowed
Mudasisar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0007
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts03 Jun 2021Allowed
Vishwanath Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0006
Code Of Criminal Procedure, 1973 — Section 437(3), 439Arms Act, 1959 — Section 25, 27
High Courts03 Jun 2021Allowed
Gulli @ Gulla @ Rahul Yadav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 06 MP CK 0005
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5ka), 3(1)(daa), 14A(1)Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 427, 456, 506
High Courts03 Jun 2021Allowed
Moolchand Lodhi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0004
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts03 Jun 2021Allowed
Tara Yadav Vs State Of Madhy Apradesh And Others
Madhya Pradesh High Court · (2021) 06 MP CK 0003
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5ka), 3(1)(daa), 14(1)Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 427, 456, 506
High Courts03 Jun 2021Disposed Of
Ashok Yadav And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0002
Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41(1)(b), 438Indian Penal Code, 1860 — Section 34, 294, 353Disaster Management Act, 2005 — Section 51(kha)
High Courts03 Jun 2021Allowed
Mahendra Singh Bundela Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0001
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(2), 36
High Courts01 Jun 2021Allowed
Satish @ Rahul Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0097
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts01 Jun 2021Allowed
Asha And Others Vs State Of M.P
Madhya Pradesh High Court · (2021) 06 MP CK 0096
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 147, 148, 149, 294, 295A, 298, 323, 506Madhya Pradesh Dharma Swatantrya Adhiniyam, 1968 — Section 3, 5
High Courts01 Jun 2021Allowed
Bharatsingh S/O Aatmaram Vs State Of M.P
Madhya Pradesh High Court · (2021) 06 MP CK 0094
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 304B
High Courts01 Jun 2021Allowed
Bhagat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0092
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts01 Jun 2021Allowed
Saurabh Vs State Of MP
Madhya Pradesh High Court · (2021) 06 MP CK 0091
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 49(ka)
High Courts01 Jun 2021Allowed
Asbab And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0089
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324
High Courts01 Jun 2021Allowed
Parasram S/O Pappulal Vs State Of M.P
Madhya Pradesh High Court · (2021) 06 MP CK 0087
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Evidence Act, 1872 — Section 27
High Courts01 Jun 2021Allowed
Sanno Bai Vs State Of M.P
Madhya Pradesh High Court · (2021) 06 MP CK 0086
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts01 Jun 2021Allowed
Sawan And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0085
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts01 Jun 2021Allowed
Kajol @ Kajal Khichi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 06 MP CK 0083
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts01 Jun 2021Allowed
Onkar Vs State Of M.P
Madhya Pradesh High Court · (2021) 06 MP CK 0082
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
High Courts01 Jun 2021Allowed
Amjad Vs State Of M.P
Madhya Pradesh High Court · (2021) 06 MP CK 0080
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20