High Courts11 May 2021Allowed
Sunil Vs State Of M.P
Madhya Pradesh High Court · (2021) 05 MP CK 0050
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 294, 323, 324, 326, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2021
1,663 judgments · page 55 of 84
High Courts10 May 2021Allowed
Shubham Vs State Of M.P
Madhya Pradesh High Court · (2021) 05 MP CK 0045
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts10 May 2021Allowed
Arjun Sisodiya Vs State Of M.P
Madhya Pradesh High Court · (2021) 05 MP CK 0044
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34, 49A
High Courts10 May 2021Allowed
Girraj Sharma Vs State Of M.P
Madhya Pradesh High Court · (2021) 05 MP CK 0043
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(va), 14(A)(2)Indian Penal Code, 1860 — Section 354Code Of Criminal Procedure, 1973 — Section 164, 439
High Courts10 May 2021Allowed
Mansharam Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 05 MP CK 0042
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49A
High Courts10 May 2021Allowed
Manoj Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 05 MP CK 0041
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34, 49A
High Courts10 May 2021Allowed
Imran Khan And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 05 MP CK 0040
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379
High Courts07 May 2021Dismissed
Manoj Chaturvedi Vs State Of M.P. & Anr
Madhya Pradesh High Court · (2021) 05 MP CK 0049
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 363, 371, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts07 May 2021Allowed
Gopal @ Gopi S/O Meharban Singh Ji Virpara Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 05 MP CK 0048
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 34, 336, 341, 379, 427
High Courts07 May 2021Allowed
Kasyum Alias Kayum Khan And Anr. Vs State Of MP
Madhya Pradesh High Court · (2021) 05 MP CK 0047
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 04, 06, 09, 10, 11
High Courts07 May 2021Allowed
Dilip Chandra Gupta Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 05 MP CK 0046
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 407, 409, 420, 467, 468, 471
High Courts06 May 2021Allowed
Fakir Mohammad S/O Ajijuddin Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 05 MP CK 0039
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 307, 341
High Courts06 May 2021Allowed
Ramsewak Yadav Vs State Of M.P
Madhya Pradesh High Court · (2021) 05 MP CK 0038
Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts06 May 2021Allowed
Manish S/O Papatrao Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 05 MP CK 0037
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts06 May 2021Allowed
Madho Bagdi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 05 MP CK 0036
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49(A)
High Courts06 May 2021
Munnibai And Another Vs State Of M.P
Madhya Pradesh High Court · (2021) 05 MP CK 0035
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 107, 306
High Courts06 May 2021Allowed
Biharilal Sahu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 05 MP CK 0034
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Essential Commodities Act, 1955 — Section 3, 7
High Courts06 May 2021Allowed
Rinku Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 05 MP CK 0033
Code Of Criminal Procedure, 1973 — Section 473(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts05 May 2021Allowed
Mukesh Malak S/O Hira Lal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 05 MP CK 0032
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1)(a), 34(2), 45Indian Penal Code, 1860 — Section 294, 323, 506
High Courts05 May 2021Allowed
Shyamveer Singh Vs State Of M.P. & Anr
Madhya Pradesh High Court · (2021) 05 MP CK 0031
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (2) (va), 14A(1)Indian Penal Code, 1860 — Section 34, 302