High Courts03 May 2021Allowed
Pulandar Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 05 MP CK 0010
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 325, 326, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2021
1,663 judgments · page 57 of 84
High Courts03 May 2021Allowed
Mukesh Ahirwar & Anr. Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 05 MP CK 0009
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts03 May 2021Allowed
Kaur Pal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 05 MP CK 0008
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts03 May 2021Allowed
Jitendra S/O Pirulal Chouhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 05 MP CK 0007
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 294, 323, 506
High Courts03 May 2021Allowed
Tahmeed Khan Vs State Of M.P
Madhya Pradesh High Court · (2021) 05 MP CK 0006
Drugs (Control) Act, 1950 — Section 5, 13Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22Code Of Criminal Procedure, 1973 — Section 439
High Courts03 May 2021Allowed
Ravi Choudhary Vs State Of M. P
Madhya Pradesh High Court · (2021) 05 MP CK 0005
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(B), 15
High Courts03 May 2021Allowed
Rajendra @ Bhaiyyu S/O Hukum Singh Ji Solanki Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 05 MP CK 0004
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts03 May 2021
Aman Alam Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 05 MP CK 0003
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 457
High Courts03 May 2021Allowed
Chandresh Alias Chandu Lodhi Vs State Of M.P
Madhya Pradesh High Court · (2021) 05 MP CK 0002
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
High Courts03 May 2021Disposed Of
Sunil Gupta Vs State Of M.P. & Others
Madhya Pradesh High Court · (2021) 05 MP CK 0001
Code Of Criminal Procedure, 1973 — Section 144
High Courts24 Apr 2021Allowed
Banshi Kushwah Vs State Of MP
Madhya Pradesh High Court · (2021) 04 MP CK 0077
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 380, 457
High Courts24 Apr 2021Allowed
Kishan Kol Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 04 MP CK 0076
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts24 Apr 2021Allowed
Sitaram And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 04 MP CK 0075
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts24 Apr 2021Allowed
Jitendra Jha Vs State Of M.P
Madhya Pradesh High Court · (2021) 04 MP CK 0074
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 379
High Courts24 Apr 2021Dismissed
Brajesh Puri Vs State Of M.P
Madhya Pradesh High Court · (2021) 04 MP CK 0073
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 364Arms Act, 1959 — Section 25, 27
High Courts24 Apr 2021Allowed
Sanjay Namdev Vs . State Of M.P
Madhya Pradesh High Court · (2021) 04 MP CK 0072
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts24 Apr 2021Dismissed
Bablu @ Satyaveer Vs . State Of M.P
Madhya Pradesh High Court · (2021) 04 MP CK 0071
Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 439
High Courts24 Apr 2021Allowed
Ravi Kushwah Vs State Of M.P
Madhya Pradesh High Court · (2021) 04 MP CK 0070
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Wild Life Protection Act, 1972 — Section 2, 17, 39, 44, 49(B), 50, 51
High Courts23 Apr 2021Allowed
Raju Vs State Of MP
Madhya Pradesh High Court · (2021) 04 MP CK 0083
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts23 Apr 2021Allowed
Ajay @ Ajju Vs State Of M.P
Madhya Pradesh High Court · (2021) 04 MP CK 0082
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)