High Courts25 Mar 2021Allowed
Banne Khan Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0159
Code Of Criminal Procedure, 1973 — Section 301(2), 438, 438(2)Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2021
1,663 judgments · page 62 of 84
High Courts25 Mar 2021Allowed
Wasim Rizvi Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0158
Code Of Criminal Procedure, 1973 — Section 301(2), 438, 438(2)Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468
High Courts25 Mar 2021Allowed
Babloo Meena Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0157
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468
High Courts25 Mar 2021Allowed
Krishna @ Jeetu Vs State Of M.P. & Anr
Madhya Pradesh High Court · (2021) 03 MP CK 0156
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1) (Wii), 3(2)(vA), 14A(2), 15A, 18, 18ACode Of Criminal Procedure, 1973 — Section 438(2)Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 376, 452, 506
High Courts25 Mar 2021Disposed Of
Sunita Bai Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0155
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 294, 341, 352, 506
High Courts25 Mar 2021Disposed Of
Shishupal Singh Raghuwanshi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0154
Madhya Pradesh Motor Vehicle Rule 1994 — Rule 77, 77(1a ), 77(1a)(iii), 77(1b)Motor Vehicles Act, 1988 — Section 72
High Courts24 Mar 2021Allowed
Sonu Kaur Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0153
Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25(1)(A), 25(1B)
High Courts24 Mar 2021Allowed
Laxmi Bai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0152
Code Of Criminal Procedure, 1973 — Section 437(2), 439Indian Penal Code, 1860 — Section 34, 302, 323
High Courts24 Mar 2021Allowed
Lakhan Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0151
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts23 Mar 2021Allowed
Girraj Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0150
Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 34, 302, 307, 456, 506
High Courts23 Mar 2021Allowed
Pradeep Singh Bhadoriya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0149
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471
High Courts23 Mar 2021Allowed
Bharat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0148
Madhya Pradesh Excise Act, 1915 — Section 34(2), 49ACode Of Criminal Procedure, 1973 — Section 439
High Courts23 Mar 2021Allowed
Ashok Singh Sikarwar & Anr Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0147
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts23 Mar 2021Allowed
Mahendra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0146
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49A
High Courts23 Mar 2021Allowed
Raju @ Gabbu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0145
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34, 34(2)
High Courts23 Mar 2021Allowed
Pran Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0144
Indian Penal Code, 1860 — Section 34, 201, 302Code Of Criminal Procedure, 1973 — Section 439
High Courts23 Mar 2021Allowed
Samad Khan & Ors. Vs State Of M.P.
Madhya Pradesh High Court · (2021) 03 MP CK 0143
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts23 Mar 2021Allowed
Ashish @ Aashu @ Guthli Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0142
Madhya Pradesh Excise Act, 1915 — Section 49ACode Of Criminal Procedure, 1973 — Section 439
High Courts23 Mar 2021Allowed
Member Singh Vs State Of M.P. & Another
Madhya Pradesh High Court · (2021) 03 MP CK 0141
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 34, 363, 366A, 370, 376(2)nCode Of Criminal Procedure, 1973 — Section 439
High Courts23 Mar 2021Disposed Of
Nipendra Singh Bhadouriya @ Rinku Bhadouriya Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 03 MP CK 0140
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 294, 323, 506Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41A, 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e)