High Courts18 Mar 2021Allowed
Saransh Rai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0115
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 64 of 84
High Courts18 Mar 2021Allowed
Indal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0114
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts18 Mar 2021Allowed
Hariom Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0113
Indian Penal Code, 1860 — Section 379, 414Mines And Minerals [(Development And Regulation)] Act, 1957 — Section 4(A), 21
High Courts18 Mar 2021Allowed
Nirpal Singh Chauhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0112
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 323, 452, 458, 506
High Courts18 Mar 2021Allowed
Shailu @ Shailendra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0111
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 306
High Courts18 Mar 2021Allowed
Indu @ Inder Singh Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0110
Madhya Pradesh Excise Act, 1915 — Section 49ACode Of Criminal Procedure, 1973 — Section 439
High Courts18 Mar 2021Allowed
Santram @ Santlal Prajapati Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0109
Code Of Criminal Procedure, 1973 — Section 439Wildlife Protection Act, 1972 — Section 216(B), 9, 39, 50, 51
High Courts18 Mar 2021Allowed
Ramgopal Kushwaha Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0108
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 419, 420, 467, 468, 471
High Courts18 Mar 2021Disposed Of
Mahendra Kumar Verma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0107
Code Of Criminal Procedure, 1973 — Section 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8B, 20, 25Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts18 Mar 2021Allowed
Manish Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0106
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 294, 376, 376(2)(n)
High Courts17 Mar 2021Allowed
Ambika Chaudhari Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0095
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376(d)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5
High Courts17 Mar 2021Allowed
Narendra Kevat Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0094
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379
High Courts17 Mar 2021Allowed
Rekha Bai And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0093
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 420, 467, 468Essential Commodities Act, 1955 — Section 3, 7
High Courts17 Mar 2021Allowed
Dahlan Singh And Anr Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0092
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379, 414Prevention Of Damage To Public Property Act, 1984 — Section 3, 4
High Courts17 Mar 2021Allowed
Rakesh Sharma And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0091
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 452, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts17 Mar 2021Allowed
Pradhuman Raj Singh Chouhan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0090
Indian Penal Code, 1860 — Section 406, 420, 467Code Of Criminal Procedure, 1973 — Section 439
High Courts17 Mar 2021Allowed
Meghraj Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0089
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 342, 354, 506Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
High Courts17 Mar 2021Allowed
Manoj Yadav & Ors Vs State Of M.P. & Anr
Madhya Pradesh High Court · (2021) 03 MP CK 0088
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 3(2)(4), 3(1)(da), 3(2)(1)(ya), 3(1)(dha), 3(2)(5)(ka), 14A(2), 15AIndian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 427, 435, 436, 452Code Of Criminal Procedure, 1973 — Section 299
High Courts17 Mar 2021Disposed Of
Rajendra Kumar Rai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0087
Indian Penal Code, 1860 — Section 34, 201, 302, 307Arms Act, 1959 — Section 25, 25AA, 27, 30Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts17 Mar 2021Allowed
Gyan Singh Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0086
Indian Penal Code, 1860 — Section 399, 400, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25, 27