High Courts15 Mar 2021Allowed
Bhagwan Singh Tomar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0075
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 451
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2021
1,663 judgments · page 66 of 84
High Courts15 Mar 2021Dismissed
Nidhi Bhadauriya (Tomar )Vs State Of M.P. And Another
Madhya Pradesh High Court · (2021) 03 MP CK 0074
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 154, 154(3), 190, 200, 203, 482
High Courts15 Mar 2021Disposed Of
Javed Ahmad Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 03 MP CK 0073
Madhya Pradesh Motor Vehicle Rules, 1994 — Rule 77, 77(1a), 77(1a)(iii), 77(1b)Motor Vehicles Act, 1988 — Section 72
High Courts15 Mar 2021Allowed
Ajay Rajak Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0072
Indian Penal Code, 1860 — Section 201, 380, 411, 457
High Courts12 Mar 2021Allowed
Ashish Rajput Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0071
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 147, 148, 452, 149, 307, 323, 436
High Courts12 Mar 2021Allowed
Santosh S/O Champalal Rathore Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0070
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(II), 3(2))(va), 14AIndian Penal Code, 1860 — Section 376, 376(2)(N), 506Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts12 Mar 2021Dismissed
Shiva @ Shubbu Bhuriya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0069
Code Of Criminal Procedure, 1973 — Section 174, 439Indian Penal Code, 1860 — Section 34, 201, 302
High Courts12 Mar 2021Disposed Of
Anil Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0068
Code Of Criminal Procedure, 1973 — Section 439, 482
High Courts12 Mar 2021Disposed Of
Ajay Varkade, And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 03 MP CK 0067
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i)(ii), 3(1)R, (1)S, 3(2)(V), 14AIndian Penal Code, 1860 — Section 34, 294, 323, 342, 354, 376(d), 506,Code Of Criminal Procedure, 1973 — Section 437(3)
High Courts12 Mar 2021Disposed Of
Dr.Deepak Narayan Pandey Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 03 MP CK 0066
Indian Penal Code, 1860 — Section 201
High Courts12 Mar 2021Allowed
Bhan Singh Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 03 MP CK 0065
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 376(3), 450, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts12 Mar 2021Allowed
Mukesh Belvanshi Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 03 MP CK 0064
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 3762J, 3762N, 3763Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
High Courts12 Mar 2021Allowed
Anshuman Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0063
Code Of Criminal Procedure, 1973 — Section 439, 437(3)Indian Penal Code, 1860 — Section 34, 379, 394Arms Act, 1959 — Section 25, 27
High Courts12 Mar 2021Allowed
Karan @ Khemraj Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 03 MP CK 0062
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(5), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 302
High Courts12 Mar 2021Partly Allowed
Sureshchandra S/O Nanalal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0061
Code Of Criminal Procedure, 1973 — Section 374Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18(b), 50
High Courts12 Mar 2021Allowed
Brajbhan Singh Yadav Vs State Of M.P. & Anr
Madhya Pradesh High Court · (2021) 03 MP CK 0060
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 Courts12 Mar 2021Dismissed
Komal Singh Jadon Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0059
Indian Penal Code, 1860 — Section 302Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts12 Mar 2021Allowed
Pramod Yadav Vs State Of M.P. & Anr
Madhya Pradesh High Court · (2021) 03 MP CK 0058
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(iii), 3(2)(iv), 3(2)(v), 3(1)(ya), 3(1)(da), 3(1)(Dha), 3(2)(va), 14A(2), 15AIndian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 427, 435, 436, 452Code Of Criminal Procedure, 1973 — Section 299
High Courts12 Mar 2021Dismissed
Shakeel Khan Vs State Of MP And Anr
Madhya Pradesh High Court · (2021) 03 MP CK 0057
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(1)(w)(ii), 3(2)(va), 14A(2), 15ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 506
High Courts10 Mar 2021Disposed Of
Sapna Prajapati Vs State Of MP
Madhya Pradesh High Court · (2021) 03 MP CK 0056
Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482Indian Penal Code, 1860 — Section 376, 506