High Courts22 Feb 2021Allowed
Dileep Singh Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0153
Indian Penal Code, 1860 — Section 34, 323, 376, 506Code Of Criminal Procedure, 1973 — Section 439
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2021
1,663 judgments · page 71 of 84
High Courts22 Feb 2021Disposed Of
Rammurti @ Ram Holkar Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0152
Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan. Adhiniyam, 2000 — Section 6(2), 14Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438Indian Penal Code, 1860 — Section 406, 420
High Courts22 Feb 2021Allowed
Brajmohan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 02 MP CK 0151
Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts22 Feb 2021Allowed
Vikram Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 02 MP CK 0150
Indian Penal Code, 1860 — Section 294, 341, 354, 506Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438
High Courts19 Feb 2021Allowed
Ganesh S/O Geetaprasad Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 02 MP CK 0143
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 147, 294, 323, 452, 506
High Courts19 Feb 2021Allowed
Golu Kanjar Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0142
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 365, 394, 411
High Courts19 Feb 2021Dismissed
Munnalal Sahu Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 02 MP CK 0141
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 3 (2)VA, 14AIndian Penal Code, 1860 — Section 34, 354, 354 (A) 2, 363, 366 (A), 376A, 376(1)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 8, 12
High Courts19 Feb 2021Dismissed
Sonu @ Swarn Kumar Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0140
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts19 Feb 2021Allowed
Irshad Khan Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0139
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 323, 328, 506
High Courts19 Feb 2021Allowed
Akash Lodhi And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 02 MP CK 0138
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120, 161, 164, 363, 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts19 Feb 2021Allowed
Bhumeshwar Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0137
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1)A, 34(2)
High Courts19 Feb 2021Allowed
Ravi Vs Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 02 MP CK 0136
Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
High Courts19 Feb 2021Allowed
Javed Khan @ Mota Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 02 MP CK 0135
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts19 Feb 2021Allowed
Manish Kumar Rai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 02 MP CK 0134
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471Negotiable Instruments Act, 1881 — Section 138
High Courts18 Feb 2021Allowed
Lakhan Vs State Of MP
Madhya Pradesh High Court · (2021) 02 MP CK 0133
Madhya Pradesh Excise Act, 1915 — Section 49(A)Code Of Criminal Procedure, 1973 — Section 439
High Courts18 Feb 2021Allowed
Mohan Kushwaha Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 02 MP CK 0132
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Code Of Criminal Procedure, 1973 — Section 439
High Courts18 Feb 2021
Sant Shri Asharamji Gurukul Vs Indore Municipal Corporation And Another
Madhya Pradesh High Court · (2021) 02 MP CK 0131
Madhya Pradesh Municipal Corporation Act, 1956 — Section 149(4)
High Courts18 Feb 2021Allowed
Monis Alias Sohil Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 02 MP CK 0130
Indian Penal Code, 1860 — Section 34, 489A, 489B, 489C, 489DCode Of Criminal Procedure, 1973 — Section 439
High Courts18 Feb 2021Allowed
Sukhlal Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0129
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 34(A)
High Courts18 Feb 2021Allowed
Gaurav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 02 MP CK 0128
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 324, 336, 427, 452, 506B