High Courts10 Feb 2021Allowed
Nemchand Choudhary Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 02 MP CK 0083
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 326, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments, 2021
1,663 judgments · page 74 of 84
High Courts10 Feb 2021Allowed
Raghuveer Korku Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 02 MP CK 0082
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 376(D)(A), 506Indian Penal Code, 1860 — Section 5G, 6
High Courts10 Feb 2021Allowed
Ratan Ahirwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 02 MP CK 0081
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 506
High Courts10 Feb 2021Allowed
Arun Pal Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0080
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 457Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts10 Feb 2021Allowed
Balram Bilthare Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 02 MP CK 0079
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471Indian Penal Code, 1860 — Section 201
High Courts10 Feb 2021Allowed
Kalabai W/O Atmaram Chamar Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0078
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts10 Feb 2021Disposed Of
Ravi Jatav Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0077
Code Of Criminal Procedure, 1973 — Section 482
High Courts10 Feb 2021Dismissed
Kishan @ Durgesh Sharma Vs State Of M.P. And Another
Madhya Pradesh High Court · (2021) 02 MP CK 0076
Indian Penal Code, 1860 — Section 34, 294, 308, 323, 336Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R), 3(1)(S), 3(2)(va), 14A(2), 15A
High Courts09 Feb 2021Allowed
Kushal Khatri Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0075
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 420Information Technology Act, 2000 — Section 66D, 84C
High Courts09 Feb 2021Allowed
Ashish Jatav Vs State Of M.P. And Ors
Madhya Pradesh High Court · (2021) 02 MP CK 0074
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 376, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(va)
High Courts09 Feb 2021Allowed
Manoj Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0073
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 49A
High Courts09 Feb 2021Allowed
Afroz Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0072
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 439
High Courts09 Feb 2021Allowed
Ajju Vanshkar And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 02 MP CK 0071
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts09 Feb 2021Allowed
Ranjeet Chakarvati Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0070
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts09 Feb 2021Allowed
Yashpal Singh Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0069
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302
High Courts09 Feb 2021Allowed
Noshad Ali Vs State Of MP
Madhya Pradesh High Court · (2021) 02 MP CK 0068
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 307, 323, 506
High Courts09 Feb 2021Disposed Of
Brajesh Sharma Vs State Of M.P. & Ors
Madhya Pradesh High Court · (2021) 02 MP CK 0067
Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 294, 323, 506Code Of Criminal Procedure, 1973 — Section 156(3)
High Courts09 Feb 2021Allowed
Member Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0066
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 110, 439Indian Penal Code, 1860 — Section 34, 294, 323, 436, 427, 506
High Courts09 Feb 2021Allowed
Abhinav Tripathi Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0065
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 420Information Technology Act, 2000 — Section 66D, 84C
High Courts09 Feb 2021Dismissed
Neetesh Raikwar Vs State Of M.P
Madhya Pradesh High Court · (2021) 02 MP CK 0064
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302