High Courts17 Dec 2021Allowed
Rajesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 12 MP CK 0060
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,634 judgments · page 284 of 2,382
High Courts17 Dec 2021Allowed
Rajnish Gour Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 12 MP CK 0059
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 409, 420
High Courts17 Dec 2021Allowed
Seetaram Sharma Vs State Of MP
Madhya Pradesh High Court · (2021) 12 MP CK 0058
Code Of Criminal Procedure, 1973 — Section 80, 81, 438, 438(2)Indian Penal Code, 1860 — Section 420, 467, 468, 471
High Courts16 Dec 2021Allowed
Santo Devi Parihar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 12 MP CK 0057
Indian Penal Code, 1860 — Section 201, 302, 304BCode Of Criminal Procedure, 1973 — Section 439
High Courts16 Dec 2021Allowed
Chhoteraja @ Shankar Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 12 MP CK 0056
Indian Penal Code, 1860 — Section 294, 323, 327, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts16 Dec 2021Allowed
Rajesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 12 MP CK 0055
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 59(A)
High Courts16 Dec 2021Allowed
Dharamveer Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 12 MP CK 0054
Indian Penal Code, 1860 — Section 399, 400, 402Arms Act, 1959 — Section 25, 27Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts16 Dec 2021Dismissed
Hari Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 12 MP CK 0053
Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 125
High Courts16 Dec 2021Allowed
Suresh Kumar Namdev And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 12 MP CK 0052
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(d,s), 3(2)(va), 14A, 18Indian Penal Code, 1860 — Section 34, 294, 323, 354, 506Code Of Criminal Procedure, 1973 — Section 438(2)
High Courts16 Dec 2021Allowed
Hasib Khan @Chotu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 12 MP CK 0051
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 307Arms Act, 1959 — Section 25, 27
High Courts16 Dec 2021Disposed Of
Prahlad Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 12 MP CK 0050
Indian Penal Code, 1860 — Section 420, 467, 468Code Of Criminal Procedure, 1973 — Section 439
High Courts16 Dec 2021Allowed
Harsh Sisodiya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 12 MP CK 0049
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 394, 395, 397Arms Act, 1959 — Section 25
High Courts16 Dec 2021Dismissed
Aarti Dhurve Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 12 MP CK 0048
Code Of Criminal Procedure, 1973 — Section 407, 482
High Courts15 Dec 2021Allowed
Shivam Gupta Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 12 MP CK 0047
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 50Madhya Pradesh Drugs (Control) Act, 1949 — Section 5, 13
High Courts15 Dec 2021Allowed
Rahul Prajapati And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 12 MP CK 0046
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394
High Courts15 Dec 2021Allowed
Manoj Khare Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 12 MP CK 0045
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts15 Dec 2021Allowed
Aman Goswami Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 12 MP CK 0044
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 420, 468, 471
High Courts15 Dec 2021Allowed
Bhola @ Bholu Gurjar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 12 MP CK 0042
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts15 Dec 2021Allowed
Kisna Kushwah Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 12 MP CK 0041
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts14 Dec 2021Dismissed
Krishnakant Jha @ Gumti Vs State Of M.P
Madhya Pradesh High Court · (2021) 12 MP CK 0039
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13