High Courts27 Sept 2021Allowed
Komal Bai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 09 MP CK 0124
Indian Penal Code, 1860 — Section 34, 306, 498ACode Of Criminal Procedure, 1973 — Section 174, 439
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Madhya Pradesh High Court judgments
47,634 judgments · page 295 of 2,382
High Courts27 Sept 2021Allowed
Surendra Sharma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 09 MP CK 0123
Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
High Courts24 Sept 2021Allowed
Deepak @ Sachin Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0113
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25, 27
High Courts24 Sept 2021Allowed
Manoj Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0112
Indian Penal Code, 1860 — Section 107, 294, 306, 323Code Of Criminal Procedure, 1973 — Section 439
High Courts24 Sept 2021Allowed
Babulal Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0111
Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
High Courts24 Sept 2021Dismissed
Laiyaram @ Lajjaram Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0110
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 365Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts24 Sept 2021Allowed
Shankar Banjara Vs State Of MP
Madhya Pradesh High Court · (2021) 09 MP CK 0109
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts24 Sept 2021Allowed
Priya Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0108
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 306
High Courts24 Sept 2021Dismissed
Vinod Sharma Vs State Of M.P. & Anr
Madhya Pradesh High Court · (2021) 09 MP CK 0107
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(V), 3(2)(IV), 14A(2), 15AIndian Penal Code, 1860 — Section 166, 166A, 193, 196, 197, 199, 201, 203, 218, 302, 465, 467, 471
High Courts23 Sept 2021Allowed
Neeraj Rajpoot Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0120
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts22 Sept 2021Dismissed
Arbaz Khan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 09 MP CK 0106
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 120B, 302
High Courts22 Sept 2021Allowed
Ganesh Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0105
Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts21 Sept 2021Dismissed
Ramesh Chandra Sharma Vs State Of Madhya Pradesh And Anr
Madhya Pradesh High Court · (2021) 09 MP CK 0103
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 294, 323, 324, 326, 506
High Courts21 Sept 2021Dismissed
Sunil Ahirwar Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0102
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 306
High Courts21 Sept 2021Disposed Of
Sonu Khan Vs State Of MP
Madhya Pradesh High Court · (2021) 09 MP CK 0101
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 324, 336
High Courts21 Sept 2021Allowed
Ramlakhan Pal Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0100
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 306
High Courts21 Sept 2021Allowed
Rewati Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0099
Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 323, 324, 325, 326, 506Code Of Criminal Procedure, 1973 — Section 438
High Courts21 Sept 2021Allowed
Golu Batham Vs State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0098
Constitution Of India, 1950 — Article 21Madhya Pradesh Excise Act, 1915 — Section 49(ka), 49A(d)(i)Code Of Criminal Procedure, 1973 — Section 437, 439
High Courts21 Sept 2021Allowed
Deepak S/O Munna@Laxminarayan Yadav Vs . State Of M.P
Madhya Pradesh High Court · (2021) 09 MP CK 0097
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 307, 394, 395, 397, 398, 412, 414, 450, 452Evidence Act, 1872 — Section 27
High Courts21 Sept 2021Allowed
Tehsildar Singh Vs State Of M.P. & Anr
Madhya Pradesh High Court · (2021) 09 MP CK 0096
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14(A)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 323, 506II