CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 300 of 2,382

High Courts03 Sept 2021Allowed

Sandeep Singh @ Sandy Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0010

Indian Penal Code, 1860 — Section 34, 294, 420, 465, 468, 471, 498A, 506Dowry Prohibition Act, 1961 — Section 4Maharashtra Prevention Of Gambling Act, 1887 — Section 4, 5
Read judgment
High Courts02 Sept 2021Allowed

Abhishek @ Gabbar Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0007

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
Read judgment
High Courts02 Sept 2021Disposed Of

Kishan Batham Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2021) 09 MP CK 0006

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 342, 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
Read judgment
High Courts02 Sept 2021Allowed

Prince Yadav Vs State Of MP

Madhya Pradesh High Court · (2021) 09 MP CK 0005

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 110, 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
Read judgment
High Courts02 Sept 2021Dismissed

Rajveer Singh Vs State Of M.P. & Others

Madhya Pradesh High Court · (2021) 09 MP CK 0004

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 36, 154, 154(3), 156(1), 156(3), 173(8), 190, 200, 482
Read judgment
High Courts02 Sept 2021Allowed

Narendra Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 294, 323, 341, 392, 506Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
Read judgment
High Courts31 Aug 2021Allowed

Chotu Raja Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0188

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323Arms Act, 1959 — Section 25, 27
Read judgment
High Courts31 Aug 2021Allowed

Monu Singh & Anr Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0184

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 201, 302
Read judgment
High Courts31 Aug 2021Allowed

Priyanka Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 08 MP CK 0183

Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 439
Read judgment
High Courts31 Aug 2021Allowed

Ishtyak Khan Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0182

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
Read judgment
High Courts31 Aug 2021Allowed

Mukesh Bhill Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0181

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 376(2)(k)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
Read judgment
High Courts31 Aug 2021Allowed

Sunil Sharma Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0179

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 392Code Of Criminal Procedure, 1973 — Section 437, 439
Read judgment