High Courts11 Aug 2021Allowed
Dev Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0073
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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Madhya Pradesh High Court judgments
47,634 judgments · page 306 of 2,382
High Courts11 Aug 2021Allowed
Ram Krupal Singh @ Ram Singh S/O Sujan Singh @ Suryanath Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0072
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
High Courts11 Aug 2021Allowed
Ibrahim Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0071
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 435, 436, 506
High Courts11 Aug 2021Allowed
Bhuribee Wd/O Mohammad Hussain Vs State Of M.P
Madhya Pradesh High Court · (2021) 08 MP CK 0070
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 306
High Courts11 Aug 2021Disposed Of
Awdhesh Kumar Mishra And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0069
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 323, 452, 506
High Courts11 Aug 2021Allowed
Ekta Kelodiya W/O Lakhan Kelodiya Vs State Of MP & Others
Madhya Pradesh High Court · (2021) 08 MP CK 0068
Constitution Of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3General Clauses Act, 1897 — Section 21
High Courts11 Aug 2021Allowed
Praveen @ Sidharth Fulke Vs State Of MP & Other
Madhya Pradesh High Court · (2021) 08 MP CK 0067
Constitution Of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3General Clauses Act, 1897 — Section 21
High Courts10 Aug 2021Allowed
Basantilal @ Banti Vs State Of M.P
Madhya Pradesh High Court · (2021) 08 MP CK 0066
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Evidence Act, 1872 — Section 27
High Courts10 Aug 2021Disposed Of
Narottam Pandey Vs State Of MP
Madhya Pradesh High Court · (2021) 08 MP CK 0065
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts10 Aug 2021Allowed
Dharmendra Vs State Of MP
Madhya Pradesh High Court · (2021) 08 MP CK 0064
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts10 Aug 2021Allowed
Anand Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0063
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts10 Aug 2021Allowed
Bahadur Singh Vs State Of M.P
Madhya Pradesh High Court · (2021) 08 MP CK 0062
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts10 Aug 2021Allowed
Rajeev @ Tata Ojha Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0061
Code Of Criminal Procedure, 1973 — Section 439Arm 25 (1-Kha) s Act, 1959 — Section 25 (1AA), 25(1Ka), 27Evidence Act, 1872 — Section 27
High Courts10 Aug 2021Allowed
Rajaji Bundela Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0060
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 450, 506
High Courts10 Aug 2021Allowed
Dinesh Eshwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0059
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts10 Aug 2021Allowed
Suresh Chandra Upadhyay Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0058
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 306
High Courts10 Aug 2021Allowed
Prakash @ Vicky Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0057
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49
High Courts10 Aug 2021Allowed
Pradeep @ Nakul Jaiswal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0056
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49
High Courts09 Aug 2021Allowed
Akhilesh Rajpoot Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0055
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 394, 395Arms Act, 1959 — Section 25, 27
High Courts09 Aug 2021Allowed
Tahir Ahmed Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 08 MP CK 0054
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 342, 376(2)(h), 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4