CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,634 judgments · page 309 of 2,382

High Courts02 Aug 2021Allowed

Vimal And Another Vs State Of M.P.

Madhya Pradesh High Court · (2021) 08 MP CK 0028

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
Read judgment
High Courts02 Aug 2021Allowed

Gajendra Pardi Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0027

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 376, 380, 457
Read judgment
High Courts02 Aug 2021Allowed

Roop Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0026

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 323, 324, 451, 506
Read judgment
High Courts02 Aug 2021Allowed

Amit Kirar Vs State Of MP

Madhya Pradesh High Court · (2021) 08 MP CK 0025

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 174, 439Indian Penal Code, 1860 — Section 306
Read judgment
High Courts02 Aug 2021Allowed

Anil Sahu Vs State Of M.P. & Another

Madhya Pradesh High Court · (2021) 08 MP CK 0024

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (2)(va), 3(1)(w)(ii), 14A(1), 15ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 456, 506
Read judgment
High Courts02 Aug 2021Allowed

Angoori Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0023

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 302
Read judgment
High Courts02 Aug 2021Allowed

Bunty Kori Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0022

Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
Read judgment
High Courts02 Aug 2021Dismissed

Rajkishore Shrivastava Vs State Of MP And Another

Madhya Pradesh High Court · (2021) 08 MP CK 0021

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 90, 294, 323, 376(2)(n), 506Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(va), 3(1)(r), 3(1)(s), 3(1)(w)
Read judgment
High Courts02 Aug 2021Dismissed

Maqsood Vs State Of MP & Another

Madhya Pradesh High Court · (2021) 08 MP CK 0020

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(द), 3(1)(ध), 3(2)(va), 14(A)(2)Indian Penal Code, 1860 — Section 34, 120B, 323, 341, 406, 420, 506Code Of Criminal Procedure, 1973 — Section 438(2)
Read judgment
High Courts30 Jul 2021Allowed

Dilip Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0222

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
Read judgment
High Courts30 Jul 2021Allowed

Rohit Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0220

Code Of Criminal Procedure, 1973 — Section 438, 482Indian Penal Code, 1860 — Section 107, 306
Read judgment
High Courts30 Jul 2021Allowed

Anuradha Ghorpade Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0219

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 420, 467, 468, 471
Read judgment
High Courts29 Jul 2021Allowed

Mittu Vs State Of M.P.

Madhya Pradesh High Court · (2021) 07 MP CK 0215

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 49A
Read judgment
High Courts29 Jul 2021Allowed

Kendar Singh S/O Dawal Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0214

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 4, 6, 9Indian Penal Code, 1860 — Section 429
Read judgment