CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 315 of 2,382

High Courts13 Jul 2021Allowed

Firoz Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0108

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468, 471
Read judgment
High Courts13 Jul 2021Disposed Of

Rishikesh Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 07 MP CK 0106

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(DA), 3(1)(DHA), 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 34, 294, 323Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e)
Read judgment
High Courts13 Jul 2021Allowed

Mukesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 07 MP CK 0105

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 366-A, 376, 376(2), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6
Read judgment
High Courts13 Jul 2021Allowed

Aakash Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0100

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 49AIndian Penal Code, 1860 — Section 34, 294, 323, 506
Read judgment
High Courts12 Jul 2021Allowed

Rinku Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0091

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 324, 506
Read judgment