CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 319 of 2,382

High Courts05 Jul 2021Allowed

Vivek Patel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0027

Indian Penal Code, 1860 — Section 34, 354(ka)(i), 377, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 438, 438(2)
Read judgment
High Courts05 Jul 2021Allowed

Satyendra Ninama Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0025

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 379Evidence Act, 1872 — Section 27
Read judgment
High Courts02 Jul 2021Allowed

Lavkush Arele Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0022

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 34, 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(1)(6)
Read judgment
High Courts02 Jul 2021Allowed

Pankaj Kushwaha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0019

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 201, 419, 420, 467, 468, 471Information Technology Act, 2000 — Section 66B
Read judgment
High Courts02 Jul 2021Allowed

Akash Dammani Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0017

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 307, 327, 341, 506
Read judgment
High Courts02 Jul 2021Allowed

Deepak Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0016

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6
Read judgment
High Courts02 Jul 2021Allowed

Sunita Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 304(B)Dowry Prohibition Act, 1961 — Section 3, 4
Read judgment
High Courts02 Jul 2021Allowed

Laxmi Rao Sharma Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0014

Code Of Criminal Procedure, 1973 — Section 437(1), 439Indian Penal Code, 1860 — Section34, 294, 302, 307
Read judgment
High Courts01 Jul 2021Allowed

Rajendra @ Raju Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0013

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
Read judgment
High Courts01 Jul 2021Allowed

Jignesh Soni Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0012

Code Of Criminal Procedure, 1973 — Section 161, 173(8), 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 201, 346, 370(2), 370(3), 370(a)(2)Prevention Of Cruelty To Animals Act, 1960 — Section 3, 4, 6, 7
Read judgment