High Courts08 Apr 2021Allowed
Archana Vijayvargiya Vs State Of M.P
Madhya Pradesh High Court · (2021) 04 MP CK 0029
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 409, 324
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 341 of 2,382
High Courts08 Apr 2021Dismissed
Sitaram Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 04 MP CK 0028
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 506
High Courts07 Apr 2021Allowed
Urmila Kushwah Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 04 MP CK 0065
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 305, 376(d), 506Information Technology Act, 2000 — Section 67
High Courts07 Apr 2021Allowed
Reena Vs State Of M.P
Madhya Pradesh High Court · (2021) 04 MP CK 0064
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 342, 366, 370, 372, 373, 376D
High Courts07 Apr 2021Allowed
Seetaram And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 04 MP CK 0063
Indian Penal Code, 1860 — Section 379, 414Code Of Criminal Procedure, 1973 — Section 438
High Courts07 Apr 2021Dismissed
State Of M.P. & Others Vs Jyoti Sharma
Madhya Pradesh High Court · (2021) 04 MP CK 0062
Constitution Of India, 1950 — Article 1, 2(b), 2(f), 3, 5(a), 5(e), 6, 13, 14, 15, 15(1), 16(1), 16(2), 29, 39(a), 226Protection Of Human Rights Act, 1993 — Section 2(d), 12Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
High Courts07 Apr 2021Dismissed
Vinod Sharma Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 04 MP CK 0061
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(V), 3(2)(IV), 14A(2), 18Indian Penal Code, 1860 — Section 166, 166A, 193, 196, 197, 199, 201, 203, 218, 302, 465, 467, 471Code Of Criminal Procedure, 1973 — Section 438
High Courts07 Apr 2021Dismissed
Dilshad Khan Vs State Of Madhya Pradesh And Other
Madhya Pradesh High Court · (2021) 04 MP CK 0060
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(v), 3(2)(w), 14A(2), 15AIndian Penal Code, 1860 — Section 294, 376
High Courts07 Apr 2021Disposed Of
M/S Manglam Seeds Company & Another Vs State Of M.P. & Others
Madhya Pradesh High Court · (2021) 04 MP CK 0059
Constitution Of India, 1950 — Article 226Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest Act, 2002 — Section 13(4), 14, 14(3), 17
High Courts07 Apr 2021Allowed
Pintu Alias Pushpendra Vs State Of MP
Madhya Pradesh High Court · (2021) 04 MP CK 0058
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302
High Courts07 Apr 2021Allowed
Gajendra Bharti Vs Land Acquisition Rehabilitation Officer And Others
Madhya Pradesh High Court · (2021) 04 MP CK 0057
Land Acquisition Act, 1894 — Section 18
High Courts07 Apr 2021Allowed
Divesh (Devesh) Jogi Vs State Of MP
Madhya Pradesh High Court · (2021) 04 MP CK 0056
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302
High Courts07 Apr 2021Dismissed
Rameshwar Patel Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 04 MP CK 0027
Code Of Criminal Procedure, 1973 — Section 438, 439Indian Penal Code, 1860 — Section 34, 120B, 201, 420, 467, 468, 471
High Courts07 Apr 2021Disposed Of
Arjun Ahirwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 04 MP CK 0026
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366
High Courts07 Apr 2021Disposed Of
Rampal @ Gilly Dixit And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 04 MP CK 0025
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Arms Act, 1959 — Section 25, 27
High Courts07 Apr 2021Disposed Of
Ramesh Ahirwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 04 MP CK 0024
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts07 Apr 2021Dismissed
Vikky @ Vikram Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 04 MP CK 0023
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 302, 365Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts06 Apr 2021Allowed
Harnarayan Lakhera Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 04 MP CK 0022
Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts06 Apr 2021Dismissed
Babloo @ Israr Khan Vs State Of MP
Madhya Pradesh High Court · (2021) 04 MP CK 0021
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 414Mines And Minerals (Development And Regulation) Act, 1957 — Section 4(A), 21(1)
High Courts06 Apr 2021Allowed
Chidda @ Avdhesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 04 MP CK 0020
Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439