High Courts03 Mar 2021Allowed
Pappu Bheel Vs State Of MP
Madhya Pradesh High Court · (2021) 03 MP CK 0022
Code Of Criminal Procedure, 1973 — Section 439Indian Forest Act, 1927 — Section 33(1)(a)Biological Diversity Act, 2002 — Section 7, 55(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 350 of 2,382
High Courts03 Mar 2021Allowed
Pawan Dandotiya Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0021
Indian Penal Code, 1860 — Section 399, 400, 402Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25, 27
High Courts03 Mar 2021Allowed
Ravi Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0020
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts03 Mar 2021
Devendra Kumar Tripathi Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0019
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 323, 506
High Courts03 Mar 2021Allowed
Radheshyam Yogi & Anr Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0018
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
High Courts03 Mar 2021Allowed
Vishal Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0017
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 380, 457
High Courts03 Mar 2021Allowed
Sanjeev Lodhi Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0016
Madhya Pradesh Excise Act, 1915 — Section 34(2), 49ACode Of Criminal Procedure, 1973 — Section 439
High Courts03 Mar 2021Allowed
Satendra Rathore Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0014
Code Of Criminal Procedure, 1973 — Section 164, 438, 438(2)Indian Penal Code, 1860 — Section 376
High Courts03 Mar 2021Allowed
Pahalwan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0011
Madhya Pradesh Excise Act, 1915 — Section 34(2), 49ACode Of Criminal Procedure, 1973 — Section 439
High Courts02 Mar 2021Dismissed
Ashok Yadav Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 03 MP CK 0010
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(12), 14(A)Indian Penal Code, 1860 — Section 376, 506
High Courts02 Mar 2021Allowed
Satyendra Thakre Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 03 MP CK 0009
Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(V), 14(A)Indian Penal Code, 1860 — Section 34, 306
High Courts02 Mar 2021Allowed
Bharat Kourav And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0007
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 323, 427, 452, 506
High Courts01 Mar 2021Disposed Of
Manoj Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0006
Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438Indian Penal Code, 1860 — Section 34, 294, 323, 452, 506
High Courts01 Mar 2021Allowed
Guddan Singh Sikarwar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0005
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts01 Mar 2021Allowed
Deepa Vishwakarma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0004
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts01 Mar 2021Allowed
Manoharsingh S/O Motisingh Raput Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0003
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts01 Mar 2021Allowed
Sunil Jain Vs State Of M.P
Madhya Pradesh High Court · (2021) 03 MP CK 0002
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 506IIArms Act, 1959 — Section 25(1), 27
High Courts01 Mar 2021Allowed
Rakesh Rathor Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 03 MP CK 0001
Indian Penal Code, 1860 — Section 305Code Of Criminal Procedure, 1973 — Section 439
High Courts26 Feb 2021Disposed Of
Panchraj @ Pintu Bhujawa Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 02 MP CK 0177
Madhya Pradesh Drugs Control Act, 1949 — Section 5, 13Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22
High Courts26 Feb 2021Dismissed
Kishorilal Vs Brijlal And Others
Madhya Pradesh High Court · (2021) 02 MP CK 0176
Constitution Of India, 1950 — Article 227Madhya Pradesh Land Revenue Code, 1959 — Section 44(2), 178