High Courts27 Jan 2021Dismissed
Yogesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0116
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 360 of 2,382
High Courts27 Jan 2021Allowed
Devkaran @ Devilal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0115
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts27 Jan 2021Allowed
Rambabu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0114
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 323, 354, 354D, 506Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8, 11, 12
High Courts27 Jan 2021
Som Distilleries Pvt. Ltd. Through Its Authorized Signatory, Shri Subhash Pandey Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 01 MP CK 0113
Madhya Pradesh Distillery Rules,1995 — Rule 4(21), 4(35), 8(5)Madhya Pradesh Excise Act, 1915 — Section 31
High Courts27 Jan 2021Allowed
Peptech Housing Private Limited Vs Sanjay Kumar Agrawal & Others
Madhya Pradesh High Court · (2021) 01 MP CK 0112
Limitation Act, 1963 — Article 137Arbitration And Conciliation Act, 1996 — Section 9, 11, 11(6), 11(6A), 11(8)
High Courts27 Jan 2021Allowed
Aman Patel Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 01 MP CK 0111
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(Da)(Dha), 3(2)(Va), 3(2)(V), 14AIndian Penal Code, 1860 — Section 326, 506
High Courts25 Jan 2021Allowed
Shantilal Banjara Vs State of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0110
Code Of Criminal Procedure, 1973 — Section 438, 438(2), 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
High Courts25 Jan 2021Allowed
Rahul Vs State Of M.P. And Others
Madhya Pradesh High Court · (2021) 01 MP CK 0109
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(ba)(ii), 3(2)(v), 14A(1)Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(tha), 6
High Courts25 Jan 2021Allowed
Pawan Rawat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0108
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376D, 506
High Courts25 Jan 2021Allowed
Abhishek @ Dadu Singh Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0107
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 294, 302, 307, 323, 506
High Courts25 Jan 2021Allowed
Nafeesh Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0106
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 37, 307
High Courts25 Jan 2021Dismissed
Ganesh Prasad Yadav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0105
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 302, 304B, 316
High Courts25 Jan 2021Disposed Of
Umashankar And Others Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0104
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 302, 304, 323, 506
High Courts25 Jan 2021Dismissed
Dilip Rana Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 01 MP CK 0103
Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 363, 366, 366A, 376(2)Prevention Of Corruption Act, 1988 — Section 4, 6
High Courts25 Jan 2021Allowed
Sunil Kushwah Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0101
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts25 Jan 2021Allowed
Dhara Banjara Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0100
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 376
High Courts25 Jan 2021Allowed
Ranveer Rana Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0099
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376 (2), 376 (n), 368Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 16, 17
High Courts22 Jan 2021Allowed
Ankit Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0098
Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 34, 307
High Courts22 Jan 2021Allowed
Neelesh Aswani Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0097
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts22 Jan 2021Allowed
Madhudarbar Vs State Of MP
Madhya Pradesh High Court · (2021) 01 MP CK 0096
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)