High Courts20 Jan 2021Allowed
Kallo Bee W/O Mushtak Khan Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0075
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 307, 323
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Madhya Pradesh High Court judgments
47,636 judgments · page 362 of 2,382
High Courts20 Jan 2021Disposed Of
Qasim Khan Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0074
Code Of Criminal Procedure, 1973 — Section 482
High Courts20 Jan 2021Allowed
Mamtabai W/O Govind Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0073
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 30
High Courts20 Jan 2021Allowed
Shriram @ Gullu Tiwari And Others Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0072
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 304
High Courts20 Jan 2021Allowed
Arvind Mehra Vs State Of M.P. And Others
Madhya Pradesh High Court · (2021) 01 MP CK 0071
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 366(ka), 376(1), 376(2)(n), 376(3), 452Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6
High Courts19 Jan 2021Dismissed
Amar Singh Shakya Vs State Of MP
Madhya Pradesh High Court · (2021) 01 MP CK 0070
Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21Code Of Criminal Procedure, 1973 — Section 439
High Courts19 Jan 2021Dismissed
Dinesh @ Bhura Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0069
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 308, 323, 336, 506Arms Act, 1959 — Section 25, 27
High Courts19 Jan 2021Allowed
Jitendra Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0068
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1)(a), 34(2)
High Courts19 Jan 2021Allowed
Ajay @ Yatendra Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0067
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376, 450, 506
High Courts19 Jan 2021Allowed
Kancho Bai Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0066
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34, 34(2)
High Courts19 Jan 2021Allowed
Govind Kumar Niranjan Vs State Of Madhya Pradesh & Anr
Madhya Pradesh High Court · (2021) 01 MP CK 0065
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(द), 3(1)(ध), 3(2)(va), 14A(2), 15ACode Of Criminal Procedure, 1973 — Section 41, 438
High Courts19 Jan 2021Disposed Of
Amisha Mishra Vs State Of M.P. & Another
Madhya Pradesh High Court · (2021) 01 MP CK 0064
Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482
High Courts18 Jan 2021Allowed
Shiv Kumar Vishwakarma And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0063
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts18 Jan 2021Allowed
Ashish Vishwakarma And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0062
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts18 Jan 2021Allowed
Raju And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0061
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 332, 353
High Courts15 Jan 2021Allowed
Manu @ Yuvraj Singh Vs State Of M.P.
Madhya Pradesh High Court · (2021) 01 MP CK 0060
Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366A
High Courts15 Jan 2021Allowed
Bablu Vs State Of M.P.
Madhya Pradesh High Court · (2021) 01 MP CK 0058
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29
High Courts15 Jan 2021Allowed
Kaniram Banjara Vs State Of M.P.
Madhya Pradesh High Court · (2021) 01 MP CK 0057
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29
High Courts15 Jan 2021Allowed
Ramu Kuchbandiya Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0056
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 506Explosive Substances Act, 1908 — Section 3, 5
High Courts13 Jan 2021Allowed
Lalla@Pankaj Singh Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0055
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22