High Courts11 Jan 2021Allowed
Kailash Singh Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0034
Code Of Criminal Procedure, 1973 — Section 437(3), 439Arms Act, 1959 — Section 25(1)(a)Evidence Act, 1872 — Section 27
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Madhya Pradesh High Court judgments
47,636 judgments · page 364 of 2,382
High Courts11 Jan 2021Allowed
Nahar Singh Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0033
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 498A
High Courts11 Jan 2021Allowed
Jeetu Baghel Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0032
Indian Penal Code, 1860 — Section 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 4(1), 21(1)
High Courts08 Jan 2021
Ramlakhan Singh Gurjar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 01 MP CK 0017
Madhya Pradesh [Panchayat Raj Avam Gram Swaraj] Adhiniyam, 1993 — Section 89, 92
High Courts08 Jan 2021Allowed
Shalikram Kushwaha Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0016
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts08 Jan 2021Allowed
Sonu Sonkar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0015
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts08 Jan 2021Disposed Of
Jebunisa Khan Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 01 MP CK 0013
Madhya Pradesh Municipal Corporation Act, 1956 — Section 308A
High Courts08 Jan 2021Allowed
Harisharan Kushwaha And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0012
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts07 Jan 2021Disposed Of
Rakesh Kumar Pandey Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 01 MP CK 0026
Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation And Resettlement Act, 2013 — Section 11
High Courts07 Jan 2021Allowed
Sumit Sundrani Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0025
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts07 Jan 2021Allowed
Suresh Ahirwar And Others Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0024
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 341, 326, 323, 324, 506
High Courts07 Jan 2021Allowed
Lala @ Brandavan Patel Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0023
Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
High Courts07 Jan 2021Allowed
Samad Khan Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2021) 01 MP CK 0022
Indian Penal Code, 1860 — Section 379Code Of Criminal Procedure, 1973 — Section 437(3), 439
High Courts07 Jan 2021Allowed
Sohan And Another Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0021
Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1) (r), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 34, 294, 323, 327, 506Code Of Criminal Procedure, 1973 — Section 320, 437(3)
High Courts07 Jan 2021Disposed Of
Nandram & Anr Vs State Of M.P. & Ors
Madhya Pradesh High Court · (2021) 01 MP CK 0020
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(S), 3(2)(VA), 14(A)Indian Penal Code, 1860 — Section 34, 294, 323, 506Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438
High Courts07 Jan 2021
Brajmohan Vs State Of M.P. & Ors
Madhya Pradesh High Court · (2021) 01 MP CK 0019
Code Of Criminal Procedure, 1973 — Section 97
High Courts06 Jan 2021Dismissed
Bittu @ Aman Rahora (Khateek) Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 01 MP CK 0031
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)r, 3(1)s, 3(2)(v), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 439
High Courts06 Jan 2021Allowed
Ramgopal Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 01 MP CK 0030
Code Of Criminal Procedure, 1973 — Section 437(3, 439Indian Penal Code, 1860 — Section 363, 366, 376, 376 (2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
High Courts06 Jan 2021Allowed
Suresh Vs State Of M.P
Madhya Pradesh High Court · (2021) 01 MP CK 0029
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 439
High Courts06 Jan 2021Disposed Of
Vishnu Dhakad And Others Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2021) 01 MP CK 0028
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 294, 323, 506Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(e)