CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 371 of 2,382

High Courts11 Dec 2020Allowed

Kalli @ Dashrath Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0115

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 336, 506BArms Act, 1959 — Section 25, 27, 29, 30
Read judgment
High Courts11 Dec 2020Allowed

Ramhet Gurjar Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0113

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
Read judgment
High Courts11 Dec 2020Allowed

Meena Sharma Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0112

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 323, 354, 376
Read judgment
High Courts11 Dec 2020Allowed

Habib Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0111

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
Read judgment
High Courts11 Dec 2020Allowed

Deepak Vs State Of MP

Madhya Pradesh High Court · (2020) 12 MP CK 0110

Code Of Criminal Procedure, 1973 — Section 473(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 49AIndian Penal Code, 1860 — Section 399, 402
Read judgment
High Courts11 Dec 2020Allowed

Sushmita Nenawat Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0108

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 49A
Read judgment
High Courts10 Dec 2020Dismissed

Shivendra Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0103

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22, 50Madhya Pradesh Drugs (Control) Act, 1949 — Section 5, 13
Read judgment
High Courts10 Dec 2020Allowed

Rajesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0102

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 147, 149, 294, 323, 324, 364(A), 365, 379, 506
Read judgment
High Courts10 Dec 2020Allowed

Manish Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0100

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 386, 392, 397Arms Act, 1959 — Section 25
Read judgment
High Courts10 Dec 2020Allowed

Somnath Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0097

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20 (Kha), 67
Read judgment
High Courts10 Dec 2020Allowed

Pawan Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0096

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
Read judgment