COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 380 of 2,382

High Courts20 Nov 2020Dismissed

Rajendra Yadav Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 11 MP CK 0087

Code Of Criminal Procedure, 1973 — Section 149, 439(1), 439(2)Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 323, 325, 506 (2)

Read judgment

High Courts20 Nov 2020Disposed Of

Sheikh Roshan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0086

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

Read judgment

High Courts19 Nov 2020Disposed Of

Dr. Devendra Gautam Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 11 MP CK 0085

Constitution Of India, 1950 — Article 137, 145, 226Code Of Civil Procedure, 1908 — Order 47 Rule 1Supreme Court Rules, 1966 — Order 40, Order 40 Rule 1

Read judgment

High Courts19 Nov 2020Allowed

Santosh Vs State Of M.P

Madhya Pradesh High Court · (2020) 11 MP CK 0083

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 377, 506(A)

Read judgment

High Courts19 Nov 2020Dismissed

Devideen Ahirwar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0082

Code Of Criminal Procedure, 1973 — Section 164, 389(1)Indian Penal Code, 1860 — Section 376(2)(I)Protection Of Children From Sexual Offences Act, 2012 — Section 5(d)(6)

Read judgment

High Courts19 Nov 2020Dismissed

Ram Singh And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0081

Indian Penal Code, 1860 — Section 148, 149, 302

Read judgment

High Courts19 Nov 2020Allowed

Yashvant Pal And Another And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 11 MP CK 0080

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A, 15(A)(III)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 506/

Read judgment

High Courts19 Nov 2020Allowed

Phoolchand Kol Vs State Of M.P

Madhya Pradesh High Court · (2020) 11 MP CK 0079

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

Read judgment

High Courts19 Nov 2020Allowed

Bhila Singh @ Bhola Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 11 MP CK 0078

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

Read judgment

High Courts18 Nov 2020Dismissed

Vikas Vs State Of MP

Madhya Pradesh High Court · (2020) 11 MP CK 0104

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 201, 365, 394, 403, 411

Read judgment

High Courts18 Nov 2020Allowed

Juvansingh Vs State Of MP

Madhya Pradesh High Court · (2020) 11 MP CK 0103

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 354, 354(A), 452, 506

Read judgment

High Courts18 Nov 2020Allowed

Banti Vs State Of MP

Madhya Pradesh High Court · (2020) 11 MP CK 0101

Code Of Criminal Procedure, 1973 — Section 439

Read judgment

High Courts18 Nov 2020Dismissed

Bablu Gujar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 11 MP CK 0077

Indian Penal Code, 1860 — Section 376(1)Protection Of Children From Sexual Offences Act, 2012 — Section 4Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5)

Read judgment

High Courts18 Nov 2020Dismissed