CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 382 of 2,382

High Courts09 Nov 2020Allowed

Vikram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0047

Code Of Criminal Procedure, 1973 — Section 161, 164, 437(3), 439Indian Penal Code, 1860 — Section 376, 450, 506
Read judgment
High Courts09 Nov 2020Allowed

Sheikh Firoj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0044

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Public Gambling Act, 1867 — Section 4(ka), 13
Read judgment
High Courts06 Nov 2020Allowed

Jahar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0038

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 363, 366, 368, 376(2)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6
Read judgment
High Courts06 Nov 2020Dismissed

Manoj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0033

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304B, 306, 498ADowry Prohibition Act, 1961 — Section 3, 4
Read judgment
High Courts05 Nov 2020Allowed

Shubham Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0031

Scheduled Castes And Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 14ACode Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 363, 366Ka
Read judgment
High Courts05 Nov 2020Allowed

Deendayal Kherua Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 11 MP CK 0029

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
Read judgment
High Courts04 Nov 2020Allowed

Bheemsen Sahu Vs State Of M.P

Madhya Pradesh High Court · (2020) 11 MP CK 0028

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