High Courts08 Oct 2020Allowed
Sandeep @ Bittu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0064
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 393 of 2,382
High Courts08 Oct 2020Allowed
Ram Kishore Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0063
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 379Prevention Of Damage To Public Property Act, 1984 — Section 3
High Courts08 Oct 2020Dismissed
Arjun @ Markam And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0062
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 380, 457
High Courts07 Oct 2020Allowed
Raghvendra @ Lallu Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0061
Indian Penal Code, 1860 — Section 34, 392M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts07 Oct 2020Allowed
Devendra Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0059
Indian Penal Code, 1860 — Section 34, 392Code Of Criminal Procedure, 1973 — Section 439M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
High Courts07 Oct 2020Allowed
Radha Pal Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0058
Code Of Criminal Procedure, 1973 — Section 301(2), 438Indian Penal Code, 1860 — Section 34, 323, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
High Courts07 Oct 2020Allowed
Kitabi Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0057
Constitution Of India, 1950 — Article 21Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 439
High Courts07 Oct 2020Allowed
Lokendra Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0056
Indian Penal Code, 1860 — Section 392Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 439
High Courts07 Oct 2020Allowed
Apsara Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0055
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 324, 325, 326, 506
High Courts07 Oct 2020Allowed
Laxminarayan Singh Tomar Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0054
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 294, 353, 506Madhya Pradesh Land Revenue Code, 1959 — Section 248
High Courts07 Oct 2020Dismissed
Modi Singh Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0053
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 308, 323, 327, 341, 427
High Courts07 Oct 2020Dismissed
Dharmendra Rana Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0052
Code Of Criminal Procedure, 1973 — Section 161, 301(2), 438Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts07 Oct 2020
Sandeep Dwivedi Vs State Of MP
Madhya Pradesh High Court · (2020) 10 MP CK 0051
Code Of Criminal Procedure, 1973 — Section 437(3), 438Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29
High Courts07 Oct 2020
Devendra Singh Tomar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 10 MP CK 0050
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 294, 323, 325, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts07 Oct 2020
Gulab Bai And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0049
Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 147, 148, 294, 323, 341, 452, 506
High Courts07 Oct 2020
Vimal Jaiswal Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0048
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts06 Oct 2020Allowed
Surjeet Singh Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0096
Indian Penal Code, 1860 — Section 354, 506Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8Code Of Criminal Procedure, 1973 — Section 161, 164, 438
High Courts06 Oct 2020Allowed
Rajveer Singh Kirar Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0095
Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 379Code Of Criminal Procedure, 1973 — Section 439
High Courts06 Oct 2020Dismissed
Shivrajsingh Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0094
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 37, 42
High Courts06 Oct 2020Allowed
Girraj Baghel Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0093
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 294, 323, 452, 506