High Courts06 Oct 2020Dismissed
Pankaj Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0092
Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 294, 323, 376, 450, 506
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 394 of 2,382
High Courts06 Oct 2020Dismissed
Pappu S/O Rajan Banchada Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0091
Code Of Criminal Procedure, 1973 — Section 161, 438Indian Penal Code, 1860 — Section 120B, 380, 457Evidence Act, 1872. — Section 27
High Courts06 Oct 2020
Suresh Gurjar Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0086
Indian Penal Code, 1860 — Section 34, 294, 307, 323, 326, 451, 506Code Of Criminal Procedure, 1973 — Section 439
High Courts06 Oct 2020Disposed Of
Sujata Parmar Vs State Of Madhya Pradesh And Others
Madhya Pradesh High Court · (2020) 10 MP CK 0085
Constitution Of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, — Section 2(i)
High Courts06 Oct 2020Dismissed
Nutan Giri S/O Bhaerav Giri Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0084
Code Of Criminal Procedure, 1973 — Section 438, 482Indian Penal Code, 1860 — Section 294, 384, 385, 506
High Courts05 Oct 2020Allowed
Vinod Rathore Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0090
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 380, 457
High Courts05 Oct 2020Allowed
Gyarsa Kushwah Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0089
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 380, 457
High Courts05 Oct 2020Allowed
Shivraj Singh @ Raja Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0088
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts05 Oct 2020Allowed
Kalyan @ Karan Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0087
Constitution Of India, 1950 — Article 21Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Amendment Act, 2015 — Section 14A(2)Code Of Criminal Procedure, 1973 — Section 161, 164, 439
High Courts05 Oct 2020Dismissed
Station Head Quarter And Another Vs Kewal Kumar Jaggi And Others
Madhya Pradesh High Court · (2020) 10 MP CK 0082
Constitution Of India, 1950 — Article 136, 226, 227Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005, — Section 2(1)
High Courts05 Oct 2020Allowed
Ananda S/o Bala Charan Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0081
Code Of Criminal Procedure, 1973 — Section 437(3), 439
High Courts05 Oct 2020Allowed
Mubarik@Lala And Others Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0080
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 109, 294 323, 324, 506Arms Act, 1959 — Section 25
High Courts05 Oct 2020Allowed
Karan Batham Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0079
Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 380, 457
High Courts05 Oct 2020Allowed
Deepak And Others Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0078
Code Of Criminal Procedure, 1973 — Section 357(3), 439
High Courts05 Oct 2020Allowed
Deewan Alias Banti Vs State Of M.P
Madhya Pradesh High Court · (2020) 10 MP CK 0077
Indian Penal Code, 1860 — Section 34, 342, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5G, 6, 17Code Of Criminal Procedure, 1973 — Section 439
High Courts01 Oct 2020Dismissed
Sunita W/O Rajesh Bairagi & 29 Others Vs State Of M.P & Others
Madhya Pradesh High Court · (2020) 10 MP CK 0047
M.P Land Revenue Code, 1959 — Section 2(1)(k), 44(2), 129, 146, 165(6), 250, 250(2), 250(1a), 250(b)M.P Nagar Tatha Gram Nivesh Adhiniyam, 1973 — Section 50(3)Constitution Of India, 1950 — Article 227
High Courts01 Oct 2020
Shakti Singh Vs State Of M.P.
Madhya Pradesh High Court · (2020) 10 MP CK 0046
Code Of Criminal Procedure, 1973 — Section 439
High Courts01 Oct 2020Allowed
Makhan @ Lakki Meena Vs State Of M.P.
Madhya Pradesh High Court · (2020) 10 MP CK 0045
Indian Penal Code, 1860 — Section 406, 420
High Courts01 Oct 2020Allowed
Sobran Baghal Vs State Of M.P.
Madhya Pradesh High Court · (2020) 10 MP CK 0044
Indian Penal Code, 1860 — Section 354, 354A, 506Protection Of Children from Sexual Offences Act, 2012 — Section 7, 8Code Of Criminal Procedure, 1973 — Section 439
High Courts01 Oct 2020
Monu Jatav Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 10 MP CK 0043
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402M.P. Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13