High Courts01 Oct 2020Allowed
Ali Khan Vs State Of Mp
Madhya Pradesh High Court · (2020) 10 MP CK 0002
Code Of Criminal Procedure, 1973 — Section 439, 446, 446(a)
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 397 of 2,382
High Courts01 Oct 2020Dismissed
Advantage, Dewas Vs Municipal Corporation, Dewas & One Another
Madhya Pradesh High Court · (2020) 10 MP CK 0001
Arbitration And Conciliation Act, 1996 — Section 5, 34, 49, 59Specific Relief Act, 1963 — Section 14Constitution Of India, 1950 — Article 226
High Courts30 Sept 2020Disposed Of
Pushpendra Vs State Of M.P.
Madhya Pradesh High Court · (2020) 09 MP CK 0299
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 304B, 498Dowry Prohibition Act, 1961 — Section 3, 4
High Courts30 Sept 2020Allowed
Pinki @ Jagdish Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 09 MP CK 0298
Code Of Criminal Procedure, 1973 — Section 161, 164, 437(3), 439Indian Penal Code, 1860 — Section 34, 363, 366, 376Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4, 17, 18
High Courts30 Sept 2020Allowed
Antar S/O Surbhan Bamaniya Vs State Of Madhya Pradesh And Victim / Prosecutrix)
Madhya Pradesh High Court · (2020) 09 MP CK 0297
Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 34, 363, 366, 376, 376(2)(n)Protection Of Children from Sexual Offence Act, 2012 — Section 4
High Courts30 Sept 2020Allowed
Kamlesh Lodhi Vs State Of M.P. And Others
Madhya Pradesh High Court · (2020) 09 MP CK 0296
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 323, 354, 456, 506Protection Of Children from Sexual Offences Act, 2012 — Section 7, 8
High Courts30 Sept 2020Allowed
Arvind Patel Vs State Of M.P.
Madhya Pradesh High Court · (2020) 09 MP CK 0295
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 302Arms Act, 1959 — Section 25, 27
High Courts30 Sept 2020Allowed
Vishal Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 09 MP CK 0294
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 302, 307
High Courts30 Sept 2020Allowed
Rahul Kumar Sahu Vs State Of M.P.
Madhya Pradesh High Court · (2020) 09 MP CK 0293
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 20
High Courts30 Sept 2020Allowed
Aavesh (Minor) Through Guardian Father Ayyub Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 09 MP CK 0292
Juvenile Justice (Care And Protection Of Children) Act, 2000 — Section 102
High Courts30 Sept 2020Allowed
Shabbir Shah S/O Razzak Shah Vs State Of M.P.
Madhya Pradesh High Court · (2020) 09 MP CK 0291
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 380, 457Evidence Act, 1872 — Section 27
High Courts30 Sept 2020Allowed
Shahrukh Shah S/O Ayyub Shah Vs State Of M.P.
Madhya Pradesh High Court · (2020) 09 MP CK 0290
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 380, 457Evidence Act, 1872 — Section 27
High Courts30 Sept 2020Allowed
Smt. Manju Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 09 MP CK 0289
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 506
High Courts30 Sept 2020Disposed Of
Sukdiya @ Supdiya S/O Juwan Singh Vs State Of Madhya Pradesh Through Police Station Bagli, District Dewas (Mp) And Victim / Prosecutrix)
Madhya Pradesh High Court · (2020) 09 MP CK 0288
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 342, 363, 376(2)(i), 437(2), 368
High Courts30 Sept 2020
Amit Rai Vs State Of M.P.
Madhya Pradesh High Court · (2020) 09 MP CK 0287
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 454, 511Constitution Of India, 1950 — Article 21
High Courts30 Sept 2020Allowed
Pushpam Singh @ Pinshu Vs State Of M.P.
Madhya Pradesh High Court · (2020) 09 MP CK 0286
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Constitution Of India, 1950 — Article 21
High Courts30 Sept 2020
Minesh @ Suraj Khanna Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 09 MP CK 0285
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 376(2)(N), 323, 506Protection Of Children from Sexual Offences Act, 2012 — Section 3, 4
High Courts30 Sept 2020Allowed
Pappu Vs State Of M.P.
Madhya Pradesh High Court · (2020) 09 MP CK 0284
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 506B
High Courts30 Sept 2020
Anand Tiwari And Another Vs State Of M.P.
Madhya Pradesh High Court · (2020) 09 MP CK 0283
Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 420Negotiable Instruments Act, 1881 — Section 138
High Courts30 Sept 2020Allowed
Laxminarayan Yadav Vs State Of M.P. And Another
Madhya Pradesh High Court · (2020) 09 MP CK 0282
Code Of Criminal Procedure, 1973 — Section 301(2), 439Scheduled Castes and Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14ए(2)Indian Penal Code, 1860 — Section 34, 307,