High Courts30 Sept 2020Allowed
Ramesh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 09 MP CK 0281
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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Madhya Pradesh High Court judgments
47,636 judgments · page 398 of 2,382
High Courts30 Sept 2020Allowed
Shiva Vs State Of Mp
Madhya Pradesh High Court · (2020) 09 MP CK 0280
Indian Penal Code, 1860 — Section 34, 354A, 363, 365Protection Of Children from Sexual Offences Act, 2012 — Section 7, 8Code Of Criminal Procedure, 1973 — Section 439
High Courts30 Sept 2020Allowed
Bhanupratap Singh Tomar Vs State Of M.P
Madhya Pradesh High Court · (2020) 09 MP CK 0279
Code Of Criminal Procedure, 1973 — Section 164, 301(2), 438Indian Penal Code, 1860 — Section 34, 354, 498ADowry Prohibition Act, 1961 — Section 4
High Courts30 Sept 2020Disposed Of
Rahul Vs State Of M.P.
Madhya Pradesh High Court · (2020) 09 MP CK 0278
Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 301(2), 438Indian Penal Code, 1860 — Section 34, 195A, 294, 376(2)(n), 506, 506B
High Courts30 Sept 2020Allowed
Sonu Kalyane S/O Lakhan Singh Kalyane Vs State Of M.P
Madhya Pradesh High Court · (2020) 09 MP CK 0277
Code Of Criminal Procedure, 1973 — Section 320, 437(3), 439Indian Penal Code, 1860 — Section 294, 307, 324Arms Act, 1959 — Section 25
High Courts30 Sept 2020Allowed
Ramavtar S/O Rudmal Sharma And One Another Vs State Of M.P
Madhya Pradesh High Court · (2020) 09 MP CK 0276
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 427, 506
High Courts30 Sept 2020Dismissed
Mukesh S/O Biharilal Vs State Of M.P And Others
Madhya Pradesh High Court · (2020) 09 MP CK 0275
M.P. Land Revenue Code, 1959 — Section 32, 250
High Courts29 Sept 2020
Vijay Singh Tomar Vs State Of M.P.
Madhya Pradesh High Court · (2020) 09 MP CK 0274
Indian Penal Code, 1860 — Section 294, 323, 324, 326, 506BCode Of Criminal Procedure, 1973 — Section 439
High Courts29 Sept 2020Allowed
Keru S/O Ramsingh Bhil Vs State Of M.P
Madhya Pradesh High Court · (2020) 09 MP CK 0273
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 380, 457
High Courts29 Sept 2020
Rahul Yadav S/O Pannalal Yadav Vs State Of M.P. And Others
Madhya Pradesh High Court · (2020) 09 MP CK 0272
High Courts29 Sept 2020Dismissed
Premlata Raikwar Vs State Of M.P. & Others
Madhya Pradesh High Court · (2020) 09 MP CK 0271
Madhya Pradesh Uchacha Nyayalaya (Khand Nyay Peeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Constitution Of India, 1950 — Article 311(1)
High Courts29 Sept 2020
Ashish Pratap Singh Vs State Of M.P.
Madhya Pradesh High Court · (2020) 09 MP CK 0270
High Courts29 Sept 2020
Johny @ Nitin Vs State Of M.P.
Madhya Pradesh High Court · (2020) 09 MP CK 0269
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 307, 336, 439, 506
High Courts29 Sept 2020
Gaurav Dubey Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 09 MP CK 0267
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 419, 420
High Courts29 Sept 2020
Vikas Bairagi @ Vikky Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 09 MP CK 0266
Code Of Criminal Procedure, 1973 — Section 161, 164, 437(3)Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 302, 341Arms Act, 1959 — Section 25
High Courts28 Sept 2020
Brajesh Khare Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 09 MP CK 0268
Indian Penal Code, 1860 — Section 323, 377, 506Code Of Criminal Procedure, 1973 — Section 438Constitution Of India, 1950 — Article 21
High Courts28 Sept 2020
Ajay Kumar Ahuja And Others Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2020) 09 MP CK 0265
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 307, 294, 506
High Courts28 Sept 2020Disposed Of
Sanjeev Soni Vs State Of M.P.
Madhya Pradesh High Court · (2020) 09 MP CK 0264
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
High Courts28 Sept 2020
Mazhar Khan Vs State Of M.P.
Madhya Pradesh High Court · (2020) 09 MP CK 0263
Indian Penal Code, 1860 — Section 34, 294, 323, 327, 427, 506Code Of Criminal Procedure, 1973 — Section 320(2), 439
High Courts28 Sept 2020
Keshav Singh Yadav Vs State Of Madhya Pradesh & Another
Madhya Pradesh High Court · (2020) 09 MP CK 0262
Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r,s), 3(2)(5), 3(2)(va), 15AIndian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 307, 325, 326Arms Act, 1959 — Section