CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 405 of 2,382

High Courts15 Sept 2020Allowed

Tanveer Patel Vs State Of M. P. And Others

Madhya Pradesh High Court · (2020) 09 MP CK 0142

Code Of Criminal Procedure, 1973 — Section 144Indian Penal Code, 1860 — Section 147, 148, 149, 188, 269, 270, 294, 307, 323, 336, 427, 506National Security Act, 1980 — Section 3, 3(4), 4
Read judgment
High Courts15 Sept 2020Allowed/Disposed Of

Sevu alias Ramsewak Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0124

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 323, 324, 326, 506
Read judgment
High Courts15 Sept 2020Dismissed

Shivmohan Vs State Of M.P

Madhya Pradesh High Court · (2020) 09 MP CK 0122

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 107, 306
Read judgment
High Courts14 Sept 2020

Narottam Vs State Of M.P. & Ors

Madhya Pradesh High Court · (2020) 09 MP CK 0128

Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41A, 438Indian Penal Code, 1860 — Section 34, 186, 294, 332, 353, 506Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(d)(dha), 3(2)(va)
Read judgment