CourtKutchehry.com

COURT ARCHIVE

Madhya Pradesh High Court judgments

47,636 judgments · page 471 of 2,382

High Courts18 Feb 2020Allowed

Prabhu Devda Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0090

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offence Act, 2012 — Section 5(J)(2), 5(L), 6
Read judgment
High Courts18 Feb 2020Dismissed

Naresh Rawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0088

Code Of Criminal Procedure, 1973 — Section 173(2), 228, 482Madhya Pradesh Excise Act, 1915 — Section 34(2)Motor Vehicles Act, 1988 — Section 1, 3, 5, 39, 146, 181, 180, 192, 196
Read judgment
High Courts18 Feb 2020Allowed

Anil Patel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0084

Code Of Criminal Procedure, 1973 — Section 313, 374(4)Indian Penal Code, 1860 — Section 107, 302, 304(B), 306, 498(A)Dowry Prohibition Act, 1961 — Section 3
Read judgment
High Courts18 Feb 2020Allowed

S.S. Chahar Vs Kok Singh And Ors

Madhya Pradesh High Court · (2020) 02 MP CK 0082

Code Of Criminal Procedure, 1973 — Section 216, 217, 378(4), 397, 401Indian Penal Code, 1860 — Section 34, 323, 355, 392, 501
Read judgment
High Courts17 Feb 2020Disposed Of

Rajesh Kumar Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 02 MP CK 0077

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(1), 3(2)(v), 3(2)(v)(a), 14(A), 18Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 342, 376(2)(n), 506
Read judgment