High Courts30 Nov 2019Disposed Of
Sultan @ Sikandar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0259
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302
COURT ARCHIVE
Madhya Pradesh High Court judgments
47,636 judgments · page 486 of 2,382
High Courts30 Nov 2019Disposed Of
Rambabu Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0258
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 420Food Safety And Standards Act, 2006 — Section 3(1)(zx), 48, 50
High Courts30 Nov 2019Disposed Of
Ghanshyam Singh Patel Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0257
Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438Indian Penal Code, 1860 — Section 420
High Courts30 Nov 2019Disposed Of
Sanjay Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0255
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 471Madhya Pradesh Recognized Examinations Act, 1937 — Section 3D(1)(2), 4
High Courts30 Nov 2019Dismissed
Ramesh Sharma Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0254
Code Of Criminal Procedure, 1973 — Section 91, 313, 482Evidence Act, 1872 — Section 63, 65, 65B, 65B(h), 65B(4), 123, 124Prevention Of Corruption Act, 1988 — Section 7, 13(1)(d), 13(2)
High Courts30 Nov 2019Disposed Of
Laxman Singh Vs Central Bureau Of Investigation
Madhya Pradesh High Court · (2019) 11 MP CK 0253
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468Madhya Pradesh Recognized Examinations Act, 1937 — Section 3D(1)(2), 4
High Courts29 Nov 2019Disposed Of
Karan Singh (Deceased) Through Vs Charu Grover & Others. And Ors
Madhya Pradesh High Court · (2019) 11 MP CK 0262
Code Of Civil Procedure, 1908 — Order 43 Rule 1, Order 9 Rule 13Madhya Pradesh Land Revenue Code, 1959 — Section 32, 109, 110Recovery Of Debts Due To Banks And Financial Institutions Act, 1993 — Section 22(2)(g)
High Courts29 Nov 2019Allowed
Anitabai Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0252
Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376(d)(i), 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(J)(2), 6, 16, 17
High Courts29 Nov 2019Allowed
Shubham @ Choti Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0251
Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34, 49(A)
High Courts29 Nov 2019Allowed
Narendra Kushwah Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0250
Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
High Courts29 Nov 2019Allowed
Rajat Shrivastava Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0249
Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
High Courts29 Nov 2019Allowed
Charan Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0248
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 420, 465, 467, 468, 471
High Courts29 Nov 2019Allowed
Kailash Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0247
Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 344, 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
High Courts29 Nov 2019Allowed
Shiva @ Shivanand Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0246
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 452, 506B
High Courts29 Nov 2019Allowed
Tahseeldar Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0245
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363Protection Of Children From Sexual Offences (POCSO) Act, 2012 — Section 3, 4
High Courts29 Nov 2019Allowed
Mohar Singh Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0244
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402Arms Act, 1959 — Section 25, 27
High Courts29 Nov 2019Allowed
Shivkumar @ Shailendra Vs State Of Madhya Pradesh And Anr.
Madhya Pradesh High Court · (2019) 11 MP CK 0243
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts29 Nov 2019Allowed
Bhupendra Alias Tinku Jat Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0242
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120, 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts29 Nov 2019Allowed
Shaitan Singh Lodhi Alias Mithun Vs State Of Madhya Pradesh And Anr.
Madhya Pradesh High Court · (2019) 11 MP CK 0241
Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366A, 376(2)(i)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
High Courts29 Nov 2019Allowed
Ganeshram Rajput Vs State Of Madhya Pradesh
Madhya Pradesh High Court · (2019) 11 MP CK 0240
Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(va), 14A, 14A(2), 15ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 325, 341, 506B