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Madhya Pradesh High Court judgments, 2019

1,441 judgments · page 71 of 73

High Courts22 Jan 2019Disposed Off

Ram Dayal Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2019) 01 MP CK 0037

Code of Criminal Procedure, 1973 — Section 41, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 41A, 164, 438Indian Penal Code, 1860 — Section 323, 354, 506
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High Courts22 Jan 2019Allowed

Ashok Giri Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2019) 01 MP CK 0035

Code of Criminal Procedure, 1973 — Section 439Narcotics Drugs and Psychotropic Substances Act, 1985 — Section 8, 15, 25, 26Juvenile Justice (Care and Protection of Children), 2015 — Section 94
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High Courts18 Jan 2019

Chandrashekhar Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 01 MP CK 0019

Scheduled Caste & Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(xi), 14A(2)Indian Penal Code, 1860 — Section 294, 323, 341, 354, 506Code of Criminal Procedure, 1973 — Section 437(3)
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High Courts17 Jan 2019Dismissed

Baldev Thakur Vs State Bank of India

Madhya Pradesh High Court · (2019) 01 MP CK 0033

Code of Criminal Procedure, 1973 — Section 243, 252, 253, 254, 255, 256, 259, 482Evidence Act, 1872 — Section 65BNegotiable Instrument Act, 1881 — Section 139, 143
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High Courts17 Jan 2019Disposed Off

Sumit Singh Bhadoriya Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2019) 01 MP CK 0024

Code of Criminal Procedure, 1973 — Section 41, 41A, 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e)Indian Penal Code, 1860 — Section 173(8), 393Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts17 Jan 2019

Shreekant Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2019) 01 MP CK 0023

Constitution of India, 1950 — Article 226Code of Criminal Procedure, 1973 — Section 161, 397, 401, 482Indian Penal Code, 1860 — Section 34, 304B
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