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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 1 of 84

High Courts30 Dec 2021Allowed

Nahala Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0095

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts30 Dec 2021Allowed

Rahul Vs State Of Madhya Pradeshq

Madhya Pradesh High Court · (2021) 12 MP CK 0093

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
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High Courts30 Dec 2021Allowed

Krishna Tidgam Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0092

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 354, 456, 457, 506, 506(II)Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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High Courts30 Dec 2021Allowed

Prakash Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0090

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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High Courts30 Dec 2021Allowed

Rajat Thakur Vs State Of M.P

Madhya Pradesh High Court · (2021) 12 MP CK 0089

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34, 49(A)
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High Courts30 Dec 2021Allowed

Bhuriya @ Bhuralal Vs State Of M.P

Madhya Pradesh High Court · (2021) 12 MP CK 0087

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 323, 344, 366, 368, 376, 376(2)(N)
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High Courts27 Dec 2021Allowed

Jitendra @ Jeetu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 12 MP CK 0083

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 279, 294, 323, 333, 394, 506Arms Act, 1959 — Section 28(6)
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High Courts23 Dec 2021Disposed Of

Pawan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 12 MP CK 0075

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts23 Dec 2021Allowed

Aashik Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 12 MP CK 0074

Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 306, 354(D), 506
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High Courts23 Dec 2021Allowed

Uday Singh Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0073

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 323, 342, 376, 506(2)
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