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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 12 of 84

High Courts04 Oct 2021Dismissed

Girraj Vs State Of MP

Madhya Pradesh High Court · (2021) 10 MP CK 0048

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 307, 456, 506
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High Courts04 Oct 2021Allowed

Jairam Vs State Of M.P

Madhya Pradesh High Court · (2021) 10 MP CK 0045

Madhya Pradesh Excise Act, 1915 — Section 49(A)Code Of Criminal Procedure, 1973 — Section 439
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High Courts04 Oct 2021Allowed

Mohit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 10 MP CK 0043

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts04 Oct 2021Allowed

Juber Mev Vs State Of MP

Madhya Pradesh High Court · (2021) 10 MP CK 0040

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 3, 21, 29Indian Penal Code, 1860 — Section 376, 379
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High Courts04 Oct 2021

Meena Bai Vs State Of MP

Madhya Pradesh High Court · (2021) 10 MP CK 0009

Indian Penal Code, 1860 — Section 34, 107, 306Code Of Criminal Procedure, 1973 — Section 438
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High Courts01 Oct 2021Dismissed

Salim Khan Vs State Of MP

Madhya Pradesh High Court · (2021) 10 MP CK 0038

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 341, 354, 354(?), 354(?), 354(?), 384, 392, 506Protection Of Children From Sexual Offences Act, 2012 — Section 9, 10, 11, 12
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High Courts01 Oct 2021Allowed

Tushar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 10 MP CK 0037

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 188, 420Epidemic Diseases Act, 1897 — Section 3
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High Courts01 Oct 2021Disposed Of

Geetha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 10 MP CK 0005

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 427Arms Act, 1959 — Section 30
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High Courts01 Oct 2021Allowed

Satendra Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 10 MP CK 0004

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 302, 307, 325, 342Arms Act, 1959 — Section 25, 27
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