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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 14 of 84

High Courts24 Sept 2021Dismissed

Laiyaram @ Lajjaram Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0110

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 365Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts24 Sept 2021Allowed

Shankar Banjara Vs State Of MP

Madhya Pradesh High Court · (2021) 09 MP CK 0109

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts24 Sept 2021Allowed

Priya Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0108

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 306
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High Courts24 Sept 2021Dismissed

Vinod Sharma Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 09 MP CK 0107

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(V), 3(2)(IV), 14A(2), 15AIndian Penal Code, 1860 — Section 166, 166A, 193, 196, 197, 199, 201, 203, 218, 302, 465, 467, 471
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High Courts23 Sept 2021Allowed

Neeraj Rajpoot Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0120

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts22 Sept 2021Allowed

Ganesh Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0105

Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts21 Sept 2021Dismissed

Sunil Ahirwar Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0102

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 306
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High Courts21 Sept 2021Disposed Of

Sonu Khan Vs State Of MP

Madhya Pradesh High Court · (2021) 09 MP CK 0101

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 324, 336
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High Courts21 Sept 2021Allowed

Ramlakhan Pal Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0100

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 306
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High Courts21 Sept 2021Allowed

Rewati Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0099

Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 323, 324, 325, 326, 506Code Of Criminal Procedure, 1973 — Section 438
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High Courts21 Sept 2021Allowed

Golu Batham Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0098

Constitution Of India, 1950 — Article 21Madhya Pradesh Excise Act, 1915 — Section 49(ka), 49A(d)(i)Code Of Criminal Procedure, 1973 — Section 437, 439
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High Courts21 Sept 2021Allowed

Tehsildar Singh Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 09 MP CK 0096

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14(A)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 323, 506II
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High Courts21 Sept 2021Allowed

Doulat Singh Kushwah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0095

Code Of Criminal Procedure, 1973 — Section 439Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 294, 302, 323
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High Courts20 Sept 2021Allowed

Ranglal Meena Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0094

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 439
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High Courts20 Sept 2021Allowed

Vinod Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0093

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25
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High Courts20 Sept 2021Allowed

Adil S/O Vahid Shah Vs Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0092

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
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