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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 16 of 84

High Courts15 Sept 2021Allowed

Chhotu @ Lokendra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0070

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 341, 392, 506Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts14 Sept 2021Disposed Of

Malkhan Vs State Of M.P.

Madhya Pradesh High Court · (2021) 09 MP CK 0065

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 Courts14 Sept 2021Allowed

Gajendra Vs State Of MP

Madhya Pradesh High Court · (2021) 09 MP CK 0062

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 306
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High Courts09 Sept 2021Allowed

Shakeel Khan Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 09 MP CK 0049

Constitution Of India, 1950 — Article 21Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(va), 3(2)(5), 3(1)(w)(2), 3(2)(5a), 14A(2), 15AIndian Penal Code, 1860 — Section 376, 506
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