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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 17 of 84

High Courts09 Sept 2021Dismissed

Rahul Chandel Jatav Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 09 MP CK 0046

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts07 Sept 2021Disposed Of

Kailash Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 29Evidence Act, 1872 — Section 27
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High Courts07 Sept 2021Allowed

Rahul Kevat Vs . State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0040

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 294, 323, 326, 394, 379, 411, 506
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High Courts06 Sept 2021Disposed Of

Vinod And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0037

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 Courts06 Sept 2021Disposed Of

Pawan Garg Vs State Of MP

Madhya Pradesh High Court · (2021) 09 MP CK 0036

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 49(A)
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High Courts03 Sept 2021Allowed

Chhotu@Arjun Bhurji Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 09 MP CK 0030

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366(A), 376, 376 (2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 5(J) (ii), 6, 16, 17
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High Courts03 Sept 2021Allowed

Rohit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0027

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49AIndian Penal Code, 1860 — Section 328
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