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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 18 of 84

High Courts03 Sept 2021Allowed

Shambhu Mogia Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0026

Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
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High Courts03 Sept 2021Allowed

Amrit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 324, 326Arms Act, 1959 — Section 25B
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High Courts03 Sept 2021Allowed

Ajay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0020

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts03 Sept 2021Allowed

Munna Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0019

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 193, 420, 467, 468, 471
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High Courts03 Sept 2021Allowed

Sunil @ Ravi Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts03 Sept 2021Allowed

Jemal Vs State Of Madhya Prades

Madhya Pradesh High Court · (2021) 09 MP CK 0017

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts03 Sept 2021Disposed Of

Shabana Begum Vs State Of M.P. And Others

Madhya Pradesh High Court · (2021) 09 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 91, 156(3), 167, 173, 200, 202, 210, 210(1), 210(2), 210(3), 167, 482Indian Penal Code, 1860 — Section 147, 148, 149, 375, 392, 395, 395
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High Courts03 Sept 2021Allowed

Kirtish And Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0014

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25, 27
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High Courts03 Sept 2021Dismissed

Balraj Alias Balli Vs State Of M.P. And Anr

Madhya Pradesh High Court · (2021) 09 MP CK 0013

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(V)(a), 14(2), 15AIndian Penal Code, 1860 — Section 147, 148, 294, 323, 325, 506
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High Courts03 Sept 2021Allowed

Sandeep Singh @ Sandy Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0010

Indian Penal Code, 1860 — Section 34, 294, 420, 465, 468, 471, 498A, 506Dowry Prohibition Act, 1961 — Section 4Maharashtra Prevention Of Gambling Act, 1887 — Section 4, 5
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High Courts02 Sept 2021Allowed

Abhishek @ Gabbar Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0007

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
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High Courts02 Sept 2021Disposed Of

Kishan Batham Vs State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2021) 09 MP CK 0006

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 342, 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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