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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 19 of 84

High Courts02 Sept 2021Allowed

Prince Yadav Vs State Of MP

Madhya Pradesh High Court · (2021) 09 MP CK 0005

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 110, 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts02 Sept 2021Dismissed

Rajveer Singh Vs State Of M.P. & Others

Madhya Pradesh High Court · (2021) 09 MP CK 0004

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 36, 154, 154(3), 156(1), 156(3), 173(8), 190, 200, 482
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High Courts02 Sept 2021Allowed

Narendra Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 294, 323, 341, 392, 506Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts31 Aug 2021Allowed

Chotu Raja Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0188

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 323Arms Act, 1959 — Section 25, 27
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High Courts31 Aug 2021Allowed

Monu Singh & Anr Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0184

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 201, 302
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High Courts31 Aug 2021Allowed

Priyanka Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 08 MP CK 0183

Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 439
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High Courts31 Aug 2021Allowed

Ishtyak Khan Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0182

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 Courts31 Aug 2021Allowed

Mukesh Bhill Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0181

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 376(2)(k)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
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High Courts31 Aug 2021Allowed

Sunil Sharma Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0179

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 392Code Of Criminal Procedure, 1973 — Section 437, 439
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High Courts31 Aug 2021Allowed

Mahesh Vyas Vs State Of M.P.& Anr

Madhya Pradesh High Court · (2021) 08 MP CK 0178

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(xii), 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 450, 506
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High Courts27 Aug 2021Allowed

Krish Rajak Vs State Of M.P. And Anr

Madhya Pradesh High Court · (2021) 08 MP CK 0176

Constitution Of India, 1950 — Article 21Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(gha), 3(2)(va), 14A(2), 15AIndian Penal Code, 1860 — Section 34, 294, 323, 325, 506
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