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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 2 of 84

High Courts22 Dec 2021Allowed

Madan Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376, 376(2)(k), 506II
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High Courts22 Dec 2021Disposed Of

Kali Bai And Others Vs State Of MP And Others

Madhya Pradesh High Court · (2021) 12 MP CK 0079

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 363, 366, 370, 370A, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6, 17
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High Courts22 Dec 2021Allowed

Atendra Singh Gurjar Vs State Of M.P

Madhya Pradesh High Court · (2021) 12 MP CK 0078

Indian Penal Code, 1860 — Section 354, 363, 376DProtection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 7, 8Code Of Criminal Procedure, 1973 — Section 161, 164, 439
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High Courts21 Dec 2021Allowed

Goldie Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0070

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29
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High Courts21 Dec 2021Allowed

Sunny Jaiswal Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0069

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts21 Dec 2021Allowed

Bharat @ Avinash Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0068

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 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 Courts21 Dec 2021Allowed

Vijay Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0067

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts20 Dec 2021Allowed

Deepu Singh Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0064

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 392, 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts17 Dec 2021Allowed

Rajesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 12 MP CK 0060

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 Courts17 Dec 2021Allowed

Seetaram Sharma Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0058

Code Of Criminal Procedure, 1973 — Section 80, 81, 438, 438(2)Indian Penal Code, 1860 — Section 420, 467, 468, 471
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