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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 21 of 84

High Courts24 Aug 2021Disposed Of

Aneeta Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0161

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438Indian Penal Code, 1860 — Section 380
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High Courts24 Aug 2021Dismissed

Sitaram Jaiswal Vs State Of M. P

Madhya Pradesh High Court · (2021) 08 MP CK 0160

Code Of Criminal Procedure, 1973 — Section 161, 173, 438Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
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High Courts24 Aug 2021Dismissed

Ravi Vs State Of M.P & Anr

Madhya Pradesh High Court · (2021) 08 MP CK 0159

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 376D
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High Courts24 Aug 2021Allowed

Rahul Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0158

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 363, 366AProtection Of Children From Sexual Offences Act, 2012 — Section 17, 18
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High Courts24 Aug 2021Allowed

Chetan Valmik Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0154

Indian Penal Code, 1860 — Section 302, 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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High Courts24 Aug 2021Allowed

Sachin Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0153

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49AIndian Penal Code, 1860 — Section 323, 328
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High Courts24 Aug 2021Disposed Of

Sushila Bai @ Kavita Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 08 MP CK 0152

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 201, 370, 370A, 372Protection Of Children From Sexual Offences Act, 2012 — Section 3, 18
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High Courts23 Aug 2021Allowed

Manish Kumar Paliwal Vs State Of MP

Madhya Pradesh High Court · (2021) 08 MP CK 0140

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 325, 337, 506
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High Courts23 Aug 2021Allowed

Chhotelal Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0139

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 342, 363, 366, 376, 506
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High Courts23 Aug 2021Allowed

Bablu Rathore Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 08 MP CK 0136

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 120B, 363, 366, 376(2)N
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High Courts23 Aug 2021Disposed Of

Anil Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0135

Indian Penal Code, 1860 — Section 120B, 302Code Of Criminal Procedure, 1973 — Section 161, 439
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High Courts23 Aug 2021Dismissed

Sanjay Yadav Vs State Of MP

Madhya Pradesh High Court · (2021) 08 MP CK 0134

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 427, 506
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High Courts23 Aug 2021Dismissed

Mohan Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0133

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts23 Aug 2021Allowed

Waseem Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 08 MP CK 0132

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