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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 27 of 84

High Courts04 Aug 2021Allowed

Shiv Singh @ Gunga Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 393Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts04 Aug 2021Allowed

Rajshree Malviya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 188, 269, 270, 420Epidemic Disease Act, 1897 — Section 3
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High Courts03 Aug 2021Allowed

Ashok Kumar Tundele Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0006

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), 438Essential Commodities Act, 1955 — Section 3, 7
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High Courts03 Aug 2021Allowed

Prashant @ Sarpanch Kushwah Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0005

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 382, 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts03 Aug 2021Allowed

Bharat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 307, 328, 363, 366, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(l), 6, 7, 8
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High Courts03 Aug 2021Allowed

Gaurav Raghuvanshi Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0001

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)( द), 3(1)( ध), 3(2)(va), 14A(2), 15AIndian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts02 Aug 2021Allowed

Vimal And Another Vs State Of M.P.

Madhya Pradesh High Court · (2021) 08 MP CK 0028

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 Courts02 Aug 2021Allowed

Gajendra Pardi Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0027

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 307, 376, 380, 457
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High Courts02 Aug 2021Allowed

Roop Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0026

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 323, 324, 451, 506
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High Courts02 Aug 2021Allowed

Amit Kirar Vs State Of MP

Madhya Pradesh High Court · (2021) 08 MP CK 0025

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 174, 439Indian Penal Code, 1860 — Section 306
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