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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 29 of 84

High Courts29 Jul 2021Dismissed

Devendra Singh Vs State Of MP

Madhya Pradesh High Court · (2021) 07 MP CK 0206

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 307, 393Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts28 Jul 2021Allowed

Mahila Guddi Rajput Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0205

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304(b), 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts28 Jul 2021Dismissed

Surajbhan Kushwaha Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0204

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 201, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts28 Jul 2021Allowed

Deepak Sharma And Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0203

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 Courts28 Jul 2021Dismissed

Mahesh Kumar Maurya Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0198

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304, 420, 465, 467, 468, 471
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High Courts27 Jul 2021Dismissed

Ankit Sharma Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0194

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 107, 306, 506
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High Courts27 Jul 2021Allowed

Rambabu Ahirwar Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0193

Code Of Criminal Procedure, 1973 — Section 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 Courts27 Jul 2021Allowed

Mangal Singh Lodhi Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0191

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 150, 201, 302, 458, 460Arms Act, 1959 — Section 25, 27
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High Courts27 Jul 2021Allowed

Mangal Prasad Athya And Anr Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0190

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 147, 148, 149, 150, 201, 302, 458, 460Arms Act, 1959 — Section 25, 27
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High Courts27 Jul 2021Allowed

Vivek Singh @ Sonu Bhadoriya Vs State Of MP

Madhya Pradesh High Court · (2021) 07 MP CK 0189

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 336, 452, 506
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