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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 30 of 84

High Courts27 Jul 2021Dismissed

Rahul Lodhi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0186

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366A, 376(2)(N), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
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High Courts27 Jul 2021Allowed

Imran Khan Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0184

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 294, 307, 323
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High Courts26 Jul 2021Dismissed

Mahendra Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0183

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307Arms Act, 1959 — Section 25
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High Courts26 Jul 2021Allowed

Umesh Rajput Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0182

Constitution Of India, 1950 — Article 21Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14A(2), 15AIndian Penal Code, 1860 — Section 34, 294, 307, 506
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High Courts26 Jul 2021Allowed

Balram S/O Shakarlal Yadav Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0177

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 201, 420, 467, 468, 471, 472Evidence Act, 1872 — Section 27
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High Courts26 Jul 2021Allowed

Hirdesh Sharma Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0174

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 Courts26 Jul 2021Allowed

Hemant Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0173

Code Of Criminal Procedure, 1973 — Section 41, 41(A), 161, 438Madhya Pradesh Freedom Of Religion Ordinance, 2020 — Section 2(h), 3, 5
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High Courts26 Jul 2021Allowed

Shahrukh Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0172

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 25, 29Evidence Act, 1872 — Section 27
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