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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 31 of 84

High Courts23 Jul 2021Allowed

Sultan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0166

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts22 Jul 2021Allowed

Delan Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0164

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1)(2)
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High Courts22 Jul 2021Allowed

Kamalsingh Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0163

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts22 Jul 2021Allowed

Prabhunath Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0161

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts22 Jul 2021Allowed

Ritesh@Golu And Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0159

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 506Arms Act, 1959 — Section 25
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High Courts22 Jul 2021Allowed

Ajay Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0157

Code Of Criminal Procedure, 1973 — Section 438Madhya Pradesh Excise Act, 1915 — Section 34(2), 46Evidence Act, 1872 — Section 27
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High Courts22 Jul 2021Allowed

Amit Mishra Vs State Of MP & Others

Madhya Pradesh High Court · (2021) 07 MP CK 0156

Constitution Of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3(2)General Clauses Act, 1897 — Section 21
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High Courts20 Jul 2021Disposed Of

Nand Kishore Rajoriya Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0155

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), 438 Indian Penal Code, 1860 — Section 379, 414Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 21Madhya Pradesh Minerals (Prevention Of Illegal Mining, Transportation And Storage) Rules, 2006 — Section 18(1)
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High Courts20 Jul 2021Allowed

Bantu @ Suraj Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0146

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (1)(w)(i), 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 294, 323, 354, 506
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High Courts19 Jul 2021Disposed Of

Saysingh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0145

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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