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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 33 of 84

High Courts14 Jul 2021Dismissed

Kala Nuretaslim Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0119

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 380, 457Evidence Act, 1872 — Section 27
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High Courts14 Jul 2021Allowed

Ramnarayan Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0117

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29, 31Evidence Act, 1872 — Section 27
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High Courts14 Jul 2021Allowed

Azam Bahadur Shah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0113

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 354(A), 354(D), 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts14 Jul 2021Allowed

Neeraj Jaiswal Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0112

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts13 Jul 2021Allowed

Firoz Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0108

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468, 471
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High Courts13 Jul 2021Disposed Of

Rishikesh Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 07 MP CK 0106

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(DA), 3(1)(DHA), 3(2)(VA), 14A(2)Indian Penal Code, 1860 — Section 34, 294, 323Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e)
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High Courts13 Jul 2021Allowed

Mukesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 07 MP CK 0105

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 366-A, 376, 376(2), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6
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