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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 36 of 84

High Courts08 Jul 2021Allowed

Rambahadur Singh @ Kallu Vs State Of MP

Madhya Pradesh High Court · (2021) 07 MP CK 0063

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 Courts08 Jul 2021Allowed

Yasir Pathan Vs State Of Madhya Pradesh & Others

Madhya Pradesh High Court · (2021) 07 MP CK 0062

Constitution Of India, 1950 — Article 22, 22(5)General Clauses Act, 1897 — Section 21Conservation Of Foreign Exchange And Prevention Of Smuggling Activities Act, 1974 — Section 3
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High Courts07 Jul 2021Allowed

Dinesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0059

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 17
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High Courts07 Jul 2021Dismissed

Bhura @ Digvijay Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0058

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 14A(2), 15AIndian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts07 Jul 2021Allowed

Shivam Sharma (Naee) Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0057

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376(1), 405, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts07 Jul 2021Disposed Of

Kamlesh Balai And Others Vs State Of MP

Madhya Pradesh High Court · (2021) 07 MP CK 0054

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 29, 25Evidence Act, 1872 — Section 27
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High Courts07 Jul 2021Disposed Of

Sardar Singh Jatav Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0051

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 120B, 323, 376, 498A, 506
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High Courts07 Jul 2021Allowed

Manoj Kumar Kaushal Vs State Of MP

Madhya Pradesh High Court · (2021) 07 MP CK 0050

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 304B, 498A
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High Courts07 Jul 2021Allowed

Chandu And Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0049

Code Of Criminal Procedure, 1973 — Section 439Electricity Act, 2003 — Section 136, 137Indian Penal Code, 1860 — Section 411
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High Courts07 Jul 2021Dismissed

Sonu Vs State Of M.P. & Ors

Madhya Pradesh High Court · (2021) 07 MP CK 0048

Constitution Of India, 1950 — Article 226National Security Act, 1980 — Section 3, 3(1), 3(2)
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High Courts06 Jul 2021Allowed

Avinash S/O Prakash Tank Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0044

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 385, 386, 420Prize Chits And Money Circulation Schemes (Banning) Act, 1978 — Section 3, 4, 5
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High Courts06 Jul 2021Allowed

Aslam Khan @ Kallu @ Kaliya Vs . State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0043

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 336, 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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