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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 38 of 84

High Courts02 Jul 2021Allowed

Lavkush Arele Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0022

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 34, 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(1)(6)
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High Courts02 Jul 2021Allowed

Pankaj Kushwaha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0019

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 201, 419, 420, 467, 468, 471Information Technology Act, 2000 — Section 66B
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High Courts02 Jul 2021Allowed

Akash Dammani Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0017

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 307, 327, 341, 506
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High Courts02 Jul 2021Allowed

Deepak Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0016

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 3, 4, 5, 6
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High Courts02 Jul 2021Allowed

Sunita Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 304(B)Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts02 Jul 2021Allowed

Laxmi Rao Sharma Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0014

Code Of Criminal Procedure, 1973 — Section 437(1), 439Indian Penal Code, 1860 — Section34, 294, 302, 307
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High Courts01 Jul 2021Allowed

Rajendra @ Raju Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0013

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
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High Courts01 Jul 2021Allowed

Jignesh Soni Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0012

Code Of Criminal Procedure, 1973 — Section 161, 173(8), 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 201, 346, 370(2), 370(3), 370(a)(2)Prevention Of Cruelty To Animals Act, 1960 — Section 3, 4, 6, 7
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High Courts01 Jul 2021Disposed Of

Ashok S/O. Laxman Banjara Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0008

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Madhya Pradesh Excise Act, 1915 — Section 34(2), 49AEvidence Act, 1872 — Section 27
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High Courts01 Jul 2021Allowed

Udalsingh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0004

Code Of Criminal Procedure, 1973 — Section 437(3), 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 Courts01 Jul 2021Allowed

Laxman Singh Vs State Of MP

Madhya Pradesh High Court · (2021) 07 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 506
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