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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 4 of 84

High Courts10 Dec 2021Disposed Of

Mahendra Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 12 MP CK 0026

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 Courts10 Dec 2021Allowed

Rajababu Vs State Of M.P. & Another

Madhya Pradesh High Court · (2021) 12 MP CK 0025

Indian Penal Code, 1860 — Section 376(D), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Code Of Criminal Procedure, 1973 — Section 439
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High Courts10 Dec 2021Allowed

Aniket @ Anya Vs State Of M.P

Madhya Pradesh High Court · (2021) 12 MP CK 0024

Indian Penal Code, 1860 — Section 120B, 394, 395, 397Code Of Criminal Procedure, 1973 — Section 439
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High Courts10 Dec 2021Allowed

Mahendra Vs State Of M.P

Madhya Pradesh High Court · (2021) 12 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 420, 467, 468Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts07 Dec 2021Allowed

Mithun Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0017

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 363, 366, 368, 376(A), 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts07 Dec 2021Allowed

Girraj Vs State Of M.P

Madhya Pradesh High Court · (2021) 12 MP CK 0016

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 307, 456, 506
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High Courts06 Dec 2021Dismissed

Balram Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 12 MP CK 0021

Constitution Of India, 1950 — Article 32, 124, 124(1), 124(3), 137, 146, 219Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(iv), 3(1)(r) and 3(1)(s), 14A(2), 15AIndian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 436
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High Courts06 Dec 2021Allowed

Anshul Pathak Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 12 MP CK 0014

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts04 Dec 2021Allowed

Bharat Dwivedi Vs State Of M.P

Madhya Pradesh High Court · (2021) 12 MP CK 0013

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 327, 341, 506
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High Courts04 Dec 2021Allowed

Anil Kewat Vs State Of M.P

Madhya Pradesh High Court · (2021) 12 MP CK 0012

Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 427, 506Code Of Criminal Procedure, 1973 — Section 439
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