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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 44 of 84

High Courts14 Jun 2021Dismissed

Pratap Kushwah Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 06 MP CK 0105

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 354, 363Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6, 9, 10
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High Courts14 Jun 2021Allowed

Munnidevi Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0104

Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 439
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High Courts14 Jun 2021Allowed

Jaswant Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0103

Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
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High Courts14 Jun 2021Disposed Of

Anil Sahu And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0102

Indian Penal Code, 1860 — Section 147, 148, 186, 327, 332, 342, 353, 427, 504, 506Code 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
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High Courts14 Jun 2021Disposed Of

Fardeen @ Fazzu And Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0099

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 341Arms Act, 1959 — Section 25
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High Courts11 Jun 2021Allowed

Rashmi Lodhi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0079

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts11 Jun 2021Allowed

Rahul Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0077

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 47(A)Evidence Act, 1872 — Section 27
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High Courts11 Jun 2021Allowed

Kusumkali Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0075

Code Of Criminal Procedure, 1973 — Section 438(2), 439Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts11 Jun 2021Allowed

Boot Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0074

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), 438Essential Commodities Act, 1955 — Section 3, 7
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