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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 5 of 84

High Courts04 Dec 2021Allowed

Mujjafar Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 437(3), 439Arms Act, 1959 — Section 6, 7, 25(1)(A), 27Evidence Act, 1872 — Section 27
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High Courts04 Dec 2021Allowed

Kamlesh And Anr Vs State Of M.P

Madhya Pradesh High Court · (2021) 12 MP CK 0009

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 307, 323, 325, 331, 365, 506
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High Courts03 Dec 2021Allowed

Anwar Ali Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 12 MP CK 0008

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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High Courts03 Dec 2021Allowed

Sonu And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 12 MP CK 0007

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29Indian Penal Code, 1860 — Section 420, 473
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High Courts03 Dec 2021Allowed

Ankit Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0006

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 354, 384
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High Courts03 Dec 2021Allowed

Vishakha Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0005

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 49(A)
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High Courts02 Dec 2021Allowed

Rahul Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 342, 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 5(J), 6
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High Courts02 Dec 2021Allowed

Balram @ Ballu Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0002

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 201, 305, 354(A), 354(D), 363Protection Of Children From Sexual Offences Act, 2012 — Section 11, 12, 13, 14, 15
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High Courts01 Dec 2021Allowed

Rahul Vs State Of M.P

Madhya Pradesh High Court · (2021) 12 MP CK 0001

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 302
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High Courts30 Nov 2021Allowed

Shivam Agrawal Vs State Of M.P

Madhya Pradesh High Court · (2021) 11 MP CK 0099

Indian Penal Code, 1860 — Section 34, 420Madhya Pradesh Excise Act, 1915 — Section 34(2), 49ATrademark Act, 1999 — Section 102, 103
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High Courts30 Nov 2021Allowed

Pawan Vs State Of M.P

Madhya Pradesh High Court · (2021) 11 MP CK 0098

Code Of Criminal Procedure, 1973 — Section 161, 164, 437(3), 439Indian Penal Code, 1860 — Section 343, 366, 376, 376(2)(n), 376(2)(K)
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High Courts30 Nov 2021Allowed

Rajendra Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 11 MP CK 0095

Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 341Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 439
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High Courts29 Nov 2021Dismissed

Manju Bai Vs State Of M.P

Madhya Pradesh High Court · (2021) 11 MP CK 0094

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 201, 302
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High Courts29 Nov 2021Allowed

Jitendra Singh Solanki Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 11 MP CK 0092

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 341, 427, 506
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