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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 50 of 84

High Courts27 May 2021Allowed

Nikki @ Nikhil Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 05 MP CK 0132

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(dha), 3(2)(v), 14A(1)Indian Penal Code, 1860 — Section 120B, 302, 315, 376(D)(A)Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts27 May 2021Allowed

Suraj @ Bhaiyalal Bhilala Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0131

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts27 May 2021Allowed

Suraj Baghel Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 05 MP CK 0130

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(v), 14A(1)Indian Penal Code, 1860 — Section 376, 506Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts27 May 2021Disposed Of

Nandu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0129

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 49(A)
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High Courts25 May 2021Allowed

Rakesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0127

Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 34, 147, 294, 302, 323, 324, 328, 506
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High Courts25 May 2021Allowed

Saddam Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0124

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29Evidence Act, 1872 — Section 27
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High Courts24 May 2021Allowed

Youvraj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0161

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304Electricity Act, 2003 — Section 139
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High Courts24 May 2021Allowed

Sunil Rathore Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0160

Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 186, 307, 332, 333, 353
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High Courts24 May 2021Allowed

Verendra Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0159

Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 186, 307, 332, 333, 353
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High Courts24 May 2021Dismissed

Devkaran Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0158

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 376(2)(N), 376(2)(H), 506
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High Courts24 May 2021Allowed

Babulal Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0157

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Madhya Pradesh Municipalities Act, 1961 — Section 339(ga)(3)
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High Courts24 May 2021Allowed

Rambabu Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0156

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 302, 307, 323, 326
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