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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 52 of 84

High Courts20 May 2021Allowed

Bhawani @ Rakesh Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0101

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), 438Madhya Pradesh Excise Act, 1915 — Section 34(1)(2), 49(1)Evidence Act, 1872 — Section 27
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High Courts18 May 2021Allowed

Mustfha Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0164

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 304, 307, 323, 341, 365, 395, 427
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High Courts18 May 2021Allowed

Bhalji Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0163

Code Of Criminal Procedure, 1973 — Section 437(3), 438, 439Prevention Of Corruption Act, 1988 — Section 13(1)(D), 13(2)Indian Penal Code, 1860 — Section 120(B), 201, 409
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High Courts18 May 2021Disposed Of

Imran Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0097

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 427, 436, 452, 506
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High Courts18 May 2021

Mangilal Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0096

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 325
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High Courts18 May 2021Allowed

Rahul Mishra Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0095

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 420Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 — Section 3(1), 3(4), 4, 6(1)
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