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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 53 of 84

High Courts17 May 2021Allowed

Rehan @ Rihan Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 05 MP CK 0087

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(ii)(v), 14A(2)Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 506Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439
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High Courts17 May 2021Allowed

Arif @ Raju Vs State Of M. P

Madhya Pradesh High Court · (2021) 05 MP CK 0086

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 37
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High Courts17 May 2021Allowed

Ratan Bhilala Vs State Of M. P

Madhya Pradesh High Court · (2021) 05 MP CK 0085

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49AEvidence Act, 1872 — Section 27
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High Courts13 May 2021Allowed

Manvendra Singh Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0083

Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 May 2021Allowed

Omkar Soni Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 05 MP CK 0081

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(पांच), 3 (2)( पांच(क), 14A(2)Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 438
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High Courts13 May 2021Allowed

Bablu Gurjar Vs State Of M.P. & Others

Madhya Pradesh High Court · (2021) 05 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 161, 164, 301(2), 439Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(va). 14A(2)Indian Penal Code, 1860 — Section 363, 366, 376
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High Courts13 May 2021Allowed

Dharmendra Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0076

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 34(2), 49(A)Indian Penal Code, 1860 — Section 420
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High Courts13 May 2021Allowed

Pushpraj Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0075

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 354, 354A, 354Gha, 506Protection Of Children From Sexual Offences Act, 2012 — Section 9, 10
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High Courts13 May 2021Allowed

Arun Rajak Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0074

Indian Penal Code, 1860 — Section 292Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 May 2021Allowed

Ajeet Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0073

Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 May 2021Allowed

Deepak Ahirwar Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0072

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 344, 363, 366, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts13 May 2021Allowed

Anil Jatav Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0071

Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376
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