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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 56 of 84

High Courts05 May 2021Allowed

Shivam Chauhan & Ors. Vs State Of M.P. & Ors

Madhya Pradesh High Court · (2021) 05 MP CK 0028

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), 438Indian Penal Code, 1860 — Section 34, 294, 323, 452, 506
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High Courts05 May 2021Allowed

Rihana Bediya @ Abhishek Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0026

Constitution Of India, 1950 — Article 51A(d)Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
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High Courts05 May 2021Allowed

Gopal Lodhi Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0024

Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
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High Courts05 May 2021Allowed

Shripal Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0022

Indian Penal Code, 1860 — Section 34, 120B, 201, 302Code Of Criminal Procedure, 1973 — Section 439
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High Courts04 May 2021Allowed

Nishant @ Nishan Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0016

Constitution Of India, 1950 — Article 51A(d)Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts04 May 2021Allowed

Irfan @ Bhopa Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0014

Constitution Of India, 1950 — Article 51A(d)Indian Penal Code, 1860 — Section 376, 379, 411, 414Code Of Criminal Procedure, 1973 — Section 439
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High Courts04 May 2021Allowed

Shivkant & Anr. Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0013

Constitution Of India, 1950 — Article 51A(d)Madhya Pradesh Excise Act, 1915 — Section 34(2), 47ACode Of Criminal Procedure, 1973 — Section 439
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High Courts04 May 2021Allowed

Ankit Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 05 MP CK 0011

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(iv), 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 307, 323, 436, 452
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