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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 59 of 84

High Courts09 Apr 2021Allowed

Amit Kirar And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 04 MP CK 0034

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1) (s), 3(2)(Va), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 324, 506
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High Courts09 Apr 2021Allowed

Prakash Vs State Of M. P

Madhya Pradesh High Court · (2021) 04 MP CK 0032

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 306, 498A
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High Courts09 Apr 2021Allowed

Vinod Vs State Of M. P

Madhya Pradesh High Court · (2021) 04 MP CK 0031

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 36
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High Courts09 Apr 2021Allowed

Hari Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 04 MP CK 0030

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 414Mines And Minerals (Development And Regulation Act, 1957 — Section 4, 21
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High Courts08 Apr 2021Dismissed

Mukesh & Anr Vs State Of M.P

Madhya Pradesh High Court · (2021) 04 MP CK 0052

Code Of Criminal Procedure, 1973 — Section 36, 439Indian Penal Code, 1860 — Section 34, 376, 376D, 506
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High Courts08 Apr 2021Allowed

Manvendra Singh Gurjar Vs State Of M.P

Madhya Pradesh High Court · (2021) 04 MP CK 0051

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 396, 397Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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High Courts08 Apr 2021Disposed Of

Kamlu And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 04 MP CK 0050

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 341, 506Arms Act, 1959 — Section 25, 27
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High Courts08 Apr 2021Allowed

Sonu Dhakad Vs State Of MP

Madhya Pradesh High Court · (2021) 04 MP CK 0049

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 306
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High Courts08 Apr 2021Allowed

Manish Jaat Vs State Of M.P

Madhya Pradesh High Court · (2021) 04 MP CK 0048

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 8(ख), 21, 21(ख)Code Of Criminal Procedure, 1973 — Section 439
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High Courts08 Apr 2021Allowed

Neta Alias Sunil Vs State Of MP And Anr

Madhya Pradesh High Court · (2021) 04 MP CK 0045

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (2)(va), 3(1)(w)(i), 14A(2), 15ACode Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 366, 376(D), 506
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High Courts07 Apr 2021Allowed

Urmila Kushwah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 04 MP CK 0065

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 305, 376(d), 506Information Technology Act, 2000 — Section 67
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High Courts07 Apr 2021Allowed

Reena Vs State Of M.P

Madhya Pradesh High Court · (2021) 04 MP CK 0064

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 342, 366, 370, 372, 373, 376D
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High Courts07 Apr 2021Dismissed

State Of M.P. & Others Vs Jyoti Sharma

Madhya Pradesh High Court · (2021) 04 MP CK 0062

Constitution Of India, 1950 — Article 1, 2(b), 2(f), 3, 5(a), 5(e), 6, 13, 14, 15, 15(1), 16(1), 16(2), 29, 39(a), 226Protection Of Human Rights Act, 1993 — Section 2(d), 12Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)
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High Courts07 Apr 2021Dismissed

Vinod Sharma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 04 MP CK 0061

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(V), 3(2)(IV), 14A(2), 18Indian Penal Code, 1860 — Section 166, 166A, 193, 196, 197, 199, 201, 203, 218, 302, 465, 467, 471Code Of Criminal Procedure, 1973 — Section 438
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