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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 60 of 84

High Courts07 Apr 2021Dismissed

Vikky @ Vikram Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 04 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 302, 365Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts06 Apr 2021Dismissed

Babloo @ Israr Khan Vs State Of MP

Madhya Pradesh High Court · (2021) 04 MP CK 0021

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 414Mines And Minerals (Development And Regulation) Act, 1957 — Section 4(A), 21(1)
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High Courts06 Apr 2021Disposed Of

Ramesh Meena Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 04 MP CK 0019

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 379, 414Mines And Minerals (Development And Regulation) Act, 1957 — Section 4A/21(1)
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High Courts05 Apr 2021Allowed

Devendra Singh Ojha Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 04 MP CK 0016

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 376(2)(Cha), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts05 Apr 2021Dismissed

Rajendra Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 04 MP CK 0014

Code Of Criminal Procedure, 1973 — Section 82, 83, 438Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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