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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 61 of 84

High Courts01 Apr 2021Allowed

Rajendra Kushwah Vs State Of M.P

Madhya Pradesh High Court · (2021) 04 MP CK 0012

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 506
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High Courts01 Apr 2021Allowed

Santosh Vs State Of MP

Madhya Pradesh High Court · (2021) 04 MP CK 0010

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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High Courts01 Apr 2021Dismissed

Hariballabh @ Harish Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 04 MP CK 0006

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 375, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts01 Apr 2021Allowed

Thakurdas Jatav Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 04 MP CK 0004

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 34, 147, 149, 201, 302
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High Courts01 Apr 2021Allowed

Lokendra Singh Tomar Vs State Of M.P

Madhya Pradesh High Court · (2021) 04 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts01 Apr 2021Allowed

Abdul Alias Abzal Khan Vs State Of M.P. & Another

Madhya Pradesh High Court · (2021) 04 MP CK 0002

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 16, 17
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High Courts01 Apr 2021Allowed

Sonu Rawat Vs State Of M.P

Madhya Pradesh High Court · (2021) 04 MP CK 0001

Madhya Pradesh Excise Act, 1915 — Section 49(A)Code Of Criminal Procedure, 1973 — Section 439
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High Courts26 Mar 2021Allowed

Prakash Kushwaha Vs State Of MP

Madhya Pradesh High Court · (2021) 03 MP CK 0166

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts26 Mar 2021Allowed

Manish Vs State Of MP

Madhya Pradesh High Court · (2021) 03 MP CK 0165

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 379, 414
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High Courts25 Mar 2021Allowed

Luvkush Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0163

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392, 393Arms Act, 1959 — Section 25, 27
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High Courts25 Mar 2021Allowed

Santosh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0160

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 323, 394
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