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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 63 of 84

High Courts23 Mar 2021Allowed

Vijay Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0138

Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 439
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High Courts22 Mar 2021Allowed

Murari Pal Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0136

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376
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High Courts22 Mar 2021Allowed

Pushpendra Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0134

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 379, 414Mines And Minerals (Development And Regulation) Act, 1957 — Section 4A, 21(1)
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High Courts19 Mar 2021Allowed

Asin Kha Vs State Of M.P. And Another

Madhya Pradesh High Court · (2021) 03 MP CK 0128

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 354, 354(Ka), 354 (Gha)Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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High Courts19 Mar 2021Allowed

Lalaram Banshkar Barar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0125

Indian Penal Code, 1860 — Section 34, 323, 327, 336Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25, 27
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High Courts19 Mar 2021Allowed

Sonu Ahirwar Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0124

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 342, 376(2)(n), 506
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High Courts19 Mar 2021Allowed

Shivam @ Vishnu Yadav Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 03 MP CK 0122

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(iii), 3(2)(iv), 3(2)(v), 3(1)(Ya), 3(1)(Da), 3(1)(Dha), 3(2)(5a), 14A(2), 15AIndian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 427, 435, 436, 452Code Of Criminal Procedure, 1973 — Section 299
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High Courts19 Mar 2021Allowed

Sonu @ Son Singh Yadav Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 03 MP CK 0121

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(iii), 3(2)(iv), 3(2)(v), 3(1)(Ya), 3(1)(Da), 3(1)(Dha), 3(2)(5a), 14A(2), 15AIndian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 427, 435, 436, 452Code Of Criminal Procedure, 1973 — Section 299
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High Courts19 Mar 2021Allowed

Prakash Yadav Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 03 MP CK 0120

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(iii), 3(2)(iv), 3(2)(v), 3(1)(Ya), 3(1)(Da), 3(1)(Dha), 3(2)(5a), 14A(2), 15AIndian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 427, 436Code Of Criminal Procedure, 1973 — Section 299
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High Courts19 Mar 2021Allowed

Kunwarlal Yadav Vs State Of MP And Ors

Madhya Pradesh High Court · (2021) 03 MP CK 0119

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 343, 363, 366A, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
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High Courts18 Mar 2021Dismissed

Ashok Razak Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 03 MP CK 0116

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 341, 354, 376, 376D, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(g), 6, 7, 8
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