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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 65 of 84

High Courts16 Mar 2021Allowed

Vinod Pal Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0105

Code Of Criminal Procedure, 1973 — Section 301(2), 438Indian Penal Code, 1860 — Section 34, 323, 328, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts16 Mar 2021Allowed

Agyaram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0104

Indian Penal Code, 1860 — Section 304Madhya Pradesh Excise Act, 1915 — Section 34Code Of Criminal Procedure, 1973 — Section 438
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High Courts16 Mar 2021Disposed Of

Manohar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0103

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 409
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High Courts16 Mar 2021Allowed

Jasoda Bai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0102

Code Of Criminal Procedure, 1973 — Section 438, 438(2), 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 307, 323, 324, 506
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High Courts16 Mar 2021Allowed

Deepak Sengar Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0101

Indian Penal Code, 1860 — Section 34, 294, 323, 327, 506Code Of Criminal Procedure, 1973 — Section 438
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High Courts16 Mar 2021Allowed

Rahul Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0097

Code Of Criminal Procedure, 1973 — Section 317, 439Indian Penal Code, 1860 — Section 34, 307, 353Arms Act, 1959 — Section 25, 27
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High Courts16 Mar 2021Allowed

Bholaram Kushwah Vs State Of MP And Anr

Madhya Pradesh High Court · (2021) 03 MP CK 0096

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(v), 14A(2), 15ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366A, 376
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High Courts16 Mar 2021Dismissed

Dileep Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0085

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 30
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High Courts15 Mar 2021Allowed

Munna Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0084

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 304B
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High Courts15 Mar 2021Allowed

Prashant Kushwaha Vs State Of MP

Madhya Pradesh High Court · (2021) 03 MP CK 0082

Indian Penal Code, 1860 — Section 399, 400Arms Act, 1959 — Section 25, 27Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts15 Mar 2021Allowed

Kamal Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0081

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 294, 323, 452, 506
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High Courts15 Mar 2021Allowed

Ravindra Singh Yadav Vs State Of MP

Madhya Pradesh High Court · (2021) 03 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 25, 27
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High Courts15 Mar 2021Allowed

Gajraj Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0079

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323
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High Courts15 Mar 2021Allowed

Vakil Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0078

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402Arms Act, 1959 — Section 25, 27
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High Courts15 Mar 2021Allowed

Mayur Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0076

Code Of Criminal Procedure, 1973 — Section 437(3), 439Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6
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