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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 68 of 84

High Courts08 Mar 2021Allowed

Lal Singh Vs State Of M.P. & Another

Madhya Pradesh High Court · (2021) 03 MP CK 0035

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 3(1)(r), 3(1)(s), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 323, 458, 506
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High Courts08 Mar 2021Allowed

Anuj Gupta Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0033

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420, 467M 468, 471
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High Courts08 Mar 2021Dismissed

Jitendra Kevat Vs State Of MP And Another

Madhya Pradesh High Court · (2021) 03 MP CK 0031

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366A, 376(2)(N), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 6
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High Courts08 Mar 2021Allowed

Vashak Rani Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0030

Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
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High Courts04 Mar 2021Allowed

Mahendra Singh Vs State Of MP

Madhya Pradesh High Court · (2021) 03 MP CK 0028

Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
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High Courts04 Mar 2021Allowed

Sohil Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0027

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 336, 506Arms Act, 1959 — Section 25, 27
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High Courts04 Mar 2021Allowed

Karan Jatav Vs Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0026

Indian Penal Code, 1860 — Section 399, 400, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25, 27
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High Courts03 Mar 2021Dismissed

Lalita Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0023

Indian Penal Code, 1860 — Section 34, 120B, 201, 302Arms Act, 1959 — Section 25, 27, 29, 30Code Of Criminal Procedure, 1973 — Section 439
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High Courts03 Mar 2021Allowed

Pappu Bheel Vs State Of MP

Madhya Pradesh High Court · (2021) 03 MP CK 0022

Code Of Criminal Procedure, 1973 — Section 439Indian Forest Act, 1927 — Section 33(1)(a)Biological Diversity Act, 2002 — Section 7, 55(2)
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High Courts03 Mar 2021Allowed

Pawan Dandotiya Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0021

Indian Penal Code, 1860 — Section 399, 400, 402Code Of Criminal Procedure, 1973 — Section 439Arms Act, 1959 — Section 25, 27
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High Courts03 Mar 2021Allowed

Ravi Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0020

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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