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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 73 of 84

High Courts16 Feb 2021Allowed

Solan Vs State Of MP

Madhya Pradesh High Court · (2021) 02 MP CK 0102

Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
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High Courts15 Feb 2021Allowed

Wahid Khan Vs State Of MP

Madhya Pradesh High Court · (2021) 02 MP CK 0101

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 47(A)
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High Courts15 Feb 2021Allowed

Golu @ Vinod Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 02 MP CK 0100

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 3(1)(w)(ii), 14A(1)Indian Penal Code, 1860 — Section 376, 376(2)(I), 456, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts15 Feb 2021Allowed

Dinesh Thakur Vs State Of MP

Madhya Pradesh High Court · (2021) 02 MP CK 0099

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 302Evidence Act, 1872 — Section 27
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High Courts11 Feb 2021Allowed

Anil Rawat Vs State Of MP

Madhya Pradesh High Court · (2021) 02 MP CK 0095

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts11 Feb 2021Allowed

Arjun Kewat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 02 MP CK 0093

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(Tha), 6
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High Courts11 Feb 2021Allowed

Abhishek Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0092

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 297, 304A, 337
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High Courts11 Feb 2021Allowed

Devendra Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0089

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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High Courts10 Feb 2021Allowed

Govardhan S/O Ratanlal Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0086

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 186, 188, 232, 294, 307, 325, 332, 353, 363, 506 Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va)
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