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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 76 of 84

High Courts04 Feb 2021Allowed

Prahlad Lodhi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 02 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 21
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High Courts04 Feb 2021Allowed

Reshma BI Vs State Of MP

Madhya Pradesh High Court · (2021) 02 MP CK 0039

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 294, 323, 344, 363, 366, 370, 376(2)(n)
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High Courts03 Feb 2021Dismissed

Nirpat Patel Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0025

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420, 467, 468, 471
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High Courts03 Feb 2021Allowed

Jitesh Dhurve Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 366, 376, 376(2)(N)
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High Courts02 Feb 2021Allowed

Guddi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 02 MP CK 0037

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(e), 438Indian Penal Code, 1860 — Section 294, 323, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts02 Feb 2021Allowed

Manohar And Two Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0036

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 145, 148, 186, 332, 353, 427Prevention Of Damage To Public Property Act, 1984 — Section 3(2)(A)
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High Courts02 Feb 2021Allowed

Vishal @ ATM Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 02 MP CK 0034

Indian Penal Code, 1860 — Section 323, 379, 393Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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