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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 80 of 84

High Courts21 Jan 2021

Layakram Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0087

Indian Penal Code, 1860 — Section 120B, 420, 511Code Of Criminal Procedure, 1973 — Section 41, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 41A, 438
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High Courts21 Jan 2021Allowed

Balakram Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0082

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323Arms Act, 1959 — Section 25, 27
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High Courts21 Jan 2021Allowed

Tufan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 01 MP CK 0081

Code Of Criminal Procedure, 1973 — Section 437(3), 438, 439Madhya Pradesh Excise Act, 1915 — Section 34(1)(A), 34(2)
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High Courts21 Jan 2021Allowed

Bharat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 01 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 36Evidence Act, 1872 — Section 27
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High Courts20 Jan 2021Allowed

Shivdayal Patwa Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0078

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 506
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High Courts20 Jan 2021Allowed

Ganga And Others Vs State Of MP

Madhya Pradesh High Court · (2021) 01 MP CK 0076

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 302, 323
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High Courts20 Jan 2021Allowed

Mamtabai W/O Govind Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0073

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 30
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High Courts20 Jan 2021Allowed

Arvind Mehra Vs State Of M.P. And Others

Madhya Pradesh High Court · (2021) 01 MP CK 0071

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 366(ka), 376(1), 376(2)(n), 376(3), 452Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6
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High Courts19 Jan 2021Dismissed

Amar Singh Shakya Vs State Of MP

Madhya Pradesh High Court · (2021) 01 MP CK 0070

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21Code Of Criminal Procedure, 1973 — Section 439
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High Courts19 Jan 2021Dismissed

Dinesh @ Bhura Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0069

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 308, 323, 336, 506Arms Act, 1959 — Section 25, 27
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