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Madhya Pradesh High Court judgments, 2021

1,663 judgments · page 83 of 84

High Courts07 Jan 2021Allowed

Sumit Sundrani Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0025

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts07 Jan 2021Allowed

Sohan And Another Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0021

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1) (r), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 34, 294, 323, 327, 506Code Of Criminal Procedure, 1973 — Section 320, 437(3)
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High Courts07 Jan 2021Disposed Of

Nandram & Anr Vs State Of M.P. & Ors

Madhya Pradesh High Court · (2021) 01 MP CK 0020

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(S), 3(2)(VA), 14(A)Indian Penal Code, 1860 — Section 34, 294, 323, 506Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438
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High Courts06 Jan 2021Allowed

Ramgopal Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 01 MP CK 0030

Code Of Criminal Procedure, 1973 — Section 437(3, 439Indian Penal Code, 1860 — Section 363, 366, 376, 376 (2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts06 Jan 2021Allowed

Suresh Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0029

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 439
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High Courts06 Jan 2021Disposed Of

Vishnu Dhakad And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 01 MP CK 0028

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 294, 323, 506Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(e)
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High Courts06 Jan 2021Allowed

Sanaur Rehmaan Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0027

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 294, 307, 324, 323, 506
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High Courts04 Jan 2021Allowed

Rakesh Malaviya Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n), 450, 506
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High Courts04 Jan 2021Allowed

Jamna Raikwar Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0009

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 363, 366
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High Courts04 Jan 2021Allowed

Rajesh Kumre Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 01 MP CK 0007

Code Of Criminal Procedure, 1973 — Section 437(3), 439Wildlife Protection Act, 1972 — Section 9, 39, 51, 52Arms Act, 1959 — Section 25, 27
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High Courts04 Jan 2021Allowed

Harish Kumar Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0005

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Prevention Of Damage To Public Property Act, 1984 — Section 3Indian Penal Code, 1860 — Section 379
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