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Madhya Pradesh High Court judgments, 2022

1,355 judgments · page 58 of 68

High Courts03 Feb 2022Allowed

Rajveer Baghel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 02 MP CK 0029

Indian Penal Code, 1860 — Section 272, 273, 420Code 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 Courts03 Feb 2022Dismissed

Mahesh Kumar Maurya Vs State Of M.P

Madhya Pradesh High Court · (2022) 02 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304, 420, 465, 467, 468, 471
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High Courts02 Feb 2022Dismissed

Chandan @ Chandu Ahirwar Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2022) 02 MP CK 0020

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(v), 3(2)(va), 14A(2), 15AIndian Penal Code, 1860 — Section 326, 376D, 506
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High Courts02 Feb 2022Allowed

Akash Sharma Vs State Of M.P

Madhya Pradesh High Court · (2022) 02 MP CK 0019

Madhya Pradesh Excise Act, 1915 — Section 49(a)Code Of Criminal Procedure, 1973 — Section 439
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High Courts02 Feb 2022Allowed

Harpeet Sing Vs State Of MP

Madhya Pradesh High Court · (2022) 02 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 406, 420
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High Courts02 Feb 2022Allowed

Vikendra Rawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 02 MP CK 0017

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307
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High Courts02 Feb 2022Allowed

Manoj Vs State Of M.P

Madhya Pradesh High Court · (2022) 02 MP CK 0016

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34, 34(2)
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High Courts02 Feb 2022Allowed

Rajkumar Das Vs State Of M.P

Madhya Pradesh High Court · (2022) 02 MP CK 0012

Madhya Pradesh Excise Act, 1915 — Section 49(a)Code Of Criminal Procedure, 1973 — Section 439
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