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Madhya Pradesh High Court judgments, 2022

1,355 judgments · page 63 of 68

High Courts19 Jan 2022Dismissed

Gurupreet Singh Vs State Of MP And Anr

Madhya Pradesh High Court · (2022) 01 MP CK 0184

Constitution Of India, 1950 — Article 226Code Of Criminal Procedure, 1973 — Section 155(2), 156(1), 482, 491Indian Penal Code, 1860 — Section 34, 120B, 193, 406, 420, 442, 452, 467, 468, 471
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High Courts19 Jan 2022Dismissed

Balli Chaudhary Alias Rakesh Vs State Of MP

Madhya Pradesh High Court · (2022) 01 MP CK 0183

Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401, 482Indian Penal Code, 1860 — Section 34, 307, 323, 452Evidence Act, 1872 — Section 45
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High Courts19 Jan 2022Allowed

Babulal Ahirwar Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0108

Indian Penal Code, 1860 — Section 34, 294, 323, 324, 325, 326, 506Code Of Criminal Procedure, 1973 — Section 439
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High Courts19 Jan 2022Allowed

Deepu Alias Dheeraj Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0107

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21Code Of Criminal Procedure, 1973 — Section 439
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High Courts19 Jan 2022Dismissed

Satish Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0105

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 120B, 406, 409, 420Essential Commodities Act, 1955 — Section 3, 7
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High Courts19 Jan 2022Allowed

Sanju Vs State Of M.P. & Another

Madhya Pradesh High Court · (2022) 01 MP CK 0103

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 376(2)(N), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts19 Jan 2022Dismissed

Rahul Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0102

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15
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High Courts19 Jan 2022Allowed

Mohit @ Chintu Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0100

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 304, 308, 328Madhya Pradesh Excise Act, 1915 — Section 49A
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High Courts18 Jan 2022Allowed

Sanjay Kumar Vs Jitendra

Madhya Pradesh High Court · (2022) 01 MP CK 0185

Madhya Pradesh Accommodation Control Act, 1961 — Section 12, 13, 13(1), 13(6)
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High Courts18 Jan 2022Allowed

Ajay Solanki Vs State Of MP

Madhya Pradesh High Court · (2022) 01 MP CK 0099

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8, 11, 12
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High Courts18 Jan 2022Allowed

Shubham Vs State Of MP

Madhya Pradesh High Court · (2022) 01 MP CK 0097

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34, 49A
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High Courts18 Jan 2022Allowed

Santosh Vs State Of MP

Madhya Pradesh High Court · (2022) 01 MP CK 0096

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 420, 447
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High Courts17 Jan 2022Dismissed

Geetarani Tiwari Vs Yogesh Tiwari

Madhya Pradesh High Court · (2022) 01 MP CK 0188

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 13(1), 13(B)Indian Penal Code, 1860 — Section 498A
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