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Madhya Pradesh High Court judgments, 2022

1,355 judgments · page 64 of 68

High Courts17 Jan 2022Allowed

Manish Vs State Of MP

Madhya Pradesh High Court · (2022) 01 MP CK 0093

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts17 Jan 2022Allowed

Rambilas Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0092

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 304
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High Courts14 Jan 2022Allowed

J.B.S. Chandel And Others Vs State Of M.P And Others

Madhya Pradesh High Court · (2022) 01 MP CK 0194

Constitution Of India, 1950 — Article 356(1)Code Of Criminal Procedure, 1973 — Section 190, 193, 197, 197(1), 197(2), 197(3), 200, 220, 246(4), 468, 482Indian Penal Code, 1860 — Section 34, 120B, 147, 148, 149, 320, 323, 342, 405
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High Courts14 Jan 2022Allowed

Girraj Alias Batte Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0193

Code Of Criminal Procedure, 1973 — Section 374Indian Penal Code, 1860 — Section 302, 376, 511Arms Act, 1959 — Section n 25 (1B), 25(1B)(b)
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High Courts13 Jan 2022Disposed Of

Surendra Dhakad Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0195

Code Of Criminal Procedure, 1973 — Section 360, 397, 451, 457, 457(1), 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 32A, 33, 36C, 51, 60, 60(3), 61, 62, 63Indian Forest Act, 1927 — Section 52C
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High Courts13 Jan 2022Allowed

Krishnkant Jha @ Gumti Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0081

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts13 Jan 2022Allowed

Rajendra Singh & Ors Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 420Prize Chits And Money Circulation Scheme (Banning) Act, 1978 — Section 3, 4, 5
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High Courts13 Jan 2022Allowed

Raju @ Rajpa Vs State Of MP

Madhya Pradesh High Court · (2022) 01 MP CK 0079

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts13 Jan 2022Allowed

Vikram Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0077

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 354A, 354B, 427, 458, 506Information Technology Act, 2000 — Section 67, 67A
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