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Madhya Pradesh High Court judgments, 2023

1,425 judgments · page 3 of 72

High Courts18 Dec 2023Allowed

Sujal Kale Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 12 MP CK 0082

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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High Courts18 Dec 2023

Jeevan Singh Vs Jagdish

Madhya Pradesh High Court · (2023) 12 MP CK 0080

Code Of Civil Procedure, 1908 — Order 21 Rule 37, Order 21 Rule 40, Section 51
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High Courts18 Dec 2023Allowed

Sanjay Sharma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 12 MP CK 0079

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 309, 323, 324, 326, 506
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High Courts18 Dec 2023Allowed

Ashok Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 12 MP CK 0078

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29
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High Courts18 Dec 2023Allowed

Ravji Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 12 MP CK 0075

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 46Evidence Act, 1872 — Section 27
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High Courts18 Dec 2023Allowed

Vishal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 12 MP CK 0073

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 406, 420, 467, 468, 471
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High Courts14 Dec 2023Allowed

Rajesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 12 MP CK 0064

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
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