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Madhya Pradesh High Court judgments, 2023

1,425 judgments · page 66 of 72

High Courts01 Feb 2023Allowed

Sanjay @ Rajkumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307 Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25, 27
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High Courts01 Feb 2023Allowed

Maharaj Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0010

Indian Penal Code, 1860 — Section 409Essential Commodities Act, 1955 — Section 3, 7(1)(A)(1)Code Of Criminal Procedure, 1973 — Section 389(1)
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High Courts01 Feb 2023Disposed Of

Dinesh Vs Shailendra And Others

Madhya Pradesh High Court · (2023) 02 MP CK 0007

Code Of Criminal Procedure, 1973 — Section 156(3), 482 Indian Penal Code, 1860 — Section 120B, 409, 467, 468, 471
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High Courts01 Feb 2023Allowed

Mangilal @ Manga Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0002

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20Evidence Act, 1872 — Section 27
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High Courts01 Feb 2023Allowed

Jagdish Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0001

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 419, 420, 467, 468Evidence Act, 1872 — Section 27
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High Courts31 Jan 2023Allowed

Jayesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0127

Code Of Criminal Procedure, 1973 — Section 164, 439, 4372(3)Indian Penal Code, 1860 — Section 363, 366, 376(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
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High Courts31 Jan 2023Allowed

Amjad Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0125

Code Of Criminal Procedure, 1973 — Section 439, 4372(3)Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts31 Jan 2023Allowed

Anand Sharma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0121

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(d)(dha), 14A(2)Code Of Criminal Procedure, 1973 — Section 41A, 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 323, 506
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