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Madhya Pradesh High Court judgments

49,605 judgments · page 128 of 2,481

High Courts12 Apr 2024Allowed

Kamal Mishra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 04 MP CK 0087

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 201, 294, 409, 420, 465, 467, 468, 506Prevention Of Corruption Act, 1988 — Section 7, 13(2)
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High Courts12 Apr 2024Allowed

Ritik Kumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 04 MP CK 0083

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Madhya Pradesh Excise Act, 1915 — Section 34(2)Arms Act, 1959 — Section 42
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High Courts10 Apr 2024Allowed

Deepak Kumar Jaiswal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 04 MP CK 0064

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22Drugs Control Act, 1950 — Section 5, 13
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High Courts10 Apr 2024Partly Allowed/Disposed Of

Sonu Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 04 MP CK 0061

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(1)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 323, 506II
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