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Madhya Pradesh High Court judgments

49,605 judgments · page 129 of 2,481

High Courts10 Apr 2024Allowed/Disposed Of

Sher Singh Vs Union Of India

Madhya Pradesh High Court · (2024) 04 MP CK 0054

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29
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High Courts08 Apr 2024Allowed

Shadab Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 04 MP CK 0043

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25Evidence Act, 1872 — Section 27
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High Courts08 Apr 2024Allowed

Aasif Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 04 MP CK 0042

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 25, 29
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High Courts08 Apr 2024Allowed

Lalu @ Vikas Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 04 MP CK 0040

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 343, 363, 366(A), 376(1), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts05 Apr 2024Allowed

Ritesh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 04 MP CK 0053

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376, 376 (2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(L), 5(J)(ii), 6
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High Courts05 Apr 2024Allowed

Aniket Rawat Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 04 MP CK 0051

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 506
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High Courts05 Apr 2024Allowed

Saddo @ Sadik Khan Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 04 MP CK 0046

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 506II
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High Courts05 Apr 2024Allowed

Manish Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 04 MP CK 0037

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 376, 384, 506Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 3, 4
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High Courts05 Apr 2024Allowed

Devendra Kumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 04 MP CK 0035

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7
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