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Madhya Pradesh High Court judgments

49,605 judgments · page 150 of 2,481

High Courts04 Dec 2023Allowed

Amin Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 12 MP CK 0007

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts04 Dec 2023Allowed

Satish Kumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 12 MP CK 0006

Code Of Criminal Procedure, 1973 — Section 437(3), 439Essential Commodities Act, 1955 — Section 3, 7Indian Penal Code, 1860 — Section 409
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High Courts03 Dec 2023Allowed

Inder Kumar Goyal Vs The State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2023) 12 MP CK 3176

Code of Criminal Procedure 1973 - Section 164, 482Indian Penal Code 1860 - Section 90, 375, 376,506Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989 & mdash; Section 3(2)(v), 3(2)(va), 3(1)(w)(ii)
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High Courts01 Dec 2023Allowed

Avdhesh Singh Tomar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 12 MP CK 0003

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 Courts01 Dec 2023Allowed

Manoj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 12 MP CK 0002

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 341, 384, 392Arms Act, 1959 — Section 25, 27
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