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Madhya Pradesh High Court judgments

49,605 judgments · page 153 of 2,481

High Courts09 Nov 2023Allowed

Suresh Kol Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 11 MP CK 0048

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 323Arms Act, 1959 — Section 25
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High Courts09 Nov 2023Allowed

Raj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 11 MP CK 0047

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts07 Nov 2023Allowed

Dharmveer Singh @ Matu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 11 MP CK 0021

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 332, 427Prevention Of Damage To Public Property Act, 1984 — Section 3
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High Courts07 Nov 2023Allowed

Elkarsingh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 11 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Evidence Act, 1872 — Section 27
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High Courts06 Nov 2023Allowed

Ramnivas @ Betu Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 11 MP CK 0013

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 171F, 171G, 186, 332, 353,, 427Madhya Pradesh Local Authorities (Electoral Offences) Act, 1964 — Section 10, 11
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