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Madhya Pradesh High Court judgments

49,605 judgments · page 157 of 2,481

High Courts20 Oct 2023Allowed

Shankarlal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0086

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29
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High Courts20 Oct 2023Allowed

Vinod Agrawal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0084

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
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High Courts19 Oct 2023Allowed

Rajnish Parmar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 10 MP CK 0088

Code Of Criminal Procedure, 1973 — Section 161, 164, 309, 439Indian Penal Code, 1860 — Section 323, 363, 366, 370, 376, 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts18 Oct 2023Allowed/Disposed Of

Kalu Alias Vishal Jatav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0075

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 399, 400, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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