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Madhya Pradesh High Court judgments

49,605 judgments · page 160 of 2,481

High Courts09 Oct 2023Dismissed

Kanchan Shukla Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 10 MP CK 0030

Constitution Of India, 1950 — Article 22(4)(a), 22(5), 226National Security Act, 1980 — Section 3(1), 3(2), 3(3), 3(4), 3(5), 8, 8(1), 10, 11, 12Code Of Criminal Procedure, 1973 — Section 110
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High Courts05 Oct 2023Allowed

Nagudas Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 23
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High Courts04 Oct 2023Dismissed

Dinesh Raghuwanshi @ Hakke Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0019

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 201, 302Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14A(2), 3(2)(v)
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High Courts04 Oct 2023

Govardhan And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 325Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va)
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High Courts04 Oct 2023Allowed

Manoj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 36
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High Courts04 Oct 2023Allowed

Shoheb Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 10 MP CK 0014

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14(A)(2)Indian Penal Code, 1860 — Section 294, 323, 376, 376(2)(n), 506Code Of Criminal Procedure, 1973 — Section 164, 437(3)
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