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Madhya Pradesh High Court judgments

49,605 judgments · page 165 of 2,481

High Courts13 Sept 2023Dismissed

Sohan And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 09 MP CK 0151

Code Of Criminal Procedure, 1973 — Section 157, 161, 313, 374(2), 391Evidence Act, 1872 — Section 27, 106Indian Penal Code, 1860 — Section 302
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High Courts13 Sept 2023Allowed/Disposed Of

State Of Madhya Pradesh Vs Sonam

Madhya Pradesh High Court · (2023) 09 MP CK 0079

Constitution Of India, 1950 — Article 32, 141Code Of Criminal Procedure, 1973 — Section 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 35, 52A, 53, 54, 66, 79, 80
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High Courts13 Sept 2023Allowed/Disposed Of

Kanchan Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 09 MP CK 0065

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w) (ii), 3(2)(v), 14(A)(2)Indian Penal Code, 1860 — Section 366, 376 (2)(n)Code Of Criminal Procedure, 1973 — Section 161, 164, 438(2)
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High Courts13 Sept 2023Allowed

Ram Prakash Ahirwar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 09 MP CK 0062

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 20(b)Indian Penal Code, 1860 — Section 120B, 420
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High Courts12 Sept 2023Allowed

Pushpabai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 09 MP CK 0060

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 37
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High Courts11 Sept 2023Allowed

Sanjay Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 09 MP CK 0057

Code Of Criminal Procedure, 1973 — Section 309, 439Wild Life Protection Act, 1972 — Section 27, 29, 50, 51, 52Indian Forest Act, 1927 — Section 41, 42, 52
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