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Madhya Pradesh High Court judgments

49,605 judgments · page 184 of 2,481

High Courts23 Jun 2023Allowed/Disposed Of

Jahan Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 06 MP CK 0084

Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 336, 506
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High Courts23 Jun 2023Allowed/Disposed Of

Aayush Ahirwar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 06 MP CK 0083

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 294, 302, 323Arms Act, 1959 — Section 25, 27
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High Courts23 Jun 2023Allowed/Disposed Of

Abhishek @ Abhi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 06 MP CK 0081

Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 307Arms Act, 1959 — Section 25(1A)
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High Courts21 Jun 2023Allowed

Bhoore Kushwaha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 06 MP CK 0070

Indian Penal Code, 1860 — Section 399, 400, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25, 25(b), 27
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High Courts21 Jun 2023Allowed/Disposed Of

Naval Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 06 MP CK 0068

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 49(A)
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