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Madhya Pradesh High Court judgments

47,632 judgments · page 243 of 2,382

High Courts01 Jul 2022Allowed

Bhanwarsingh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 07 MP CK 0001

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(a)(b), 376(2)(n), 376(2)(f), 506(II)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 5(m), 6
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High Courts29 Jun 2022Disposed Of

Kamlesh Patel Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 06 MP CK 0073

Code Of Criminal Procedure, 1973 — Section 161, 313, 357(1), 374(2)Indian Penal Code, 1860 — Section 34, 307, 323, 324, 325, 326, 341
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High Courts24 Jun 2022Dismissed

Sanjay Vs State Of M.P

Madhya Pradesh High Court · (2022) 06 MP CK 0056

Code Of Criminal Procedure, 1973 — Section 161, 307, 313, 374(2)Indian Penal Code, 1860 — Section 34, 201, 302, 364Evidence Act, 1872 — Section 3, 106, 133
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High Courts24 Jun 2022Allowed

Shanu Ali Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 06 MP CK 0053

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29Evidence Act, 1872 — Section 27
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High Courts24 Jun 2022Disposed Of

Mahesh Rai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 06 MP CK 0052

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438Indian Penal Code, 1860 — Section 407
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