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Madhya Pradesh High Court judgments

47,634 judgments · page 249 of 2,382

High Courts10 May 2022Disposed Of

Akhilesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0040

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 324, 325, 506
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High Courts10 May 2022Allowed

Jakir Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0039

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 147, 323, 324, 326, 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts09 May 2022Dismissed

Kalyan Alias Kallu And Others Vs State Of MP

Madhya Pradesh High Court · (2022) 05 MP CK 0046

Code Of Criminal Procedure, 1973 — Section 161, 162, 313, 374Indian Penal Code, 1860 — Section 120B, 364A, 365Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 13
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High Courts09 May 2022Allowed

Monu @ Mandeep Rajak Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0036

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392, 412Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts07 May 2022Dismissed

Chotu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 05 MP CK 0030

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 325, 326, 506
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