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Madhya Pradesh High Court judgments

47,634 judgments · page 265 of 2,382

High Courts25 Feb 2022Allowed

Budhhu Jatav Vs State Of M.P

Madhya Pradesh High Court · (2022) 02 MP CK 0172

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(d), 3(1)(g), 3(2)(va), 3(2)(5), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 323, 324, 325
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High Courts24 Feb 2022Allowed

Salman Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 02 MP CK 0163

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 212, 216, 294, 307, 506Arms Act, 1959 — Section 25, 27
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High Courts24 Feb 2022Allowed

Kalyan Kewat Vs State Of M.P

Madhya Pradesh High Court · (2022) 02 MP CK 0161

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34, 34(2)
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High Courts23 Feb 2022Dismissed

Narendra Mishra Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 02 MP CK 0190

Constitution Of India, 1950 — Article 14, 21, 226Code Of Criminal Procedure, 1973 — Section 154, 161, 173, 173(1), 173(2), 176, 482Prevention Of Corruption Act, 1988 — Section 7, 10, 11, 13, 15, 19
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High Courts22 Feb 2022Allowed

Kalu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 02 MP CK 0158

Madhya Pradesh Minerals Rules, 1996 — Rule 53(1)(5)Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 379
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High Courts22 Feb 2022Allowed

Sheikh Afroz Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 02 MP CK 0157

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 302, 304B, 201Dowry Prohibition Act, 1961 — Section 3, 4
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