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Madhya Pradesh High Court judgments

47,634 judgments · page 268 of 2,382

High Courts15 Feb 2022Allowed

Bhagatram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 02 MP CK 0102

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25, 27
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High Courts15 Feb 2022Allowed

Damodar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 02 MP CK 0100

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 394, 411Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts14 Feb 2022Allowed

Rahul Rawat Vs State Of M.P

Madhya Pradesh High Court · (2022) 02 MP CK 0096

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts11 Feb 2022Dismissed

Monu @ Munendra Vs State Of M.P

Madhya Pradesh High Court · (2022) 02 MP CK 0090

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49(A)
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High Courts11 Feb 2022Disposed Of

Rajpal @ Ballu And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 02 MP CK 0087

Indian Penal Code, 1860 — Section 34, 294, 323, 324, 325, 336, 504Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va)Code Of Criminal Procedure, 1973 — Section 439
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High Courts10 Feb 2022Allowed

Madhav Vs State Of M.P

Madhya Pradesh High Court · (2022) 02 MP CK 0085

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 344, 363, 366A, 376(1), 376(2)(N), 376(2)(K)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(I), 6
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