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Madhya Pradesh High Court judgments

47,634 judgments · page 275 of 2,382

High Courts25 Jan 2022Allowed

Rakesh Rathor Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0140

Madhya Pradesh Excise Act, 1915 — Section 34(2)Motor Vehicles Act, 1988 — Section 3, 39, 50(1), 146, 177, 181, 192, 196Code Of Criminal Procedure, 1973 — Section 439
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High Courts25 Jan 2022Allowed

Kalam Singh Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0138

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(1)(A), 34(2)
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High Courts25 Jan 2022Allowed

Sachin Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0137

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34, 49a
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High Courts25 Jan 2022Allowed

Afjal Kha Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0135

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 457
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High Courts25 Jan 2022Allowed

Rajaram Singh Gurjar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 01 MP CK 0134

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(gha), 3(2)(v), 3(2) (Va), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 323, 326
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High Courts24 Jan 2022Dismissed

Mamta Gupta Vs State Of MP & Anr

Madhya Pradesh High Court · (2022) 01 MP CK 0171

Indian Penal Code, 1860 — Section 406, 467, 468, 471, 447Code Of Criminal Procedure, 1973 — Section 173(2), 228, 482
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High Courts24 Jan 2022Dismissed

Richa @ Mukesh Dhurve Vs State Of M.P. And Others

Madhya Pradesh High Court · (2022) 01 MP CK 0131

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(i), 376(2)(l), 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5K, 5(L), 6
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High Courts24 Jan 2022Allowed

Dinesh Gurjar Vs State Of MP

Madhya Pradesh High Court · (2022) 01 MP CK 0126

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307
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High Courts21 Jan 2022Allowed

Haridas Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0124

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 354Protection Of Children From Sexual Offences Act, 2012 — Section 12
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High Courts21 Jan 2022Allowed

Birendra @ Biru Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0122

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 5, 13
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