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Madhya Pradesh High Court judgments

47,634 judgments · page 278 of 2,382

High Courts13 Jan 2022Disposed Of

Surendra Dhakad Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0195

Code Of Criminal Procedure, 1973 — Section 360, 397, 451, 457, 457(1), 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 32A, 33, 36C, 51, 60, 60(3), 61, 62, 63Indian Forest Act, 1927 — Section 52C
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High Courts13 Jan 2022Allowed

Krishnkant Jha @ Gumti Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0081

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts13 Jan 2022Allowed

Rajendra Singh & Ors Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 420Prize Chits And Money Circulation Scheme (Banning) Act, 1978 — Section 3, 4, 5
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High Courts13 Jan 2022Allowed

Raju @ Rajpa Vs State Of MP

Madhya Pradesh High Court · (2022) 01 MP CK 0079

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts13 Jan 2022Allowed

Vikram Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0077

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 354A, 354B, 427, 458, 506Information Technology Act, 2000 — Section 67, 67A
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High Courts13 Jan 2022Dismissed

Ramu Alias Ramnaresh Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0073

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 306, 343, 376(2)(n), 376(2)(f), 450, 506
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High Courts12 Jan 2022Dismissed

State Of M.P. And Others Vs Preeti Patidar And Others &

Madhya Pradesh High Court · (2022) 01 MP CK 0196

Madhya Pradesh Uchha Nayaylalya (Khand Nyaypith Ko Appeal) Adhiniyam, 2005 — Section Section 2(1)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 40, 89, 89(2), 92, 92(2)(1)
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High Courts12 Jan 2022Allowed

Anand Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0070

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13Indian Penal Code, 1860 — Section 34, 201, 294, 392
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High Courts12 Jan 2022Allowed

Dilip@ Dillu Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0069

Code Of Criminal Procedure, 1973 — Section 473(3), 439Madhya Pradesh Excise Act, 1915 — Section 34, 49A
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High Courts12 Jan 2022Allowed

Balram @ Ballu Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0067

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379Electricity Act, 2003 — Section 136
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High Courts12 Jan 2022Allowed

Rakesh Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2022) 01 MP CK 0065

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 344, 365, 366, 368, 376(2)(n), 376D, 506
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