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Madhya Pradesh High Court judgments

47,634 judgments · page 285 of 2,382

High Courts14 Dec 2021Allowed

Dinesh Puri Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0038

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34, 49A
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High Courts14 Dec 2021Allowed

Suraj Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 12 MP CK 0037

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts14 Dec 2021Allowed

Vishal Balu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 12 MP CK 0035

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 34, 294, 323, 452, 506
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High Courts10 Dec 2021Disposed Of

Mahendra Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 12 MP CK 0026

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
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High Courts10 Dec 2021Allowed

Rajababu Vs State Of M.P. & Another

Madhya Pradesh High Court · (2021) 12 MP CK 0025

Indian Penal Code, 1860 — Section 376(D), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6Code Of Criminal Procedure, 1973 — Section 439
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High Courts10 Dec 2021Allowed

Aniket @ Anya Vs State Of M.P

Madhya Pradesh High Court · (2021) 12 MP CK 0024

Indian Penal Code, 1860 — Section 120B, 394, 395, 397Code Of Criminal Procedure, 1973 — Section 439
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High Courts10 Dec 2021Allowed

Mahendra Vs State Of M.P

Madhya Pradesh High Court · (2021) 12 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 420, 467, 468Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts07 Dec 2021Allowed

Mithun Vs State Of MP

Madhya Pradesh High Court · (2021) 12 MP CK 0017

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 363, 366, 368, 376(A), 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts07 Dec 2021Allowed

Girraj Vs State Of M.P

Madhya Pradesh High Court · (2021) 12 MP CK 0016

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 307, 456, 506
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