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Madhya Pradesh High Court judgments

47,634 judgments · page 291 of 2,382

High Courts28 Oct 2021Dismissed

Vikram Jaat Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 10 MP CK 0077

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14A(2), 15AIndian Penal Code, 1860 — Section 34, 294, 307, 506
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High Courts26 Oct 2021Allowed

Pawan Jatav Vs State Of M.P

Madhya Pradesh High Court · (2021) 10 MP CK 0066

Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 34, 366, 366A, 506B
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High Courts22 Oct 2021Allowed

Vinod Tomar Vs State Of M.P

Madhya Pradesh High Court · (2021) 10 MP CK 0060

Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 34, 304B
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High Courts21 Oct 2021Dismissed

Jitendra Vs State Of M.P

Madhya Pradesh High Court · (2021) 10 MP CK 0057

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376D
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High Courts21 Oct 2021Dismissed

Ghoche @ Ravi Parihar Vs State Of M.P

Madhya Pradesh High Court · (2021) 10 MP CK 0055

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 302, 323Arms Act, 1959 — Section 25, 27
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High Courts21 Oct 2021Dismissed

Ajay Jatav Vs State Of MP And Anr

Madhya Pradesh High Court · (2021) 10 MP CK 0054

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 375(2), 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts20 Oct 2021Allowed

Bablu Kevat Vs State Of M.P

Madhya Pradesh High Court · (2021) 10 MP CK 0051

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 302, 307, 323Arms Act, 1959 — Section 25, 27
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