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Madhya Pradesh High Court judgments

47,634 judgments · page 294 of 2,382

High Courts01 Oct 2021Dismissed

Salim Khan Vs State Of MP

Madhya Pradesh High Court · (2021) 10 MP CK 0038

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 341, 354, 354(?), 354(?), 354(?), 384, 392, 506Protection Of Children From Sexual Offences Act, 2012 — Section 9, 10, 11, 12
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High Courts01 Oct 2021Allowed

Tushar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 10 MP CK 0037

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 188, 420Epidemic Diseases Act, 1897 — Section 3
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High Courts01 Oct 2021Disposed Of

Geetha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 10 MP CK 0005

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 427Arms Act, 1959 — Section 30
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High Courts01 Oct 2021Allowed

Satendra Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 10 MP CK 0004

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 302, 307, 325, 342Arms Act, 1959 — Section 25, 27
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High Courts30 Sept 2021Allowed

Mahendra Banjara Vs State Of M.P.

Madhya Pradesh High Court · (2021) 09 MP CK 0136

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 376D, 506
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High Courts28 Sept 2021Allowed

Bharat Dave And Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0131

Code Of Criminal Procedure, 1973 — Section 82, 437(3), 439Indian Penal Code, 1860 — Section 120B, 409, 420Essential Commodities Act, 1955 — Section 3, 5, 7
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High Courts27 Sept 2021Allowed

Kamlan @ Kalyan Jatav Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0128

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 438, 452Indian Penal Code, 1860 — Section 34, 294, 323, 452, 506B
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High Courts27 Sept 2021Allowed

Arjun Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0127

Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 201, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts27 Sept 2021Allowed

Ashok Shivhare Vs State Of MP And Another

Madhya Pradesh High Court · (2021) 09 MP CK 0125

Constitution Of India, 1950 — Article 21Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2), 15AIndian Penal Code, 1860 — Section 34, 147, 149, 201, 302
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