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Madhya Pradesh High Court judgments

47,634 judgments · page 296 of 2,382

High Courts21 Sept 2021Allowed

Doulat Singh Kushwah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0095

Code Of Criminal Procedure, 1973 — Section 439Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(v), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 294, 302, 323
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High Courts20 Sept 2021Allowed

Ranglal Meena Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0094

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 439
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High Courts20 Sept 2021Allowed

Vinod Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0093

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25
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High Courts20 Sept 2021Allowed

Adil S/O Vahid Shah Vs Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0092

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21
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High Courts20 Sept 2021Allowed

Shambhu Singh Raghuvanshi & Another Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0090

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(“da”), 3(1)(“gha”), 3(2)(va), 14A(2), 15ACode Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 506
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High Courts20 Sept 2021Allowed

Vikas Singh Vs . State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0089

Indian Penal Code, 1860 — Section 34, 294, 323, 327, 336, 341, 427, 506Arms Act, 1959 — Section 25, 27
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High Courts20 Sept 2021Allowed

Vinod Bhargava Vs State Of M.P.

Madhya Pradesh High Court · (2021) 09 MP CK 0088

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 340, 437, 439Indian Penal Code, 1860 — Section 344, 363, 366A, 368, 370, 376D, 376(2 (n), 506
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High Courts20 Sept 2021Disposed Of

Varun Yadav Vs State Of M.P. And Ors

Madhya Pradesh High Court · (2021) 09 MP CK 0087

Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482Indian Penal Code, 1860 — Section 34, 323, 324, 327, 427, 506Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts16 Sept 2021Allowed

Vishnu Rajput Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0081

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 49(A)
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High Courts16 Sept 2021Allowed

Ishwar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 09 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 368, 376(3), 376(2)(n), 509Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(L), 6
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High Courts16 Sept 2021Allowed

Anil Ahuja Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0076

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 406, 409, 420
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