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Madhya Pradesh High Court judgments

47,634 judgments · page 297 of 2,382

High Courts16 Sept 2021Allowed

Ashok Singh Bhadoriya Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0075

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 438, 482Indian Penal Code, 1860 — Section 406, 409
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High Courts16 Sept 2021Allowed

Manoj Kirar & Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0074

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts16 Sept 2021Allowed

Dashrath Gurjar Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0073

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 147, 148, 149, 307, 332, 333, 352
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High Courts15 Sept 2021Allowed

Chhotu @ Lokendra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0070

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 341, 392, 506Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts14 Sept 2021Disposed Of

Malkhan Vs State Of M.P.

Madhya Pradesh High Court · (2021) 09 MP CK 0065

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
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High Courts14 Sept 2021Allowed

Gajendra Vs State Of MP

Madhya Pradesh High Court · (2021) 09 MP CK 0062

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 306
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