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Madhya Pradesh High Court judgments

47,634 judgments · page 298 of 2,382

High Courts09 Sept 2021Allowed

Shakeel Khan Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 09 MP CK 0049

Constitution Of India, 1950 — Article 21Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(va), 3(2)(5), 3(1)(w)(2), 3(2)(5a), 14A(2), 15AIndian Penal Code, 1860 — Section 376, 506
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High Courts09 Sept 2021Dismissed

Rahul Chandel Jatav Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 09 MP CK 0046

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts07 Sept 2021Disposed Of

Kailash Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 29Evidence Act, 1872 — Section 27
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High Courts07 Sept 2021Allowed

Rahul Kevat Vs . State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0040

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 294, 323, 326, 394, 379, 411, 506
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High Courts06 Sept 2021Disposed Of

Vinod And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0037

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts06 Sept 2021Disposed Of

Pawan Garg Vs State Of MP

Madhya Pradesh High Court · (2021) 09 MP CK 0036

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 49(A)
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