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Madhya Pradesh High Court judgments

47,634 judgments · page 299 of 2,382

High Courts03 Sept 2021Allowed

Chhotu@Arjun Bhurji Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 09 MP CK 0030

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366(A), 376, 376 (2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 5(J) (ii), 6, 16, 17
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High Courts03 Sept 2021Allowed

Rohit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0027

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49AIndian Penal Code, 1860 — Section 328
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High Courts03 Sept 2021Allowed

Shambhu Mogia Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0026

Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
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High Courts03 Sept 2021Allowed

Amrit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 324, 326Arms Act, 1959 — Section 25B
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High Courts03 Sept 2021Allowed

Ajay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0020

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts03 Sept 2021Allowed

Munna Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 09 MP CK 0019

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 193, 420, 467, 468, 471
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High Courts03 Sept 2021Allowed

Sunil @ Ravi Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts03 Sept 2021Allowed

Jemal Vs State Of Madhya Prades

Madhya Pradesh High Court · (2021) 09 MP CK 0017

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts03 Sept 2021Disposed Of

Shabana Begum Vs State Of M.P. And Others

Madhya Pradesh High Court · (2021) 09 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 91, 156(3), 167, 173, 200, 202, 210, 210(1), 210(2), 210(3), 167, 482Indian Penal Code, 1860 — Section 147, 148, 149, 375, 392, 395, 395
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High Courts03 Sept 2021Allowed

Kirtish And Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 09 MP CK 0014

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25, 27
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High Courts03 Sept 2021Dismissed

Balraj Alias Balli Vs State Of M.P. And Anr

Madhya Pradesh High Court · (2021) 09 MP CK 0013

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(V)(a), 14(2), 15AIndian Penal Code, 1860 — Section 147, 148, 294, 323, 325, 506
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