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Madhya Pradesh High Court judgments

47,634 judgments · page 303 of 2,382

High Courts23 Aug 2021Dismissed

Sanjay Yadav Vs State Of MP

Madhya Pradesh High Court · (2021) 08 MP CK 0134

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 427, 506
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High Courts23 Aug 2021Dismissed

Mohan Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0133

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts23 Aug 2021Allowed

Waseem Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 08 MP CK 0132

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2v), 3(2va), 14A(2)Indian Penal Code, 1860 — Section 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts18 Aug 2021Allowed

Anil Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0129

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307
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High Courts18 Aug 2021Allowed

Vijay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0124

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34, 49(A)
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High Courts18 Aug 2021Allowed

Mohsin Khan Vs State Of MP & Others

Madhya Pradesh High Court · (2021) 08 MP CK 0123

Constitution Of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3General Clauses Act, 1897 — Section 21
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High Courts18 Aug 2021Allowed

Noshad Kha S/O Daud Khan And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0120

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(1)(r, 3(1)(s), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 323, 506
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High Courts18 Aug 2021Allowed

Pawan Kumar Vs State Of MP

Madhya Pradesh High Court · (2021) 08 MP CK 0119

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 49A
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High Courts17 Aug 2021Allowed

Brajesh Tiwari Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0117

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 25, 27
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High Courts17 Aug 2021Allowed

Sonu Namdev @ Sultan Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0115

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 164, 438Indian Penal Code, 1860 — Section 376, 506
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