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Madhya Pradesh High Court judgments

47,634 judgments · page 308 of 2,382

High Courts05 Aug 2021Disposed Of

Ankit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0031

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 120B, 409, 420, 467, 468, 471
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High Courts04 Aug 2021Allowed

Shiv Singh @ Gunga Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 393Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts04 Aug 2021Allowed

Rajshree Malviya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 188, 269, 270, 420Epidemic Disease Act, 1897 — Section 3
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High Courts03 Aug 2021Allowed

Ashok Kumar Tundele Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0006

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438Essential Commodities Act, 1955 — Section 3, 7
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High Courts03 Aug 2021Allowed

Prashant @ Sarpanch Kushwah Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0005

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 382, 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts03 Aug 2021Allowed

Bharat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 08 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 307, 328, 363, 366, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(l), 6, 7, 8
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High Courts03 Aug 2021Allowed

Gaurav Raghuvanshi Vs State Of M.P

Madhya Pradesh High Court · (2021) 08 MP CK 0001

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)( द), 3(1)( ध), 3(2)(va), 14A(2), 15AIndian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 506Code Of Criminal Procedure, 1973 — Section 439
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