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Madhya Pradesh High Court judgments

47,634 judgments · page 313 of 2,382

High Courts20 Jul 2021Allowed

Bantu @ Suraj Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0146

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (1)(w)(i), 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 294, 323, 354, 506
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High Courts19 Jul 2021Disposed Of

Saysingh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0145

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 Courts19 Jul 2021Allowed

Kamlesh Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0142

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts19 Jul 2021Allowed

Ramsingh Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0138

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts19 Jul 2021Allowed

Deepak Gupta Vs State Of MP & Ors

Madhya Pradesh High Court · (2021) 07 MP CK 0137

Constitution Of India, 1950 — Article 22(5)National Security Act, 1980 — Section 3General Clauses Act, 1897 — Section 21
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High Courts15 Jul 2021Allowed

Anand And Another Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 07 MP CK 0132

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 365, 376, 376D, 376(2)(f), 506, 450m, 506n
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High Courts15 Jul 2021Allowed

Bhagvansingh Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0131

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376, 450
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High Courts15 Jul 2021Allowed

Kailash Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0130

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 109, 366, 376
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