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Madhya Pradesh High Court judgments

47,636 judgments · page 314 of 2,382

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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High Courts15 Jul 2021Disposed Of

Ravi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0128

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 294, 323, 326, 354, 506
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High Courts15 Jul 2021Allowed

Arvind Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0127

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 6, 7, 8
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High Courts14 Jul 2021Dismissed

Kala Nuretaslim Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0119

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 380, 457Evidence Act, 1872 — Section 27
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High Courts14 Jul 2021Allowed

Ramnarayan Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0117

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29, 31Evidence Act, 1872 — Section 27
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High Courts14 Jul 2021Allowed

Azam Bahadur Shah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0113

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 354(A), 354(D), 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts14 Jul 2021Allowed

Neeraj Jaiswal Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0112

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