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Madhya Pradesh High Court judgments

47,636 judgments · page 318 of 2,382

High Courts07 Jul 2021Allowed

Chandu And Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0049

Code Of Criminal Procedure, 1973 — Section 439Electricity Act, 2003 — Section 136, 137Indian Penal Code, 1860 — Section 411
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High Courts07 Jul 2021Dismissed

Sonu Vs State Of M.P. & Ors

Madhya Pradesh High Court · (2021) 07 MP CK 0048

Constitution Of India, 1950 — Article 226National Security Act, 1980 — Section 3, 3(1), 3(2)
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High Courts06 Jul 2021Allowed

Avinash S/O Prakash Tank Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0044

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 385, 386, 420Prize Chits And Money Circulation Schemes (Banning) Act, 1978 — Section 3, 4, 5
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High Courts06 Jul 2021Allowed

Aslam Khan @ Kallu @ Kaliya Vs . State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0043

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 336, 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts06 Jul 2021Dismissed

Banti Jatav Vs State Of MP

Madhya Pradesh High Court · (2021) 07 MP CK 0042

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376, 506
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High Courts06 Jul 2021Allowed

Lattu @ Ramsharan Kareda Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 323, 324, 394, 395, 397, 456, 506Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts06 Jul 2021Allowed

Pankaj Kushwah Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0040

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 323, 324, 394, 395, 397, 456, 506Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts06 Jul 2021Allowed

Rishabh Singh Dhankare Vs State Of MP

Madhya Pradesh High Court · (2021) 07 MP CK 0039

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 394, 506
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High Courts06 Jul 2021Dismissed

Deepak Vs State Of MP And Another

Madhya Pradesh High Court · (2021) 07 MP CK 0038

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(W)(ii), 3(2)(5A), 14A(2), 15AIndian Penal Code, 1860 — Section 363, 366, 376(2N)
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High Courts05 Jul 2021Allowed

Jani Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0034

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34, 49(A)
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High Courts05 Jul 2021Allowed

Hari Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 07 MP CK 0033

Indian Penal Code, 1860 — Section 363, 366A, 376(2)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6Code Of Criminal Procedure, 1973 — Section 439
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High Courts05 Jul 2021Allowed

Lekhraj Vs State Of M.P.

Madhya Pradesh High Court · (2021) 07 MP CK 0030

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 18(C), 27Motor Vehicle Act, 1988 — Section 3, 181
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