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Madhya Pradesh High Court judgments

47,636 judgments · page 320 of 2,382

High Courts01 Jul 2021Disposed Of

Ashok S/O. Laxman Banjara Vs State Of M.P

Madhya Pradesh High Court · (2021) 07 MP CK 0008

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Madhya Pradesh Excise Act, 1915 — Section 34(2), 49AEvidence Act, 1872 — Section 27
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High Courts01 Jul 2021Allowed

Udalsingh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 07 MP CK 0004

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 5(l)/6
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High Courts01 Jul 2021Allowed

Laxman Singh Vs State Of MP

Madhya Pradesh High Court · (2021) 07 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 506
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High Courts29 Jun 2021Dismissed

Najil Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0204

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 342, 354D, 365, 376(2)(n), 376D, 506
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High Courts29 Jun 2021Allowed

Lalti Bai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0203

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 201, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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