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Madhya Pradesh High Court judgments

47,636 judgments · page 322 of 2,382

High Courts24 Jun 2021Allowed

Sunil Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0177

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 342, 363, 366, 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts24 Jun 2021Allowed

Rakesh Bhilala Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0176

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts24 Jun 2021Allowed

Union Of India And Others Vs S.R. Ferro Alloys

Madhya Pradesh High Court · (2021) 06 MP CK 0170

Constitution Of India, 1950 — Article 14Railway (Punitive Charges For Overloading Of Wagon) Rules, 2005 — Rule 3Indian Railways Commercial Manual, Volume II — Rule 1422
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High Courts23 Jun 2021Allowed

Rahul Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0168

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 29
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High Courts23 Jun 2021Allowed

Sushil @ Chhotu Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0164

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts23 Jun 2021Allowed

Ravinandan Tiwari Vs Satate Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0163

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22Drugs Control Act, 1950 — Section 5, 13
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High Courts22 Jun 2021Allowed

Shankar Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0159

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49A
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