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Madhya Pradesh High Court judgments

47,636 judgments · page 323 of 2,382

High Courts22 Jun 2021Allowed

Ulfat Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0158

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 149, 188, 269, 270, 294, 323, 332, 333, 341, 353Prevention Of Damage To Public Property Act, 1984 — Section 3, 5
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High Courts22 Jun 2021Allowed

Ramesh Chandra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0157

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 149, 188, 269, 270, 294, 323, 332, 333, 341, 353Prevention Of Damage To Public Property Act, 1984 — Section 3, 5
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High Courts21 Jun 2021Allowed

Ajay Ahirwar Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0148

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 325, 506
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High Courts21 Jun 2021Allowed

Dinesh S/O Chunnilal Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0146

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 Courts18 Jun 2021Allowed

Ramsagar Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0145

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 392, 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts18 Jun 2021Allowed

Shyam Batham Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0142

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304BDowry Prohibition Act, 1961 — Section 3, 4
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High Courts17 Jun 2021Allowed

Santosh Yadav Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0140

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts17 Jun 2021Disposed Of

Vishnu Kumar Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0139

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29Evidence Act, 1872 — Section 27
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