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Madhya Pradesh High Court judgments

47,636 judgments · page 326 of 2,382

High Courts11 Jun 2021Allowed

Rahul Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0077

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 47(A)Evidence Act, 1872 — Section 27
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High Courts11 Jun 2021Allowed

Kusumkali Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0075

Code Of Criminal Procedure, 1973 — Section 438(2), 439Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts11 Jun 2021Allowed

Boot Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0074

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438Essential Commodities Act, 1955 — Section 3, 7
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High Courts11 Jun 2021Allowed

Rahul Tanwar Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0070

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts11 Jun 2021Allowed

Rishabh Kadam Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 06 MP CK 0068

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da)(dha), 3(2)(V), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 147, 149, 294, 307, 323, 324, 427, 506
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High Courts10 Jun 2021Allowed

Mukesh S/O Pooralal Balai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0066

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (2)(v), 3(2) (va), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 354D, 363, 366
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High Courts10 Jun 2021Allowed

Kapil Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0064

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Indian Penal Code, 1860 — Section 147, 148, 149, 307, 332, 333, 353
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High Courts10 Jun 2021Allowed

Shyamal Rai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0063

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(W)(ii), 3(2)(iv), 14A(2)Indian Penal Code, 1860 — Section 342, 376(2(E), 376(3), 420Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(E), 6
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High Courts10 Jun 2021Dismissed

Veeru Kushwah Vs State Of MP

Madhya Pradesh High Court · (2021) 06 MP CK 0061

Code Of Criminal Procedure, 1973 — Section 482Madhya Pradesh Excise Act, 1915 — Section 34
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High Courts10 Jun 2021Allowed

Abhinash Parihar Vs State Of MP

Madhya Pradesh High Court · (2021) 06 MP CK 0060

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts10 Jun 2021Allowed

Rajkumari Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0059

Indian Penal Code, 1860 — Section 34, 107, 304B, 306Code Of Criminal Procedure, 1973 — Section 439
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