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Madhya Pradesh High Court judgments

47,636 judgments · page 327 of 2,382

High Courts10 Jun 2021Allowed

Veeru @ Veer Singh Vs State Of MP

Madhya Pradesh High Court · (2021) 06 MP CK 0056

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 294, 307
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High Courts09 Jun 2021Allowed

Vijay Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0055

Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 336Code Of Criminal Procedure, 1973 — Section 439
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High Courts09 Jun 2021Disposed Of

Govind Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 06 MP CK 0052

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14(A)(2)Indian Penal Code, 1860 — Section 363, 366, 376, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5(l), 6
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High Courts09 Jun 2021Disposed Of

Ahiwaran Singh Baghel Vs State Of MP

Madhya Pradesh High Court · (2021) 06 MP CK 0051

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 304B
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High Courts09 Jun 2021Disposed Of

Lalaram Vs State Of MP

Madhya Pradesh High Court · (2021) 06 MP CK 0049

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 304B, 498A
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High Courts09 Jun 2021Allowed

Anil Yadav Vs State Of MP

Madhya Pradesh High Court · (2021) 06 MP CK 0048

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 452, 460
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High Courts09 Jun 2021Allowed

Pradeep Singh Bargahi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0045

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8A, 8C, 22Madhya Pradesh Drugs (Control) Act, 1949 — Section 5B, 13
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High Courts09 Jun 2021Disposed Of

Fariyad Khan Vs State Of M.P. And Others

Madhya Pradesh High Court · (2021) 06 MP CK 0044

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 34, 307Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482
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High Courts09 Jun 2021Allowed

Arjun Singh Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 06 MP CK 0042

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (2)(v), 14A(1)Indian Penal Code, 1860 — Section 34, 294, 307, 323, 506Arms Act, 1959 — Section 25, 27
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High Courts09 Jun 2021Dismissed

Bablu Rathore Vs State Of MP

Madhya Pradesh High Court · (2021) 06 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 120B, 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts08 Jun 2021Allowed

Umesh S/O Lalsingh Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0039

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 147, 148, 294, 324, 332, 353, 506
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High Courts08 Jun 2021Allowed

Kailash And Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0037

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 506
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High Courts08 Jun 2021Allowed

Mahesh @ AndyVs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0036

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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