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Madhya Pradesh High Court judgments

47,636 judgments · page 328 of 2,382

High Courts08 Jun 2021Allowed

Lalsingh Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0035

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21Evidence Act, 1872 — Section 27
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High Courts08 Jun 2021Allowed

Ashish Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0034

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts07 Jun 2021Allowed

Golu Kirar And Another Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0033

Constitution Of India, 1950 — Article 21Madhya Pradesh Excise Act, 1915 — Section 27, 34(2)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), 438
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High Courts07 Jun 2021Disposed Of

Gyan Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0030

Indian Penal Code, 1860 — Section 34, 294, 302, 323Code Of Criminal Procedure, 1973 — Section 439
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High Courts07 Jun 2021Allowed

Ramvilas And Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0029

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), 438Indian Penal Code, 1860 — Section 34, 294, 323, 452, 506
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High Courts07 Jun 2021Allowed

Geeta Tiwari Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0026

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8B, 21, 22Madhya Pradesh Drugs (Control) Act, 1949 — Section 5, 13
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High Courts04 Jun 2021Allowed

Punit Sharma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 06 MP CK 0023

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(1)(wi), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(N)
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