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Madhya Pradesh High Court judgments

47,636 judgments · page 329 of 2,382

High Courts04 Jun 2021Allowed

Ramcharan Vs State Of MP

Madhya Pradesh High Court · (2021) 06 MP CK 0013

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 307, 324
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High Courts04 Jun 2021Allowed

Sadashiv Vs State Of MP

Madhya Pradesh High Court · (2021) 06 MP CK 0012

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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High Courts03 Jun 2021Dismissed

Shubham Sharma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 06 MP CK 0011

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v)A, 14A(1)Indian Penal Code, 1860 — Section 120B, 419, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 439
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High Courts03 Jun 2021Allowed

Jageshwar Pathak Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0009

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 294, 353, 506Madhya Pradesh Chikitsa Adhiniyam, 2008 — Section 3, 4
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High Courts03 Jun 2021Allowed

Mudasisar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 06 MP CK 0007

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts03 Jun 2021Allowed

Tara Yadav Vs State Of Madhy Apradesh And Others

Madhya Pradesh High Court · (2021) 06 MP CK 0003

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5ka), 3(1)(daa), 14(1)Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 427, 456, 506
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High Courts01 Jun 2021Allowed

Asha And Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0096

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 147, 148, 149, 294, 295A, 298, 323, 506Madhya Pradesh Dharma Swatantrya Adhiniyam, 1968 — Section 3, 5
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High Courts01 Jun 2021Allowed

Saurabh Vs State Of MP

Madhya Pradesh High Court · (2021) 06 MP CK 0091

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 49(ka)
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