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Madhya Pradesh High Court judgments

47,636 judgments · page 330 of 2,382

High Courts01 Jun 2021Allowed

Parasram S/O Pappulal Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0087

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29Evidence Act, 1872 — Section 27
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High Courts01 Jun 2021Allowed

Sanno Bai Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0086

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 Courts01 Jun 2021Allowed

Onkar Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0082

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 Courts01 Jun 2021Allowed

Amjad Vs State Of M.P

Madhya Pradesh High Court · (2021) 06 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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High Courts31 May 2021Allowed

Kamal Singh @ Kamlesh Bhavedi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0169

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 212, 363, 366, 366A, 370, 376(3), 376(2)NProtection Of Children From Sexual Offences Act, 2012 — Section 5L, 6
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High Courts31 May 2021Disposed Of

Omprakash Chourasiya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0168

Code Of Criminal Procedure, 1973 — Section 41, 41(1)(b)(ii), 438Indian Penal Code, 1860 — Section 379, 411Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 21
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High Courts28 May 2021Allowed

Jitendra Rajoria Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0148

Evidence Act, 1872 — Section 27Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 457
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High Courts28 May 2021Allowed

Rajendra Kumar Shrivastava Vs State Of MP

Madhya Pradesh High Court · (2021) 05 MP CK 0147

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 509Information Technology Act, 2000 — Section 67, 67A
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High Courts28 May 2021Allowed

Sachin Kaushal Vs State Of M. P

Madhya Pradesh High Court · (2021) 05 MP CK 0146

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 506Arms Act, 1959 — Section 25
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