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Madhya Pradesh High Court judgments

47,636 judgments · page 331 of 2,382

High Courts28 May 2021Allowed

Ushma Tandiya Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0142

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 212, 216, 336, 343, 366, 370C, 376, 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6
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High Courts28 May 2021Allowed

Shabbir Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0141

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 4, 6, 9Pashu Kroorta Niwaran Adhiniyam, 1960 — Section 11(Gha)
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High Courts27 May 2021Allowed

Baniya Rawat Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0139

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376D, 506II
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High Courts27 May 2021Allowed

Deepak Vanshkar Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0137

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 394, 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts27 May 2021Allowed

Anand Rajput Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0136

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 307Arms Act, 1959 — Section 25(1B)(A)
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High Courts27 May 2021Allowed

Nikki @ Nikhil Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 05 MP CK 0132

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(dha), 3(2)(v), 14A(1)Indian Penal Code, 1860 — Section 120B, 302, 315, 376(D)(A)Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts27 May 2021Allowed

Suraj @ Bhaiyalal Bhilala Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0131

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts27 May 2021Allowed

Suraj Baghel Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 05 MP CK 0130

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(v), 14A(1)Indian Penal Code, 1860 — Section 376, 506Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts27 May 2021Disposed Of

Nandu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0129

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 49(A)
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High Courts25 May 2021Allowed

Rakesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0127

Code Of Criminal Procedure, 1973 — Section 161, 437(3), 439Indian Penal Code, 1860 — Section 34, 147, 294, 302, 323, 324, 328, 506
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High Courts25 May 2021Allowed

Saddam Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0124

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22, 29Evidence Act, 1872 — Section 27
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