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Madhya Pradesh High Court judgments

47,636 judgments · page 332 of 2,382

High Courts24 May 2021Allowed

Youvraj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0161

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 304Electricity Act, 2003 — Section 139
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High Courts24 May 2021Allowed

Sunil Rathore Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0160

Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 186, 307, 332, 333, 353
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High Courts24 May 2021Allowed

Verendra Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0159

Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 186, 307, 332, 333, 353
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High Courts24 May 2021Dismissed

Devkaran Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0158

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 376(2)(N), 376(2)(H), 506
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High Courts24 May 2021Allowed

Babulal Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0157

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Madhya Pradesh Municipalities Act, 1961 — Section 339(ga)(3)
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High Courts24 May 2021Allowed

Rambabu Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0156

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 302, 307, 323, 326
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High Courts24 May 2021Dismissed

Rahul Vs State Of M.P. & Another

Madhya Pradesh High Court · (2021) 05 MP CK 0155

Protection Of Children From Sexual Offences Act, 2012 — Section 3/4Indian Penal Code, 1860 — Section 342, 376, 457Code Of Criminal Procedure, 1973 — Section 439
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High Courts24 May 2021Allowed

Shahnawaj Shaikh Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0154

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21Arms Act, 1959 — Section 25
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High Courts24 May 2021Allowed

Mahesh Vs State Of MP

Madhya Pradesh High Court · (2021) 05 MP CK 0152

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 399, 402Arms Act, 1959 — Section 25, 27
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High Courts24 May 2021Allowed

Rajesh Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0120

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 379, 414Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 21
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High Courts24 May 2021Allowed

Ranjana Sharma Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0119

Indian Penal Code, 1860 — Section 34, 294, 323, 452, 458, 506Code Of Criminal Procedure, 1973 — Section 438, 438(2)
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High Courts24 May 2021Allowed

Sagar Sharma Vs State Of M.P.

Madhya Pradesh High Court · (2021) 05 MP CK 0118

Indian Penal Code, 1860 — Section 34, 294, 323, 324, 327, 341, 506Code Of Criminal Procedure, 1973 — Section 438, 438(2)
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High Courts21 May 2021Allowed

Prabal Sahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0114

Code Of Criminal Procedure, 1973 — Section 107, 116, 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 188, 294, 323, 324, 506
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