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Madhya Pradesh High Court judgments

47,636 judgments · page 335 of 2,382

High Courts13 May 2021Allowed

Dharmendra Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0076

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 34(2), 49(A)Indian Penal Code, 1860 — Section 420
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High Courts13 May 2021Allowed

Pushpraj Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0075

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 354, 354A, 354Gha, 506Protection Of Children From Sexual Offences Act, 2012 — Section 9, 10
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High Courts13 May 2021Allowed

Arun Rajak Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0074

Indian Penal Code, 1860 — Section 292Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 May 2021Allowed

Ajeet Gurjar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0073

Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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High Courts13 May 2021Allowed

Deepak Ahirwar Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0072

Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 344, 363, 366, 376(2)(N)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts13 May 2021Allowed

Anil Jatav Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0071

Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376
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High Courts13 May 2021Allowed

Narayan Singh Panwar Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0070

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 380, 411, 457Evidence Act, 1872 — Section 27
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High Courts13 May 2021Allowed

Saajin Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0069

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49AIndian Penal Code, 1860 — Section 468, 471, 473
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High Courts13 May 2021Allowed

Shubham Sharma Vs State Of Madhya Pradesh & Anr

Madhya Pradesh High Court · (2021) 05 MP CK 0068

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 14A(2), 15ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 307, 323, 341, 435
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High Courts13 May 2021Dismissed

Vinod And Others Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0067

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts13 May 2021Allowed

Prasadi Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0066

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 379, 420
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High Courts13 May 2021Allowed

Raghu Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0065

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 49(A)
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High Courts13 May 2021Allowed

Laxmi @ Kiran Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0064

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 420
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High Courts11 May 2021Dismissed

Rajkumar S/O. Daujaram Vs State Of M.P.

Madhya Pradesh High Court · (2021) 05 MP CK 0063

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376, 376(2)(n), 506IIProtection Of Children From Sexual Offences Act, 2012 — Section 5(1), 6. 11(i)(2), 11(v), 12
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High Courts11 May 2021Dismissed

Rajkumar S/O. Daujaram Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0061

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376, 376(2)(n), 506IIProtection Of Children From Sexual Offences Act, 2012 — Section 5(1), 6. 11(i)(2), 11(v), 12
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