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Madhya Pradesh High Court judgments

47,636 judgments · page 338 of 2,382

High Courts04 May 2021Allowed

Nishant @ Nishan Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0016

Constitution Of India, 1950 — Article 51A(d)Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts04 May 2021Allowed

Irfan @ Bhopa Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0014

Constitution Of India, 1950 — Article 51A(d)Indian Penal Code, 1860 — Section 376, 379, 411, 414Code Of Criminal Procedure, 1973 — Section 439
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High Courts04 May 2021Allowed

Shivkant & Anr. Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0013

Constitution Of India, 1950 — Article 51A(d)Madhya Pradesh Excise Act, 1915 — Section 34(2), 47ACode Of Criminal Procedure, 1973 — Section 439
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High Courts04 May 2021Allowed

Ankit Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 05 MP CK 0011

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(iv), 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 294, 307, 323, 436, 452
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High Courts03 May 2021Allowed

Kaur Pal Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 05 MP CK 0008

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts03 May 2021Allowed

Tahmeed Khan Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0006

Drugs (Control) Act, 1950 — Section 5, 13Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22Code Of Criminal Procedure, 1973 — Section 439
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High Courts03 May 2021Allowed

Ravi Choudhary Vs State Of M. P

Madhya Pradesh High Court · (2021) 05 MP CK 0005

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8(B), 15
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High Courts03 May 2021Allowed

Chandresh Alias Chandu Lodhi Vs State Of M.P

Madhya Pradesh High Court · (2021) 05 MP CK 0002

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(1)(wi), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376
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High Courts24 Apr 2021Allowed

Banshi Kushwah Vs State Of MP

Madhya Pradesh High Court · (2021) 04 MP CK 0077

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 380, 457
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