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Madhya Pradesh High Court judgments

47,636 judgments · page 340 of 2,382

High Courts09 Apr 2021Dismissed

Saurabh Jain Vs State Of MP

Madhya Pradesh High Court · (2021) 04 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 34, 294, 420, 467, 468, 471, 506
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High Courts09 Apr 2021Allowed

Kalyan Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 04 MP CK 0040

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 414Mines And Minerals (Development And Regulation Act, 1957 — Section 4, 21
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High Courts09 Apr 2021Disposed Of

Yashwant Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 04 MP CK 0037

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
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High Courts09 Apr 2021Allowed

Dhanraj Meena And Another Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 04 MP CK 0036

Indian Penal Code, 1860 — Section 34, 186, 294, 353, 379, 414, 506Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 21Code Of Criminal Procedure, 1973 — Section 439
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High Courts09 Apr 2021Allowed

K.P. Yadav Vs State Of M.P

Madhya Pradesh High Court · (2021) 04 MP CK 0035

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 379, 411
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High Courts09 Apr 2021Allowed

Amit Kirar And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 04 MP CK 0034

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1) (s), 3(2)(Va), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 324, 506
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High Courts09 Apr 2021Allowed

Prakash Vs State Of M. P

Madhya Pradesh High Court · (2021) 04 MP CK 0032

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 306, 498A
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High Courts09 Apr 2021Allowed

Vinod Vs State Of M. P

Madhya Pradesh High Court · (2021) 04 MP CK 0031

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 36
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High Courts09 Apr 2021Allowed

Hari Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 04 MP CK 0030

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379, 414Mines And Minerals (Development And Regulation Act, 1957 — Section 4, 21
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High Courts08 Apr 2021Dismissed

Mukesh & Anr Vs State Of M.P

Madhya Pradesh High Court · (2021) 04 MP CK 0052

Code Of Criminal Procedure, 1973 — Section 36, 439Indian Penal Code, 1860 — Section 34, 376, 376D, 506
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High Courts08 Apr 2021Allowed

Manvendra Singh Gurjar Vs State Of M.P

Madhya Pradesh High Court · (2021) 04 MP CK 0051

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 396, 397Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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High Courts08 Apr 2021Disposed Of

Kamlu And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 04 MP CK 0050

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 341, 506Arms Act, 1959 — Section 25, 27
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High Courts08 Apr 2021Allowed

Sonu Dhakad Vs State Of MP

Madhya Pradesh High Court · (2021) 04 MP CK 0049

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 306
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High Courts08 Apr 2021Allowed

Manish Jaat Vs State Of M.P

Madhya Pradesh High Court · (2021) 04 MP CK 0048

Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 8(ख), 21, 21(ख)Code Of Criminal Procedure, 1973 — Section 439
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High Courts08 Apr 2021Allowed

Neta Alias Sunil Vs State Of MP And Anr

Madhya Pradesh High Court · (2021) 04 MP CK 0045

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (2)(va), 3(1)(w)(i), 14A(2), 15ACode Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 366, 376(D), 506
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