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Madhya Pradesh High Court judgments

47,636 judgments · page 342 of 2,382

High Courts06 Apr 2021Disposed Of

Ramesh Meena Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 04 MP CK 0019

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e),438Indian Penal Code, 1860 — Section 379, 414Mines And Minerals (Development And Regulation) Act, 1957 — Section 4A/21(1)
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High Courts05 Apr 2021Allowed

Devendra Singh Ojha Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 04 MP CK 0016

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 376(2)(Cha), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts05 Apr 2021Dismissed

Rajendra Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 04 MP CK 0014

Code Of Criminal Procedure, 1973 — Section 82, 83, 438Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts01 Apr 2021Allowed

Rajendra Kushwah Vs State Of M.P

Madhya Pradesh High Court · (2021) 04 MP CK 0012

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 506
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High Courts01 Apr 2021Allowed

Santosh Vs State Of MP

Madhya Pradesh High Court · (2021) 04 MP CK 0010

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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High Courts01 Apr 2021Dismissed

Hariballabh @ Harish Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 04 MP CK 0006

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 375, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts01 Apr 2021Allowed

Thakurdas Jatav Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 04 MP CK 0004

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 161, 439Indian Penal Code, 1860 — Section 34, 147, 149, 201, 302
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High Courts01 Apr 2021Allowed

Lokendra Singh Tomar Vs State Of M.P

Madhya Pradesh High Court · (2021) 04 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts01 Apr 2021Allowed

Abdul Alias Abzal Khan Vs State Of M.P. & Another

Madhya Pradesh High Court · (2021) 04 MP CK 0002

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Protection Of Children From Sexual Offences Act, 2012 — Section 4, 6, 16, 17
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High Courts01 Apr 2021Allowed

Sonu Rawat Vs State Of M.P

Madhya Pradesh High Court · (2021) 04 MP CK 0001

Madhya Pradesh Excise Act, 1915 — Section 49(A)Code Of Criminal Procedure, 1973 — Section 439
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