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Madhya Pradesh High Court judgments

47,636 judgments · page 343 of 2,382

High Courts26 Mar 2021Allowed

Prakash Kushwaha Vs State Of MP

Madhya Pradesh High Court · (2021) 03 MP CK 0166

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts26 Mar 2021Allowed

Manish Vs State Of MP

Madhya Pradesh High Court · (2021) 03 MP CK 0165

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 379, 414
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High Courts25 Mar 2021Allowed

Luvkush Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0163

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392, 393Arms Act, 1959 — Section 25, 27
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High Courts25 Mar 2021Allowed

Santosh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0160

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 147, 148, 149, 323, 394
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High Courts25 Mar 2021Allowed

Banne Khan Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0159

Code Of Criminal Procedure, 1973 — Section 301(2), 438, 438(2)Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468
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High Courts25 Mar 2021Allowed

Wasim Rizvi Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0158

Code Of Criminal Procedure, 1973 — Section 301(2), 438, 438(2)Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468
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High Courts25 Mar 2021Allowed

Babloo Meena Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0157

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 120B, 406, 409, 420, 467, 468
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High Courts25 Mar 2021Allowed

Krishna @ Jeetu Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 03 MP CK 0156

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1) (Wii), 3(2)(vA), 14A(2), 15A, 18, 18ACode Of Criminal Procedure, 1973 — Section 438(2)Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 376, 452, 506
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High Courts25 Mar 2021Disposed Of

Sunita Bai Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0155

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(s), 3(2)(va), 14A(2)Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 294, 341, 352, 506
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High Courts23 Mar 2021Allowed

Girraj Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0150

Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 34, 302, 307, 456, 506
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