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Madhya Pradesh High Court judgments

47,636 judgments · page 345 of 2,382

High Courts19 Mar 2021Allowed

Shivam @ Vishnu Yadav Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 03 MP CK 0122

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(iii), 3(2)(iv), 3(2)(v), 3(1)(Ya), 3(1)(Da), 3(1)(Dha), 3(2)(5a), 14A(2), 15AIndian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 427, 435, 436, 452Code Of Criminal Procedure, 1973 — Section 299
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High Courts19 Mar 2021Allowed

Sonu @ Son Singh Yadav Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 03 MP CK 0121

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(iii), 3(2)(iv), 3(2)(v), 3(1)(Ya), 3(1)(Da), 3(1)(Dha), 3(2)(5a), 14A(2), 15AIndian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 427, 435, 436, 452Code Of Criminal Procedure, 1973 — Section 299
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High Courts19 Mar 2021Allowed

Prakash Yadav Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 03 MP CK 0120

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(iii), 3(2)(iv), 3(2)(v), 3(1)(Ya), 3(1)(Da), 3(1)(Dha), 3(2)(5a), 14A(2), 15AIndian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 427, 436Code Of Criminal Procedure, 1973 — Section 299
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High Courts19 Mar 2021Allowed

Kunwarlal Yadav Vs State Of MP And Ors

Madhya Pradesh High Court · (2021) 03 MP CK 0119

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 120B, 343, 363, 366A, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
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High Courts18 Mar 2021Dismissed

Ashok Razak Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 03 MP CK 0116

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 323, 341, 354, 376, 376D, 506Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5(g), 6, 7, 8
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High Courts18 Mar 2021Disposed Of

Mahendra Kumar Verma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0107

Code Of Criminal Procedure, 1973 — Section 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8B, 20, 25Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts18 Mar 2021Allowed

Manish Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0106

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 294, 376, 376(2)(n)
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High Courts17 Mar 2021Allowed

Ambika Chaudhari Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0095

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 376(d)Protection Of Children From Sexual Offences Act, 2012 — Section 4, 5
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