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Madhya Pradesh High Court judgments

47,636 judgments · page 346 of 2,382

High Courts17 Mar 2021Allowed

Dahlan Singh And Anr Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0092

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 379, 414Prevention Of Damage To Public Property Act, 1984 — Section 3, 4
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High Courts17 Mar 2021Allowed

Meghraj Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0089

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 342, 354, 506Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8
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High Courts17 Mar 2021Allowed

Manoj Yadav & Ors Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 03 MP CK 0088

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5), 3(2)(4), 3(1)(da), 3(2)(1)(ya), 3(1)(dha), 3(2)(5)(ka), 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 Courts17 Mar 2021Allowed

Gyan Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0086

Indian Penal Code, 1860 — Section 399, 400, 402Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25, 27
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High Courts16 Mar 2021Allowed

Vinod Pal Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0105

Code Of Criminal Procedure, 1973 — Section 301(2), 438Indian Penal Code, 1860 — Section 34, 323, 328, 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4
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High Courts16 Mar 2021Allowed

Agyaram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0104

Indian Penal Code, 1860 — Section 304Madhya Pradesh Excise Act, 1915 — Section 34Code Of Criminal Procedure, 1973 — Section 438
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High Courts16 Mar 2021Disposed Of

Manohar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0103

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 409
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High Courts16 Mar 2021Allowed

Jasoda Bai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0102

Code Of Criminal Procedure, 1973 — Section 438, 438(2), 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 307, 323, 324, 506
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High Courts16 Mar 2021Allowed

Deepak Sengar Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0101

Indian Penal Code, 1860 — Section 34, 294, 323, 327, 506Code Of Criminal Procedure, 1973 — Section 438
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High Courts16 Mar 2021Allowed

Rahul Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0097

Code Of Criminal Procedure, 1973 — Section 317, 439Indian Penal Code, 1860 — Section 34, 307, 353Arms Act, 1959 — Section 25, 27
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High Courts16 Mar 2021Allowed

Bholaram Kushwah Vs State Of MP And Anr

Madhya Pradesh High Court · (2021) 03 MP CK 0096

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(v), 14A(2), 15ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366A, 376
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High Courts16 Mar 2021Dismissed

Dileep Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0085

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 302Arms Act, 1959 — Section 30
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High Courts15 Mar 2021Allowed

Munna Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0084

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 304B
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