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Madhya Pradesh High Court judgments

47,636 judgments · page 347 of 2,382

High Courts15 Mar 2021Allowed

Prashant Kushwaha Vs State Of MP

Madhya Pradesh High Court · (2021) 03 MP CK 0082

Indian Penal Code, 1860 — Section 399, 400Arms Act, 1959 — Section 25, 27Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts15 Mar 2021Allowed

Kamal Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0081

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 294, 323, 452, 506
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High Courts15 Mar 2021Allowed

Ravindra Singh Yadav Vs State Of MP

Madhya Pradesh High Court · (2021) 03 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 301(2), 439Indian Penal Code, 1860 — Section 34, 302Arms Act, 1959 — Section 25, 27
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High Courts15 Mar 2021Allowed

Gajraj Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0079

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 307, 323
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High Courts15 Mar 2021Allowed

Vakil Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0078

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 399, 400, 402Arms Act, 1959 — Section 25, 27
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High Courts15 Mar 2021Allowed

Mayur Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0076

Code Of Criminal Procedure, 1973 — Section 437(3), 439Immoral Traffic (Prevention) Act, 1956 — Section 3, 4, 5, 6
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High Courts12 Mar 2021Allowed

Santosh S/O Champalal Rathore Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0070

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(II), 3(2))(va), 14AIndian Penal Code, 1860 — Section 376, 376(2)(N), 506Code Of Criminal Procedure, 1973 — Section 437(3)
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High Courts12 Mar 2021Disposed Of

Ajay Varkade, And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 03 MP CK 0067

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i)(ii), 3(1)R, (1)S, 3(2)(V), 14AIndian Penal Code, 1860 — Section 34, 294, 323, 342, 354, 376(d), 506,Code Of Criminal Procedure, 1973 — Section 437(3)
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High Courts12 Mar 2021Allowed

Bhan Singh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 03 MP CK 0065

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 323, 376(3), 450, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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