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Madhya Pradesh High Court judgments

47,636 judgments · page 348 of 2,382

High Courts12 Mar 2021Allowed

Brajbhan Singh Yadav Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 03 MP CK 0060

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 Courts12 Mar 2021Allowed

Pramod Yadav Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 03 MP CK 0058

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)(va), 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 Courts12 Mar 2021Dismissed

Shakeel Khan Vs State Of MP And Anr

Madhya Pradesh High Court · (2021) 03 MP CK 0057

Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(1)(w)(ii), 3(2)(va), 14A(2), 15ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 506
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High Courts10 Mar 2021Disposed Of

Sapna Prajapati Vs State Of MP

Madhya Pradesh High Court · (2021) 03 MP CK 0056

Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482Indian Penal Code, 1860 — Section 376, 506
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High Courts10 Mar 2021Allowed

Vinod Vs State Of MP

Madhya Pradesh High Court · (2021) 03 MP CK 0055

Code Of Criminal Procedure, 1973 — Section 439 Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts10 Mar 2021Disposed Of

Rekha Baghel Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2021) 03 MP CK 0054

Code Of Criminal Procedure, 1973 — Section 41, 173(1), 482Indian Penal Code, 1860 — Section 120B, 376, 377, 420
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High Courts10 Mar 2021Allowed

Nagmani Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 03 MP CK 0052

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14A(1)Indian Penal Code, 1860 — Section 363, 366A, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts09 Mar 2021Allowed

Kaushal Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0051

Indian Penal Code, 1860 — Section 498ADowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438
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High Courts09 Mar 2021Allowed

Rainu Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0049

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 506
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High Courts09 Mar 2021Allowed

Vinita Bai Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0048

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 498A
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High Courts09 Mar 2021Allowed

Ram Lakhan Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0047

Indian Penal Code, 1860 — Section 399, 400, 402Arms Act, 1959 — Section 25, 27Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts09 Mar 2021Disposed Of

Amit Sharma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0046

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 323, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts09 Mar 2021Allowed

Dilip Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0045

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34, 34(2)Indian Penal Code, 1860 — Section 294, 323
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