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Madhya Pradesh High Court judgments

47,636 judgments · page 349 of 2,382

High Courts09 Mar 2021Allowed

Rajjan Kevat Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0042

Madhya Pradesh Excise Act, 1915 — Section 34, 34(2)Indian Penal Code, 1860 — Section 498Code Of Criminal Procedure, 1973 — Section 439
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High Courts09 Mar 2021Allowed

Gaurav Chheepa Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 324, 326, 506
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High Courts08 Mar 2021Dismissed

Ranjeet Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0040

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 302, 394, 397, 396Arms Act, 1959 — Section 25, 27
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High Courts08 Mar 2021Allowed

Raju Kol Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0037

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 29
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High Courts08 Mar 2021Dismissed

Mahip Singh Gurjar Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0036

Indian Penal Code, 1860 — Section 147, 148, 149, 224, 225, 307, 353, 396, 397Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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High Courts08 Mar 2021Allowed

Lal Singh Vs State Of M.P. & Another

Madhya Pradesh High Court · (2021) 03 MP CK 0035

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va), 3(1)(r), 3(1)(s), 14(A)(2)Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 323, 458, 506
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High Courts08 Mar 2021Allowed

Anuj Gupta Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0033

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420, 467M 468, 471
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High Courts08 Mar 2021Dismissed

Jitendra Kevat Vs State Of MP And Another

Madhya Pradesh High Court · (2021) 03 MP CK 0031

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366A, 376(2)(N), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 6
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High Courts08 Mar 2021Allowed

Vashak Rani Vs State Of M.P

Madhya Pradesh High Court · (2021) 03 MP CK 0030

Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
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High Courts04 Mar 2021Allowed

Mahendra Singh Vs State Of MP

Madhya Pradesh High Court · (2021) 03 MP CK 0028

Madhya Pradesh Excise Act, 1915 — Section 34(2)Code Of Criminal Procedure, 1973 — Section 439
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High Courts04 Mar 2021Allowed

Sohil Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0027

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 336, 506Arms Act, 1959 — Section 25, 27
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High Courts04 Mar 2021Allowed

Karan Jatav Vs Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0026

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 Courts03 Mar 2021Dismissed

Lalita Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 03 MP CK 0023

Indian Penal Code, 1860 — Section 34, 120B, 201, 302Arms Act, 1959 — Section 25, 27, 29, 30Code Of Criminal Procedure, 1973 — Section 439
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