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Madhya Pradesh High Court judgments

47,636 judgments · page 351 of 2,382

High Courts26 Feb 2021Dismissed

Ashok Makhija Vs State Of M.P. & Others

Madhya Pradesh High Court · (2021) 02 MP CK 0174

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 380, 454Code Of Criminal Procedure, 1973 — Section 36, 154, 154(3), 156(3), 173(8), 190, 200, 482
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High Courts25 Feb 2021Dismissed

Shivpal Singh Vs State Of MP And Anr

Madhya Pradesh High Court · (2021) 02 MP CK 0171

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts25 Feb 2021Allowed

Manoj Kansana Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0170

Indian Penal Code, 1860 — Section 379, 414Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 21Code Of Criminal Procedure, 1973 — Section 439
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High Courts25 Feb 2021Allowed

Satish Jayant Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 02 MP CK 0168

Indian Penal Code, 1860 — Section 363, 366Code Of Criminal Procedure, 1973 — Section 161, 164Code Of Criminal Procedure, 1973 — Section 439
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High Courts25 Feb 2021Allowed

Shrikrishna Pachori Vs State Of M.P And Anr

Madhya Pradesh High Court · (2021) 02 MP CK 0167

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3 (1)W(ii), 3(2) (VA), 14A(2), 18, 18AIndian Penal Code, 1860 — Section 34, 376D, 452, 506Code Of Criminal Procedure, 1973 — Section 438(2)
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High Courts25 Feb 2021Dismissed

Mahesh Vs State Of MP

Madhya Pradesh High Court · (2021) 02 MP CK 0166

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 450
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High Courts25 Feb 2021Allowed

Dayaram Jatav Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0165

Indian Penal Code, 1860 — Section 379, 414Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 21Code Of Criminal Procedure, 1973 — Section 439
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High Courts25 Feb 2021Allowed

Harendra Rana And Anr. Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0163

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 14A(2)Code Of Criminal Procedure, 1973 — Section 439
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High Courts24 Feb 2021Allowed

Hari Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0160

Madhya Pradesh Excise Act, 1915 — Section 49(A)Code Of Criminal Procedure, 1973 — Section 439
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High Courts24 Feb 2021Dismissed

Narendra Sharma Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0158

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 302, 307, 323, 324, 506
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High Courts24 Feb 2021Allowed

Moharu @ Mohar Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 02 MP CK 0156

Indian Penal Code, 1860 — Section 395Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 437(3), 439
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High Courts24 Feb 2021Allowed

Manoj Kumar Yadav Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0155

Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471Code Of Criminal Procedure, 1973 — Section 439Evidence Act, 1872 — Section 27
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