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Madhya Pradesh High Court judgments

47,636 judgments · page 353 of 2,382

High Courts19 Feb 2021Allowed

Manish Kumar Rai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 02 MP CK 0134

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471Negotiable Instruments Act, 1881 — Section 138
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High Courts18 Feb 2021Allowed

Lakhan Vs State Of MP

Madhya Pradesh High Court · (2021) 02 MP CK 0133

Madhya Pradesh Excise Act, 1915 — Section 49(A)Code Of Criminal Procedure, 1973 — Section 439
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High Courts18 Feb 2021Allowed

Sukhlal Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0129

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 34(A)
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High Courts18 Feb 2021Allowed

Gaurav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 02 MP CK 0128

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 323, 324, 336, 427, 452, 506B
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High Courts18 Feb 2021Dismissed

Nandi @ Narendra Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0125

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 294, 302, 307, 323, 324, 506, 506BScheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s)
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High Courts18 Feb 2021Allowed

Mukesh Agrawal Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0122

Wild Life Protection Act, 1972 — Section 2, 9, 39, 43, 44, 49B, 50, 51Code Of Criminal Procedure, 1973 — Section 41, 439
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High Courts17 Feb 2021Allowed

Gajendra Puri @ Chhuttali Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0121

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 294, 302, 307, 364Arms Act, 1959 — Section 25, 27
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High Courts17 Feb 2021Allowed

Krishna @ Khrishnabhan Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0120

Indian Penal Code, 1860 — Section 365, 395, 397Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 439
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High Courts17 Feb 2021Allowed

Dharmendra Ojha Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0119

Indian Penal Code, 1860 — Section 365, 395, 397Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 439
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High Courts17 Feb 2021Allowed

Pooja Vs Devkibai And Others

Madhya Pradesh High Court · (2021) 02 MP CK 0118

Constitution Of India, 1950 — Article 226Madhya Pradhesh Maintenance And Welfare Of Senior Citizen Rules, 2009 — Rule 19(2)(i)Maintenance And Welfare Of Parents And Senior Citizen Act, 2007 — Section 22(1), 32(1)
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High Courts17 Feb 2021Allowed

Yushuf Khan Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0116

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420, 482, 483, 486, 489Madhya Pradesh Excise Act, 1915 — Section 34(2), 47(A)
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High Courts17 Feb 2021Allowed

Hridesh Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 02 MP CK 0115

Indian Penal Code, 1860 — Section 34, 307, 323, 341, 506Arms Act, 1959 — Section 25, 27Code Of Criminal Procedure, 1973 — Section 439
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