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Madhya Pradesh High Court judgments

47,636 judgments · page 355 of 2,382

High Courts11 Feb 2021Allowed

Devendra Singh Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0089

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20
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High Courts10 Feb 2021Allowed

Govardhan S/O Ratanlal Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0086

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 147, 148, 149, 186, 188, 232, 294, 307, 325, 332, 353, 363, 506 Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va)
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High Courts10 Feb 2021Allowed

Arun Pal Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 380, 457Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts10 Feb 2021Allowed

Balram Bilthare Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 02 MP CK 0079

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471Indian Penal Code, 1860 — Section 201
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High Courts10 Feb 2021Dismissed

Kishan @ Durgesh Sharma Vs State Of M.P. And Another

Madhya Pradesh High Court · (2021) 02 MP CK 0076

Indian Penal Code, 1860 — Section 34, 294, 308, 323, 336Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R), 3(1)(S), 3(2)(va), 14A(2), 15A
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High Courts09 Feb 2021Allowed

Kushal Khatri Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0075

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 120B, 420Information Technology Act, 2000 — Section 66D, 84C
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High Courts09 Feb 2021Allowed

Ashish Jatav Vs State Of M.P. And Ors

Madhya Pradesh High Court · (2021) 02 MP CK 0074

Constitution Of India, 1950 — Article 226Indian Penal Code, 1860 — Section 376, 506Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(va)
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High Courts09 Feb 2021Allowed

Manoj Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0073

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 49A
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High Courts09 Feb 2021Allowed

Afroz Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0072

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 302Code Of Criminal Procedure, 1973 — Section 439
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