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Madhya Pradesh High Court judgments

47,636 judgments · page 357 of 2,382

High Courts04 Feb 2021Allowed

Keshav Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0047

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 294, 323, 324, 325, 326, 452, 506BCode Of Criminal Procedure, 1973 — Section 439
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High Courts04 Feb 2021Dismissed

Govind Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0045

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

Shabeer Shah Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 02 MP CK 0044

Code Of Criminal Procedure, 1973 — Section 161, 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366 (A), 376, 376 (2)(N)(j)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 6, 51
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High Courts04 Feb 2021Allowed

Prahlad Lodhi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 02 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 379Mines And Minerals (Development And Regulation) Act, 1957 — Section 4, 21
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High Courts04 Feb 2021Allowed

Reshma BI Vs State Of MP

Madhya Pradesh High Court · (2021) 02 MP CK 0039

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 294, 323, 344, 363, 366, 370, 376(2)(n)
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High Courts03 Feb 2021Dismissed

Nirpat Patel Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0025

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 420, 467, 468, 471
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High Courts03 Feb 2021Allowed

Jitesh Dhurve Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 366, 376, 376(2)(N)
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