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Madhya Pradesh High Court judgments

47,636 judgments · page 359 of 2,382

High Courts01 Feb 2021Allowed

Sugreev Chauhan Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0008

Constitution Of India, 1950 — Article 21Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25, 27
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High Courts01 Feb 2021Disposed Of

Bharat Rajput And Anr Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0006

Code Of Criminal Procedure, 1973 — Section 41, 41A, 41(1), 41(1)(a), 41(1)(b), 41(1)(c), 41(1)(d), 41(1)(e), 438Indian Penal Code, 1860 — Section 34, 294, 354
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High Courts01 Feb 2021Allowed

Sahadar Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0004

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 294, 323, 326, 506
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High Courts01 Feb 2021Allowed

Monesh Agrawal Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0003

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 272, 273, 420
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High Courts01 Feb 2021Allowed

Munna Jat Vs State Of M.P

Madhya Pradesh High Court · (2021) 02 MP CK 0002

Constitution Of India, 1950 — Article 21Indian Penal Code, 1860 — Section 34, 376Code Of Criminal Procedure, 1973 — Section 439
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High Courts29 Jan 2021Dismissed

Jagdish @ Jagga Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2021) 01 MP CK 0130

Scheduled Castes And The Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302
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High Courts27 Jan 2021Allowed

Hetram Kushwaha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 01 MP CK 0122

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366A, 376Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts27 Jan 2021Allowed

Pawan @ Bablu Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0121

Code Of Criminal Procedure, 1973 — Section 473(3), 439Indian Penal Code, 1860 — Section 294, 302, 323, 506
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High Courts27 Jan 2021Dismissed

Sorambai Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0120

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts27 Jan 2021Allowed

Kamlesh Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0119

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts27 Jan 2021Allowed

Sachin Alias Nannu Vs State Of M.P. And Others

Madhya Pradesh High Court · (2021) 01 MP CK 0118

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 366Protection Of Children From Sexual Offences Act, 2012 — Section 11, 12
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High Courts27 Jan 2021Allowed

Pankaj Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0117

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
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