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Madhya Pradesh High Court judgments

47,636 judgments · page 365 of 2,382

High Courts06 Jan 2021Allowed

Sanaur Rehmaan Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0027

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 294, 307, 324, 323, 506
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High Courts04 Jan 2021Allowed

Rakesh Malaviya Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376(2)(n), 450, 506
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High Courts04 Jan 2021Allowed

Jamna Raikwar Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0009

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 34, 363, 366
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High Courts04 Jan 2021Allowed

Rajesh Kumre Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2021) 01 MP CK 0007

Code Of Criminal Procedure, 1973 — Section 437(3), 439Wildlife Protection Act, 1972 — Section 9, 39, 51, 52Arms Act, 1959 — Section 25, 27
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High Courts04 Jan 2021Allowed

Harish Kumar Vs State Of M.P

Madhya Pradesh High Court · (2021) 01 MP CK 0005

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Prevention Of Damage To Public Property Act, 1984 — Section 3Indian Penal Code, 1860 — Section 379
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High Courts31 Dec 2020Allowed

Sudhir Sen Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 12 MP CK 0225

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 354Protection Of Children From Sexual Offences Act, 2012 — Section 7, 8, 13, 14, 16, 17
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High Courts31 Dec 2020Disposed Of

Shriram Kushwaha Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0221

Code Of Criminal Procedure, 1973 — Section 439, 437(3)Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts31 Dec 2020Allowed

Rohit Tiwari Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0220

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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