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Madhya Pradesh High Court judgments

47,636 judgments · page 370 of 2,382

High Courts16 Dec 2020Allowed

Manohar Aahuja Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0135

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 420, 467, 468, 471Madhya Pradesh Nikshepakon Ke Hiton Ka Sanrakshan Adhiniyam, 2000 — Section 6
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High Courts15 Dec 2020Allowed

Mosin Ali Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0128

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 379Motor Vehicles Act, 1988 — Section 130, 177
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High Courts15 Dec 2020Dismissed

Govind Bhayal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0125

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
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High Courts11 Dec 2020Allowed

Devaram S/O Manguram Dewasi Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0121

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15Evidence Act, 1872 — Section 27
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High Courts11 Dec 2020Allowed

Bheekam Singh Jatav Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0117

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 307, 323, 325, 341, 427, 452
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High Courts11 Dec 2020Dismissed

Bhuribai Vs State Of MP

Madhya Pradesh High Court · (2020) 12 MP CK 0116

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 201, 302
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