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Madhya Pradesh High Court judgments

47,636 judgments · page 372 of 2,382

High Courts10 Dec 2020Allowed

Animesh Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0089

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 386, 392, 397Arms Act, 1959 — Section 25
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High Courts10 Dec 2020Allowed

Alok Singh @ Betu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0088

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20, 21, 22Drugs Control Act, 1950 — Section 13
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High Courts10 Dec 2020Allowed

Arvind Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0087

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 386, 392, 397Arms Act, 1959 — Section 25
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High Courts10 Dec 2020Dismissed

Dinesh Vs Harish And Others

Madhya Pradesh High Court · (2020) 12 MP CK 0084

Constitution Of India, 1950 — Article 227Madhya Pradesh Accommodation Control Act, 1961 — Section 12(1)(a)Code Of Criminal Procedure, 1973 — Section 151
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High Courts10 Dec 2020Allowed

Munna Maas @ Gulshan Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0081

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 327, 341, 506
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High Courts10 Dec 2020Allowed

Gopal Bachara Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0080

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts10 Dec 2020Allowed

Chandresh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0079

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 344, 363, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6
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High Courts09 Dec 2020Disposed Of

Durjan Singh Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0078

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 409, 420, 467, 477
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High Courts09 Dec 2020Allowed

Neelesh Patwa Vs State Of M.P @RESPONDEN

Madhya Pradesh High Court · (2020) 12 MP CK 0077

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(v), 14A(1), 15(A)(III)Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376, 376(2)(n)
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