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Madhya Pradesh High Court judgments

47,636 judgments · page 374 of 2,382

High Courts08 Dec 2020Allowed

Ravi Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2020) 12 MP CK 0052

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(L), 6
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High Courts08 Dec 2020Allowed

Golu @ Ghiya Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0051

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts08 Dec 2020Allowed

Vinay Mishra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 12 MP CK 0048

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 295(A), 511, 447
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High Courts08 Dec 2020Allowed

Sooraj Jatav Rajoriya Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0046

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 380, 411, 457
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High Courts08 Dec 2020Allowed

Sandeep Singh Vs State Of MP

Madhya Pradesh High Court · (2020) 12 MP CK 0044

Indian Penal Code, 1860 — Section 147, 148, 149, 302Code Of Criminal Procedure, 1973 — Section 439
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High Courts08 Dec 2020Allowed

Vikram & Ors Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0042

Constitution Of India, 1950 — Article 21Code Of Criminal Procedure, 1973 — Section 437, 439Indian Penal Code, 1860 — Section 34, 306
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High Courts08 Dec 2020Allowed

Vicky Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 382Arms Act, 1959 — Section 25, 27
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High Courts08 Dec 2020Allowed

Bharat Vs Sunil Vs. State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0040

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 49(A)
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High Courts08 Dec 2020Allowed

Govind Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0037

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)
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High Courts08 Dec 2020Allowed

Mithun Alias Sonu Sharma Vs State Of MP And Anr

Madhya Pradesh High Court · (2020) 12 MP CK 0035

Constitution Of India, 1950 — Article 21Scheduled Castes And Scheduled Tribes (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r)(s), 3(2)(v), 14A(2), 15AIndian Penal Code, 1860 — Section 34, 294, 323, 324, 436
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High Courts08 Dec 2020Allowed

Neeraj Kumar Sahu Vs State Of M.P

Madhya Pradesh High Court · (2020) 12 MP CK 0034

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(1), 34(2)
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