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Madhya Pradesh High Court judgments

47,636 judgments · page 421 of 2,382

High Courts14 Aug 2020Dismissed

Dhirendra Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2020) 08 MP CK 0221

Code Of Criminal Procedure, 1973 — Section 393, 438Indian Penal Code, 1860 — Section 409, 420, 467, 468, 477AMadhya Pradesh Land Revenue Code, 1959 — Section 165, 165 (7B)
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High Courts14 Aug 2020Allowed/Disposed Of

Subhash Vs State Of MP

Madhya Pradesh High Court · (2020) 08 MP CK 0220

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 43, 188, 268, 269, 294, 323, 324, 327, 329, 506
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High Courts14 Aug 2020Allowed

Sri Rama Roadlines Vs State Of MP

Madhya Pradesh High Court · (2020) 08 MP CK 0217

Code Of Criminal Procedure, 1973 — Section 397, 401, 451, 457Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 52A, 60, 60(3)
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High Courts14 Aug 2020Allowed/Disposed Of

Nitesh Tyagi Vs State Of M.P

Madhya Pradesh High Court · (2020) 08 MP CK 0215

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 43, 188, 268, 269, 294, 323, 327, 329, 506
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High Courts14 Aug 2020Allowed

Pradeep Sharma Vs State Of M.P

Madhya Pradesh High Court · (2020) 08 MP CK 0213

Code Of Criminal Procedure, 1973 — Section 162(2), 397, 401, 482Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 18, 29Evidence Act , 1872 — Section 10, 27, 30
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High Courts13 Aug 2020Allowed

Mithun Vs State Of M.P

Madhya Pradesh High Court · (2020) 08 MP CK 0307

Madhya Pradesh Excise Act, 1915 — Section 34(2), 43Indian Penal Code, 1860 — Section 304B
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