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Madhya Pradesh High Court judgments

47,636 judgments · page 500 of 2,382

High Courts31 Oct 2019Disposed Of

Santoshi @ Nandi Baba Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0148

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)Indian Penal Code, 1860 — Section 34, 323, 336, 452Arms Act, 1959 — Section 25, 27, 29, 30
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High Courts31 Oct 2019Allowed

Wahidulla Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0147

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29, 31(A), 67
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High Courts22 Oct 2019Dismissed

Ramkumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0135

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 212, 216Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts22 Oct 2019Allowed

Pintu @ Jasmat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0133

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 304Madhya Pradesh Ayurvigyan Parishad Adhiniyam, 1987 — Section 24
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High Courts22 Oct 2019Allowed

Golu @ Komal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 10 MP CK 0131

Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392, 506
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