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Madhya Pradesh High Court judgments, 2018

1,754 judgments · page 15 of 88

High Courts13 Aug 2018Partly Allowed

Gyarsibai Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0103

Code Of Criminal Procedure, 1973 — Section 313, 374Indian Penal Code, 1860 — Section 300, 302, 304II, 307Evidence Act, 1872 — Section 32(1)
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High Courts13 Aug 2018Disposed Off

Nai Dunia A Unit Of Jagran Publication Ltd. Vs Labour Department

Madhya Pradesh High Court · (2018) 08 MP CK 0102

Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 10, 10(4)Working Journalists and Other Newspaper Employees (Conditions of Service) and Miscellaneous Provisions Act, 1955 — Section 17, 17(1), 17(2)
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High Courts13 Aug 2018Allowed

Uma Uikey Vs State Of Madhya Pradesh & Another

Madhya Pradesh High Court · (2018) 08 MP CK 0099

Constitution of India, 1950 — Article 21, 136Indian Penal Code, 1860 — Section 343, 363, 376, 376(2)(i), 376(2)(d)Protection of Children from Sexual Offences Act, 2012 — Section 4
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High Courts10 Aug 2018Allowed

Kamlesh Mali Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0094

Code Of Criminal Procedure, 1973 — Section 482Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 8, 8(C), 21, 21(B), 22, 50
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High Courts10 Aug 2018Allowed

Deep Narayan Tiwari Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0092

Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(2)(va), 3(2)(v), 14AIndian Penal Code, 1860 — Section 44, 305, 385, 499, 500Code Of Criminal Procedure, 1973 — Section 161, 164, 482
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High Courts10 Aug 2018Dismissed

State Of Mp Vs Pappu @ Sahilendra

Madhya Pradesh High Court · (2018) 08 MP CK 0088

Indian Penal Code, 1860 — Section 376(1), 450Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)Code Of Criminal Procedure, 1973 — Section 378
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High Courts10 Aug 2018Disposed Off

Ramkumar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2018) 08 MP CK 0087

Scheduled Caste and Scheduled Tribes (Prevention of Atrocities) Act, 1989 — Section 3(1)(W)(ii), 3(1)(x), 3(2)(V), 14A (1), 14A (2), 18Code Of Criminal Procedure, 1973 — Section 164, 438, 438(3)Indian Penal Code, 1860 — Section 190, 342, 376, 376(2)(N), 498, 506
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