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Madhya Pradesh High Court judgments, 2019

1,441 judgments · page 68 of 73

High Courts14 Feb 2019Dismissed

Priti Soni Vs State Of Madhya Pradesh & others

Madhya Pradesh High Court · (2019) 02 MP CK 0034

Constitution Of India, 1950 — Article 226M.P. Social Justice And Disability Welfare Directorate (Gazetted) Service Recruitment Rules, 2015 — Rule 8, 8(2), 10
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High Courts11 Feb 2019Allowed

Pinki Vs Bacharam

Madhya Pradesh High Court · (2019) 02 MP CK 0025

Code of Criminal Procedure, 1973 — Section 439(2)Indian Penal Code, 1860 — Section 294, 376(2)(n), 452, 506
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High Courts11 Feb 2019Dismissed

Halke Vs State of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0023

Indian Penal Code, 1860 — Section 376, 506IIEvidence Act, 1872 — Section 118Code of Criminal Procedure, 1973 — Section 53A
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High Courts08 Feb 2019Dismissed

Golmati Bai Vs Kapil Prajapati And another

Madhya Pradesh High Court · (2019) 02 MP CK 0021

Code Of Criminal Procedure, 1973 — Section 200, 204, 482Protection Of Children from Sexual Offences Act, 2012 — Section 3(ga)(gha), 4, 11, 12Indian Penal Code, 1860 — Section 376, 456, 506
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High Courts07 Feb 2019Allowed

Nafees Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2019) 02 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 311, 482Indian Penal Code, 1860 — Section 377, 511Protection Of Children from Sexual Offences Act, 2012 — Section 5, 6, 7, 8
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