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Madhya Pradesh High Court judgments, 2022

1,355 judgments · page 65 of 68

High Courts13 Jan 2022Dismissed

Ramu Alias Ramnaresh Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0073

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 306, 343, 376(2)(n), 376(2)(f), 450, 506
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High Courts12 Jan 2022Dismissed

State Of M.P. And Others Vs Preeti Patidar And Others &

Madhya Pradesh High Court · (2022) 01 MP CK 0196

Madhya Pradesh Uchha Nayaylalya (Khand Nyaypith Ko Appeal) Adhiniyam, 2005 — Section Section 2(1)Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 40, 89, 89(2), 92, 92(2)(1)
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High Courts12 Jan 2022Allowed

Anand Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 01 MP CK 0070

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13Indian Penal Code, 1860 — Section 34, 201, 294, 392
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High Courts12 Jan 2022Allowed

Dilip@ Dillu Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0069

Code Of Criminal Procedure, 1973 — Section 473(3), 439Madhya Pradesh Excise Act, 1915 — Section 34, 49A
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High Courts12 Jan 2022Allowed

Balram @ Ballu Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0067

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379Electricity Act, 2003 — Section 136
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High Courts12 Jan 2022Allowed

Rakesh Vs State Of M.P. & Anr

Madhya Pradesh High Court · (2022) 01 MP CK 0065

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(2)(v), 14ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 344, 365, 366, 368, 376(2)(n), 376D, 506
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High Courts11 Jan 2022Dismissed

Balkrishna Devda And Ors Vs State Of MP And Anr

Madhya Pradesh High Court · (2022) 01 MP CK 0199

Code Of Criminal Procedure, 1973 — Section 227, 228, 397, 401, 468, 482Indian Penal Code, 1860 — Section 34, 294, 323, 498A, 506IIDowry Prohibition Act, 1961 — Section 3, 4
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High Courts11 Jan 2022Allowed

Suman Nagar Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0058

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 34, 406, 420
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High Courts11 Jan 2022Dismissed

Rajendra Nigam Vs State Of M.P

Madhya Pradesh High Court · (2022) 01 MP CK 0055

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 49(A)Indian Penal Code, 1860 — Section 328, 420, 467, 468
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