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Madhya Pradesh High Court judgments, 2022

1,355 judgments · page 7 of 68

High Courts09 Dec 2022Disposed Of

Anisha Gera And Others Vs NIL

Madhya Pradesh High Court · (2022) 12 MP CK 0032

Hindu Marriage Act, 1955 — Section 13B, 13B(2)Family Court Act, 1984 — Section 9Code Of Civil Procedure, 1908 — Section 23(2), Order 32A Rule 3
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High Courts08 Dec 2022Allowed

Ravindra And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0062

Code Of Criminal Procedure, 1973 — Section 437(3), 439Wild Life Protection Act 1972 — Section 2(16), 9, 39, 48, 50, 51, 52, 56Indian Forest Act, 1972 — Section 7, 26(i), 41
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High Courts08 Dec 2022Allowed

Ruchir Jain Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0057

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 286, 307, 427Explosive Substances Act, 1908 — Section 3
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High Courts08 Dec 2022Allowed

Manish Patel Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0056

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5, 6
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High Courts08 Dec 2022Allowed

Hemlata Sahu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0055

Code Of Criminal Procedure, 1973 — Section 438, 438(2), 439Indian Penal Code, 1860 — Section 34, 304B, 498ADowry Prohibition Act, 1961 — Section 3, 4
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High Courts08 Dec 2022Allowed

Rajendra Arya @ Vigul Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0049

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 22Madhya Pradesh Drugs (Control) Act, 1949 — Section 5, 13
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