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Madhya Pradesh High Court judgments, 2022

1,355 judgments · page 8 of 68

High Courts08 Dec 2022Allowed

Halke Jatav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0045

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 379Mines And Minerals Act, 1957 — Section 4(1), 21(1)
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High Courts08 Dec 2022Allowed

Sagar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0038

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit. Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts07 Dec 2022Allowed

Bharat Parihar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2022) 12 MP CK 0021

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(i), 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 342, 366, 376(D)
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High Courts06 Dec 2022Allowed

Salman Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2022) 12 MP CK 0027

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(rs), 3(2)(v), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 294, 307, 323, 326, 342, 386, 506Code Of Criminal Procedure, 1973 — Section 437(3)
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High Courts06 Dec 2022Disposed Of

Alsiya Vs District Magistrate

Madhya Pradesh High Court · (2022) 12 MP CK 0026

Constitution Of India, 1950 — Article 226Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 5(a), 9
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