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Madhya Pradesh High Court judgments, 2023

1,425 judgments · page 13 of 72

High Courts25 Oct 2023Allowed

Rambabu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0120

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 120B, 420, 409Madhya Pradesh Nishpekshako ke Hiton Ka Sanrakshan Adhiniyam, 2000 — Section 6
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High Courts25 Oct 2023Allowed/Disposed Of

Lokendra @ Gabbu Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0118

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(a), 3(1) (r), 3(1)(s), 3(1)(y), 3(2)(v), 3(2)(v)(a), 14A(2)Indian Penal Code, 1860 — Section 34, 306
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High Courts20 Oct 2023Allowed

Shankarlal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0086

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29
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High Courts20 Oct 2023Allowed

Vinod Agrawal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 10 MP CK 0084

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Evidence Act, 1872 — Section 27
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High Courts19 Oct 2023Allowed

Rajnish Parmar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 10 MP CK 0088

Code Of Criminal Procedure, 1973 — Section 161, 164, 309, 439Indian Penal Code, 1860 — Section 323, 363, 366, 370, 376, 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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