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Madhya Pradesh High Court judgments, 2023

1,425 judgments · page 63 of 72

High Courts23 Feb 2023Disposed Of

Sujjansingh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 02 MP CK 0072

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(dha), 3(2)(V), 3(2)(V)(A), 14(A)(2), 18Code Of Criminal Procedure, 1973 — Section 161, 164, 438, 438(2)Indian Penal Code, 1860 — Section 34, 294, 302, 307, 325, 506
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High Courts22 Feb 2023Allowed/Disposed Of

Prahlad @ Baba Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0063

Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307, 395, 396Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25, 27
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High Courts21 Feb 2023Dismissed

Saheb Tiwari Vs LT. ACOL

Madhya Pradesh High Court · (2023) 02 MP CK 0067

Constitution Of India, 1950 — Article 227Family Courts Act, 1984 — Section 11Code Of Civil Procedure, 1908 — Section 151
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High Courts20 Feb 2023Allowed/Disposed Of

Kartar Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0061

Indian Penal Code, 1860 — Section 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Code Of Criminal Procedure, 1973 — Section 439
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High Courts20 Feb 2023Allowed

Vijay Kushwah Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 02 MP CK 0057

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(w)(ii), 3(1)(va), 3(2)(v), 14A(2)Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 456, 506
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High Courts17 Feb 2023Allowed

Lucky Raghuwanshi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 02 MP CK 0047

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 304, 328,Madhya Pradesh Excise Act, 1915 — Section 34(1), 36(A), 49(A)
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