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Madhya Pradesh High Court judgments, 2023

1,425 judgments · page 70 of 72

High Courts09 Jan 2023Dismissed

Chetak Logistic Ltd Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0052

Madhya Pradesh Govansh Vadh Pratishedh Rules, 2012 — Rule 5, 6Code Of Criminal Procedure, 1973 — Section 100, 397, 401, 451, 452, 457, 458, 459Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 4, 6, 9
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High Courts09 Jan 2023Allowed

Sandeep Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0041

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 326, 506Arms Act, 1959 — Section 25
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High Courts06 Jan 2023Allowed

Ibrar Ahmed Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0040

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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High Courts06 Jan 2023Allowed

Jarina Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0037

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 306, 498AProtection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts06 Jan 2023Allowed

Nirmal Jogi Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0036

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 376(1), 376(2)(n)(f)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(1)(n)(j)(ii), 6
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High Courts06 Jan 2023Disposed Of

Aarju And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2023) 01 MP CK 0034

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(R)(S), 3(2)(V), 3(1)(R)(S), 3(2)(V), 3(2)(V)(A), 14A(2), 15ACode Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 294, 306, 506
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High Courts05 Jan 2023Disposed Of

Rajesh Verma Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2023) 01 MP CK 0055

Constitution Of India, 1950 — Article 226Madhya Pradesh School Education Service (Teaching Cadre) Service Conditions And Recruitment Rules, 2018 — Rule 5(2), 5(4), 8(2), 11(5)Ex-Servicemen (Re-Employment In Central Civil Services And Posts) Rules, 1979 — Rules 6(4), 8(1)(d), 10
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High Courts05 Jan 2023Dismissed

Santosh Vs State Of M.P

Madhya Pradesh High Court · (2023) 01 MP CK 0042

Code Of Criminal Procedure, 1973 — Section 174, 374(2)Indian Penal Code, 1860 — Section 304B, 498ADowry Prohibition Act, 1961 — Section 2
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