Code Of Criminal Procedure, 1973 — Section 320(2),482Indian Penal Code, 1860 — Section 34, 294, 323, 506Madhya Pradesh Vishwavidhyalaya Adhiniyam, 1973 — Section 37

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High Courts06 Feb 2024Allowed

Mukesh Badelwa Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0026

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 107, 306

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High Courts06 Feb 2024

Rashida @ Rabiya Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0025

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 325

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High Courts06 Feb 2024Allowed

Narendra Vishwakarma Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0024

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 326Arms Act, 1959 — Section 25(1B)(B)

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High Courts06 Feb 2024Allowed/Disposed Of

Rajveer @ Parth Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0023

Code Of Criminal Procedure, 1973 — Section 439, 482Indian Penal Code, 1860 — Section 392Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13

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High Courts06 Feb 2024

M/S Savitt Universal Limited Through Its Authorised Signatory Shri Akhilesh Rathi Vs Union Of India And Others

Madhya Pradesh High Court · (2024) 02 MP CK 0022

Income Tax Act, 1961 — Section 148

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High Courts06 Feb 2024Dismissed

Dr. Yadvendra Prasad Dubey Vs Principal Secretary Higher Education And Others

Madhya Pradesh High Court · (2024) 02 MP CK 0021

University Grants Commission Act, 1956 — Section 26(1)(e), 26(1)(g)

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High Courts05 Feb 2024Dismissed

Balvir Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0013

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 323, 376, 376(2)(n), 384, 506

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High Courts05 Feb 2024Allowed

Pradeep Bafna And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 02 MP CK 0012

Code Of Criminal Procedure, 1973 — Section 161, 164, 319, 482Indian Penal Code, 1860 — Section 120B, 176, 201, 328, 354(G), 376(2)(n), 385, 411, 420, 450, 506, 506IIInformation Technology Act, 2000 — Section 66E

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High Courts05 Feb 2024Disposed Of

Rohit Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0006

Explosive Substance Act, 1908 — Section 4, 5Code Of Criminal Procedure, 1973 — Section 439

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High Courts05 Feb 2024Allowed

Daulatram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 02 MP CK 0005

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 304Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 6, 9

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High Courts05 Feb 2024Allowed