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Madhya Pradesh High Court judgments, 2024

822 judgments · page 37 of 42

High Courts01 Feb 2024Dismissed

Vijay Kumar Tevraiya And Others Vs Registrar Public Trust And Sub Divisional Officer (Revenue) And Others

Madhya Pradesh High Court · (2024) 02 MP CK 0014

Code Of Civil Procedure, 1908 — Section 2(2), 2(14), 23, 24, 30, 151, Order 14 Rule 1, Order 14 Rule 2, Order 14 Rule 3, Order 14 Rule 4, Order 14 Rule 5, Order 21 Rule 97, Order 21 Rule 101, Order 21 Rule 103Madhya Pradesh Public Trusts Act, 1951 — Section 26, 27, 27(1), 27(3), 27(4), 28, 29, 30, 31, 32Indian Penal Code, 1860 — Section 193, 219, 228
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High Courts25 Jan 2024Allowed

Ramvaran Rawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0101

Code Of Criminal Procedure, 1973 — Section 164, 439Indian Penal Code, 1860 — Section 363, 376, 376(2)(n)Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 3, 4
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High Courts25 Jan 2024Allowed

Saadab Qureshi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0099

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Motor Vehicles Act, 1988 — Section 130, 177(3)
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High Courts24 Jan 2024Dismissed

Phool Singh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0097

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 148, 149, 302, 307Arms Act, 1959 — Section 25
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High Courts24 Jan 2024Disposed Of

Mohanlal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0096

Code Of Criminal Procedure, 1973 — Section 438Prevention Of Corruption Act, 1988 — Section 13(1)(d), 13(2), 15Indian Penal Code, 1860 — Section 120B, 420
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