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Madhya Pradesh High Court judgments, 2024

822 judgments · page 38 of 42

High Courts18 Jan 2024Allowed

Gopalsingh Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 01 MP CK 0075

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 34, 109, 323, 376 (2)(n), 376 (3), 506Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6, 16, 17
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High Courts18 Jan 2024Allowed

Harish Gehlot Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0071

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 409, 420, 467, 468, 471Prevention Of Corruption Act, 1988 — Section 7C
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High Courts17 Jan 2024Disposed Of

Jagnarayan Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 01 MP CK 0076

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 323(2)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(va)
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High Courts17 Jan 2024Dismissed

Kailash Narayan Vs Shyamlata And Others

Madhya Pradesh High Court · (2024) 01 MP CK 0068

Code Of Civil Procedure, 1908 — Section 96, Order 20 Rule 26, Order 22 Rule 3Hindu Adoptions And Maintenance Act, 1956 — Section 16Indian Stamps Act, 1899 — Section 35, 36
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High Courts16 Jan 2024Allowed

Arun Raghuvanshi Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0066

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)Indian Penal Code, 1860 — Section 420, 467, 468, 471
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High Courts16 Jan 2024Allowed

Nanda @ Narendra Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0065

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 42Motor Vehicles Act, 1988 — Section 3, 5, 180, 181
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