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Madhya Pradesh High Court judgments, 2024

822 judgments · page 4 of 42

High Courts16 Oct 2024Allowed

Surajbai And Others Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 10 MP CK 0014

Code of Criminal Procedure 1973 — Section 154, 162, 195(b)(i), 313, 340, 340(i), 374(2), 482,Indian Penal Code 1860 — Sections 34, 201, 203, 302the Evidence Act, 1872 — Section 3, 3(1) (2), 8, 25, 26, 30, 145, 157
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High Courts15 Oct 2024Dismissed

Santosh Kumar Malakar Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2024) 10 MP CK 0009

Bharatiya Nagarik Suraksha Sanhita, 2023 — Section 528Indian Penal Code 1860 — Section 406Code of Criminal Procedure 1973 — Section 161, 173, 397, 482Constitution of India 1950 — Article 226
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High Courts14 Oct 2024Allowed

Ramsakhi Vs Mahesh Kumar And Others

Madhya Pradesh High Court · (2024) 10 MP CK 0005

Constitution of India 1950 — Article 227Madhya Pradesh Land Revenue Code 1959 — Section 44 (2), 31, 165 (7-b),250, 257Evidence Act 1872 — Section 67, 68
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High Courts08 Oct 2024Allowed

A Minor Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 10 MP CK 0004

Medical Termination of the Pregnancy Act, 1971 — Section 3(2)(b),5, 5A, Rule 3-BProtection of Children from Sexual Offences Act, 2010 (POCSO) — Section 376(1), 376(3), 506 (j) (ii)Constitution of India 1950 — Article 21 India
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High Courts27 Sept 2024Dismissed

Sheikh Siddiqui Qureshi Vs Omkar Singh And Others

Madhya Pradesh High Court · (2024) 09 MP CK 0015

Code of Civil Procedure 1908 — Order 7 Rule 7, 11Benami Transactions (Prohibition) Act, 1988 — Section 3, 4, 4(3)(a)(b), 5, 45Depositories Act, 1996 — Section 10 (1)
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High Courts27 Sept 2024Disposed Of

Golu Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 09 MP CK 0014

Indian Penal Code 1860 — Section 34, 294, 323, 376(1), 506(2), 511Code of Criminal Procedure 1973 — Section 161, 164
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High Courts24 Sept 2024Disposed Off

Ramhit Vs The State of Madhya Pradesh

Madhya Pradesh High Court · (2024) 09 MP CK 0012

Indian Penal Code, 1860 — Section 34, 323, 341, 342, 376,506Scheduled Caste and Schedule Tribe (Prevention of Atrocities) Act, 1989, mdash; Sections 3(2)(5), 3(1) 12
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