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Madhya Pradesh High Court judgments, 2024

822 judgments · page 40 of 42

High Courts09 Jan 2024Allowed/Disposed Of

Balli Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0019

Indian Penal Code, 1860 — Section 394Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13Arms Act, 1959 — Section 25, 27
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High Courts09 Jan 2024Allowed

Sonu Yadav Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0014

Indian Penal Code, 1860 — Section 34, 120B, 323, 376, 376D, 376 (2)(n), 498A, 506Dowry Prohibition Act, 1961 — Section 3, 4Code Of Criminal Procedure, 1973 — Section 438, 438(2)
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High Courts08 Jan 2024Allowed

Vijay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0011

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 420, 467, 468, 471
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High Courts08 Jan 2024Allowed

Jay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0007

Indian Penal Code, 1860 — Section 109, 120B, 379, 392, 411, 413, 414Code Of Criminal Procedure, 1973 — Section 439
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High Courts08 Jan 2024Dismissed

Abhay Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 01 MP CK 0001

Code Of Criminal Procedure, 1973 — Section 313, 374(2)Indian Penal Code, 1860 — Section 354, 354(D)Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(11)
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High Courts05 Jan 2024

Hemant And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 01 MP CK 0043

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2), 15A, 18Indian Penal Code, 1860 — Section 34, 293, 323, 336, 506Madhya Pradesh Land Revenue Code, 1959 — Section 250
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