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Madhya Pradesh High Court judgments, 2024

822 judgments · page 8 of 42

High Courts25 Jul 2024Dismissed

Nirbhay Singh Suliya Vs The State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 07 MP CK 0031

The Madhya Pradesh Excise Act, 1915 — Section 34(2), 59-A, 49 (A), 49-BConstitution of India 1950 — Article 226Madhya Pradesh Civil Services (Classification, Control & Appeal) Rules, 1966 — 14(4), Rule 14 (9)(5), Rule 10 (8), Rule 23
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High Courts18 Jul 2024Dismissed

Smt. Vimlabai Vs Sheetal And Others

Madhya Pradesh High Court · (2024) 07 MP CK 0022

Code of Criminal Procedure 1973 — Section 372 ,391Indian Penal Code 1860 — Section 294, 147, 452, 302, 323, 149, 427, 506(II)Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(dha), 3(1)(dh), 3(2)(va)
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High Courts15 Jul 2024Dismissed

Sureshchandra Bhandari Vs Neena Vikram Verma

Madhya Pradesh High Court · (2024) 07 MP CK 0018

Code of Civil Procedure 1908 — Order 7 Rule 11, Section 151, Order 20 Rule 6, 6A, 7, Order 20 Rule 11(c), 11(e)Representation of People Act, 1951 — Section 116-B,116(d), 100(1) (D)(iv), 100(1) (D)(i), Section 11,1(d)(4), Section 33(1), Section 103, Section 123(2)Conduct of Election Rules, 1961 — Rule 4A
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High Courts12 Jul 2024Disposed Off

Govind Sasi Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 07 MP CK 0015

Code of Criminal Procedure, 1973 — Section 397, 401Limitation Act 1963 — Section 5Madhya Pradesh Govansh Vadh Pratishedh Adhiniyam, 2004 — Section 6, 9
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High Courts11 Jul 2024Dismissed

VICTIM A Vs The State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2024) 07 MP CK 0013

Code of Criminal Procedure 1973 — Section 437(3), 439(2),155Arms Act 1959 — Section 25Indian Penal Code 1860 — Section 363, 366, 366-A, 376(2)(n)Protection of Children from Sexual Offenes Act, 2012 mdash; Section 3,4,5j(ii), 5m, 6
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