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Madhya Pradesh High Court judgments

49,603 judgments · page 105 of 2,481

High Courts25 Nov 2024Allowed

Ashik Patel Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 11 MP CK 1294

Bharatiya Nagarik Suraksha Sanhita, 2023 - Section 528Code of Criminal Procedure 1973 - Section 306Indian Penal Code 1860 - Section 34, 120B, 201, 307, 336, 341, 419, 420
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High Courts20 Nov 2024Dismissed

Bhagwan Vs Mani Bai

Madhya Pradesh High Court · (2024) 11 MP CK 0017

Code of Civil Procedure 1908 — Section 100Transfer of Property Act 1882 &mdash, Section 53A
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High Courts19 Nov 2024Disposed Off

Rajesh Vs Neha

Madhya Pradesh High Court · (2024) 11 MP CK 0014

Family Courts Act, 1984 — Section 19Hindu Marriage Act, 1955 — Section 9, 13, 13(1)(i-a), 13(1)(1-b)Code of Civil Procedure 1908 — Order 41, Rule 27
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High Courts14 Nov 2024Allowed

Ramcharan Raghuvanshi Vs Smt. Ujala

Madhya Pradesh High Court · (2024) 11 MP CK 0013

Hindu Marriage Act, 1955 — Section 9, 13, 13(1)(i-a), 13(1)(1-b), 23(1)(b), 25Indian Penal Code 1860 — Section 323, 324, 498-A506Dowry Prohibition Act — Section 3/4
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High Courts06 Nov 2024Dismissed

LokeshVs The State Of Madhya Pradesh And Another

Madhya Pradesh High Court · (2024) 11 MP CK 0003

Code of Criminal Procedure 1973 — Section 53A, 207, 313, 374Indian Penal Code 1860 — Section 34, 363, 366, 376(2)(f)(g)Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — Section 3(2)(5)
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