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Madhya Pradesh High Court judgments

49,603 judgments · page 108 of 2,481

High Courts22 Aug 2024Disposed Off

Sunit @ Sumit Singh Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 08 MP CK 0009

Code of Criminal Procedure 1973 — Section 437(3), 439Bharatiya Nagrik Suraksha Sanhita, 2023 — Section 483Indian Penal Code, 1860 — Section 34, 302, 114, 120B, 397, 398, 450Arms Act, 1959 — Section 25, 27
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High Courts17 Aug 2024Allowed

Ramkaran And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 08 MP CK 0006

Code of Criminal Procedure 1973 — Section 374, 157, 161Indian Penal Code, 1860 — Section 34, 302, 307Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989 — 3(2)(5)
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High Courts16 Aug 2024Dismissed

Chhotu @ Vikas Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 08 MP CK 0005

Code of Criminal Procedure 1973 — Section 374Indian Penal Code, 1860 — Section 363, 366Protection of Children from Sexual Offence Act, 2012 — Section 3, 4, 5(L), 6
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High Courts14 Aug 2024Dismissed

Desiya Bhuriya Vs Mahesh And Others

Madhya Pradesh High Court · (2024) 08 MP CK 0004

Juvenile Justice Act, 2015 — Section 15, 102Code of Criminal Procedure 1973 — Section 391Indian Penal Code 1860 — Section 107, 305, 306The Protection of Children from Sexual Offences Act, 2012 — Section 16, 17
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High Courts08 Aug 2024Disposed Off

Vikas Yadav Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 08 MP CK 0031

Code of Criminal Procedure 1973 — Section 161, 227, 397, 401Indian Penal Code 1860 — Section 34, 107, 302, 304, 306, 323Motor Vehicles Act, 1988 — Section 3, 181
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High Courts08 Aug 2024Disposed Off

Suresh Kumar Vs Jakir Hussain And Others

Madhya Pradesh High Court · (2024) 08 MP CK 0030

Constitution of India 1949 — Article 227Code of Civil Procedure 1908 — Section 151, Order 18 Rule 17Evidence Act 1872 — Section 137, 138
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