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Madhya Pradesh High Court judgments

49,603 judgments · page 111 of 2,481

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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High Courts08 Jul 2024

Pushpendra Singh Vs Director Of Enforcement @APPELLANT

Madhya Pradesh High Court · (2024) 07 MP CK 0010

Code of Criminal Procedure, 1973 — Section, 439, 167(2)Prevention of Money Laundering Act, 2002 — Section 2(1)(u), 2(1)(j), 3, 4, 17, 19, 19(1),19 (3), 45, 50, 70Narcotic Drugs and Psychotropic Substances Act, 1985 — Section 36 (1)
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High Courts08 Jul 2024Allowed

Sudeep Vs The State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 07 MP CK 0009

Code of Criminal Procedure 1973 — Sections 313, 313 (5), 374, 377, 378, 386Prevention of Corruption Act, 1988 — Sections 7, 13(2),20Evidence Act 1872 — Section 59, 65A, 65(B), 65B (2), 65B (4)
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High Courts02 Jul 2024Disposed off

Smt. Indu Bora Vs State of Madhya Pradesh & Anr.

Madhya Pradesh High Court · (2024) 07 MP CK 0005

Code of Criminal Procedure, 1973 — Section 156(3), 200, 482Indian Penal Code 1860 — Sections 354-A, 509, 120-A, 120-BAmendment Act 2013 — Section 354A, 354B, 354C, 354D
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High Courts02 Jul 2024Dismissed

Arshpreet Kaur @ Arshdeep Vs The State of M.P. and Ors.

Madhya Pradesh High Court · (2024) 07 MP CK 0004

The Madhya Pradesh Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993 — Section 122Code of Civil Procedure 1908 — Section Order VII Rule 11The Madhya Pradesh Panchayats (Election Petitions, Corrupt Practices and Disqualification of Membership) Rules, 1995Representation of People Act, 1951 — Section 81, 82, 83, 83(1), 86(1), 86(5), 117Election Petition Rules — Rule 3,4,7,8
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High Courts01 Jul 2024Dismissed

Trapti Vs ANIL KUMAR

Madhya Pradesh High Court · (2024) 07 MP CK 0002

Hindu Marriage Act 1955 — Section 9, 28Indian Penal Code 1860 — Section 498A, 323,504, 506Dowry Prohibition Act, 1961 — Section 3, 4
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