Constitution Of India, 1950 — Article 226Madhya Pradesh Nagar Tatha Gram Nivesh Vikasit Bhoomiyco, Griho, Bhavano Tatha Anya Sanrachnaon Ka Vyayan Niyam, 1975 — Section 9

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High Courts31 May 2024Allowed

Mahipal @ Pratap Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 05 MP CK 0125

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 366, 376(2)(n), 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 5L, 6

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High Courts31 May 2024Dismissed

Suman Bajpai Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 05 MP CK 0124

Constitution Of India, 1950 — Article 226Madhya Pradesh Land Revenue Code, 1959 — Section 131, 242

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High Courts31 May 2024Allowed

Deepak Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0123

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 22

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High Courts31 May 2024Disposed Of

Pradeep Kumar Parashar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 05 MP CK 0122

Constitution Of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalay (Khand Peeth Ko Appeal) Adhiniyam, 2005 — Section 2(A)

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High Courts31 May 2024Dismissed

Banti @ Avendra Singh Vs Jayshree And Others

Madhya Pradesh High Court · (2024) 05 MP CK 0121

Code Of Criminal Procedure, 1973 — Section 482

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High Courts31 May 2024Disposed Of

Raghuveer Singh Yadav Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 05 MP CK 0120

Madhya Pradesh Civil Services (Pension) Rules, 1976 — Rule 64

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High Courts31 May 2024Allowed

Arvind Kumar Chawariya And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0119

Code Of Criminal Procedure, 1973 — Section 438Indian Penal Code, 1860 — Section 34, 120B, 406, 409, 408, 418, 420

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High Courts30 May 2024Allowed

Sanju Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0142

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

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High Courts30 May 2024Allowed

Mohammad Muddasar Khan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0141

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 120B, 201, 420, 467, 468, 471

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High Courts30 May 2024Allowed

Sudhir Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0140

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

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High Courts30 May 2024Disposed Of

Kushal @ Kushiyal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0139

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 20

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High Courts30 May 2024Allowed

Guman Rawat Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0138

Code Of Criminal Procedure, 1973 — Section 437(3), 439Madhya Pradesh Excise Act, 1915 — Section 34(2)

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High Courts29 May 2024Allowed

Jagdish Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0137

Code Of Criminal Procedure, 1973 — Section 438, 438(2)Indian Penal Code, 1860 — Section 386, 419, 465, 468, 469, 471, 506

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High Courts29 May 2024Disposed Of

Kadwa Patidar Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0136

Constitution Of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalay (Khand Peeth Ko Appeal) Adhiniyam, 2005 — Section 2(A)

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High Courts29 May 2024Disposed Of

Gowardhan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0135

Code Of Criminal Procedure, 1973 — Section 482

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