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Madhya Pradesh High Court judgments

49,603 judgments · page 117 of 2,481

High Courts20 May 2024Allowed/Disposed Of

Munnalal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0087

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 34, 366, 376(2)(N), 506
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High Courts20 May 2024Dismissed

Mahesh Sahu Vs Rajendra Singh And Others

Madhya Pradesh High Court · (2024) 05 MP CK 0085

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Order 1 Rule 10Code Of Criminal Procedure, 1973 — Section 145
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High Courts17 May 2024

Chanda Kushwah And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 05 MP CK 0097

Constitution Of India, 1950 — Article 309Madhya Pradesh Public Health And Family Welfare Department (Directorate Of Health Services) Class III Nurses Service Recruitment Rules, 1989 — Rule 6(b)Punjab Reorganisation Act, 1966 — Section 82(1), 82(2), 82(6), 115(7)
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High Courts16 May 2024Disposed Of

Shiva Dhiman Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0105

Code Of Criminal Procedure, 1973 — Section 397, 401Madhya Pradesh Govansh Vadh Pratisheth Adhiniyam, 2004 — Section 4, 6, 9, 9(2)Prevention Of Corruption Act, 1947 — Section 5(2), 18
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High Courts15 May 2024Allowed

Hanif Vs State Of M.P

Madhya Pradesh High Court · (2024) 05 MP CK 0106

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 379, 380, 457
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High Courts15 May 2024Allowed

Rammohan Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0065

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 109, 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 6, 16, 17, 51
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