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Madhya Pradesh High Court judgments

49,603 judgments · page 119 of 2,481

High Courts09 May 2024Allowed/Disposed Of

Deepak And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 05 MP CK 0166

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(I)(W)(I), 3(I)(W)(ii), 3(2)(V), 3(2)(Va), 14A(2)Indian Penal Code, 1860 — Section 147, 149, 195(A), 294, 323, 354, 376(D), 427, 450, 456, 506
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High Courts09 May 2024

Mustkim Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0070

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 377, 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(1), 5(m), 5(n), 6
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High Courts08 May 2024Dismissed

Abdul Jabbar Vs Ruksana

Madhya Pradesh High Court · (2024) 05 MP CK 0078

Code Of Criminal Procedure, 1973 — Section 397, 401Family Courts Act, 1984 — Section 19(4)
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High Courts08 May 2024Allowed

Badmore@Pappu@Rajveer Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0077

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 147, 149, 294, 332, 353, 393, 506Madhya Pradesh Dakaiti Aur Vyapharan Prabhavit Kshetra Adhiniyam, 1981 — Section 11, 13
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High Courts08 May 2024Allowed

Bansilal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0072

Code Of Criminal Procedure, 1973 — Section 437(3), 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 29
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High Courts08 May 2024Partly Allowed/Disposed Of

Mukesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 05 MP CK 0071

Prevention Of Corruption Act, 1947 — Section 5(2), 18Indian Penal Code, 1860 — Section 397Code Of Criminal Procedure, 1973 — Section 374
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High Courts08 May 2024Dismissed

Nanuram And Others Vs Pannalal And Others

Madhya Pradesh High Court · (2024) 05 MP CK 0040

Code Of Civil Procedure, 1908 — Order 41 Rule 27Limitation Act, 1963 — Section 53A, 65Madhya Pradesh Land Revenue Code, 1959 — Section 178
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