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Madhya Pradesh High Court judgments

49,605 judgments · page 124 of 2,481

High Courts24 Apr 2024Allowed/Disposed Of

Ashutosh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 04 MP CK 0164

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 294, 323, 324, 326, 506Arms Act, 1959 — Section 25
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High Courts24 Apr 2024Allowed

Mahaveer Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 04 MP CK 0163

Code Of Criminal Procedure, 1973 — Section 439Madhya Pradesh Excise Act, 1915 — Section 34(2), 45Indian Penal Code, 1860 — Section 75
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High Courts24 Apr 2024Allowed

Subhash Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 04 MP CK 0162

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366A, 376(3)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4
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High Courts23 Apr 2024Allowed

Badal Urf Daddu Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 04 MP CK 0172

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 363, 366(a), 368, 376(2)(n), 376(2)(k), 376(2)(h), 376(d), 376(2)(da)Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5L, 6
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High Courts23 Apr 2024Allowed

Akash Nayak Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 04 MP CK 0171

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 363, 366A, 368, 376Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 3, 4
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High Courts23 Apr 2024Allowed/Disposed Of

Anil Yadav Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 04 MP CK 0168

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 363, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5, 6
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High Courts22 Apr 2024Allowed/Disposed Of

Nansingh @ Rohit Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 04 MP CK 0159

Code Of Criminal Procedure, 1973 — Section 161, 164, 439Indian Penal Code, 1860 — Section 109, 363, 366(A), 376, 376(2)(n), 506Protection Of Children From Sexual Offences Act, 2012 — Section 3, 4, 5(L), 6
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High Courts22 Apr 2024Dismissed

Lalu @ Vikas Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 04 MP CK 0158

Code Of Criminal Procedure, 1973 — Section 311, 482Indian Penal Code, 1860 — Section 343, 363, 366, 376(1), 376(3)Protection�Of�Children�From�Sexual�Offences�Act, 2012 — Section 3, 4
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High Courts22 Apr 2024

Lokesh Kahar Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 04 MP CK 0153

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 323, 325, 354Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(l)(W)(i), 3(2)(va)
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High Courts22 Apr 2024Allowed

Sonu @ Sunil Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 04 MP CK 0151

Code Of Criminal Procedure, 1973 — Section 437(3), 439Indian Penal Code, 1860 — Section 34, 120B, 294, 302, 307, 323, 325, 327, 506
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High Courts19 Apr 2024Allowed

Jagdish Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 04 MP CK 0149

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 21, 29, 37
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