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Madhya Pradesh High Court judgments

49,605 judgments · page 126 of 2,481

High Courts16 Apr 2024Allowed/Disposed Of

Aashu @ Ashish Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 04 MP CK 0121

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(v), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 34, 148, 149, 294, 302, 323, 324, 506
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High Courts16 Apr 2024Allowed

Dhananjay Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 04 MP CK 0120

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(2)(v), 14A(2)Indian Penal Code, 1860 — Section 343, 366, 376, 376(2)(n), 506
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High Courts16 Apr 2024Allowed

Balram Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 04 MP CK 0119

Code Of Criminal Procedure, 1973 — Section 164, 437(3), 439Indian Penal Code, 1860 — Section 376, 376(2)(n), 406, 506
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High Courts15 Apr 2024Dismissed

Pappu @ Prabhulal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 04 MP CK 0114

Code Of Criminal Procedure, 1973 — Section 439Narcotic Drugs And Psychotropic Substances Act, 1985 — Section 8, 15, 25, 29Evidence Act, 1872 — Section 27
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