Constitution Of India, 1950 — Article 226Madhya Pradesh Uchcha Nyayalaya (Khand Nyaypeeth Ko Appeal) Adhiniyam, 2005 — Section 2(1)Madhya Pradesh Land Revenue Code, 1959 — Section 248

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High Courts12 Mar 2024Dismissed

Kapil Lodhi Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 03 MP CK 0035

Code Of Criminal Procedure, 1973 — Section 439Indian Penal Code, 1860 — Section 376, 376(2)(n)Protection Of Children From Sexual Offences Act, 2012 — Section 5(1), 5(j)(ii), 6

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High Courts12 Mar 2024Allowed

Rajesh Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 03 MP CK 0034

Code Of Criminal Procedure, 1973 — Section 437(3), 439Wild Life (Protection) Act, 1972 — Section 9, 39, 44, 48a, 49(B), 51, 52

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High Courts12 Mar 2024

Sanju And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 03 MP CK 0015

Code Of Criminal Procedure, 1973 — Section 374(2), 389(1)Indian Penal Code, 1860 — Section 34, 323, 325Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(2)(5A)

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High Courts12 Mar 2024Dismissed

Ramnarayan And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 03 MP CK 0014

Code Of Criminal Procedure, 1973 — Section 91

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High Courts12 Mar 2024Disposed Of

Ganesh Kumawat Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 03 MP CK 0013

Madhya Pradesh Rajya Suraksha Adhiniyam, 1990 — Section 9

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High Courts11 Mar 2024Dismissed

Shaitan Singh Rajput Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 03 MP CK 0022

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(r), 3(1)(s), 3(2)(va), 14A(2)Indian Penal Code, 1860 — Section 294, 506

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High Courts11 Mar 2024

Aishanlal Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 03 MP CK 0021

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 325

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High Courts11 Mar 2024

Saroj Yadav And Others Vs State Of Madhya Pradesh

Madhya Pradesh High Court · (2024) 03 MP CK 0020

Code Of Criminal Procedure, 1973 — Section 389(1)Indian Penal Code, 1860 — Section 34, 323

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High Courts11 Mar 2024Dismissed

Veer Bahadur And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 03 MP CK 0019

Scheduled Caste And Scheduled Tribe (Prevention Of Atrocities) Act, 1989 — Section 3(1)(da), 3(1)(dha), 3(2)(va), 14AIndian Penal Code, 1860 — Section 34, 294, 323, 506

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High Courts11 Mar 2024Disposed Of

Keerti Gaud And Others Vs State Of Madhya Pradesh And Others

Madhya Pradesh High Court · (2024) 03 MP CK 0018

Code Of Criminal Procedure, 1973 — Section 482Indian Penal Code, 1860 — Section 34, 294, 307, 323, 324, 506

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High Courts11 Mar 2024

Ramprakash Sharma (Died) Through Lrs (A) Virendra Sharma And Others Vs Ramadhar (Dead) Through Lrs (A) Santosh Sharma And Others

Madhya Pradesh High Court · (2024) 03 MP CK 0017

Constitution Of India, 1950 — Article 227Code Of Civil Procedure, 1908 — Section 94, 151, Order 39 Rule 1, Order 39 Rule 2

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High Courts11 Mar 2024Disposed Of

Hindu Front For Justice (Regd. Trust No. 976) Through Its President Ms. Ranjana Agnihotri And Others Vs Union Of India Ministry Of Culture And Others)

Madhya Pradesh High Court · (2024) 03 MP CK 0011

Constitution Of India, 1950 — Article 25, 26, 29, 49Code Of Civil Procedure, 1908 — Section 75(e), Order 26 Rule 9, Order 26 Rule 10, Order 26 Rule 10AAncient Monuments And Archaeological Sites And Remains Act, 1958 — Section 16, 16(2), 21, 39

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